Gauhati High Court
Narendra Kumar Chaurasia vs The Central Bureau Of Investigation And ... on 17 July, 2024
Author: Malasri Nandi
Bench: Malasri Nandi
Page No.# 1/2
GAHC010108842024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A./188/2024
NARENDRA KUMAR CHAURASIA
S/O KANTI CHANDRA CHAURASIA,
R/O MAHOBA, P.S.- MALAKKPURA, DIST.- MAHOBA (UTTAR PRADESH),
PIN- 210427.
VERSUS
THE CENTRAL BUREAU OF INVESTIGATION AND ANR.
REP. BY STANDING COUNSEL, CBI.
2:SUPERINTENDENT OF POLICE CBI
ACB
GUWAHATI- 781032
Advocate for the Petitioner : MR. M SAIKIA
Advocate for the Respondent : SC, CBI
BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : -17.07.2024 Heard Mr. M.Saikia, learned counsel for the appellant. Also heard Mr. M.Haloi, learned Standing Counsel appearing for the respondent Nos. 1 and 2. By filing this appeal under Section 374 (2) of the CrPC, the appellant has prayed for setting aside the Judgment and Order, dated 30.04.2024 passed by the learned Special Judge, CBI, Page No.# 2/2 Additional Court No. 3, Chandmari, Guwahati in Special Case No. 41/2008. The Criminal Appeal is admitted.
Call for the LCRs.
Issue notice to the respondents, returnable within 04(four) weeks. As M.Haloi, learned Standing Counsel has entered appearance on behalf of the respondent Nos. 1 and 2, no notice need be issued. However, extra copy of the memo of appeal along with annexures be furnished to him within 2 days. List after 04(four) weeks.
JUDGE Comparing Assistant