Champak Dutta vs The State Of Assam And Anr
2023 Latest Caselaw 228 Gua

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GAHC010270422022




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

                                Case No. : Crl.Pet./1350/2022

              CHAMPAK DUTTA
              S/O MANIK CHANDRA DUTTA,
              R/O KATHALGURI TEA ESTATE,
              P.S.- MARIANI, IN THE DIST. OF JORHAT, ASSAM.

              VERSUS

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

              2:SWETA DUTTA
               D/O SANGITA DUTTA
               R/O JAIL ROAD
               P.O. AND P.S.- JORHAT
               IN THE DIST. OF JORHAT
              ASSAM

Advocate for the Petitioner   : MS. G BORAH

Advocate for the Respondent : PP, ASSAM


                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                          ORDER

Date : 20.01.2023

On the prayer of Ms. G. Borah, learned counsel for the petitioner, list the case on 24.01.2023.

Ms. Borah is to address the Court on the point of maintainability of the instant criminal petition, which is purportedly directed against the judgment and order passed in Criminal Page No. 2/2

Petition no. 754/2022, a copy of which is annexed to the instant criminal petition.

The point of maintainability of the instant criminal petition is to be addressed in the light of the law laid down in Ram Kishan Fauji vs. State of Haryana and others, reported in [2017] 5 SCC 533.

JUDGE

Comparing Assistant