Gauhati High Court

Page No.# 1/3 vs The State Of Assam And 2 Ors on 1 May, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                            Page No.# 1/3

GAHC010005962024




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

                           Case No. : Crl.Rev.P./166/2024

         BIJOY DAS AND ANR
         S/O BIPIN DAS
         R/O VILL- KOCHPARA,
         P.O. BOKO,
         P.S. BOKO
         DIST. KAMRUP, ASSAM
         PIN-781123

         2: SRI RAJIB DAS
          S/O BIPIN DAS
         R/O VILL- KOCHPARA

         P.O. BOKO

         P.S. BOKO
         DIST. KAMRUP
         ASSAM
         PIN-78112

         VERSUS

         THE STATE OF ASSAM AND 2 ORS
         REPRESENTED BY THE PP, ASSAM

         2:PABITRA DAS
          S/O SRI PRAFULLA DAS
         R/O VILL- KOCHPARA
         P.O. AND P.S. BOKO
         DIST. KAMRUP
         ASSAM

         PIN NO. 781123

         3:RUPAM DAS
                                                                                 Page No.# 2/3

             S/O SRI NIRAN DAS
            R/O VILL- KOCHPARA
            P.O. AND P.S. BOKO
            DIST. KAMRUP
            ASSAM

            PIN NO. 78112

Advocate for the Petitioner   : MR. N K MURRY

Advocate for the Respondent : PP, ASSAM

                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : -01.05.2024 Heard learned counsel for the parties.

By this criminal revision petition under Section 397/401/482 of the CrPC, the petitioner has prayed for setting aside and quashing of the impugned judgment and order dated 13.06.2022 passed by the learned JMFC, Boko, Kamrup (R) in PRC Case No. 790/2021 and impugned Judgment and Order dated 06.10.2023 passed by the learned Sessions Judge, Kamrup (R), Amingaon in Criminal appeal No.12/2022.

Issue notice to the respondents.

As Mr.D.P.Goswami, learned Additional Public Prosecutor, Assam has entered appearance on behalf of the State respondent No.1, no 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 and 3 by registered post with A/D as well as through Usual Process, returnable within 04(four) weeks.

Call for scanned copy of the case records of PRC Case No. 790/2021 pending in the court of learned JMFC, Boko, Kamrup.

List after 04(four) weeks.

JUDGE Page No.# 3/3

Comparing Assistant