Surendra Kumar Saikia vs The State Of Assam And Anr
2024 Latest Caselaw 5427 Gua

Gauhati High Court

Surendra Kumar Saikia vs The State Of Assam And Anr on 1 August, 2024

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GAHC010089052024




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

                                Case No. : I.A.(Crl.)/458/2024

            SURENDRA KUMAR SAIKIA
            S/O SHAMBHU RAM SAIKIA,
            R/O TELIAGAON, NAGAON, P.S.- HAIBORGAON, DIST.- NAGAON, ASSAM.



            VERSUS

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

            2:SAMBHU ROHANG
             S/O LATE DAIBA RAM ROHANG

            R/O PATARKUCHI
            P.S.- BASISTHA
            DIST.- KAMRUP (M)
            ASSAM
            PIN- 781029

Advocate for the Petitioner   : MR S M ABDULLAH P, MD IMRAN,MR. S RAHMAN,MS F
HUSSAIN

Advocate for the Respondent : PP, ASSAM,




             Linked Case :

            SURENDRA KUMAR SAIKIA
                                                                                       Page No.# 2/3


             VERSUS

             THE STATE OF ASSAM AND ANR F



             ------------

Advocate for : MR S M ABDULLAH P Advocate for : appearing for THE STATE OF ASSAM AND ANR F

Linked Case :

SURENDRA KUMAR SAIKIA

VERSUS

THE STATE OF ASSAM AND ANR F

------------

Advocate for : MR S M ABDULLAH P Advocate for : appearing for THE STATE OF ASSAM AND ANR F

BEFORE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK 01/08/2024

Heard Ms. F Hussain, learned counsel for the applicant and Ms. S Jahan, learned Additional Public Prosecutor, Assam for the opposite party/respondent No. 1.

Perused the office note dated 29.07.2024.

On being enquired, Ms. Hussain, learned counsel for the applicant placed the records of G.R. Case No. 10897/2017 arising out of Basistha P.S. Case No. 720/2017, wherein the learned Sub- Divisional Judicial Magistrate (Sadar), No. 2, Kamrup (Metro), Guwahati by judgment and order dated 26.06.2023 acquitted the opposite party/respondent No. 2.

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From the said records of G.R. Case No. 10897/2017 placed by Ms. F Hussain, learned counsel for the applicant, it is seen that the address of the respondent No. 2 is - Sambaru Rohang, son of Late Daiba Ram Rohang, Patarkuchi, No. 2 Maidamgaon, P.S. Basistha, District-Kamrup (Metro), Guwahati.

As such, the applicant is directed to take fresh steps for service of notice on the opposite party/respondent No. 2, noted above, by registered post with A/D on or before 07.08.2024, providing its proper and correct address with requisite postal stamps.

List this matter on 06.09.2024.

JUDGE

Comparing Assistant