Smti. Chandra Prabha Rajbonshi vs Md. Musaddar Laskar
2021 Latest Caselaw 614 Gua

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GAHC010027092021




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

                             Case : Crl.L.P./4/2021

         SMTI. CHANDRA PRABHA RAJBONSHI
         W/O- LATE DHARANIDHAR RAJBONSHI
         R/O- VILL.- PASCHIM SITARA (GURKUCHI)
         P.O AND P.S. RANGIA
         DIST.- KAMRUP(R)
         ASSAM.


          VERSUS

         MD. MUSADDAR LASKAR
         S/O- LATE BASIRUDDIN LASKAR
         R/O- KOTAHBARI
         GUWAHATI
         P.S. GORCHUK
         DIST.- KAMRUP(M)
         ASSAM AND OFFICE ADDRESS- DEPARTMENT OF SURVEY OF INDIA
         GANESHGURI
         GUWAHATI-6
         P.S. DISPUR
         DIST.- KAMRUP(M)
         ASSAM.


         ------------
         Advocate for : MR. M K SHARMA
         Advocate for : appearing for MD. MUSADDAR LASKAR



                                 BEFORE
                   HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                    ORDER

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22.02.2021

Heard Mr. M.K. Sharma, learned counsel for the petitioner.

By this petition under Section 378(4) Cr.P.C., the petitioner has prayed for granting leave to appeal against the impugned the Judgment and Order, dated 19.08.2019 passed by the learned SDJM, Rangia in Complaint Case

No. 51NI/2015 (original Complaint case No. 4NI/2014) under Section 138 of the NI Act.

Issue notice to the respondent by registered post with A/D card.

Steps be taken within 7(seven) days.

List on 23.03.2021.

JUDGE

Comparing Assistant