Jayanta Sarkar vs Central Bureau Of Investigation ...
2021 Latest Caselaw 249 Gua

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GAHC010012282021




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

                                    Case No. : Crl.A./17/2021

            JAYANTA SARKAR
            S/O- LATE BHUPENDRA NATH SARKAR, R/O- H/NO. 7, SHANTIPATH,
            BHASKARNAGAR, P.O. BINOVANAGAR, P.S. FATASHIL AMBARI, DIST.-
            KAMRUP(M), ASSAM.



            VERSUS

            CENTRAL BUREAU OF INVESTIGATION AND ANR.
            CBI.

            2:NG. KHAMRANG (INFORMANT)
             DY. SUPERINTENDENT OF POLICE
            ACB
             SHILLONG
             MEGHALAYA

Advocate for the Petitioner   : S BORGOHAIN

Advocate for the Respondent : SC, CBI




                                    BEFORE
                       HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                              ORDER

Date : 27.01.2021

Heard Ms. B. Devi, learned counsel for the appellant and Ms. P. Das, learned counsel representing the CBI.

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This appeal is directed against the judgment and order dated 30.12.2020 passed by the learned Special Judge, CBI, Assam, Additional Court No. 3, Chandmari at Guwahati in Special Case No. 13/2013, whereby the appellant was convicted under Section 120(B)/468/471/409 IPC read with Section 13(2) & 13(1)(c) of the Prevention of Corruption Act and sentenced to simple imprisonment for one year each and to pay fine of Rs. 5,000/- each with default stipulation.

The appeal is admitted for hearing.

Call for the records.

Issue notice returnable in four weeks.

Since Ms. P. Das, learned Addl. P.P., Assam has entered appearance and accepts notice on behalf of the respondent No.1, no formal notice need be issued to the said respondent. However, extra copy of the appeal memo shall be furnished to him during the course of the day. The petitioner shall take steps for service of notice on the respondent No. 2 by registered post with A/D and also usual process through the jurisdictional Magistrate within seven days.

JUDGE

Comparing Assistant