Pravir Kr Roy vs The State Of Assam And Anr
2022 Latest Caselaw 3966 Gua

                                                                       Page No.# 1/3

GAHC010203832022




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

                                Case No. : Crl.Pet./1017/2022

              PRAVIR KR ROY
              S/O LATE S.N. ROY
              EXECUTIVE DIRECTOR, BOGIDHOLA TEA AND TRADING COMPOANY
              PVT. LTD. P.O. LETTAKUJAN, PIN- 785613, DIST. GOLAGHAT, ASSAM


              VERSUS

              THE STATE OF ASSAM AND ANR
              REP. BY THE PP, ASSAM

              2:THE ASSISTANT PROVIDENT FUND COMMISSIONER AND INSPECTOR
               ASSAM TEA PLANTATION PROVIDENT FUND AND DEPOSIT LINK
              INSURANCE SCHEME
              GOLAGHAT
               ASSA

Advocate for the Petitioner   : MR B KAUSHIK

Advocate for the Respondent : PP, ASSAM


                                      BEFORE
                         HON'BLE MR. JUSTICE ROBIN PHUKAN


                                          ORDER

30.09.2022.

Heard Mr. B. Kaushik, learned counsel for the petitioner. Also heard Mr. N.C. Das, Page No.# 2/3

learned senior counsel, being assisted by Ms. M. Devi, learned counsel appearing for the respondent No.2 and Mr. P. Borthakur, learned Additional Public Prosecutor for the State/respondent No.1.

In this petition under Section 482 of the Code of Criminal Procedure, 1973, the petitioner Pravir Kr. Roy has prayed challenged the legality, propriety and correctness of the judgment and order dated 05.07.2022, passed by the learned SDJM, Karbi Anglong at Bokajan, in C.R. Case No.342/2022.

It is to be noted here that vide the impugned order, the learned Court below has issued the NBWA against the petitioner for non-appearance since 23.12.2021 and also for setting aside and quashing of the proceeding in C.R. Case No.342/2022, pending before the learned SDJM, Karbi Anglong at Bokajan.

Heard learned Advocates for both sides and perused the petition and the documents placed on record.

Admit.

Let notice be issued to the respondents, returnable on 20.10.2022.

No formal notice is required to be issued as the respective learned counsel for the respondents have entered appearance and accepted notice. However, they shall be provided with requisite extra-copy of the petition during the course of the day.

Call for the scan copy of the LCR from the concerned Court.

Considering the submission of learned Advocates of both sides, the execution of the NBWA issued vide order dated 05.07.2022, by the learned SDJM, Karbi Anglong at Bokajan, in C.R. Case No.342/2022, stands stayed till the next date. However the petitioner is directed to appear before the learned Court below on Page No.# 3/3

the date fixed i.e. on 19.10.2022.

List the matter on 20.10.2022.

JUDGE

Comparing Assistant