Anurupa Chaliha vs The State Of Assam And Anr
2024 Latest Caselaw 5859 Gua

Gauhati High Court

Anurupa Chaliha vs The State Of Assam And Anr on 13 August, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                     Page No.# 1/2

GAHC010158332024




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

                           Case No. : Crl.Rev.P./303/2024

          ANURUPA CHALIHA
          D/O LATE LILADHAR CHALIHA
          RESIDENT OF K.B. ROAD
          WARD NO. 12, NORTH LAKHIMPUR TOWN,
          P.S. NORTH LAKHIMPUR
          DIST. LAKHIMPUR, ASSAM
          PIN- 787001

          VERSUS

          THE STATE OF ASSAM AND ANR
          REPRESENTED BY THE PP, ASSAM

          2:DR. HARPAL SING SURI
           S/O LATE SHER SINGH SURI

          RESIDENT OF ALAKANANDA APARTMENT
          BYELANE -1
          TARUN NAGAR

          GUWAHATI
          P.S. BHANGAGARH
          PIN CODE- 781005
          DIST. KAMRUP (M)
          ASSA

Advocate for the Petitioner : MR G Z AHMED, MR S A REEYAZ,MR H K BARUAH
Advocate for the Respondent : PP, ASSAM,

                                BEFORE
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                      ORDER

Page No.# 2/2

13.08.2024

Heard Mr. G. Z. Ahmed, learned counsel for the petitioner and Mr. D. P. Goswami, learned Additional Public Prosecutor, Assam.

This is an application under Section 442 read with Section 438 of the Bharatiya Nagarik Suraksha Sanhita, 2023 against the judgment and order dated 06.06.2024 passed by the learned Sessions Judge, Lakhimpur at North Lakhimpur in Criminal Appeal No. 9(1)/2023.

As Mr. D. P. Goswami, learned Additional Public Prosecutor has entered appearance on behalf of the State respondent No.1, no formal notice need to be issued. However, a copy of the petition along with the documents annexed thereto be furnished to him.

Issue notice to the respondent No.2 by registered A/D post and usual process, returnable within 4(four) weeks.

Call for the trial court record pertaining to GR Case No. 1893/2019

List the matter accordingly after 4(four) weeks.

JUDGE

Comparing Assistant