Ganesh Majumdar vs Sreekanta Pathak
2025 Latest Caselaw 4851 Gua

Gauhati High Court

Ganesh Majumdar vs Sreekanta Pathak on 20 May, 2025

                                                                           Page No.# 1/3

GAHC010251202019




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

                                 Case No. : Crl.Rev.P./439/2019

            GANESH MAJUMDAR
            S/O SRI SURESH CHANDRA MAZUMDAR, R/O RAILWAY QUARTER NO.
            94/B, NAMBARI (HILL TOP ROAD), MALIGAON, GUWAHATI-781011, DIST-
            KAMRUP(M), ASSAM



            VERSUS

            SREEKANTA PATHAK
            S/O LATE HARDHAN PATHAK, R/O PATHAK BHAWAN, MALIGAON, GATE
            NO. 1 (HILL SIDE COLONY), P.S.-JALUKBARI, DIST-KAMRUP(M), PIN-
            781011, ASSAM



Advocate for the Petitioner   : DR. N DEKA, MR N AHMED

Advocate for the Respondent : MR. R SARMA, MR. P M KALITA,MS. S D SAIKIA




             WITH

             Case : Crl.Rev.P./542/2022

            SREEKANTA PATHAK
            S/O. LATE HARDHAN PATHAK
            R/O. PATHAK BHSWAN
            MALIGAON
            GATE NO.1 (HILL SIDE COLONY)
            P.S. JALUKBARI
                                                                      Page No.# 2/3

          GUWAHATI-781011
          DIST. KAMRUP (M)
          ASSAM


          VERSUS

          THE STATE OF ASSAM AND ANR.
          REP. BY THE P.P.
          ASSAM

          2:GANESH MAZUMDAR
          R/O. RLY. COLONY
           QTR. NO.94/B
           NAMBARI (HILL TOP ROAD)
           MALIGAON
           GUWAHATI-781011
           DIST. KAMRUP(M)
          ASSAM
           ------------
          Advocate for : MR. R SARMA
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                BEFORE
              HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                    ORDER

20.05.2025

1. Heard Dr. N. Deka, the learned counsel for the petitioner in Crl. Revision Petition No. 439/2019 and the respondents in Crl. Revision Petition No. 542/2022. Also heard Mr. R. Sarma, the learned counsel for the respondents in Crl. Revision Petition No. 439/2019, as well as the petitioner in Crl. Revision Petition No. 542/2022.

2. Mr. R. Sarma, the learned counsel for the respondents has prayed for an adjournment on the ground that he has not gone through the records and needs some time to prepare this case.

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3. On the other hand, the learned counsel for the petitioner, Dr. N. Deka has vehemently opposed the prayer on the ground that on several occasions, the learned counsel for the respondents has been taking adjournments.

4. I have considered the submissions made by the learned counsel for both the sides.

5. It appears that this case is of the year 2019. It also appears that in spite of, there being no stay of the execution of the sentence imposed on the respondents of Crl. Revision Petition No. 439/2019, by the impugned judgment, the sentence imposed has not yet been executed for so long, be that as it may.

6. Considering the submissions made by the learned counsel for the respondent's, one chance is granted to the learned counsel to come prepared for the case.

7. Let this matter be listed again on 12th June, 2025 for hearing.

JUDGE

Comparing Assistant