Prahlad Bharali vs The State Of Assam And Anr
2023 Latest Caselaw 3365 Gua

                                                                        Page No.# 1/2

GAHC010142392023




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

                                Case No. : Crl.Rev.P./260/2023

            PRAHLAD BHARALI
            S/O LATE BAPUKON BHARALI
            R/O KRISHNA NAGAR,
            SARBAIBANDHA, P.O. AND P.S. JORHAT, DIST.JORHAT, ASSAM



            VERSUS

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

            2:SMTI. RITASHREE SAIKIA
            W/O SRI THANESWAR SAIKIA
            R/O VILL- SARBAIBANDHA KRISHNA NAGAR
             P.O.AND P.S. JORHAT

            DIST. JORHAT
            ASSAM
            PIN-78500

Advocate for the Petitioner   : MR. U K DEKA

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : 25.08.2023

Heard Mr. U.K. Deka, learned counsel for the petitioner.

Page No.# 2/2

This is an application under section 397 and 401 Cr.P.C read with section 482 Cr.P.C praying for stay of the impugned judgment dated 23.05.2023 passed by the learned Sessions Judge, Jorhat in Criminal Appeal No.02/2022 and judgment and order dated 10.06.2020 passed by the learned Chief Judicial Magistrate, Jorhat in GR Case No.3452/2016.

Issue notice returnable by 6 (six) weeks. Mr. P Borthakur, learned Addl. PP accepts notice on behalf of respondent No.1,so no formal notice is required to be issued, however, extra copies of the petition be served upon the learned Addl. PP during the course of the day.

Steps for service of notice upon respondent No.2 be taken by way of Registered Post with A.D as well as through usual process within 7 (seven) days.

Call for the LCR.

JUDGE

Comparing Assistant