Binita Seal vs The State Of Assam
2024 Latest Caselaw 8122 Gua

Gauhati High Court

Binita Seal vs The State Of Assam on 6 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                       Page No.# 1/2

GAHC010222932024




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

                                Case No. : Crl.Rev.P./425/2024

            BINITA SEAL
            W/O SRI MOHAN SEAL, R/O HOUSE NO. 02, TULSI BORA PATH,
            RUPNAGAR, GUWAHATI, PIN-781032, P.S.-PALTANBAZAR, P.O.-INDRAPUR
            (BHANGAGARH), DIST- KAMRUP (M)

            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : MR. M H RAJBARBHUIYAN, MS R BEGUM,MRS R CHETRI

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

06.11.2024

Heard Mr. M. H. Rajbarbhuiyan, learned counsel for the petitioner. Also heard Mr. D. P. Goswami, learned Additional Public Prosecutor.

By this application filed under Section 528 BNSS, the petitioner has prayed for setting aside the judgment dated 22.08.2024 passed by the learned Page No.# 2/2

Additional Sessions Judge No.1, Kamrup (M) in criminal appeal No. 224/2017 whereby the accused petitioner was asked to appear before the trial court for further direction and sentence.

As Mr. D. P. Goswami, learned Additional Public Prosecutor has entered appearance on behalf of the State respondent, no formal notice need to be issued. However, a copy of the petition along with the documents annexed thereto be furnished to him.

Learned counsel for the petitioner is directed to implead the informant as party in the case by filing appropriate application.

List the matter accordingly after 2(two) weeks.

JUDGE

Comparing Assistant