STATE OF ASSAM Vs. UTPAL BARUA

JUDGEMENT

(1.) HEARD learned counsel for the appellant.

(2.) DESPITE of receipt of notice, neither any counsel represents the respondent nor he himself appears before this court. However, having regard to the facts and circumstances of this case, we propose to dispose of these appeals with a short order.

(3.) FOR the reasons aforestated, both the orders of the learned single Judge and of the division Bench are set aside. These appeals are allowed. No costs.