Bokahola Tea Co. (P) Ltd vs Dhruba Borah
2021 Latest Caselaw 3292 Gua

                                                                        Page No.# 1/2

GAHC010279982019




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

                                  Case No. : Crl.A./192/2021

            BOKAHOLA TEA CO. (P) LTD
            HAVING ITS REGD. OFFICE AT
            TARAJAN, A.T. ROAD, JORHAT-785001(BEING REPRESENTED BY SRI
            SRIMANTA BORA)



            VERSUS

            DHRUBA BORAH
            S/O- LATE KRISHNA BORA,
            R/O- JALUKONI BARI BALIJAN GAON, P.S.- TITABOR, PIN- 785001, JORHAT.



Advocate for the Petitioner   : MR. S K GHOSH

Advocate for the Respondent :




                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                          ORDER

Date : 03-12-2021

This criminal appeal has been filed under Section 378 of the Cr.PC against the judgment and order, dated 04.09.2019, passed by the learned Additional Chief Judicial Magistrate, Jorhat in CR Case No. 50/2016 acquitting the respondent in a case under Section 138 of the Negotiable Page No.# 2/2

Instrument Act, 1881.

The appellant is represented by Mr. SK Ghosh, learned counsel.

Issue notice upon the sole respondent.

Appellant to take steps for service of notice upon the sole respondent by registered post with A/D or under any other prescribed mode within 7 days from today.

The appeal is admitted. Call for the LCR.

List the matter immediately after service of notice in the 3rd week of January, 2022.

JUDGE

Comparing Assistant