Page No.# 1/3 vs The State Of Assam And Anr
2025 Latest Caselaw 7790 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And Anr on 14 October, 2025

                                                                        Page No.# 1/3

GAHC010220922025




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

                                Case No. : Crl.Rev.P./419/2025

            SRI KRISHNANAND TIWARY AND ANR
            SON OF RAMPRABHAT TIWARY
            R/O GANGAPUR, PS SILCHAR, PO GANGAPUR , DIST CACHAR, ASSAM

            2: SRI RAMPRABHAT TIWARY
             SON OF LATE SRINATH TIWARI
            R/O GANGAPUR
             PS SILCHAR
             PO GANGAPUR
             DIST CACHAR
            ASSA

            VERSUS

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

            2:SMTI PRIYANKA TIWARI
             D/O SRI SURYYA KANTA TIWARI
            R/O NUTAN RAMNAGAR
             PS SONAI
             PO NUTAN RAMNAGAR
             DIST CACHAR
            ASSA

Advocate for the Petitioner   : MR. A DHAR, MS. D GHOSH

Advocate for the Respondent : PP, ASSAM,
                                                                         Page No.# 2/3




                                  BEFORE
                    HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                      ORDER

14.10.2025

Heard Mr. A. Dhar, learned counsel for the petitioner and Ms. S.H. Bora,

learned Addl. Public Prosecutor for the State.

By this application filed under Section 438 of the BNSS, 2023 read with

Section 442 and 528 of the BNSS, 2023, the petitioners have challenged the

Judgment & Order dated 14.07.2025 passed by the learned Addl. Sessions Judge -

3, Cachar, Silchar in Criminal Appeal No. 69/2023 by which the appeal was partly

allowed. The petitioners have also challenged the original Judgment & Order dated

11.08.2023 passed in DV Case No. 189/2017 passed by the Judicial Magistrate First

Class, Cachar, Silchar.

Issue notice to the respondent No. 2 by registered post with A/D as well as

by usual process.

Ms. S.H. Bora, learned Addl. Public Prosecutor accepts notice on behalf of the

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

Call for the scanned copy of the TCR.

Interim prayer be considered after appearance of the respondent No. 2.

Page No.# 3/3

List the matter after two (2) weeks.

JUDGE

Comparing Assistant