Madhusmrita Deka vs The State Of Assam And Anr
2023 Latest Caselaw 3499 Gua

                                                                      Page No.# 1/2

GAHC010189522023




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

                             Case No. : Crl.Rev.P./356/2023

           MADHUSMRITA DEKA
           W/O KHANINDRA DEKA
           R/O BHANGAGARH,
           HOUSEFED COMPLEX BLOCK-2,
           B204, SRIMANTAPUR, GUWAHATI-781032, P.O. AND P.S. BHANGAGARH,
           DIST. KAMRUP (M), ASSAM

           VERSUS

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

           2:MAHMOOD KHAN
            S/O LATE AHMED SHAH KHAN
           R/O SIXMILE
            PANJABARI ROAD
            HOUSE NO. 48
            P.O.AND P.S. KHANAPARA
            GUWAHATI-781037
           DIST. KAMRUP (M)
           ASSA

Advocate for the Petitioner : MS R R MUZIB
Advocate for the Respondent : PP, ASSAM


                                 BEFORE
                    HONOURABLE MR. JUSTICE ROBIN PHUKAN
                                 ORDER

31.08.2023

Heard Ms. R.R. Muzib, learned counsel for the petitioner and Ms. S.H. Bora, Page No.# 2/2

learned Addl. P.P. for the State respondent.

Legality, propriety and correctness of judgment and order dated 26.05.2023, passed by the learned Sessions Judge, Kamrup [M] at Guwahti in Criminal Appeal No. 57/2022, is challenged in this revision petition under Sections 379/401 of the Cr.P.C.

It is to be noted here that vide judgment and order dated 26.05.2023, the learned court below has affirmed the judgment and order dated 11.04.2022, passed by the learned Judicial Magistrate First Class, Kamrup [M] at Guwahati in CR Case No. 6111/2018.

Perused the petition as well as the documents placed on record. Let notice be issued to the respondent no. 2, within a week from today, returnable in 4 weeks, by registered post with A/D and also by usual process. As Ms. Bora has appeared and accepted notice on behalf of the State respondent, no formal notice is required to be issued. However, extra requisite copy of the petition be furnished to the State respondent during the course of the day. Call for the record from the learned court below.

List the matter after 4 weeks.

In the meantime, the petitioner shall deposit 20% of the compensation amount before the registry of this Court.

JUDGE

Comparing Assistant