Bokahola Tea Co. (P) Ltd vs Dhruba Borah
2021 Latest Caselaw 1041 Gua

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GAHC010280002019




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

                                  Case No. : Crl.A./71/2021

             BOKAHOLA TEA CO. (P) LTD
             HAVING ITS REDG. OFFICE AT TARAJAN, A.T. ROAD, JORHAT-785001
             BEING REPRESENTED BY SRI SRIMANTA BORA



             VERSUS

             DHRUBA BORAH
             S/O- LATE KRISHNA BORA,
             R/O- JALUKONI BARI BALIJAN GAON,
             P.S.- TITABOR, JORHAT-785001.



Advocate for the Petitioner   : MR. S K GHOSH

Advocate for the Respondent :




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

17.03.2021

Heard Mr. S.K. Ghosh, learned counsel for the appellant.

By this appeal under Section 378 Cr.P.C. the appellant has prayed for setting aside and quashing the impugned judgment and order, dated 04.09.2019, passed by the learned Addl. C.J.M., Jorhat in C.R. Case No. 49/2016 whereby acquitted the respondent.

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This appeal is admitted.

Issue notice.

Call for the record.

List on 30.04.2021.

JUDGE

Comparing Assistant