Gauhati High Court

Sri Bhargav Kashyap vs The State Of Assam And Anr on 15 May, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                          Page No.# 1/2

GAHC010100002025




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

                                Case No. : Crl.Rev.P./172/2025

            SRI BHARGAV KASHYAP
            SON OF MR. ROBIN BORTHAKUR, RESIDENT OF HOUSE NO.3,
            BHAYAMAMA PATH, RGB ROAD, DISTRICT - KAMRUP (M), ASSAM, PIN-
            781024



            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY THE PP, ASSAM

            2:SHRI PARASHAR SAHARIA
             SON OF MR. BIRENDRA KUMAR SAHARIA
             RESIDENT OF HOUSE NO.65
             BYLANE-1
            AJANTA PATH
             SURVEY
             DIST. KAMRUP (M)
            ASSAM
             PIN-78102

Advocate for the Petitioner   : MR. B DEKA, MR J BORAH,MR N PATIRI,MR. K KAKOTI

Advocate for the Respondent : PP, ASSAM,
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                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

Date : 15.05.2025

Heard Mr. B. Deka, learned counsel for the petitioner. Also heard Mr. D. P. Goswami, learned Additional Public Prosecutor for the State of Assam.

Issue notice.

No formal notice is required to be sent to the respondent No.1 as because Mr. Goswami has accepted notice.

Extra copy of the petition shall be provided to him.

The petitioner shall take steps for service of notice upon the respondent No.2 by registered post with A/D.

List this matter after 4(four) weeks.

Till returnable dated, the Judgment and Order dated 29.05.2024 passed by the learned Judicial Magistrate First Class, Kamrup (Metro), Guwahati in Complaint Case No.6727/2018 shall remain stayed.

JUDGE

Comparing Assistant