Bishnu Das vs Menoka Das @ Barman
2023 Latest Caselaw 4316 Gua

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GAHC010233172023




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

                                   Case No. : Crl.Rev.P./451/2023

             BISHNU DAS
             S/O SRI HARIPADA DAS
             R/O VILL- NATUN BASTI
             ANGARKATA, P.O. MANOKATA T.E., P.S. TAMULPUR, DIST. BAKSA, BTC,
             ASSAM-781360



             VERSUS

             MENOKA DAS @ BARMAN
             W/O SRI BISHNU DAS
             D/O SRI MAHENDRA CH. BARMAN,
             R/O VILL- KHARIJA DALAIGAON (PART-II), P.O. BONGAIGAON, ASSAM
             PIN-783380



Advocate for the Petitioner     : MR. Y S MANNAN

Advocate for the Respondent :




                                    BEFORE
                       HONOURABLE MRS. JUSTICE MALASRI NANDI

                                               ORDER

Date : -13.10.2023 Heard Mr. Y.S. Mannan, learned counsel for the petitioner.

By this criminal revision petition filed under Section 401 read with Section 379 of the Code of Criminal Procedure, 1973, the petitioner has prayed for setting aside/quashing/ stay/suspension of the Page No.# 2/2

impugned judgment and order, dated 13.09.2023 in Misc. Case No. 15/2021 passed by the learned CJM, Bongaigaon.

Issue notice to the respondent. Steps be taken by Registered post with A/D as well as through usual process within 5 days.

Notice is made returnable on 14.11.2023.

Interim prayer will be considered after appearance of the respondent.

JUDGE

Comparing Assistant