Biplob Kumar Ghosh vs Kajal Das And Anr
2025 Latest Caselaw 2048 Gua

Gauhati High Court

Biplob Kumar Ghosh vs Kajal Das And Anr on 6 August, 2025

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GAHC010169062025




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

                                 Case No. : Crl.Rev.P./302/2025

            BIPLOB KUMAR GHOSH
            S/O SRI BIPUL CHANDRA GHOSH
            R/O QTR. NO. 545/C, BGR TOWNSHIP,
            P.O. AND P.S. DHALIGAON,
            DIST. CHARING, ASSAM

            VERSUS

            KAJAL DAS AND ANR
            S/O SRI JOHAR DAS
            R/O DHALIGAON, NEAR GANESH MANDIR, P.O. NEW BOINGAIGOAN,
            DIST. BONGAIGAON, ASSAM

            2:THE STATE OF ASSAM
             REPRESENTED BY THE PP
            ASSA

Advocate for the Petitioner   : MR M BARMAN, P BURAGOHAIN

Advocate for the Respondent : PP, ASSAM,




             Linked Case : I.A.(Crl.)/845/2025

            BIPLOB KUMAR GHOSH
            S/O SRI BIPUL CHANDRA GHOSH
            RESIDENT OF QTR. NO. 545/C
            BGR TOWNSHIP
            P.O. AN DP.S. DHALIGAON
            DIST. CHIRANG
            ASSAM
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            VERSUS

           KAJAL DAS AND ANR
           S/O SRI JOHAR DAS
           R/O DHALIGAON
           NEAR GANESH MANDIR
           P.O. NEW BONGAIGAON
           DIST. BONGAIGAON
           ASSAM

           2:THE STATE OF ASSAM
           REPRESENTED BY THE PP
           ASSAM
            ------------
           Advocate for : MR M BARMAN
           Advocate for : PP
           ASSAM appearing for KAJAL DAS AND ANR



                                       BEFORE
               HON'BLE MRS. JUSTICE MITALI THAKURIA

                                       ORDER

06-08-2025

Heard Mr. M. Barman, learned counsel for the petitioner and Mr. P. Borthakur, learned Additional Public Prosecutor, for the State respondent.

This is an application under Sections 438 and 442 read with Section 528 of the BNS, 2023 for setting aside the impugned judgment and order dated 14.07.2025, passed by the learned Sessions Judge, Chirang in Crl. A. No. 18/2025.

Issue notice to the respondent No.2.

As the State respondent is represented by Mr. P. Borthakur, learned Additional Public Prosecutor, no formal notice need be issued to the said respondent.

Petitioner shall take steps for service of notice on the respondent No.2 by Registered post with A/D as well as by usual process.

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Petitioner shall serve an extra copy of this petition along with the annexures appended thereto to Mr. P. Borthakur, learned Additional Public Prosecutor within two days from today.

Registry shall call for the TCR from the Court of learned Sessions Judge, Chirang as well as from the Court of learned Additional CJM, Chirang, Kajalgaon.

List this matter on 12.08.2025.

JUDGE

Comparing Assistant