Gauhati High Court
Page No.# 1/3 vs The State Of Assam And Anr on 15 July, 2024
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/3
GAHC010039862024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet./216/2024
MANASH MOHAN AND 3 ORS.
S/O LATE HEMA KANTA MOHAN,
PERMANENT R/O HOUSE NO. 1, ARUNUDAYA PATH, VIP ROAD, SIXMILE,
P.S.- DISPUR, P.O.- KHANAPARA, PIN- 781022, DIST.- KAMRUP (M), ASSAM.
2: LONIMA MOHAN
W/O LATE HEMA KANTA MOHAN
PERMANENT R/O HOUSE NO. 1
ARUNUDAYA PATH
VIP ROAD
SIXMILE
P.S.- DISPUR
P.O.- KHANAPARA
PIN- 781022
DIST.- KAMRUP (M)
ASSAM.
3: BHASKAR JYOTI MOHAN @ BHASKAR MOHAN
S/O LATE HEMA KANTA MOHAN
PERMANENT R/O HOUSE NO. 1
ARUNUDAYA PATH
VIP ROAD
SIXMILE
P.S.- DISPUR
P.O.- KHANAPARA
PIN- 781022
DIST.- KAMRUP (M)
ASSAM.
4: BIBLY LAHON @ BIBLY LAHON MOHAN @ BIBRILI LAHON
W/O BHASKAR JYOTI MOHAN
Page No.# 2/3
PERMANENT R/O HOUSE NO. 1
ARUNUDAYA PATH
VIP ROAD
SIXMILE
P.S.- DISPUR
P.O.- KHANAPARA
PIN- 781022
DIST.- KAMRUP (M)
ASSAM
VERSUS
THE STATE OF ASSAM AND ANR.
REP. BY THE P.P., ASSAM.
2:ELAKHEE CHANGMAI
W/O MANASH MOHAN
D/O RAMEN CHANGMAI
R/O FLAT NO. 1/C
PUBERUN APARTMENT RUPKONWAR PATH
CHACHAL ROAD
P.S.- DISPUR
P.O.- KHANAPARA
PIN- 781022
DIST.- KAMRUP(M)
ASSAM
Advocate for the Petitioner : MS. S G BARUAH
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MANASH RANJAN PATHAK
ORDER
15-07-2024 Heard Ms. S G Baruah, learned counsel for the petitioners and Mr. D Das, learned Additional Public Prosecutor, Assam for the respondent No. 1. Also heard Mr. F Khan, learned counsel for the respondent No. 2.
Ms. S G Baruah, learned counsel for the petitioners submitted that in this petition she has Page No.# 3/3 inadvertently mentioned Misc. (DV) Case No. 176/2023 pending before the Court of the learned SDJM No. 2, Kamrup (Metro), Guwahati that has been actually registered as DV Case No. 176/2023.
The Court by order dated 27.02.2024 called for the scanned copy of the records of said Misc. (DV) Case No. 176/2023 from the Court of the learned SDJM No. 2, Kamrup (Metro), Guwahati, which has already been received by the Registry.
On perusal of the same, it is seen that the application of the respondent No. 2 filed under Sections 12/18/19/20/22/23 under the provisions of the Protection of Women from Domestic Violence Act, 2005 before the Court of the learned Chief Judicial Magistrate, Kamrup (Metro), Guwahati against the petitioner Nos. 1 to 4 was registered as DV Case No. 176/2023 and it was transferred to the Court of the learned SDJM No. 2, Kamrup (Metro), Guwahati for necessary consideration and disposal, wherein notice was issued to the present petitioners on 31.10.2023.
As such, Misc. (DV) Case No. 176/2023 mentioned in this petition be read as DV Case No. 176/2023, instead of Misc. (DV) Case No. 176/2023, which is presently pending before the learned SDJM No. 2, Kamrup (Metro), Guwahati.
List tomorrow, i.e., 16.07.2024 for Admission.
JUDGE Comparing Assistant