Tarun Dutta vs The State Of Assam And Anr
2023 Latest Caselaw 4901 Gua

Gauhati High Court

Tarun Dutta vs The State Of Assam And Anr on 5 December, 2023

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                 Page No.# 1/2

GAHC010260952023




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

                                Case No. : Crl.Rev.P./516/2023

            TARUN DUTTA
            S/O LATE LILAKANTA DUTTA
            R/O WARD NO. 09, SANTIPATH
            NORTH LAKHIMPUR TOWN,
            P.S.NORTH LAKHIMPUR,
            DIST. LAKHIMPUR, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            THROUGH THE PP, ASSAM

            2:SMTI. SUNITA DUTTA
            W/O WARD NO. 14
            KHELMATI

            NORTH LAKHIMPUR TOWN

            P.S. NORTH LAKHIMPUR
             DIST. LAKHIMPUR
            ASSA

Advocate for the Petitioner   : MR. U DUTTA

Advocate for the Respondent : PP, ASSAM
                                                                                   Page No.# 2/2




                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 05.12.2023

Heard Mr. U.Dutta, learned counsel for the petitioner and Mr. K.K.Das, learned Additional Public Prosecutor for the respondent No.1.

By this criminal revision petition under Section 397/401of the CrPC, the petitioner has prayed for setting aside and stay of the operation of impugned Judgment and order dated 15.09.2023 passed by the learned JMFC, Lakhimpur, North Lakhimpur in Misc. Case No.43/2022.

Issue notice to the respondents, returnable after 04(four) weeks. As Mr. K.K.Das, learned Additional Public Prosecutor, Assam has entered appearance on behalf of the State respondent No.1, no notice need be issued. However, a copy of the petition along with the documents annexed there with be furnished to the learned Additional Public Prosecutor during the course of the day.

Petitioner to take steps for service of notice on respondent No.2 by registered post with A/D as well as through usual process within 7 days.

Call for the LCR.

List accordingly.

JUDGE

Comparing Assistant