Padumi Das vs The State Of Assam And Anr
2023 Latest Caselaw 425 Gua

Citation : 2023 Latest Caselaw 425 Gua
Judgement Date : 7 February, 2023

Gauhati High Court

Padumi Das vs The State Of Assam And Anr on 7 February, 2023

                                                                     Page No.# 1/2

GAHC010024652023




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

                                 Case No. : Crl.Rev.P./50/2023

            PADUMI DAS
            W/O- SRI MANTU DAS, HENGRABARI, BARBARI, P.S. DISPUR, R/O- HOUSE
            NO. 2, NEAR PRIYANKA TIMBER, DIST. KAMRUP, ASSAM



            VERSUS

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

            2:GEETA BHATTACHARYA KALITA
             P.S. PALTANBAZAR
            W/O- SRI AMAL KALITA
             R/O- H/NO. 22
             HEMGIRI PATH
             DIST. KAMRUP(M)
            ASSA

Advocate for the Petitioner   : MR G SAIKIA

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

Date : 07.02.2023

Heard Mr. G. Saikia, learned counsel for the petitioner and Mr. P.

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Borthakur, learned Addl. P.P., Assam.

Issue notice returnable in four weeks.

Since Mr. Borthakur, learned Addl. P.P., has already entered appearance and accepts notice on behalf of the respondent No. 1, no formal notice need be issued to the said respondent. However, extra copy of the petition shall be furnished to him during the course of the day.

The petitioner shall take step for service of notice upon the respondent No. 2 by registered post with AD.

Till the returnable date, the operation of the impugned judgment and order dated 17.06.2017 passed by the learned SDJM, Kamrup in CR Case No. 3128c/2014 and judgment and order dated 07.11.2022 passed by the learned Addl. Sessions Judge (FTC) No. 3, Kamrup (M) in Crl. A. 166/2017 shall remain stayed. The petitioner is allowed to remain on previous bail until further order(s).

List the matter after four weeks.

JUDGE

Comparing Assistant