Mridul Kumar Borah vs Bobita Saikia
2023 Latest Caselaw 3131 Gua

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GAHC010172802023




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

                                 Case No. : Crl.Pet./806/2023

            MRIDUL KUMAR BORAH
            S/O LATE KHIRESWAR BORAH
            R/O VILL- RAJKHOWA GAON
            P.O. AZAD P.S.PANIGAON
            DIST. LAKHIMPUR, ASSAM
            PIN-787052



            VERSUS

            BOBITA SAIKIA
            W/O SRI MRIDUL KUMAR BORAH
            D/O SRI LILA SAIKIA
            R/O VILL- NA PAMUA,
            P.O. AZAD
            P.S. PANIGAON, DIST. LAKHIMPUR, ASSAM, PIN-787052



Advocate for the Petitioner   : MR. O LASKAR

Advocate for the Respondent :




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 14.08.2023

Heard Mr. O. Laskar, learned counsel for the petitioner.

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This is an application under Section 482 Cr.P.C. against the impugned judgment and order dated 22.06.2023 passed by the learned Sessions Judge, Lakhimpur in Criminal Revision No. 4(1)/2023. Issue notice.

The petitioner shall take step(s) for service of notice upon the sole respondent by registered post with AD as well as other usual service returnable within 4(four) weeks. The steps be taken within 7(seven) days. Call for the scanned copy of case record. List accordingly.

JUDGE

Comparing Assistant