Hemanta Mahatu vs Golapi Basumatary And Anr
2023 Latest Caselaw 3286 Gua

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GAHC010184962023




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

                              Case No. : I.A(Crl) 733 of 2023
                                          Crl.Rev.P./337/2023


            HEMANTA MAHATU
            S/O LATE RAJA MAHATU
            R/O VILL- NO. 2 SIMALUGURI
            P.S. BIHPURIA
            IN THE DIST. OF LAKHIMPUR
            ASSAM
            PIN-784165

            VERSUS

            GOLAPI BASUMATARY AND ANR
            W/O SRI LABA BASUMATARY R/O VILL- NO. 1 SIMALUGURI
            P.S. BIHPURIA
            IN THE DISTRICT OF LAKHIMPUR
            ASSAM
            PIN-784165

            2:THE STATE OF ASSAM
            REP. BY THE PP
            ASSAM
             ------------
            Advocate for : MR B SINHA
            Advocate for : appearing for GOLAPI BASUMATARY AND ANR

                                     BEFORE
                    HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                        ORDER

Date : 23.08.2023

Heard Mr. P Sarmah, learned counsel for the petitioner.

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This is an application under sections 397 Cr.P.C for grant of bail to the petitioner in connection with the impugned judgment and order dated 26.06.2023 passed by the Court of the Sessions Judge, Lakhimpur in Crl.A No.4(1)/2023 affirming the conviction under section 294 IPC.

Issue notice, returnable by 6 (six) weeks. Steps for service of notice upon respondent No.1 be taken by way of Registered Post with A.D as well as through usual process within 5 (five) days.

Mr. P Borthakur, learned Addl. PP accepts notice on behalf of respondent No.2, so no formal notice is required to be issued upon the respondent No.2, however, extra copy of the petition be served upon the learned Addl. PP during the course of the day.

It is provided that till the returnable date the petitioner shall remain on previous bail in connection with the impugned judgment and order dated 26.06.2023 passed by the Sessions Judge, Lakhimpur in Crl.A No.4(1)/2023.

JUDGE

Comparing Assistant