Gauhati High Court
Sri Biswanath Pratap Singh And Anr vs The State Of Assam And Anr on 14 February, 2020
Author: S. Hukato Swu
Bench: S. Hukato Swu
Page No.# 1/2
GAHC010276782019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A. 51/2020
1:SRI BISWANATH PRATAP SINGH AND ANR
S/O- SRI GOVIND PRAKASH SINGH @ GOVINDA PRASAD SINGH, R/O-
VILL.- MONDERI, P.S. MANPUR, DIST.- SITAPUR (UP).
2: ASHOK BHAGAT
S/O- LATE BAHADUR BHAGAT
R/O- VILL.- PADUM NAGAR
2 NO. PUBLIC SCHOOL
BAIRAGI ROAD
P.S. AND DIST.- DIBRUGARH
ASSA
VERSUS
1:THE STATE OF ASSAM AND ANR
REP. BY P.P., ASSAM
2:SRI BISWAJIT SAIKIA
S/O- LATE SAHI RAM BAISHYA
SI POLICE
GUWAHATI GRP
Advocate for the Petitioner : MS. S K NARGIS
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MIR ALFAZ ALI
HONOURABLE MR. JUSTICE S. HUKATO SWU
ORDER
Date : 14-02-2020 Heard Ms. A Mesen, learned counsel for the appellant.
Page No.# 2/2 The appeal is admitted for hearing.
Call for the LCR.
Issue notice, returnable in four weeks. Ms. S Jahan, learned Addl. PP, Assam entered appearance and accepts notice on behalf of respondent No.1, so no formal notice need be sent to respondent No.1, however, extra copy of the memo of appeal be served upon Ms. Jahan, during the course of the day.
Steps for notice upon respondent No.2 by Registered Post with A/D as well as through usual process within 7 (seven) days.
List the matter for orders after receipt of the LCR and service of notice.
JUDGE JUDGE Smita Comparing Assistant