Housing And Urban Development ... vs The State Of Assam And 2 Ors
2021 Latest Caselaw 43 Gua

                                                               Page No.# 1/2

GAHC010314402019




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

                                  Case No. : Crl.A./23/2020

            HOUSING AND URBAN DEVELOPMENT CORPORATION LTD.,
            HAVING ITS REGISTERED OFFICE AT HUDCO BHAWAN, ISC COMPLEX,
            LODHI ROAD, NEW DELHI AND HAVING ITS REGIONAL OFFICE AT
            HOUSEFED COMPLEX, RUKMINIGAON, GUWAHATI-781022 REPRESENTED
            BY ITS DULY AUTHORIZED OFFICER SMTI ROLICE SEMA, ASSISTANT
            GENERAL MANAGER (LAW)



            VERSUS

            THE STATE OF ASSAM AND 2 ORS
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:M/S MAGUS CONSTRUCTION PVT. LTD.
             REPRESENTED BY MR. ARNAB KUMAR NATH
             DIRECTOR
             2ND FLOOR
            VINAYAK APARTMENT (NEAR PODDAR CAR WORLD)
             G.S. ROAD
             KHANAPARA
             GUWAHATI-781022

            3:MR. ANUP KUMAR NATH
             DIRECTOR OF M/S MAGUS CONSTRUCTION PVT. LTD.
             2ND FLOOR
            VINAYAK APARTMENT (NEAR PODDAR CAR WORLD)
             G.S. ROAD
             KHANAPARA
             GUWAHATI-78102

Advocate for the Petitioner   : MR. K BHATTACHARJEE

Advocate for the Respondent : PP, ASSAM
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                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 06.01.2021

Heard Ms. B. Talukdar, learned counsel for the appellant as well as Mr. D. Das, learned Addl. P.P., Assam appearing for the State/respondent No. 1.

This appeal under Section 378(4) Cr.P.C. is preferred against the judgment and order of acquittal, dated 26.09.2019, passed by the learned S.D.J.M. (S) No. 1, Kamrup (M) in C.R.

Case No. 1157C/2010 under Section 138 of the N.I. Act, 1881.

Issue notice to the respondent Nos. 2 and 3. Steps be taken by registered A/D post within 3 (three) days.

As Mr. D. Das, learned Addl. P.P., has accepted notice on behalf of the State/respondent No. 1, a copy of the memo of appeal along with the documents annexed thereto be furnished to him during the course of the day.

List on 09.02.2021.

JUDGE

Comparing Assistant