Sachin Medhi vs Dilip Kumar Kalita And 2 Ors
2024 Latest Caselaw 5715 Gua

Gauhati High Court

Sachin Medhi vs Dilip Kumar Kalita And 2 Ors on 9 August, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                 Page No.# 1/3

GAHC010152972024




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

                                 Case No. : Crl.Pet./907/2024

            SACHIN MEDHI
            S/O LATE BABUL MEDHI
            VILL- RANGMAHAL (NAZIRAKHAT)
            P.S. CHNGSARI,
            DIST. KAMRUP, ASSAM
            PIN-781030



            VERSUS

            DILIP KUMAR KALITA AND 2 ORS
            S/O LATE RAJENDRA CHANDRA KALITA,
            R/O BIRU BAHAR (NEAR JALUKBARI FOREST SCHOOL), LANKESWAR
            GUWAHATI-781014
            DIST. KAMRUP (M), ASSAM

            2:SRI PALASH KUMAR NATH
            AN EMPLOYEE OF ABILAC
             NORTH GUWAHATI
             RAJADUAR
             GUWAHATI- 781030
             KAMRUP
            ASSAM

            3:THE STATE OF ASSAM
             REPRESENTED BY THE PP
            ASSA

Advocate for the Petitioner   : MR. A CHAMUAH, MR. A R KASHYAP

Advocate for the Respondent : PP, ASSAM,
                                                                       Page No.# 2/3


                                 BEFORE
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 09.08.2024

Heard Mr. A.R.Kashyap, learned counsel for the petitioner and Mr. K.K.Parashar, learned Addl.P.P. for the State respondent No.3.

By filing this petition under Sections 482/401 of the Cr.P.C., the petitioner has prayed for quashment of the Judgment and order dated 08.07.2024 passed in the Criminal Revision No. 15/2023 by the learned Additional District and Sessions Judge, Kamrup at Amingaon whereby the order dated 27.04.2023 passed by the learned CJM, Kamrup, Amingaon in CR Case No. 176/2019 has been affirmed.

Issue notice to the respondents.

As Mr. K.K.Parashar, learned Additional Public Prosecutor, Assam has entered appearance on behalf of the State respondent No.3, no notice need be issued. However, a copy of the petition along with the documents annexed there with be furnished to the learned Additional Public Prosecutor during the course of the day.

Petitioner to take steps for service of notice on respondent Nos. 1 and 2 by registered post with A/D as well as through usual process within 5 days.

Call for trial court order pertaining to CR Case No. 176/2019

List after 03(three) weeks.

JUDGE Page No.# 3/3

Comparing Assistant