Rina Ahmed vs The State Of Assam And Anr
2023 Latest Caselaw 1436 Gua

Citation : 2023 Latest Caselaw 1436 Gua
Judgement Date : 5 April, 2023

Gauhati High Court

Rina Ahmed vs The State Of Assam And Anr on 5 April, 2023

                                                           Page No.# 1/2

GAHC010070042023




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




         I.A.(Crl.)/267/2023

         RINA AHMED
         D/O- LATE BIRENDRA NATH DUTTA
         W/O- SAMSUDDIN AHMED
         R/O- CONVOY ROAD
         DIBRUGARH
         P.S. GABARUPATHAR
         DIST. DIBRUGARH
         ASSAM
         PIN- 786003.


          VERSUS

         THE STATE OF ASSAM AND ANR.
         REPRESENTED BY THE PUBLIC PROSECUTOR
         ASSAM

         2:HOUSING AND URBAN DEVELOPMENT CORPORATION LIMITED
         REGISTERED OFFICE AT LODHI ROAD
          NEW DELHI-110003
          GUWAHATI ZONAL OFFICE AT R.G. BARUAH ROAD
          GANESHGURI
          GUWAHATI-781005
         ASSAM
         REPRESENTED BY SMTI. R. SEMA
         ASSTT. GENERAL MANAGER (LAW) OF HUDCO LTD.
          ------------
         Advocate for : MR. A M BORA
         Advocate for : PP
                                                                    Page No.# 2/2

           ASSAM appearing for THE STATE OF ASSAM AND ANR.


                                In Crl.Rev.P. 139/2023



                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                      ORDER

05.04.2023

Heard Mr. A.M.Bora, learned Senior Counsel, assisted by Mr. V.A. Chowdhury, learned counsel appearing for the applicant. Also heard Mr. D. Das, learned Addl.P.P. appearing for the State of Assam.

Since the connected revision petition has been admitted for hearing, the impugned Judgment and Order dated 04.03.2023 passed by the learned Additional Sessions Judge No.5, Kamrup(M), Guwahati in Criminal Appeal No. 87/2021 upholding the Judgment and Order dated 30.10.2021 passed by the Judicial Magistrate, First Class Kamrup(M) at Guwahati in C.R. Case No. 3421/2010 shall remain stayed, till disposal of the appeal.

The I.A. (Crl.) stands disposed of.

JUDGE

Comparing Assistant