Gauhati High Court
Bengia Yanang vs The State Of Assam And Anr on 10 December, 2024
Page No.# 1/2
GAHC010244162024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet./1397/2024
BENGIA YANANG
W/O KAME BENGIA,
D.SECTOR OPP. M.E SCHOOL, ITANAGAR, DIST PAPUMPARE, ARUNACHAL
PRADESH, 791111
VERSUS
THE STATE OF ASSAM AND ANR
REPRESENTED BY PP ASSAM
2:SHRI SAIKAT MITRA
S/O SHRI RABINDRA NATH MITRA
ACIT INCOME TAX OFFICER (INCOME TAX DEPARTMENT) CIRCLE
TINSUKIA
BORDOLOI NAGAR
DIST TINSUKIA ASSAM 78612
Advocate for the Petitioner : MD E AHMED, MR. F A HASSAN,MR M ISLAM
Advocate for the Respondent : PP, ASSAM, MR. S C. KEYAL, SC, INCOME TAX DEPTT.
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BEFORE
HONOURABLE MRS. JUSTICE MITALI THAKURIA
ORDER
10.12.2024 Heard Md. E. Ahmed, learned counsel for the petitioner. Also heard Mr. S. C. Keyal, learned Standing Counsel, Income Tax Department representing the respondent Nos. 1 and 2.
This application is filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, praying for the quashing of the impugned C.R. Case No. 1107/2019, registered under Sections 276D/277 of the Income Tax Act, 1961, which is pending before the Court of the learned Judicial Magistrate First Class, Kamrup (M) Guwahati.
Issue notice to the respondents, returnable on 07.01.2025.
Since Mr. Keyal, learned Standing Counsel for the Income Tax Department, has entered appearance and accepted notice on behalf of the respondents, no formal notices are required to be issued to the said respondents. However, he shall be furnished with the requisite extra copy of the petition during the course of the day.
Also, call for the scanned copy of the LCR.
List the matter on 07.01.2025.
JUDGE Comparing Assistant