Bijoy Baishya vs The State Of Assam And Anr
2023 Latest Caselaw 2300 Gua

                                                                 Page No.# 1/2

GAHC010103802023




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

                                Case No. : Crl.Rev.P./218/2023

            BIJOY BAISHYA
            S/O PRABIN BAISHYA
            R/O VILL- PANIGAON
            P.S. BELSOR,
            DIST. NALBARI, ASSAM



            VERSUS

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

            2:SADANANDA BARMAN
             S/O LATE RAM DAS BARMAN
            R/O BHATTA SUBA
            VILL- PANIGAON
            P.S. BELSOR
            DIST. NALBARI
            ASSA

Advocate for the Petitioner   : MR. A U CHOUDHURY

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

                                         BEFORE
                    HON'BLE MRS. JUSTICE MALASRI NANDI
                                         ORDER

01.06.2023

Heard Mr. A. U. Choudhury, learned counsel appearing for the petitioner as well as Mr. P. Borthakur, learned Addl. P.P. appearing for the State respondent no. 1.

The petitioner has filed this application under Section 401 read with Section 397 Cr.P.C against the impugned Judgment and Order dated 07.02.2023 in Criminal Appeal No. 10/2021 passed by the learned Sessions Judge, Nalbari, upholding the judgment and order dated 22.03.2021 passed in G.R. Case No. 657/2013 by the learned Judicial Magistrate First Class, Nalbari.

Issue notice to the respondent no. 2, returnable within 4(four) weeks.

The petitioner is directed to take steps for service of notice upon the respondent no. 2 by registered post with A/D as well as by usual process within 7(seven) days.

Call for the LCR.

List this matter after 4(four) weeks.

JUDGE

Comparing Assistant