Nabajit Das vs State Of Assam And Anr
2023 Latest Caselaw 3886 Gua

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GAHC010156982023




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

                                Case No. : Crl.Rev.P./272/2023

            NABAJIT DAS
            S/O SRI RAMENDRA NATH DAS, R/O NEAR A.G. OFFICE, KRISHNAPUR,
            BELTOLA, P.S.-BASISTHA, GUWAHATI-781028, DIST- KAMRUP (M) (ASSAM)



            VERSUS

            STATE OF ASSAM AND ANR
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:SMTI DEEPTI DAS
            W/O SRI NABAJIT DAS
             R/O MODOMIYA (SARAIMORIA
             OPP. FIRE BRIGADE OFFICE
             P.S.-NORTH LAKHIMPUR
             PIN-787032
             DIST- LAKHIMPUR
            ASSAM
             P/R/A HOUSE NO-4
             BYE LANE NO-5
             P.O.-SILPUKHURI
             P.S.-CHANDMARI
             PIN-781003
             DIST- KAMRUP (M)
            ASSA

Advocate for the Petitioner   : MR D K BORDOLOI

Advocate for the Respondent : PP, ASSAM




                                          BEFORE
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                THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                 ORDER

21.09.2023

This is an application under Section 397 & 401 read with Section 482 Cr.P.C. assailing a judgment and order dated 15.06.2022 passed by the learned Principal Judge, Family Court No. 1, Kamrup (M) in FC (Crl) case No. 88/2018.

Issue notice, returnable after six weeks. Ms. SH Bora, learned Additional PP accepts notice on behalf of respondent no. 1. Petitioner to take steps for service of notice upon the respondent No. 2 by way of registered post with A/D and by usual process within a period of one week from today.

Issue notice on interim prayer also.

JUDGE

Comparing Assistant