Shyamal Roy vs The State Of Assam And Anr
2024 Latest Caselaw 4834 Gua

Gauhati High Court

Shyamal Roy vs The State Of Assam And Anr on 15 July, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                      Page No.# 1/2

GAHC010136512024




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

                                Case No. : Crl.Rev.P./260/2024

            SHYAMAL ROY
            S/O- LATE RITU ROY, R/O- JOYMATI NAGAR, P.O. PANDU, GUWAHATI-12,
            P.S. JALUKBARI, DISTRICT- KAMRUP (METRO), ASSAM, MOBILE NO.-
            8724942035



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY P.P., ASSAM

            2:M/S ASSAM HIRE PURCHASE CO. PVT. LTD.
             1ST FLOOR
             SHRI RAM MARKET
             CHATRIBARI
             GUWAHATI- 781001
             P.S. PALTANBAZAR
             DISTRICT- KAMRUP (METRO)
            ASSA

Advocate for the Petitioner   : MR M A ISLAM

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


                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                      ORDER

Date : 15.07.2024

Heard Mr. M.A. Islam, learned counsel for the petitioner. Also heard Mr. R.J. Baruah, learned Additional Public Prosecutor for the State/respondent No.1.

This is an application under Section 401 r/w Section 397 Cr.P.C. against the judgment and order dated 25.06.2024 passed by the learned Sessions Judge, Kamrup(M), Guwahati in Criminal Appeal No. 79/2024, whereby dismissed the appeal filed by the petitioner upholding the impugned judgment and order dated 27.10.2023 passed by the learned JMFC, Kamrup(M), Guwahati in C.R. Case No. 1364/2010.

Issue notice.

The learned counsel for the petitioner is directed to take step for service of notice upon the respondent No.2 by way of registered post with AD as well as other usual process returnable within four weeks. The steps be taken within 3(three) days.

No formal notice required to be served upon the respondent No.1 as because Mr. Baruah, Addl.P.P. has entered appearance.

Extra copy of the petition shall be provided to Mr. Baruah.

Call for the trial court record. The Registry is directed to procure the same.

List accordingly.

JUDGE Comparing Assistant