Kamal Ch Das vs Jitumani Begum And And 3 Ors
2025 Latest Caselaw 4625 Gua

Gauhati High Court

Kamal Ch Das vs Jitumani Begum And And 3 Ors on 18 August, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                    Page No. 1/2

GAHC010178712025




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                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
                          Case No. : Crl. Pet./1002/2025

         KAMAL CH DAS
         S/O SRI MAHESWAR DAS
         VILL- BHANKUCHI,
         P.O. GUWAKUCHI
         P.S. GHOGRAPAR,DIST. NALBARI, ASSAM, PIN-781369.

         VERSUS

         JITUMANI BEGUM AND AND 3 ORS
         W/O LATE GIAS HANNAN
         R/O VILL- MADHUPUR, P.O. KHARISTHA, P.S. BELSOR,
         DIST. NALBARI, ASSAM,
         PIN-781370

         2:JITUMANI HANNAN
          D/O LATE GIAS HANNAN
          R/O VILL- MADHUPUR
          P.O. KHARISTHA
          P.S. BELSOR
          DIST. NALBARI
         ASSAM
          PIN-781370

         3:JEKBAN HANNAN
         S/O LATE GIAS HANNAN
         R/O VILL- MADHUPUR
         P.O. KHARISTHA
         P.S. BELSOR
         DIST. NALBARI
         ASSAM
         PIN-781370

         4:THE STATE OF ASSAM
          REPRESENTED BY THE PP
         ASSAM
                                                                                     Page No. 2/2


Advocate for the Petitioner    : MR. I H SAIKIA, A. ADO,MR K KASHYAB,MR. K KALITA
Advocate for the Respondent : PP, ASSAM,

                                      BEFORE
                     HONOURABLE MR. JUSTICE MANISH CHOUDHURY
                                             ORDER

Date : 18.08.2025

Heard Mr. I.H. Saikia, learned counsel for the petitioner and Mr. R.R. Kaushik, learned Additional Public Prosecutor for the respondent no. 4.

2. Aggrieved by and dissatisfied with an Order dated 09.01.2024 [Annexure-A], passed by the learned Additional Chief Judicial Magistrate, Nalbari; a Judgment dated 20.05.2025 [Annexure-B] passed by the Court of learned Sessions Judge, Nalbari in Criminal Revision Case no. 04/2024; and an Order dated 23.08.2023, passed by the learned Sessions Judge, Nalbari in Criminal Appeal no. 8/2022 [Annexure-D], the instant criminal revision petition is preferred.

3. Issue notice, returnable in 4 [four] weeks.

4. As Mr. Kaushik has appeared and accepted notice on behalf of the respondent no. 4, issuance of formal notice in respect of the said respondent stands dispensed with. The learned counsel for the petitioner shall serve an extra copy of the petition along with annexures, to Mr. Kaushik within 2 [two] working days from today.

5. The petitioner shall take steps for service of notice upon the respondent nos. 1, 2 & 3 by registered post with A/D as well as by usual process within 3 [three] working days from today.

JUDGE

Comparing Assistant