Gauhati High Court
Prabhabati Roy And 4 Ors vs Anurag Tankha And 2 Ors on 18 December, 2018
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/3
GAHC010253182018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Crl.) 906/2018
In
Crl. Pet. 1023/2018
1:PRABHABATI ROY AND 4 ORS.
D/O- LATE DURGA MOHAN ROY
R/O- VILL.- MAJPARA
P.O.- TITAGURI
P.S.- KOKRAJHAR
DIST.- KOKRAJHAR
ASSAM
2: NIZARA BALA ROY
W/O- ARUN KR. ROY
R/O- VILL.- DIMALGAON
P.O.- TITAGURI
P.S. AND DIST.- KOKRAJHAR
ASSAM
3: PARBATI ROY
W/O- PRAFULLA KR. ROY
R/O- VILL.- TINALI (BALAJAN)
P.O.- HOLTUGAON
P.S. AND DIST.- KOKRAJHAR ASSAM
4: AMBIKA ROY
W/O- SRIMANTA ROY
R/O- VILL.- MAJPARA
P.O.- TITAGURI
P.S. AND DIST.- KOKRAJHAR
ASSAM
5: ANIRBAN ROY
S/O- SRIMANTA ROY
Page No.# 2/3
R/O- VILL.- MAJPARA TITAGURI
P.O.- TITAGURI
P.S. AND DIST.- KOKRAJHAR
ASSAM
VERSUS
1:ANURAG TANKHA AND 2 ORS.
S/O- NARESH NATH TANKHA
R/O- HOUSE NO. 2
SENIOR POLICE OFFICERS FLAT CID LANE ULUBARI UNDER
PALTANBAZAR POLICE STATION
GUWAHATI
DIST.- KAMRUP (M)
ASSAM
2:THE STATE OF ASSAM
REP. BY THE P.P.
ASSAM
3:BINOY CHANDRA MADAK
S/O- LATE BIPIN CH. MODAK
PERMANENT ADDRESS- VILL.- BHUTIADANG
P.O.- SUKCHAR
P.S.- SOUTH SALMARA
DIST.- SOUTH SALMARA
ASSAM
PRESENTLY RESIDING AT SALBAGAN
WARD NO. 12
P.S.- BONGAIGAON
DIST.- BONGAIGAON
ASSAM
Advocate for the Petitioner : MR A CHOUDHURY
Advocate for the Respondent : PP ASSAM
BEFORE
HONOURABLE MR. JUSTICE MANASH RANJAN PATHAK
ORDER
Date : 18-12-2018 Heard Mr. B. K. Mahajan, learned Senior counsel, assisted by Mr. A. Choudhury, learned counsel for the applicants and Mr. P. P. Baruah, learned Addl. Public Prosecutor, Assam, for the State respondent No. 1. Also heard Mr. A. M. Bora, learned Senior counsel, assisted by Ms. C. Choudhury, learned counsel for the accused petitioner in Crl. Pet. No. 1023/2018.
Page No.# 3/3 By this application, the applicants, who are the complainants/informants and the close relatives of the victim, prays for their impleadment as party respondent Nos. 3, 4, 5, 6 and 7 in the connected Crl. Pet. No. 1023/2018, that is preferred by the accused petitioner, Anurag Tankha for quashing the order dated 28.09.2018, passed in G.R. Case No. 815/1999 arising out of Kokrajhar P.S. Case No. 255/1999 and to discharge him from the said G.R. Case.
As the opposite party No. 1/accused petitioner in the connected Crl. Pet. No. 1023/2018, has no objection in allowing the impleadment of the applicants and considering that they are necessary parties for proper adjudication of the connected criminal petition, the prayer of the applicants is allowed and, accordingly, the applicant Nos. 1, 2, 3, 4 and 5 be added as party respondent Nos. 3, 4, 5, 6 and 7 in the connected Crl. Pet. No. 1023/2018.
With the above observations and directions, this I.A. stands disposed of.
JUDGE Comparing Assistant