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Shankar Malakar vs Lakhi Kanta Das And Anr
2025 Latest Caselaw 1054 Gua

Citation : 2025 Latest Caselaw 1054 Gua
Judgement Date : 15 July, 2025

Gauhati High Court

Shankar Malakar vs Lakhi Kanta Das And Anr on 15 July, 2025

Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
                                                                     Page No.# 1/2

GAHC010017332014




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

                                 Case No. : Crl.A./303/2014

            SHANKAR MALAKAR
            S/O LATE SURENDRA MALAKAR, R/O VILL. FRENCH NAGAR UNDER
            DHOLAI P.S. IN THE DIST. OF CACHAR, ASSAM.



            VERSUS

            LAKHI KANTA DAS and ANR
            S/O LATE BANKA BIHARI DAS, R/O VILL. FRENCH NAGAR UNDER
            DHOLAI POLICE STATION IN THE DIST. OF CACHAR, ASSAM.

            2:THE STATE OF ASSA

Advocate for the Petitioner : MS.H HAZARIKA, MS.B CHOUDHURY,MR.U
CHOUDHURY,MR.B M CHOUDHURY

Advocate for the Respondent : PP, ASSAM, ,,

Page No.# 2/2

BEFORE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

15/07/2025

Heard Mr. B M Choudhury, learned counsel for the appellant and Mr. D P Goswami, learned Additional Public Prosecutor, Assam for the respondent No. 2.

This appeal is against the judgment and order of acquittal dated 01.08.2014 passed by the learned Additional Sessions Judge (FTC), Cachar, Silchar in Sessions Case No. 87/2012 arising out of Dholai P.S. Case No. 25/2006 under Sections 436/511 IPC.

It is seen that on 18.12.2014 one Sukanta Das received the memo of this appeal on behalf of the said Lakhi Kanta Das, respondent No. 1. However, till date, the said respondent did not appear in the matter. Since 2014 many years have passed.

It is seen from the records that the respondent No. 1 was a Government Teacher.

On the next date fixed, the Officer-in-Charge of Dholai Police Station through the Public Prosecutor, Gauhati High Court, Guwahati shall place about the present status of the respondent No. 1, namely, Lakhi Kanta Das, son of Late Banka Bihari Das, resident of Village-French Nagar, P.S.- Dholai, District-Cachar before the Court.

List this matter on 31.07.2025.

A copy of this order be furnished to Mr. D P Goswami, learned Additional Public Prosecutor, Assam for his necessary use.

JUDGE

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