Page No.# 1/2 vs The State Of Assam And Anr
2021 Latest Caselaw 1116 Gua

                                                                 Page No.# 1/2

GAHC010114802020




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

                                   Case No. : Crl.A./8/2021

            K.D IRON AND STEEL CO.
            REPRESENTED AS ASSISTANT GENERAL MANAGER ARJUN KARMAKAR,
            SITUATED AT LOHIA HOUSE, M.G. ROAD, FANCY BAZAR, P.S.- FANCY
            BAZAR OUT POST, DISTRICT- KAMRUP(M), GUWAHATI, ASSAM. PIN-
            781001.



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP, ASSAM.

            2:SANJIB SINHA
             S/O- RADHAKANT SINHA

            PROP OF- SHUBHAM INTERNATIONAL

            HOUSE NO.- 18
            CHALARAI NAGAR
            INDRAPUR
            P.S- BHANGAGARH
            DIST- KAMRUP(M)
            GUWAHATI
            ASSAM. PIN- 781005

Advocate for the Petitioner   : MR. S K JAIN

Advocate for the Respondent : PP, ASSAM
                                                                                Page No.# 2/2




                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                           ORDER

Date : 22.03.2021 Heard Mr. SK Jain, learned counsel for the appellant and Mr. NJ Dutta, learned Addl.Public Prosecutor for the State respondent No.1.

By this criminal appeal under Section 378 of the CrPC, the appellant has prayed for setting aside of the Judgment and Order, dated 29.02.2020 passed by the learned SDJM (I), Kamrup (M) Guwahati in Complaint Case No.2041 C/2015 u/s 138 of the NI Act, whereby the accused/respondent No.2 has been acquitted of the offence.

The criminal appeal is admitted.

LCR is received.

Issue notice to the respondents.

As Mr. NJ Dutta, learned Addl. P.P. accepts notice on behalf of the State respondent No.1, no formal notice be issued. However, extra copy of the memo of appeal be served to him.

Issue notice on respondent No.2 by registered post with A/D. Steps within 3 days. List the matter on 26.04.2021.

JUDGE

Comparing Assistant