P.O.- Patiladaha vs The State Of Assam And Anr
2023 Latest Caselaw 4935 Gua

Gauhati High Court

P.O.- Patiladaha vs The State Of Assam And Anr on 7 December, 2023

Author: Malasri Nandi

Bench: Malasri Nandi

                                                           Page No.# 1/2

GAHC010258072023




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

                               Crl.A./446/2023

         DOLEN DAS
         S/O LATE JOGESH DAS

         VILL.- KUSHLAIGURI

         P.O.- PATILADAHA
          P.S.- MANIKPUR
          DIST.- BONGAIGON ASSAM
          PIN- 783391.


          VERSUS

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

         2:SAILEN SARKAR
         S/O LATE NAREN SARKAR

         VILL.- KUSHLAIGURI

         P.O.- PATILADAHA
          P.S.- MANIKPUR
          PIN- 783391.
          ------------
         Advocate for : MR. M U MAHMUD
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.
                                                                                  Page No.# 2/2




                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 07.12.2023 Heard Mr. M.U. Mahmud, learned counsel for the appellant and Ms. S Jahan, learned Additional Public Prosecutor for the respondent No.1.

By this appeal under Section 374(2) of the CrPC, the appellant has prayed for setting aside impugned Judgment and order dated 11.10.2023 passed by the learned Special Judge, Bongaigaon in Special (P) Case No. 7 (M)/2021.

Appeal is admitted.

Issue notice to the respondents.

As Ms. S Jahan, 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.

Appellant 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.

Furnish a soft copy of the order to the learned Addl.P.P.who in turn shall take steps for service of notice to the respondent No. 2 to be served through the Officer-In-charge of the concerned Police Station.

Call for the LCR.

List on 10.01.2024.

JUDGE

Comparing Assistant