Milu Kalindi @ Milu Ram Kalindi vs Jiten Kalindi And 3 Ors
2023 Latest Caselaw 2509 Gua

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GAHC010125702023




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

                                 Case No. : Crl.A./205/2023

            MILU KALINDI @ MILU RAM KALINDI
            S/O ROGUNATH KALINDI,
            VILL.- SARASPUR (BAGAN), P.O.- CHANPUR WEST, P.S. AND DIST.
            HAILAKANDI, ASSAM.
            VERSUS
            JITEN KALINDI AND 3 ORS.
            S/O LATE ANTA KALINDI,
            VILL.- SERISPUR (SARASPUR), P.O.- SERISPUR, P.S. AND DIST.
            HAILAKANDI, ASSAM, PIN- 788152.
            2:SANJAY KALINDI
             S/O RANJIT KALINDI
             VILL.- SERISPUR (SARASPUR)
             P.O.- SERISPUR
             P.S. AND DIST. HAILAKANDI
             ASSAM
             PIN- 788152.
            3:RAJENDRA PROSAD ROBIDAS @ RAJU
             S/O LATE LAXMI PRASAD ROBIDAS

            VILL.- SERISPUR (SARASPUR) T.E.
            P.O.- SERISPUR
            P.S. AND DIST. HAILAKANDI
            ASSAM
            PIN- 788152.

            4:THE STATE OF ASSAM
            TO BE REP. BY THE P.P.
            ASSAM

Advocate for the Petitioner   : MS A BEGUM

Advocate for the Respondent : PP, ASSAM
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                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

13.06.2023

Heard Mr. A.M. Barbhuiya, learned counsel for the appellant. Ms. S.H. Borah, learned Additional Public Prosecutor appears for the State.

This is a statutory appeal against the judgment dated 30.03.2023 passed by the learned Sessions Judge, Hailakandi in Sessions Case No.94/2015.

Call for LCR of the Sessions Case No.94/2015 from the Court of the Sessions Court, Hailakandi.

Issue Notice returnable by 4 (four) weeks to the respondent nos.1 - 3.

Since Ms. S.H. Borah, learned Additional Public Prosecutor appears for the respondent no.4, notice need not be issued. However extra copies of the appeal be furnished within 1 (one) week from today.

Steps on respondent nos.1 - 3 be taken by registered post with AD within one week.

List the matter after the returnable date.

JUDGE

Comparing Assistant