Page No.# 1/2 vs The State Of Assam And Anr
2023 Latest Caselaw 2170 Gua

                                                              Page No.# 1/2

GAHC010110542023




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

                             Case No. : Crl.Rev.P./205/2023

           MD. JAYNAL ABEDIN AND 2 ORS.
           S/O LATE SALMUDDIN,
           VILL.- MAGURMARI,
           P.S.- RUPAHIHAT, DIST.- NAGAON, ASSAM.
           2: MD. NURUL HOQUE
            S/O LATE INNUSH ALI
            VILL.- MAGURMARI
            P.S.- RUPAHIHAT
            DIST.- NAGAON
           ASSAM.
           3: MD. MOZIBUR RAHMAN
            S/O LATE AFSOR ALI
            VILL.- PASCHIM MUAMARI
            P.S.- RUPAHIHAT
            DIST.- NAGAON
           ASSAM

           VERSUS

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

           2:MD. HAZARAT ALI
            S/O LATE ABDUL KARIM

           VILL.- MAGURMARI

           P.S.- RUPAHIHAT
            DIST.- NAGAON
           ASSAM

Advocate for the Petitioner : MR. P BORAH
Advocate for the Respondent : PP, ASSAM
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                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

Date : 24.05. 2023 Heard Mr. P. Borah, learned counsel for the petitioners and Mr. P. Borthakur, learned Addl.PP for the State respondent No. 1.

This is an application under Section 397 Cr.P.C. read with Section 401 Cr.P.C. filed by the petitioners against judgment and order dated 27.04.2023, passed by the learned Addl. Sessions Judge, No. 2, Nagaon in Crl. Appeal No. 93/2019 reversing the judgment dated 29.10.2019, passed by the learned SDJM (M), Kaliabor, Nagaon in G.R. Case No. 856/2012 (PRC No. 63/2013) under Sections 447/323/325/34 IPC.

The petition is admitted for hearing.

Call for the LCR.

Issue notice to the respondent No. 2.

The petitioners 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 weeks.

Steps be taken within 7 days.

List the matter after 4 weeks.

JUDGE

Comparing Assistant