Ram Prasad Roy vs The State Of Assam And Anr
2025 Latest Caselaw 2527 Gua

Gauhati High Court

Ram Prasad Roy vs The State Of Assam And Anr on 30 January, 2025

                                                                        Page No.# 1/2

GAHC010185312024




                                                                 undefined

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

                                Case No. : Crl.Rev.P./368/2024

            RAM PRASAD ROY
            S/O GIRISH ROY
            VILL- MUKHIGAON
            P.O. SAKTI ASHRAM
            PS. FAKIRAGRAM
            DIST. KOKRAJHAR, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PP, ASSAM

            2:ANIMA BARMAN
             W/O RAM PRASAD ROY
            D/O ADHAR CHANDAN @ CHANDRA BARMAN
             VILL- CHITHILAGRAM
            P.O. CHITHILA
             P.S. FAKRIGRAM
            DIST. KOKRAJHAR
            ASSAM
             PIN-78335

Advocate for the Petitioner   : MR P K DAS, MR. M BARUAH

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                           ORDER

Page No.# 2/2

Date : --30.01.2025

Heard Mr. P.K. Das, the learned counsel for the petitioner and also heard Mr. R.J. Baruah, the learned Additional Public Prosecutor appearing on behalf of State respondent no. 1.

2. This is an application u/s 438 read with Section 442 of the Bharatiya Nagarik Suraksha Sanhita, 2023 against the impugned Judgment dated 22.07.2024 in Criminal Appeal No. 26/2023 arising out of Misc. (D.V) Case No. 21/2022 passed by the learned Sessions Judge, Kokrajhar.

3. Issue Notice on the respondent no. 2 through registered post with A/D as well as usual process.

4. No formal notice is required to be served to State respondent no.1. However extra requisite copy be served to respondent no.1 during the course of the day.

5. Also call for the scanned copy of the LCR.

6. List accordingly after 3 (three) weeks.

JUDGE

Comparing Assistant