Harjyoti Choudhury vs Heman Das
2023 Latest Caselaw 1788 Gua

                                                                  Page No.# 1/3

GAHC010088102023




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

                                 Case No. : Crl.Rev.P./174/2023

            HARJYOTI CHOUDHURY
            S/O KARTIK CHOUDHURY
            VILL- KULHATI
            P.S. HAJO
            DIST. KAMRUP (R)



            VERSUS

            HEMAN DAS
            S/O SUNANDA DAS
            VILL- KULHATI
            P.S. HAJO
            DIST. KAMRUP (R)



Advocate for the Petitioner   : MR. A AHMED

Advocate for the Respondent :




             Linked Case : I.A.(Crl.)/351/2023

            HARJYOTI CHOUDHURY
            S/O KARTIK CHOUDHURY
            VILL- KULHATI
            P.S. HAJO
            DIST. KAMRUP (R)
                                                                            Page No.# 2/3

           P.S. FAKIRGANJ
           DIST. DHUBRI
           ASSAM


           VERSUS

           HEMAN DAS
           S/O SUNANDA DAS
           VILL- KULHATI
           P.S. HAJO
           DIST. KAMRUP (R)


           ------------
           Advocate for : MR H R A CHOUDHURY
           Advocate for : appearing for HEMAN DAS



                                 BEFORE
                  HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                        ORDER

04.05.2023 Heard Mr. A. Ahmed, learned counsel for the applicant.

This interlocutory application has filed by the applicant praying for stay of the operation of the Judgment and Order dated 31.03.2023 passed by the learned Session Judge, Kamrup, Amingaon in Crl. Appeal No. 05/2022 upholding the Judgment and Order dated 14.02.2022 passed by the learned JMFC, Hajo, Kamrup in C.R. Case No. 74/2014.

Issue Notice, Returnable in four weeks.

Steps for service of notice on the respondent by registered post with A/D within a period of one week from today.

Upon hearing the learned counsel for the applicant, till the next returnable date, the Judgment and Order dated 31.03.2023 passed by the learned Sessions Judge, Kamrup, Amingaon in Crl. Appeal No. 05/2022 upholding the Judgment and Order Page No.# 3/3

dated 14.02.2022 passed by the learned JMFC, Hajo, Kamrup in C.R. Case No. 74/2014 shall remain stayed. The applicant is also permitted to remain on previous bail till the next date.

List on 12.06.2023.

JUDGE

Comparing Assistant