Rakib Ahmed Mazumder vs The State Of Assam And Anr
2024 Latest Caselaw 4835 Gua

Gauhati High Court

Rakib Ahmed Mazumder vs The State Of Assam And Anr on 15 July, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                        Page No.# 1/2

GAHC010134082024




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

                                Case No. : Crl.Rev.P./257/2024

            RAKIB AHMED MAZUMDER
            S/O- LATE RAHMAN UDDIN MAZUMDER, RESIDENT OF VILL- KANAKPUR
            (PT-II), P.O. LAKHIPUR, P.S. SILCHAR, DIST- CACHAR, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            TO BE REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:MUSTT. SEBI BEGUM LASKAR
             D/O- LATE. IDOR ALI LASKAR
            VILL- BANSKANDI PT-II
             PO- BANSKANDI
             DIST.- CACHAR
            ASSAM
             PIN- 78810

Advocate for the Petitioner   : MR F A LASKAR

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 15.07.2024

Heard Mr. F.A. Laskar, learned counsel for the petitioner. Also heard Mr. R.J. Page No.# 2/2

Baruah, learned Additional Public Prosecutor for the State/respondent No.1.

This is an application under Section 397/401 Cr.P.C. against the judgment and order dated 30.03.2024 passed by the learned Additional Sessions Judge (FTC), Cachar, Silchar in Criminal Appeal No. 06/2023, whereby dismissed the appeal filed by the petitioner upholding the impugned judgment and order dated 05.07.2022 passed by the learned JMFC, Lakhipur, Cachar in D.V. Case No. 34/2018.

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