Page No.# 1/3 vs The State Of Assam And Anr
2024 Latest Caselaw 283 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And Anr on 18 January, 2024

                                                                Page No.# 1/3

GAHC010176892013




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

                          Case No. : WP(C)/1017/2013

         SMTI. MARJENA RABHA and 4 ORS.
         W/O - LT. GOPAL RONGHANG.

         2: BICHITRA RONGHANG


         3: BIPUL RONGHANG


         4: BOBBY RONGHANG


         5: GAUTAM RONGHANG
         ALL SONS AND DAUGHTERS OF LT. GOPAL RONGHANG
          R/O- JATIA
          P.O.- JATIA
          P.S.- DISPUR
          DIST.- KAMRUP

         VERSUS

         THE STATE OF ASSAM and ANR
         REP. BY THE COMMISSIONER and SECRETARY TO THE GOVT. OF ASSAM,
         DEPARTMENT OF PANCHAYAT AND RURAL DEVELOPMENT, ASSAM,
         DISPUR, GUWAHATI-6.

         2:SRI M.C. CHAKRABORTY

          JOINT SECRETARY
          GOVT. OF ASSAM
          PANCHAYAT and RURAL DEVELOPMENT
          DEPARTMENT
          DISPUR
          GUWAHATI-
                                                                           Page No.# 2/3


Advocate for the Petitioner   : MR.P KATAKI

Advocate for the Respondent : GA, ASSAM




                                  BEFORE
                 HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                          ORDER

Date : 18.01.2024

Heard Mr. P. Kataki, learned counsel for the petitioners. Also heard Mr. S. Dutta, learned standing counsel for the Panchayat & Rural Development appearing for the respondents.

Mr. P. Kataki, has fairly submitted that the petitioner basing on the same charges was also subjected to a criminal proceeding.

The Trial Court has convicted the petitioner vide an Judgment and Order dated 19.07.2012 passed by the Special Judge, Assam in Special Case No. 07/2010. The said judgment was carried up on an appeal before this Court by way of an appeal being Crl.A.141/2012. The said criminal appeal, upon consideration of the issues arising in the matter was dismissed by this Court vide order dated 02.04.2015.

In view of the said position, the charges against the husband of the present petitioner having been established, he prays that he may be permitted to withdraw the present writ petition.

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Accordingly, the writ petition stands dismissed on withdrawal.

JUDGE

Comparing Assistant