Ganesh Borah vs The State Of Assam And Anr
2023 Latest Caselaw 3070 Gua

                                                                 Page No.# 1/3

GAHC010175342023




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

                                Case No. : Crl.Rev.P./311/2023

            GANESH BORAH
            S/O ISHWAR CHANDRA BORAH
            VILL- GENDHALI
            P.S. NORTH LAKHIMPUR
            DIST. LAKHIMPUR, ASSAM

            VERSUS

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

            2:SRI TEJAN BORAH
             S/O LT. LILA BORA
            R/O GENDHALI
            P.O. NOWBOICHA
            P.S. NORTH LAKHIMPUR

            DIST. LAKHIMPUR
            ASSAM
            PIN-78702

Advocate for the Petitioner   : MR S GOGOI

Advocate for the Respondent : PP, ASSAM

                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : -11.08.2023

Heard Mr. G Phukan, learned counsel for the petitioner and Mr. Page No.# 2/3

D.P.Goswami, learned Additional Public Prosecutor for the respondent No.1.

By this criminal revision petition under Sections 401/397 of the CrPC, the petitioner has prayed for setting aside and stay of the impugned Judgment and order, dated 09.05.2023 passed in GR Case No. 3458/2017 by the learned SDJM, Lakhimpur, North Lakhimpur whereby he has been convicted under Section 448/323/380/353 of the IPC.

Issue notice to the respondents.

As Mr. D.P.Goswami, learned Additional Public Prosecutor, Assam has entered appearance on behalf of the State respondent No.1, no notice need be issued. However, a copy of the petition along with the documents annexed there with be furnished to the learned Additional Public Prosecutor ( Mr. D.P.Goswami) within 3 days.

Petitioner to take steps for service of notice on respondent No.2 by registered post with A/D within 5 days.

Call for the LCRs.

Upon consideration of the grounds cited in the revision petition and on perusal of the documents annexed therewith, further proceeding vide impugned Judgment and order, dated 09.05.2023 passed in GR Case No. 3458/2017 by the learned SDJM, Lakhimpur, North Lakhimpur shall remain stayed till the next returnable date.

List after receipt of the LCRs.

JUDGE Page No.# 3/3

Comparing Assistant