Saruk Hussain Laskar vs The State Of Assam And Anr
2023 Latest Caselaw 4663 Gua

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GAHC010248912023




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

                                Case No. : Crl.Rev.P./485/2023

            SARUK HUSSAIN LASKAR
            S/OLT. ABUL HUSSAIN LASKAR
            R/O VILL- CHATRADAYAL, KANAKPUR
            P.S. JOYPUR
            DIST. CACHAR, ASSAM


            VERSUS

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

            2:BABLU REE
             S/O LATE LALIT REE
            R/O TARAPUR TE
             P.S. LAKHIPUR
            DIST. CACHAR
            ASSA

Advocate for the Petitioner   : MR. N H LASKAR

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 17.11.2023

Heard Mr. N.H. Laskar, learned counsel for the petitioner. Also heard Ms. S.H. Bora, learned Additional Public Prosecutor for the State/respondent No.1.

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This is an application filed under Sections 397/401 Cr.P.C., seeking setting aside of the Judgment dated 07.10.2023 passed by the learned Sessions Judge, Cachar, Silchar in Criminal Appeal no. 35/2022.

The revision is admitted.

Issue notice.

The learned counsel for the petitioner is directed to take step for service of notice upon the respondent No. 2 by way of registered post with AD as well as other usual process returnable within 4 (four) weeks. The steps be taken within 3(three) days.

No formal notice required to be served upon the respondent No.1 as because Ms. Bora, learned Addl.P.P. has entered appearance.

Extra copy of the petition shall be provided to Ms. Bora.

Call for the LCR.

List the matter accordingly.

JUDGE

Comparing Assistant