Biswajit Saikia vs The State Of Assam And Anr
2023 Latest Caselaw 229 Gua

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GAHC010003652023




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

                                 Case No. : Crl.Pet./39/2023

            BISWAJIT SAIKIA
            S/O LT. TILESWAR SAIKIA R/O BISHNUPUR RANGAPARA P.S RANGAPARA
            DITS. SOINTPUR ASSAM



            VERSUS

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

            2:RABINDRA KUMAR SAH
             S/O AMAR NATH SAH R/O VILL. AMASIBARI P.S. RANGAPARA DIST.
            SONITPUR ASSAM PIN-78450

Advocate for the Petitioner   : N AHMED

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                          ORDER

Date : --20.01.2023.

Heard Mr. N. Bora, learned counsel for the petitioner. This is an application under section 482 of Cr.P.C. praying for setting aside and quashing the impugned judgment dated 25.05.2022 passed by the learned Sessions Judge, Sonitpur, Tezpur in Criminal Revision No. 14(S-4)/2021, by Page No.# 2/2

which discharged the respondent under section 269 IPC in connection with PRC Case No. 1300/2019.

Issue notice to the respondents by registered post with A/D as well as by other usual process returnable within two (2) weeks. It is submitted by the learned counsel for the petitioner that one Doctor's certificate is produce by filing an additional affidavit which already tagged with the petition.

List the matter after four (4) weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant