Ashalata Baishya vs Bimal Mitra And Ors
2025 Latest Caselaw 1721 Gua

Gauhati High Court

Ashalata Baishya vs Bimal Mitra And Ors on 3 January, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

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GAHC010272782024




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

                                  Case No. : Crl.A./443/2024

            ASHALATA BAISHYA
            D/O. GOPAL BAISHYA, R/O. VILL. KUSHIGURI, P/O. PATLADAHA, P/S.
            MANIKPUR, DIST. BONGAIGAON, ASSAM.



            VERSUS


            BIMAL MITRA AND ORS
            S/O. SRI. NIRANJAN MITRA.

            2:SHYAMAL MITRA
             S/O. SRI. NIRANJAN MITRA.

            3:JYOTSNA MITRA
            W/O. SRI NIRANJAN MITRA

            4:MAMONI MITRA
            W/O. SHYAMAL MITRA

            ALL ARE R/O. VILL.- BHITORSUTI GAON
            P/O. TEZPUR
            P/S. TEZPUR
            DIST. SONITPUR
            ASSAM.

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

Advocate for the Petitioner   : MR. B SHARMA,

Advocate for the Respondent : ,
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                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                    ORDER

03.01.2025

Heard Ms. B. Sharma, learned Legal Aid Counsel, who has preferred this appeal against an order of acquittal vide judgment and order dated 22.10.2024 passed by the learned Addl. Sessions Judge (FTC), Sonitpur, Tezpur in Sessions Case No. 200/17.

Admit.

Call for the records.

Shri K. Baishya, learned Addl. Public Prosecutor, Assam accepts notice on behalf of the State respondent.

Let steps be taken for service of notice upon the respondent nos. 1, 2, 3 & 4 by registered post with A/D.

Steps within 2 (two) working days.

List this matter after 6 (six) weeks along with service report as well as report on receipt of records.

JUDGE

Comparing Assistant