Gauhati High Court
Sanjit Paswan @ Sanjib Paswan vs The State Of Assam And Anr on 5 May, 2020
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/2
GAHC010246242018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet. 1117/2018
SANJIT PASWAN @ SANJIB PASWAN
S/O- SRI DEBEN PASWAN, R/O- VILL NO 2 SENSUWA GAON, P.O.
BORBHETA, P.S. JORHAT, PIN- 785004, DIST- JORHAT, ASSAM
VERSUS
1:THE STATE OF ASSAM AND ANR.
REP. BY P.P., ASSAM
2:Smti Usha Yadav Devi
W/O Sri Kamaleswar Yadav
R/O Village No 2
Sensua Gaon
PO Borbheta
PS Jorhat
Pin 785004
Dist Jorhat
Assam.
3:Smti Anjali Yadav
W/O Sri Sanjib Paswan
R/O Village No 2
Sensua Gaon
PO Borbheta
PS Jorhat
Pin 785004
Dist Jorhat
Assam
Advocate for the Petitioner : MR. M P CHOUDHURY
Advocate for the Respondent : PP, ASSAM
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BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
05-05-2020 The office note dated 30.04.2020 indicates that neither A/D card nor unserved notice has been received back and considering that the present is a criminal petition, the learned counsel for the petitioner is directed to take fresh steps upon the respondents by registered post with A/D. Steps be taken within a week from today.
Interim order passed earlier to continue till the next date of listing.
JUDGE Comparing Assistant