Piku Moni Bora Hazarika vs Probin Hazarika
2023 Latest Caselaw 1439 Gua

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GAHC010065182023




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

                                Case No. : Crl.Rev.P./140/2023

            PIKU MONI BORA HAZARIKA
            W/O SRI PRABIN HAZARIKA
            D/O SRI MEMERA BORA,
            R/O VILL- BORKACHARI GAON,
            P.O.BORHOLLA, P.S. GHILADHARI, DIST. GOLAGHAT, ASSAM



            VERSUS

            PROBIN HAZARIKA
            S/O UMESH HAZARIKA
            R/O KURUKA GAON
            P.O. MORANGI, P.S. GOLAGHAT, ASSAM.



Advocate for the Petitioner   : MR. B HALDAR

Advocate for the Respondent :
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                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                      ORDER

05.04.2023

Heard the learned counsel, Mr. B. Haldar, appearing for the petitioner. The revision petition is admitted for hearing. Issue notice.

The petitioner shall take steps for service of notice upon the sole respondent by registered post with A/D and other usual process.

List this matter after 4(four) weeks. Till the returnable date, the impugned Judgment dated 17.12.2022 passed by the learned Additional Sessions Judge, Golaghat in Criminal Appeal No. 37/2018 shall remain stayed.

JUDGE

Comparing Assistant