Gauhati High Court
Anurag Tankha vs The State Of Assam And Anr on 18 December, 2018
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/2
GAHC010253182018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet. 1023/2018
1:ANURAG TANKHA
S/O NARESH NATH TANKHA
R/O. HOUSE NO. 2 SENIOR POLICE OFFICERS FLAT CID LANE ULUBARI
UNDER PALTANBAZAR POLICE STATION GUWAHATI
DISTRICT- KAMRUP(M)
ASSAM.
VERSUS
1:THE STATE OF ASSAM AND ANR.
REP. BY PP
ASSAM.
2:BINOY CHANDRA MADAK
S/O- LATE BIPIN CH MODAK
PERMANENT ADDRESS- VILL. BHUTIADANG
PO- SUKCHAR
PS- SOUTH SALMARA
DISTRICT- SOUTH SALMARA
ASSAM. PRESENTLY RESIDING AT SALBAGAN
WARD NO. 12
PS- BONGAIGAON
DISTRICT- BONGAIGAON
ASSAM. PIN- 783380.
Advocate for the Petitioner : MR. A M BORA
Advocate for the Respondent : PP
ASSAM
BEFORE
HONOURABLE MR. JUSTICE MANASH RANJAN PATHAK
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ORDER
Date : 18-12-2018 In view of the order passed today in I.A.(Crl.) 1023/2018, the applicant Nos. (1) Prabhabati Roy, (2) Nizar Bala Roy, (3) Parbati Roy, (4) Ambika Roy and (5) Sri Anirban Roy be added as party respondent Nos. 3, 4, 5, 6 and 7 respectively in this petition.
As counsel for the newly impleaded respondent Mr. B. K. Mahajan, assisted by Mr. A. Choudhury has entered appearance for the said respondents, no formal notice need to be issued to the said respondent. However, the petitioner shall serve requisite extra copies of the petition along with the annexures appended thereto to Mr. A. Choudhury on or before 20.12.2018.
The Registry shall accordingly correct the Cause Title of this petition.
List this matter along with Crl. Pet. 1150/2018 on 05.02.2018 for admission.
Till then (05.02.2018), interim order passed earlier shall continue.
JUDGE Comparing Assistant