Ashok Borah @ Ashokananda Borah @ ... vs Md. Arif Ali Hazarika And Anr
2023 Latest Caselaw 1127 Gua

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GAHC010051612023




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

                                Case No. : Crl.Rev.P./119/2023

            ASHOK BORAH @ ASHOKANANDA BORAH @ ASHOKANANDA BORA
            S/O- LATE KHAGESWAR BORA, R/O- VILL.- PANIGAON, P.O. AND P.S.
            PANIGAON, DIST. LAKHIMPUR, ASSAM, PIN- 787052.



            VERSUS

            MD. ARIF ALI HAZARIKA AND ANR
            S/O- FUKAN ALI HAZARIKA, R/O- WARD NO. 11, NORTH LAKHIMPUR
            TOWN, P.O., P.S. AND DIST. LAKHIMPUR, ASSAM, PIN- 787001.

            2:THE STATE OF ASSAM
             REPRESENTED BY THE PUBLIC PROSECUTOR
            ASSA

Advocate for the Petitioner   : MR J C GOGOI

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                          ORDER

Date : --20.03.2023.

Heard Mr. J.C Gogoi, learned counsel for the petitioner. Also heard Mr. D, Das, learned Additional Public Prosecutor for the State of Assam/respondent No. 1.

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This is an application under section 397/401 of Cr.P.C. against the concurrent judgment and order dated 25.01.2023, passed by the learned Sessions Judge, Lakhimpur, North Lakhimpur in Criminal Appeal No. 06(2)/2021. Issue notice to the respondents by registered post with AD as well as by other usual process, returnable within two (2) weeks. List the matter on 26.04.2023.

JUDGE

Comparing Assistant