Gauhati High Court
Anjuman Kumar Sharma vs The State Of Assam And 6 Ors on 5 May, 2022
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GAHC010070772022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/2596/2022
ANJUMAN KUMAR SHARMA
S/O- AMAR DEV SHARMA
R/O- HOUSE NO. C- 140, BEGUM VIHAR, BEGUMPUR, SULTANPURI, C-
BLOCK, NORTH WEST DELHI-110086
VERSUS
THE STATE OF ASSAM AND 6 ORS
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
HOME DEPARTMENT
DISPUR, GUWAHATI-06
2:THE DIRECTOR GENERAL OF POLICE
ASSAM
ULUBARI
GUWAHATI-07
3:THE ADDL. DIRECTOR GENERAL OF POLICE
ASSAM
GUWAHATI
4:THE DEPUTY COMMISSIONER
KAMRUP (R)
ASSAM
AMINGAON
5:THE SUPERINTENDENT OF POLICE
KAMRUP (R)
ASSAM
6:THE ADDL. SUPERINTENDENT OF POLICE
KAMRUP (R)
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ASSAM
7:THE OFFICER IN CHARGE
BOKO POLICE STATION
KAMRUP (R)
ASSAM
8:ASHIF AHMED(APS)
ADDITIONAL SUPERINTENDENT OF POLICE
KAMRUP (R)
ASSAM
Advocate for the Petitioner : MR. J I BORBHUIYA
Advocate for the Respondent : GA, ASSAM
BEFORE THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order 05.05.2022 Heard Mr. JI Borbhuiya, learned counsel for the petitioner.
Pursuant to order dated 18.04.2022, the learned State counsel has produced status report relating to Boko PS case No. 127/2022. The said report reflects that after registration of the FIR and during investigation statements of different witnesses were recorded under Section 161 Cr.P.C., some records relevant to the case were requisitioned from the Branch Manager, Bank of Boroda, Chhaygaon Branch, reports were collected from the Branch Manager of the said bank, Secretary of the concerned Gaon Panchayat was asked to verify genuineness of some trade licenses and such report were collected, the place of occurrence was visited and attempts were made to apprehend the accused, Rohul Amin. It further reflects that the Investigating Officer Page No.# 3/3 has issued requisition under Section 91 Cr.P.C. to the petitioner to produce the original documents related to the case, but according to the Investigating Officer, the petitioner has not produced the original till date.
Be that as it may, at this stage, the learned counsel for the petitioner wants to go through the status report so as to take further course of action. Such prayer being not objected, is allowed. The learned State counsel shall share with a copy of the status report with the learned counsel for the petitioner.
List this matter on 09.05.2022.
JUDGE Comparing Assistant