Sri Rajen Rai vs Sri Naren Chutia
2025 Latest Caselaw 4063 Gua

Gauhati High Court

Sri Rajen Rai vs Sri Naren Chutia on 12 March, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                           Page No.# 1/2

GAHC010051942025




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

                                  Case No. : Crl.Pet./307/2025

            SRI RAJEN RAI
            SON OF SRI SETHU RAI, RESIDENT OF GUIJAN, LG RAOD, P O. -
            RANGAGORA, P.S. AND DISTRICT - TINSUKIA, ASSAM, PIN 786125

            VERSUS

            SRI NAREN CHUTIA
            C/O OFFICE OF THE COMMANDING OFFICER, DINJAN, 162 MH, P.O. -
            DINJAN, DISTRICT - DIBRUGARH, ASSAM, PIN - 786189.

Advocate for the Petitioner : MR. BHASKAR DUTTA, SENIOR ADVOCATE, MS L
RONGPIPI,MR JITENDRA DAS,MR. SAILENDRA DEKA

Advocate for the Respondent : ,




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

Date : 12.03.2025

Heard Mr. B. Dutta, learned Senior Counsel assisted by Mr. S. Deka, learned counsel for the petitioner.

Issue notice to the sole respondent.

The petitioner shall take steps for service of notice upon the sole respondent by registered post with A/D as well as by Dasti mode.

Page No.# 2/2

List this matter on 02.04.2025.

Till returnable dated the operation of the Judgment dated 17.12.2024 passed by the learned Additional Sessions Judge, Dibrugarh in Criminal Revision Petition No.38(4)/2024 shall remain stayed.

JUDGE

Comparing Assistant