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Supreme Court Of India

(From : Gauhati)*

Hon'ble Judge(s): Arijit Pasayat, Lokeshwar Singh Panta , JJ

Criminal P.C. (2 of 1974) , S.401— Revision - Dismissal for non-appearance of petitioner - Non-appearance due to appointment of counsel of petitioner as counsel for State - Fact not brought to notice of petitioner - No material to show that petitioner after having knowledge of such appointment of his counsel failed to appoint another lawyer to conduct case before High Court - Dismissal of revision liable to be set aside - Matter remitted with direction to dispose of revision as early as possible. Cri. Revn. 255 of 1999, D/- 12-5-2006 (Gau), Reversed. (Para 6 7)