Gauhati High Court
Bablu Singku @ Babulu Chirgku vs The State Of Assam on 22 August, 2022
Author: N. Kotiswar Singh
Bench: N. Kotiswar Singh
Page No.# 1/2
GAHC010154902022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : CRL.A(J)/87/2022
BABLU SINGKU @ BABULU CHIRGKU
S/O. LT. SUKUMAR SINGKU, VILL. GANDHIPUR KAWA BASTI, P.S.
BOKAJAN, DIST. KARBI ANGLONG, ASSAM.
VERSUS
THE STATE OF ASSAM
REP. BY PP, ASSAM.
Advocate for the Petitioner :X
Advocate for the Respondent : PP, ASSAM
BEFORE HON'BLE MR. JUSTICE N. KOTISWAR SINGH HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND Order 22-08-2022 (N. Kotiswar Singh, J) This appeal is from jail.
The appellant remains unrepresented perhaps because the appellant belongs to poor family and could not engage any counsel of his own.
Page No.# 2/2 Accordingly, Mr. A. Das, learned counsel is appointed as Amicus Curiae to assist this Court on behalf of the appellant.
Appeal is admitted.
Call for the records.
Ms. S. Jahan, learned Additional Public Prosecutor, Assam, accepts notice on behalf of the State of Assam.
The informant-prosecutrix (name withheld) is impleaded as the respondent no.2 in the present appeal.
Accordingly, the Registry shall take steps for service of notice upon the informant- prosecutrix (name withheld)/respondent no.2 by registered post with A/D as well as by usual process after ascertaining the name and address of the informant-prosecutrix/respondent no.2 on receipt of the LCR.
Registry will prepare the paper book after receipt of records. List the matter after preparation of the paper book.
JUDGE JUDGE Comparing Assistant