Rajiv Das vs Archita Saha
2024 Latest Caselaw 129 Gua

Gauhati High Court

Rajiv Das vs Archita Saha on 9 January, 2024

                                                                   Page No.# 1/2

GAHC010292682023




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

                                 Case No. : Crl.Rev.P./3/2024

            RAJIV DAS
            S/O RAVINDRA DAS
            PRESENT ADDRESS
            RAJIV DAS, FOOD CORPORATION OF INDIA, GL PUBLICATION, 6TH
            FLOOR, P.S. AND P.O. LACHIT NAGAR,
            GS ROAD, DIST. KAMRUP, GHY-781007
            PERMANENT ADDRESS
            C/O KALPANA DUTTA
            Z CHOPHY APARTMENT, SIGNAL RANA COLONY, OPPOSITE SUB URBAN
            POLICE STATION,
            DIMAPUR, NAGALAND, PIN-797112



            VERSUS

            ARCHITA SAHA
            W/O RAJIB DAS
            D/O LATE DIPAK SAHA
            PRESENT ADDRESS-
            BANK OF BARODA, FATASIL BRANCH, GUWAHATI, FATASIL TINIALI,
            CYCLE FACTORY,
            GUWAHATI-781025, ASSAM
            PERMANENT ADDRESS
            C/O ARNAB SAHA
            KALIBARI PUKHURPAR
            LUMDING, ASSAM-782447
            DIST. NAGAON, ASSAM, PH. NO. 7002556094



Advocate for the Petitioner   : MR. S BISWAS

Advocate for the Respondent :
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                                       BEFORE
             HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND
                                        ORDER

09.01.2024 Heard Mr S Dutta, learned counsel for the petitioner.

The petitioner has filed this application under Sections 397/401 CrPC, challenging the legality and propriety of the Judgment and Order dated 16.12.2023, passed by the learned JMFC, Kamrup (Metro), in connection with Misc Case No. 149/2022.

Petitioner is to take steps to issue notice to the sole respondent, by registered post with A/D as well as by usual process, returnable within 4 (four) weeks.

Call for the scanned copies of the LCR.

The submission on interim stay will be considered on the returnable date.

List accordingly.

JUDGE

Comparing Assistant