Gauhati High Court
Nilima Begum vs The State Of Assam And Anr on 13 March, 2020
Author: Hitesh Kumar Sarma
Bench: Hitesh Kumar Sarma
Page No.# 1/1
GAHC010120942012
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A. 68/2012
1:NILIMA BEGUM,
D/O JALALUDDIN AHMED, R/O F.A. AHMED NAGAR, NO. 2 MOTHGHARIA,
GUWAHATI UNDER NOONMATI POLICE STATION IN THE DIST. OF
KAMRUP METRO, ASSAM.
VERSUS
1:THE STATE OF ASSAM and ANR,
Advocate for the Petitioner : MR.S DAS
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE HITESH KUMAR SARMA
ORDER
Date : 13-03-2020 This is an appeal against acquittal.
The appeal has already been admitted vide order dated 15.5.2012. State respondent No. 1 is represented by learned Additional Public Prosecutor, Mr. K. Konwar. There is no instance in the record to show that notice issued upon the respondent No. 2 in the year 2014 has been received back.
Therefore, the matter may be listed before the Lawazima court for appropriate order within 10 (ten) days and to list the matter before the court thereafter.
JUDGE Comparing Assistant