Shri Ajit Robidas vs The State Of Assam And Anr
2023 Latest Caselaw 310 Gua

                                                              Page No.# 1/2

GAHC010197662022




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


                                 Case No. : CRL.A(J)/9/2023

            SHRI AJIT ROBIDAS
            S/O LATE MANGAL ROBIDAS,
            R/O RONGAJAN TEA ESTATE,
            LINE NO. 3,
            P.S.- GOLAGHAT,
            DIST.- GOLAGHAT,
            ASSAM,
            PIN- 785702.

            VERSUS

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

            2:SRI NAREN ROBIDAS(INFORMANT)
             S/O LATE MANGAL ROBIDAS
             R/O RONGAJAN TEA ESTATE
             LINE NO. 3
             P.S.- GOLAGHAT
             DIST.- GOLAGHAT
            ASSAM
             PIN- 785702

Advocate for the Petitioner   : MR. N J GOGOI

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

                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : 25.01.2023

(A. Borthakur, J)

Heard Mr. N. J. Gogoi, learned Legal Aid counsel for the appellant and Ms. S. Jahan, learned Addl. Public Prosecutor, Assam.

By this appeal filed under Section 374(2) of the Code of Criminal Procedure, the appellant has prayed for setting aside and quashing of the impugned judgment and order, dated 23.06.2022, passed by the learned Sessions Judge, Golaghat in Sessions Case No. 15/2020.

Admit this appeal.

Call for the records.

Issue notice.

No formal notice is required to be sent to respondent No. 1 as Ms. S. Jahan, learned Addl. Public Prosecutor, Assam has accepted notice on behalf of the said respondent.

The appellant shall take steps for service of notice on the respondent No. 2 by registered post with A/D.

List this matter after 3 (three) weeks.

                                      JUDGE                               JUDGE

Comparing Assistant