Pratibha Baishya vs The State Of Assam And 8 Ors
2024 Latest Caselaw 4821 Gua

Gauhati High Court

Pratibha Baishya vs The State Of Assam And 8 Ors on 15 July, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                      Page No.# 1/4

GAHC010128082024




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

                          Case No. : Crl.Rev.P./251/2024

         PRATIBHA BAISHYA
         W/O- HAREN BAISHYA, R/O- VILL.- BAKUAJARI, P.O.TIHU, P.S.TIHU, DIST.
         NALBARI, ASSAM, PIN- 781371.



         VERSUS

         THE STATE OF ASSAM AND 8 ORS
         REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

         2:RAMILA BAISHYA
         W/O- LATE DADHIRAM BAISHYA
          R/O- VILL.- BAKUAJARI
          P.O.TIHU
          P.S.TIHU
          DIST. NALBARI
         ASSAM
          PIN- 781371.

         3:MANMOHAN BAISHYA
          S/O- LATE DADHIRAM BAISHYA
          R/O- VILL.- BAKUAJARI
          P.O.TIHU
          P.S.TIHU
          DIST. NALBARI
         ASSAM
          PIN- 781371.

         4:GOPAL BAISHYA
          S/O- LATE DADHIRAM BAISHYA
          R/O- VILL.- BAKUAJARI
          P.O.TIHU
          P.S.TIHU
                               Page No.# 2/4

DIST. NALBARI
ASSAM
PIN- 781371.

5:DHIREN BAISHYA
 S/O- LATE DADHIRAM BAISHYA
 R/O- VILL.- BAKUAJARI
 P.O.TIHU
 P.S.TIHU
 DIST. NALBARI
ASSAM
 PIN- 781371.

6:SABIN BAISHYA
 S/O- LATE DADHIRAM BAISHYA
 R/O- VILL.- BAKUAJARI
 P.O.TIHU
 P.S.TIHU
 DIST. NALBARI
ASSAM
 PIN- 781371.

7:BINITA BAISHYA
W/O- MANMOHAN BAISHYA
 R/O- VILL.- BAKUAJARI
 P.O.TIHU
 P.S.TIHU
 DIST. NALBARI
ASSAM
 PIN- 781371.

8:SHEWALI BAISHYA
W/O- GOPAL BAISHYA
 R/O- VILL.- BAKUAJARI
 P.O.TIHU
 P.S.TIHU
 DIST. NALBARI
ASSAM
 PIN- 781371.

9:THANESWARI BAISHYA
W/O- DHIREN BAISHYA
 R/O- VILL.- BAKUAJARI
 P.O.TIHU
 P.S.TIHU
 DIST. NALBARI
ASSAM
 PIN- 781371
                                                                                    Page No.# 3/4


Advocate for the Petitioner   : MR. K R PATGIRI

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                            ORDER

Date : 15.07.2024 Heard Mr.G.Sarmah, learned counsel for the petitioner. Also heard Mr. P.S.Lahkar, learned Addl. Public Prosecutor for the State/respondent No.1.

By filing this criminal revision petition under Sections 401/482 of the CrPC, the petitioner has prayed for setting aside and quashing the impugned Judgment and Order, dated 26.04.2024 passed in Criminal appeal No.30/2022 passed by the learned Sessions Judge, Nalbari by which the appeal has been allowed by setting aside the Judgment and Order dated 26.10.2022 passed by the learned JMFC, Tihu, Nalbari in D.V. Case No. 5/2019.

Issue notice to the respondents, returnable within 04(four) weeks..

As Mr. P.S.Lahkar, learned Additional Public Prosecutor, Assam has entered appearance on behalf of the State respondent No.1, no formal 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.2 to 9 by registered post with A/D as well as through Usual Process. Steps within 7 days.

Call for trial court records pertaining to D.V. Case No. 5/2019. The name of Mr. G.Sarmah be reflected in the Cause List as the counsel for the petitioner.

List after 04(four) weeks.

JUDGE Page No.# 4/4

Comparing Assistant