Ranjit Kumar Nath vs The State Of Assam And Anr
2023 Latest Caselaw 2464 Gua

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GAHC010257682022




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

                                Case No. : Crl.Rev.P./228/2023

            RANJIT KUMAR NATH
            S/O LATE BIJOY CHANDRA NATH,
            R/O HOUSE NO. 30, NIPEN BORA PATH, FATASIL AMBARI, GUWAHATI-
            781025, DIST.- KAMRUP (METRO) ASSAM.



            VERSUS

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

            2:SAILENDRA MANDAL
             C/O HARENDRA NATH DUTTA
             HOUSE NO. 2
             BASUDEV PATH
             FATASIL AMBARI
             GUWAHATI- 781025
             DIST.- KAMRUP (METRO) ASSAM

Advocate for the Petitioner   : MR. K BHATTACHARJEE

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 09.06. 2023 Heard Mr. K. Bhattacharjee, learned counsel for the petitioner and Mr. P. Borthakur, learned Addl. Public Prosecutor for the State respondent No. 1.

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This is an application under Section 401 read with Section 379 Cr.P.C., filed by the petitioner against the judgment and order dated 14.09.2022, passed by the learned Addl. Sessions Judge, No. 2, Kamrup (M), Guwahati in Crl. Appeal No. 41/ 2021 upholding the judgment and order dated 15.03.2022, passed by the learned Judicial Magistrate, First Class, Kamrup (M), Guwahati.

The revision petition is admitted for hearing.

Issue notice to the respondent No. 2.

The petitioner shall take steps for service of notice upon the respondent No. 2 by registered post with A/D as well as usual process, returnable within 4 week.

Steps be taken within 7 days.

Call for the LCR.

List the matter accordingly after 4 weeks.

JUDGE

Comparing Assistant