Madhurjya Hazarika vs The State Of Assam And Anr
2023 Latest Caselaw 4490 Gua

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GAHC010240012023




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

                                Case No. : I.A.(Crl.)/1033/2023

             MADHURJYA HAZARIKA
             S/O LATE DEEP HAZARIKA
             R/O JENGONIKOTIA CHARIALI BYPASS
             P.S. AND DIST. SIVASAGAR, ASSAM

             VERSUS

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

             2:INFORMANT PROSECUTRIX X
              REP. BY HER MOTHER OF THE VICTIM SMT. MOMI SAIKIA W/O SRI
             TEPURAM PANGING R/O RADHIKA SANTI PATH
             WARD NO. 3
             THANAMUKH
              SIVASAGAR
             ASSAM

Advocate for the Petitioner   : DR. B N GOGOI

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                 HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

Date : 19-10-2023 (M. Zothankhuma, J)

No one appears for the applicant on call.

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We are of the view that the Registry should clarify, as to whether this matter can be heard by this Bench, keeping in view the Notice for the period from 16.10.2023 to 19.10.2023, showing the subject matter of the cases that can be taken up by this Special Bench, which are as follows:-

"1. Death Reference Cases.

2. Criminal Appeal including Hill Appeal.

3. Criminal Appeal (J).

4. All Criminal Appeals.

5. Confirmation of Decree of Divorce and such Matrimonial Appeals arising out of orders/Judgments passed by Family Court.

Any such matters as may be specifically directed to be listed"

As no one appears for the applicant, list the matter before the appropriate Court, after the Registry verifies as to which Court should hear this matter.

                                           JUDGE              JUDGE



Comparing Assistant