Page No.# 1/2 vs Nepal Chandra Das And Anr
2021 Latest Caselaw 416 Gua

                                                              Page No.# 1/2

GAHC010174632020




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

                           Case No. : Crl.L.P./3/2021

         ON THE DEATH OF BIKASH BHUIYA, HIS LEGAL HEIRS BIDYUT KUMAR
         BHUIYA AND 5 ORS.
         S/O- LATE BINODE BIHARI BHUIYA, R/O- FLAT-C 202, PRISTINE
         GRANDEUR, WAKAD, PUNE- 411057.

         2: BIMAL BHUIYA
          S/O- LATE BINODE BIHARI BHUIYA
          R/O- 18/80
          DOVERLANE
          GARIAHAT
          KOLKATA- 700029.

         3: BIDHAN CHANDRA BHUIYA
          S/O- LATE BINODE BIHARI BHUIYA
          R/O- BHUIYA ROAD
          JANIGANJ
          DIST.- CACHAR
          SILCHAR
         ASSAM- 788001.

         4: SMT. KAJOLI SAHA
          /O- LATE BINODE BIHARI BHUIYA
          R/O- SACHIN ENCLAVE
          SOLAPARA ROAD
          GUWAHATI- 781008.

         5: SMT. SEFALI BHUIYA
          D/O- LATE BINODE BIHARI BHUIYA
          R/O- BHUIYA ROAD
          JANIGANJ
          DIST.- CACHAR
          SILCHAR
         ASSAM- 788001.
                                                                                             Page No.# 2/2

               6: SMT. ANJALI SAHA
                D/O- LATE BINODE BIHARI BHUIYA
                R/O- NAIPUKUR
                OPP. SUHASINI APARTMENT
                RAJARHAT
                KOLKATA- 700156

               VERSUS

               NEPAL CHANDRA DAS AND ANR
               S/O- LATE GOPENDRA CHANDRA DAS, R/O- MALUGRAM, P.O. AND P.S.
               SILCHAR, DIST.- CACHAR, ASSAM, PIN- 788001.

               2:THE STATE OF ASSAM
                REP. BY THE LEARNED PUBLIC PROSECUTOR
               ASSAM

Advocate for the Petitioner       : MR. I H LASKAR

Advocate for the Respondent : PP, ASSAM




                                       BEFORE
                          HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                                 ORDER

Date : --

05.02.2021 Heard Mr. I.H. Laskar, learned counsel appears for the petitioner.

This Criminal Leave petition has been under Section 378 (4) of the Cr.P.C. seeking special leave to the applicant for presenting the appeal against the judgment of acquittal.

Issue notice returnable within 4 weeks. Petitioner shall take steps within 4 days by registered A/D post.

JUDGE

Comparing Assistant