Page No.# 1/2 vs Janaki Deka
2024 Latest Caselaw 5665 Gua

Gauhati High Court

Page No.# 1/2 vs Janaki Deka on 7 August, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                      Page No.# 1/2

GAHC010123202024




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

                                  Case No. : Crl.Rev.P./233/2024

            KARUNA KALITA AND 2 ORS
            S/O- LATE KANTIRAM KALITA

            2: DINABANDHU KALITA
             S/O- LATE KANTIRAM KALITA

            3: RATAN KALITA
             S/O- KARUNA KALITA


            ALL ARE R/O VILLAGE BONMAZA

            P.S- CHANGSARI
             DIST- KAMRUP
            ASSAM
             PIN-78110

            VERSUS

            JANAKI DEKA
            W/O- NABIN KUMAR DEKA,
            R/O- VILLAGE BONMAZA,
            P.S- CHANGSARI, DIST- KAMRUP, ASSAM, PIN-781101



Advocate for the Petitioner   : MR A C SARMAH, MR N BRAHMA,MR B DEORI,MR G
BHARADWAJ

Advocate for the Respondent : ,
                                                                                      Page No.# 2/2




                                      BEFORE
                     HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                             ORDER

07.08.2024

Heard Mr. A C Sarma, learned senior counsel appearing for the petitioners, assisted by Mr. B Deori, Advocate.

Issue notice to the sole respondent.

Petitioners shall take steps for service of notice on the respondent by registered post with A/D and other usual process.

List after four weeks.

Till returnable date, the judgment and order passed by the learned Additional Sessions Judge, Kamrup, Amingaon in Criminal Revision No. 10/2023 dated 18.05.2024 affirming the

order passed by the Executive Magistrate, Kamrup at Amingaon bearing Case No. 33 m of 2022 dated 04.04.2023 shall remain stayed.

JUDGE

Comparing Assistant