Gauhati High Court
Kushal Bania vs The State Of Assam And 2 Ors on 13 September, 2023
Author: Ajit Borthakur
Bench: Ajit Borthakur
Page No.# 1/2
GAHC010199692023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./3184/2023
KUSHAL BANIA
S/O PURANHAR BANIA
R/O VILL- SONARI SAL, P.S. BAIHATA
P.O. BAIHATA CHARIALI, PIN-781381
DIST. KAMRUP, ASSAM
VERSUS
THE STATE OF ASSAM AND 2 ORS.
TO BE REP. BY THE PP, ASSAM
2:DR DINESH DAS
SUPERINTENDENT OF TRB KAMRUP CIVIL HOSPITAL
AMINGAO GHY-31
3:XXX D/O KARUNA KALITA
R/O VILL AND P.O. BALIKUCHI
P.S. BAIHATA CHARIALI
PIN-781381 DIST. KAMRUP
ASSA
Advocate for the Petitioner : MR S BORTHAKUR
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
Date : 13.09.2023 Heard learned counsel for both sides.
Page No.# 2/2 Issue notice.
Call for a legible scanned copy of the order sheets along with the medical report, statement recorded u/s 164 Cr.P.C. and the case diary.
The petitioner shall take steps for service of notice on the respondent No. 2 by registered post with A/D as well as by dasti service within two days.
Extra copy of the petition and the Annexures thereto be furnished to Mr. D. P. Goswami, learned Addl. Public Prosecutor, Assam.
List this matter on 11.10.2023.
JUDGE Comparing Assistant