Page No.# 1/3 vs The State Of Assam And 2 Ors
2025 Latest Caselaw 7755 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And 2 Ors on 13 October, 2025

                                                                       Page No.# 1/3

GAHC010215032025




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

                          Case No. : Crl.Rev.P./414/2025

         SRI HIRANYA DAS AND ANR
         S/O- LATE BIREN DAS, R/O- NO. 2 GOMARI, P.O. MERAPANI, P.S.
         MERAPANI, DIST.- GOLAGHAT, ASSAM, PIN- 785705

         2: SMTI. JIBALATA DAS
         W/O- LATE BIREN DAS
          R/O- NO. 2 GOMARI
          P.O. MERAPANI
          P.S. MERAPANI
          DIST.- GOLAGHAT
         ASSAM
          PIN- 78570

         VERSUS

         THE STATE OF ASSAM AND 2 ORS
         REPRESENTED BY LD. P.P., ASSAM

         2:SMTI. JANMONI NEOG
          D/O- SRI PRABHAT NEOG
          R/O- NO 2 GOMARI
          P.O.- GOMARI
          P.S. MERAPANI
          PIN- 785705
          DISTRICT- GOLAGHAT
         ASSAM

         3:SRI PHOBHAT NEOG
          S/O- PADMESWAR NEOG
          R/O- NO 2 GOMARI
          P.O.- GOMARI
          P.S. MERAPANI
          PIN- 785705
          DISTRICT- GOLAGHAT
                                                                          Page No.# 2/3

             ASSA

Advocate for the Petitioner   : MR D J BORO, M. K. BORAH

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                     HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                           ORDER

13.10.2025

Heard Mr. D.J. Boro, learned counsel for the petitioner and Mr. K.K. Das,

learned Addl. Public Prosecutor for the State.

By this application filed under Section 438 read with Section 442 of the

BNSS, the petitioner has challenged the Judgment & Order dated 16.08.2025

passed by the learned Addl. Sessions Judge, Golaghat, Assam dismissing the

appeal filed by the petitioner in Crl.A. No. 11/2019. It is also noticed that the

learned Addl. Sessions Judge, Golaghat has upheld the Judgment & Order dated

30.01.2019 passed by the learned Addl. Chief Judicial Magistrate, Golaghat, Assam

in G.R. Case No. 656/2014 with certain modification.

Issue notice to the respondent Nos. 2 & 3. Petitioner to take steps for service

of notice upon the respondent Nos. 2 & 3 by registered post with A/D as well as by

usual process. Mr. K.K. Das, learned Addl. Public Prosecutor appears for the

respondent No. 1 and as such, no formal notice is required to be served upon him.

Page No.# 3/3

Call for the Trial Court Records in connection with both the cases i.e., Crl.A

No. 11/2019 dismissed by the Court of learned Addl. Sessions Judge, Golagath,

Assam as well as the records from the Court of Addl. Chief Judicial Magistrate,

Golagath, Assam in G.R. Case No. 656/2014.

List the matter after three (3) weeks.

JUDGE

Comparing Assistant