Madhabi Das vs Jiten Das
2023 Latest Caselaw 1041 Gua

                                                                    Page No.# 1/2

GAHC010053042023




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

                                 Case No. : Crl.Pet./240/2023

            MADHABI DAS
            W/O JITEN DAS
            R/O VILL- HATIGARH, P.O. AND P.S. NAGAON SADAR,
            DIST. NAGAON, ASSAM, PIN-782001



            VERSUS

            JITEN DAS
            S/O BHUBAN CHANDRA DAS
            R/O VILL- DEBNARIKOLI P.O. AND P.S. KAMPUR
            DIST. NAGAON, ASSAM, PIN-782426



Advocate for the Petitioner   : ALHAJJ I UDDIN

Advocate for the Respondent :




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                          ORDER

Date : 16.03. 2023 Heard Mr. A.I. Uddin, learned counsel for the petitioner.

This is an application filed under Section 482 Cr.P.C. read with Sections 397/401 of the Code against the impugned judgment and order dated Page No.# 2/2

31.08.2022, passed by the learned Addl. Sessions Judge, No. 2, Nagaon in Crl. Revision No. 27(N)/2019 for setting aside and quashing the impugned judgment and order.

Call for the scanned copy of the LCR.

Issue notice upon the sole respondent.

The petitioner shall take steps for service of notice upon the respondent by registered post with A/D as well as by usual process, returnable within 4 weeks.

Steps be taken within 3 days.

List the matter after 4 weeks.

JUDGE

Comparing Assistant