Sri L Brojendra Singha vs Smti Y Ranjana Devi And Anr
2025 Latest Caselaw 6424 Gua

Gauhati High Court

Sri L Brojendra Singha vs Smti Y Ranjana Devi And Anr on 28 August, 2025

                                                                           Page No.# 1/2

GAHC010187192025




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

                                Case No. : Crl.Rev.P./346/2025

            SRI L BROJENDRA SINGHA
            SON OF L. BABADHAN SINGHA
            PERMANENT RESIDENT OF VILL- SINGERBOND PART-V, P.O. AN DP.S.
            LAKHIPUR, DIST. CACHAR, ASSAM
            PRESENT ADDRESS-
            23(I)FD WKSP (EME)
            C/O 56 APO, BHATINDA, PANJAB
            PIN-906123



            VERSUS

            SMTI Y RANJANA DEVI AND ANR
            W/O SRI L. BRAJENDRA SINGHA
            D/O Y. BUDHI SINGHA
            R/O VILL- SINGERBOND PART-V,
            P.O.. AND P.S. LAKHIPUR,
            DIST. CACHAR, ASSAM

            2:THE STATE OF ASSAM
             REP. BY THE PP
            ASSA

Advocate for the Petitioner   : MR. A R SIKDAR, J A SIKDAR,MR. M M ZAMAN,MR. S I
TALUKDAR

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA
                                                                          Page No.# 2/2

                                        ORDER

Date : --28.08.2025

Heard Mr. A.R. Sikdar, the learned counsel for the petitioner. Also heard Mr. R.R. Kaushik, the learned Additional Public Prosecutor appearing for the State respondent.

2. This is an application u/s 442 of the Bharatiya Nagarik Suraksha Sanhita, 2023, read with Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 and Article 227 of the Constitution of India challenging the impugned judgment and order date 24.12.2024 passed in Misc. (DV) Case No. 05/2020 passed by learned JMFC, Lakhipur, Cachar and also challenged the order of Additional Sessions Judge, FTC, Cachar, Silchar passed in Criminal Appeal No. 02/2025 dated 24.12.2024 whereby the order of learned JMFC has been upheld.

3. Issue Notice to the respondent no. 1 through registered post with A/D and usual process.

4. No formal notice is required to be served to State respondent no. 2 as the learned Additional Public Prosecutor has already entered appearance. However extra requisite copy of the petition be served to him during the course of the day.

5. Petitioner shall take steps within 2/3 days.

6. Also call for the TCR.

7. List the matter accordingly after 4 (four) weeks, as on a date to be fixed by the Registry.

JUDGE Comparing Assistant