Smt. Moni Mazumdar @ Champa vs State Of Assam And Anr
2023 Latest Caselaw 2316 Gua

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GAHC010161222019




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

                                  Case No. : Crl.A./287/2019

            SMT. MONI MAZUMDAR @ CHAMPA
            W/O- SURYA KANTA MAZUMDAR, R/O- VILL.- DAKHIN RADHANAGAR,
            P.S. AND DIST.- HOJAI, ASSAM.



            VERSUS

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

            2:SRI SANJOY PANDIT
             S/O- LATE PRAFULLA PANDIT
             R/O- VILL.- RADHANAGAR
             P.S. AND DIST.- HOJAI
            ASSAM
             PIN- 782429

Advocate for the Petitioner   : MR. I A TALUKDAR

Advocate for the Respondent : PP, ASSAM




             Linked Case : CRL.A(J)/15/2020

            MOHAN BISWAS
            S/O. DAHINDRA BISWAS
            R/O. DAKHIN RADHAANGAR
            P.S. AND DIST. HOJAI
            ASSAM.
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             VERSUS

             THE STATE OF ASSAM
             REP. BY PP
             ASSAM.


             ------------
             Advocate for : MR A TIWARI (AMICUS CURIAE)
             Advocate for : PP
             ASSAM appearing for THE STATE OF ASSAM



                                    BEFORE
                   HONOURABLE MR. JUSTICE LANUSUNGKUM JAMIR
                      HONOURABLE MR. JUSTICE KARDAK ETE

                                       ORDER

Date : 02.06.2023 (Lanusungkum Jamir, J)

Heard Mr.I.A.Talukdar, learned counsel for the appellant in Criminal Appeal No.287 of 2019. Also heard Mr. A.Tiwari, learned Amicus Curiae in Criminal Appeal (J) No.15 of 2020 and Ms.B.Bhuyan, learned Addl. PP, Assam.

Hearing was concluded in these criminal appeals on 29.05.2023 and judgment was kept reserved. However, it has been brought to our notice that there is another appeal filed by a co-accused, namely, Criminal Appeal (J) No.16 of 2020, (Shyamoli Biswas Vs. State of Assam).

We are therefore of the opinion that if judgment is pronounced in these two criminal appeals, the case of the appellant in Criminal Appeal (J) No.16 of 2020 will be prejudiced. Accordingly, these two matters are released from CAV and let these two criminal appeals be listed along with Criminal Appeal (J) No. 16 of 2020 after 4(four) weeks for hearing.

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Registry is also directed to prepare the paper book in Criminal Appeal (J) No. 16 of 2020, if not already prepared.

                                  JUDGE                      JUDGE




Comparing Assistant