Sima Kalita vs The State Of Assam And Anr
2023 Latest Caselaw 3132 Gua

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GAHC010175122023




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

                                Case No. : Crl.Rev.P./313/2023

            SIMA KALITA
            D/O LATE HARESWAR KALITA,
            W/O SRI JAGNYESWAR UZIR,
            VILL.- RAHADHAR BIRKALA, P.O.- PATHSALA, P.S.- PATACHARKUCHI,
            DIST.- BARPETA, ASSAM.
            PRESENTLY RESIDING AT-
            C/O SRI DILIP BARMAN, ORANGE CITY APARTMENT, 1ST FLOOR, NEAR
            SHIV MANDIR, JOYMOTI PATH, KALYANI SAGAR PATH, KALYANI NAGAR,
            KAHILIPARA, GUWAHATI- 781019, P.S.- DISPUR, DIST.- KAMRUP (M),
            ASSAM.



            VERSUS

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

            2:JAGNESWAR UZIR
             S/O LATE ANANTA UZIR

            VILL.- KARDAIGURI
            P.O.- UTTAR KARDAIGURI
            P.S.- PATACHARKUCHI
            DIST.- BARPETA
            PIN-
            ASSAM

Advocate for the Petitioner   : MR. P P BORTHAKUR

Advocate for the Respondent : PP, ASSAM
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                                     BEFORE
                THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                 ORDER

14.08.2023

This is an application under section 401 and 397 of the Code of Criminal Procedure,1973 assailing the judgment and order dated 28.06.2023 passed in Criminal Appeal No. 01/2018 by the learned Sessions Judge, Bajali.

Issue notice, returnable after six weeks.

As Mr. P Borthakur, learned Additional Public Prosecutor, Assam accepts notice on behalf of respondent No. 1, no formal notice needs to be issued. However, extra copy be furnished to him. Petitioner to take steps for service of notice upon the respondent No. 2 by way of registered pose with A/D and by usual process within a period of five days from today.

JUDGE

Comparing Assistant