Director C.B.I vs Sh Bhagya Kalita And Anr
2021 Latest Caselaw 1776 Gua

                                                                 Page No.# 1/2

GAHC010117892018




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                  Case No. : Crl.L.P./61/2018

            DIRECTOR C.B.I.
            THROUGH THE D.I.G. AND HEAD OF BRANCH SPECIAL CRIME BRANCH
            ,HAVING OFFICE AT 2ND FLOOR, A WING, DF BLOCK ,SALT LAKE,
            KOLKTA 700064, WEST BENGAL.



            VERSUS

            SH BHAGYA KALITA AND ANR
            S/O SH BHARAT KALITA ,
            PIYALI PHUKAN ROAD ,REHABARI,
            PS, PALTAN BAZAR, GUWAHATI

            2:MD FATIUR ALI
             S/O SAYED SAHABUDDIN ALI

            VILL. GHILABARI
            P.S. BOKO
            DIST. KAMRUP
            ASSA

Advocate for the Petitioner   : MR. S C KEYAL

Advocate for the Respondent : MR D K MISHRA (R2)




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

Date : 04-08-2021 Page No.# 2/2

Suman Shyam, J

Mr. R.K.D. Choudhury, learned counsel for the appellant has pressed this

application by raising the question of perversity in the impugned judgment and order of

acquittal passed by the learned trial court.

However, we have found that the evidence is not available before us so as to

appreciate his arguments. At this stage, the appellant's counsel submits that the LCR will

be necessary and he be permitted sometime to consult the LCR and address this Court.

We have also heard Mr. D.K. Misra, learned Sr. counsel assisted by Mr. A. Sandilya,

learned counsel for the respondent No. 2. Mr. B. Singh, learned counsel is present on

behalf of respondent No. 1.

On the request of Mr. Choudhury, learned counsel for the applicant, we direct the

Registry to list the matter again after 03 weeks along with the LCR, which appears to be

available in the concerned Section.

                           JUDGE                     JUDGE
GS




Comparing Assistant