Ashik Baruah vs The State Of Assam And Anr
2022 Latest Caselaw 3858 Gua

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GAHC010047742022




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : Crl.A./239/2022

             ASHIK BARUAH
             S/O SRI KANTESWAR BARUAH,
             RESIDENT OF UPPER LAOPANI,
             PS SAIKHOWAGHAT, MOUZA SADIYA, DIST TINSUKIA, ASSAM, 786154



             VERSUS

             THE STATE OF ASSAM AND ANR.
             REPRESENTED BY THE SPECIAL PP ASSAM, UNDER WILD LIFE
             PROTECTION ACT, 1972

             2:SRI MRIDUL SONOWAL

             S/O LATE KARTIK SONOWAL
             RESIDENT OF BORMURA
             PS DHOLA
             DIST TINSUKIA
             ASSAM
             78615

Advocate for the Petitioner   : MS. S KANUNGOE

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

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Heard Ms. S. Kanuggoe, learned counsel for the appellant. Also heard Mr. D. Das, learned Additional Public Prosecutor, for the State of Assam.

This is an appeal against the judgment and order dated 03.10.2019 passed in W.L. (P) Case No. 01(CH) 2018 by the learned Additional Session Judge-2 (FTC) (W.L.(P) Act, 1972), Tinsukia, Assam.

Appeal is admitted.

Issue notice returnable after six weeks.

Call for the record.

Appellant shall take steps for issuance of notice upon the respondents by way of registered post with A/D as well as by usual process within a period of three days from today.

List this matter after six weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant