Mani Kanta Sinha vs The State Of Assam And Anr
2023 Latest Caselaw 3307 Gua

                                                                   Page No.# 1/2

GAHC010180622023




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

                                Case No. : Crl.Rev.P./342/2023

            MANI KANTA SINHA
            S/O LATE HEMBABU SINHA
            PERMANENT RESIDENT OF HOUSE NO. 22, LANE NO. 24, BIBEKANANDA
            ROAD, UNDER SILCHAR POLICE STATION, IN THE DISTRICT OF CACHAR,
            ASSAM, PIN-788007



            VERSUS

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

            2:SMT. CHITRALEKHA SINHA
            W/O LATE SURENDRA SINHA
            R/O VILL- BHAKATPUR

            UNDER SILCHAR POLICE STATION
            IN THE DISTRICT OF CACHAR
            ASSAM
            PIN-788007

Advocate for the Petitioner   : MR. B M CHOUDHURY

Advocate for the Respondent : PP, ASSAM




                                          BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

24.08.2023 Page No.# 2/2

Heard Mr. BM Choudhury, learned counsel for the petitioner. This is an application under Section 401 read with Section 397 of the Code of Criminal Procedure, 1973 assailing the judgment and order dated 26.06.2023 passed by the learned Sessions Judge, Cachar, Silchar in Criminal Appeal No. 16/2019 upholding the judgment and order dated 03.05.2019 passed by Chief Judicial Magistrate, Cachar, Silchar in NI Case No. 39/2017. Issue notice, returnable after six weeks.

Mr. P Borthakur, learned Additional Public Prosecutor accepts notice on behalf of respondent No. 1. Petitioner to take steps for service of notice upon the respondent No. 2 by way of registered post with A/D and by usual process within a period of one week from today.

JUDGE

Comparing Assistant