Dr Reema Bodo vs Krisna Bayan Das
2025 Latest Caselaw 5380 Gua

Gauhati High Court

Dr Reema Bodo vs Krisna Bayan Das on 16 June, 2025

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GAHC010128332025




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

                                  Case No. : Crl.Pet./682/2025

            DR REEMA BODO
            WIFE OF HIRA GOGOI,
            PRESENT RESIDENTIAL ADDRESS
            R/O THE TERRACE APARTMENT, 4-A, JAYANAGAR CHARIALI, BELTOLA,
            BASISTHA, DIST. KAMRUP, ASSAM
            OFFICIAL ADDRESS-
            SR. MEDICAL AND HEALTH OFFICER,
            O/O THE JOINT DIRECTOR, HEALTH (MALARIA) KAMRUP (M), ASSAM
            SAIKIA COMMERCIAL COMPLEX, SREENAGAR PATH,
            G.S. ROAD, GUWAHATI-05, P.S. DISPUR, DIST. KAMRUP (M), ASSAM
            RESIDENTIAL ADDRESS- MEGHMALLAR HOUSE, FLAT NO. 101, N.N.
            BARUAH LANE, RUKMINIGAON, P.S. DISPUR, DIST. KAMRUP (M), ASSAM



            VERSUS

            KRISNA BAYAN DAS
            WIFE OF PUPAJIT KR DAS, RESIDENT OF VILLAGE SIMANTAPUR, WARD
            NO. 13, P.S. BARPETA,
            DIST. BARPETA, ASSAM



Advocate for the Petitioner : MD. M H CHOUDHURY, R. BARUAH,TANZIM L.
CHOUDHURY,MR. S N AHMED,MR. P CHAKRABORTY,MR MONZUR K CHOUDHURY,MS. D
J BORAH

Advocate for the Respondent : ,
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                                  BEFORE
                  HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                      ORDER

16.06.2025

Heard Mr. M.H. Choudhury, learned Senior Counsel assisted by Ms. D.J. Borah, learned counsel for the petitioner.

This is an application under Section 528 of BNSS, 2023 seeking inter alia for setting aside of the Order dated 20.05.2025 passed in Criminal Appeal Case No. 33 of 2025 by the learned Addl. Session Judge, Barpeta. As far as the condition of depositing in the Court, an amount of Rs. 20% of the compensation awarded by the learned Court belowis concerned and the Judgment & Order dated 22.04.2025 passed in the said N.I. Case No. 71/2018 by the learned CJM, Barpeta, whereby the petitioner is sentenced to go simple imprisonment for 6 months and to pay a compensation of Rs. 15,00,000 (Fifteen lakh).

Issue notice, returnable in three (3) weeks.

Call for the records from the Trial Court as well as the Appellate Court.

Steps be taken for service of notice upon the respondent by registered post with A/D within a period of three (3) days from today.

Re-list the matter after three (3) weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant