Rakesh Chandra Ray vs The State Of Assam And Anr
2023 Latest Caselaw 3431 Gua

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GAHC010180472023




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

                                 Case No. : CRL.A(J)/94/2023

            RAKESH CHANDRA RAY
            S/O LATE RATAN CHANDRA RAY,
            R/O KAWATIKA, P.S.- BIJNI, DIST.- CHIRANG.



            VERSUS

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

            2:PRAN BALA BARMA
            W/O LATE NALU RAM BARMAN

            R/O BARCHARA GAON

            P.S.- BONGAIGAON
             DIST.- BONGAIGAON

Advocate for the Petitioner   : MR. S BISWAS

Advocate for the Respondent : PP, ASSAM




                                          BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

29.08.2023

This is an appeal under Section 374 of the Cr.P.C. assailing the judgment Page No.# 2/2

dated 14.06.2023 passed by the learned Special Judge, Bongaigaon in Special (P) Case No. 13 (BGN)/2022.

Admit the appeal. Call for the record. Issue notice, returnable after six weeks. Mr. D Das, learned Additional Public Prosecutor, Assam accepts notice on behalf of respondent No. 1. Appellant 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