Manab Jyoti Lal Ray vs The State Of Assam And Anr
2025 Latest Caselaw 5097 Gua

Gauhati High Court

Manab Jyoti Lal Ray vs The State Of Assam And Anr on 28 May, 2025

                                                                         Page No.# 1/2

GAHC010051042024




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

                                Case No. : Crl.Rev.P./88/2024

            MANAB JYOTI LAL RAY
            S/O NITAI LAL RAY, R/O VILL- KAMARPARA, P.O.-CHOIBARI, DIST-
            KOKRAJHAR, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:SMT. HIMANI RAY
             D/O KESHAB CHANDRA RAY
             R/O VILL AND P.O.-NORTH SALMARA
             P.S.-ABHAYAPURI
             DIST-BONGAIGAON
            ASSAM
             PIN

Advocate for the Petitioner   : MR. I A TALUKDAR, MS N.RAHMAN,MR. B HUSSAIN

Advocate for the Respondent : PP, ASSAM, MR. K KALITA (R-2)




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                          ORDER

Date : 28.05.2025 Heard learned counsel Mr. I. A. Talukder, for the petitioner. Also heard learned counsel Mr. A. Kalita, for the respondent No.2 and learned Addl. Public Page No.# 2/2

Prosecutor Mr. P. S. Lahkar, for the State respondent No.1.

It is submitted on behalf of the petitioner that the petitioner is the poor labourer and he is unable to pay the entire arrear of Rs. 1,24,000/- as directed by the learned trial Court vide impugned judgment and order dated 25.01.2024 in connection with Misc. Case No. 21/2021.

The learned counsel for the respondent No.2, has raised an objection stating that the petitioner is not a poor labourer, but he is a business man.

I have considered the submissions at the bar with circumspection.

Call for the trial Court records.

Admit this petition for hearing.

List the matter on 26.06.2025.

In the meanwhile, the payment of only the arrear of Rs. 1,24,000/- is stayed till returnable on 26.06.2025.

JUDGE

Comparing Assistant