Sri Mrigen Kalita vs Sri Lakheshwar Bora And Anr
2021 Latest Caselaw 46 Gua

                                                                             Page No.# 1/2

GAHC010249952019




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

                                 Case No. : Crl.A./128/2020

            SRI MRIGEN KALITA
            S/O- LATE PRABIN CH. KALITA,
            R/O- SUKLESWAR MANDIR, PAN BAZAR, GUWAHATI, PIN- 781001.



            VERSUS

            SRI LAKHESHWAR BORA AND ANR.
            PROPRIETOR M/S SNEHA CONSTRUCTION, S/O- LATE PHANIDHOR BORO,
             R/O- MEGHMALLAR SANTOOR APARTMENT, 3RD FLOOR, FLAT NO. 305,
            4/4-22, JAYA NAGAR, SIX MILE, GUWAHATI- 22.

            2:THE STATE OF ASSAM.
             REPRESENTED BY PP
            ASSAM

Advocate for the Petitioner   : MR. B CHAKRABORTY

Advocate for the Respondent :




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 06.01.2021

Heard Mr. B. Chakraborty, learned counsel for the appellant as well as Mr. D. Das, learned Addl. P.P., Assam appearing for the State/respondent No. 2.

This appeal under Section 378(4) Cr.P.C. is preferred against the impugned Judgment Page No.# 2/2

and Order, dated 30.08.2019, passed by the learned SDJM, II, Kamrup (M), Guwahati in C.R.

Case No. 937C/2018, U/S 138 of the N.I. Act, 1881, whereby acquitted the opposite party No. 1 of the charge.

Issue notice to the respondent No.1. 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. 2, 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 10.02.2021.

JUDGE

Comparing Assistant