Monuj Pandit @ Sri Manuj Pandit vs The State Of Assam And Anr
2024 Latest Caselaw 7441 Gua

Gauhati High Court

Monuj Pandit @ Sri Manuj Pandit vs The State Of Assam And Anr on 1 October, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                         Page No.# 1/2

GAHC010204582024




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

                                Case No. : Crl.Rev.P./398/2024

            MONUJ PANDIT @ SRI MANUJ PANDIT
            S/O SRI NIRANJAN PANDIT
            R/O VILL- KATHAL PUKHURI
            P.S. LALUK
            DIST. LAKHIMPUR, ASSAM

            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PP, ASSAM

            2:SMTI. TARAMAI HAZARIKA
             W/O LATE HEM CH. HAZARIKA
            R/O VILL- KATHALPUKHURI
            P.O. SINGARA
            P.S. LALUK
            DIST. LAKHIMPUR
            ASSAM
            PIN-78702

Advocate for the Petitioner   : MR. T J MAHANTA, MR T GOGOI,MR. A BORUA,MS. P
BHATTACHARYA

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

01.10.2024 Page No.# 2/2

Heard Mr. T. J. Mahanta, learned Sr. counsel assisted by Mr. A. Borua, learned counsel appearing for the petitioner. Also heard Mr. K. K. Parasar, learned Additional Public Prosecutor.

This is an application under Section 442/438 of BNSS against the judgment and order dated 05.09.2024 passed by the learned Sessions Judge, Lakhimpur, North Lakhimpur in Criminal Appeal No. 9(2)/2024 by upholding the judgment and order dated 11.03.2023 passed by the learned Additional Chief Judicial Magistrate, Lakhimpur, North Lakhimpur in G.R. Case No. 698/2019 convicting the accused petitioner under section 279 IPC to undergo RI for four months with fine in default stipulation.

As Mr. K. K. Parasar, learned Additional Public Prosecutor has entered appearance on behalf of the State respondent No.1, no formal notice need to be issued. However, a copy of the petition along with the documents annexed thereto be furnished to him.

Issue notice to the respondent No.2 by registered A/D post and usual process, returnable within 4(four) weeks.

Call for the scanned copy of trial court record pertaining to GR Case No. 698/2019.

List the matter accordingly after 4(four) weeks.

JUDGE

Comparing Assistant