Samar Roy vs Mamata Namosudra And Anr
2025 Latest Caselaw 2911 Gua

Gauhati High Court

Samar Roy vs Mamata Namosudra And Anr on 6 February, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                           Page No.# 1/2

GAHC010276402024




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

                                Case No. : Crl.Rev.P./518/2024

            SAMAR ROY
            S/O LT. BABUL ROY, VILL- BARAIBASTI, P.O.-SACHINDPUR, P.S.-DHALAI,
            DIST- CACHAR, ASSAM



            VERSUS

            MAMATA NAMOSUDRA AND ANR.
            D/O LT. RAJENDRA NAMOSUDRA, R/O NATHUPUR, P.S.-KARIMGANJ, DIST-
            KARIMGANJ, ASSAM

            2:STATE OF ASSAM
             REPRESENTED BY THE PUBLIC PROSECUTOR
            ASSA

Advocate for the Petitioner   : MR. A AHMED, MR A AHMED,U U KHAN,MR. M A
CHOUDHURY

Advocate for the Respondent : PP, ASSAM,

Page No.# 2/2

BEFORE HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA

06/02/2025

Heard Mr. A. Ahmed, the learned counsel for the petitioner and Mr. R R Kaushik, the learned Additional Public Prosecutor, Assam for the respondent No. 2.

Issue notice.

No formal notice is required to be sent to the respondent No. 2 as because Mr. Kaushik, the learned Additional Public Prosecutor, Assam has accepted notice on behalf of the respondent No. 2. However, extra copy of the petition shall be provided to him.

The petitioner shall take steps for service of notice upon the respondent No. 1 by registered post with A/D.

List this matter again after 4 (four) weeks.

It is hereby directed that till the returnable date, the operation of the judgment dated 21.10.2024 passed by the learned Judicial Magistrate, First Class, Karimganj in M.R. Case No. 109/2011 shall remain stayed.

JUDGE

Comparing Assistant