Sri Rupok Jyoti Borkotoky vs Sri Makhon Borah
2021 Latest Caselaw 1175 Gua

Citation : 2021 Latest Caselaw 1175 Gua
Judgement Date : 24 March, 2021

Gauhati High Court

Sri Rupok Jyoti Borkotoky vs Sri Makhon Borah on 24 March, 2021

                                                               Page No.# 1/2

GAHC010151812018




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


                                    Crl.L.P./73/2018

         SRI RUPOK JYOTI BORKOTOKY
         S/O LATE TARUN CH. BORKOTOKY
         R/O KOROKATALI
         NEAR J.B.A. BIDYALAYA
         JORHAT - 785015
         DIST. JORHAT
         ASSAM


          VERSUS

         SRI MAKHON BORAH
         S/O LATE PANI RAM BORAH
         PROPRIETOR OF INSTRUMENT
         R/O SUWAMI GAON
         NEAR BHOGDOI BRIDGE
         JORHAT
         P.O.
         P.S. AND DISTRICT - JORHAT - 785001
         ASSAM


         ------------
         Advocate for : MR. D K KOTHARI
         Advocate for : S ALI appearing for SRI MAKHON BORAH
                                                                                    Page No.# 2/2


                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                            ORDER

Date : 24.03.2021

Heard Mr. B Deka, learned counsel for the applicant. Also heard Mr. AI Ahmed, learned counsel appearing for the opposite party.

By this application filed under Section 378 (3) and Section 378 (4) of the CrPC, the applicant has prayed for leave of the Court to file appeal against the impugned Judgment and order, dated 27.03.2018 passed by the learned Addl.CJM, Jorhat, whereby the Complaint Case

No.270C/2014 was dismissed and the accused has been acquitted.

On hearing the learned counsel for both the sides and consideration of the grounds cited in the application, it is noticed that there are prima facie merit for adjudication by way of reconsideration of the whole matter in the connected appeal.

Therefore, leave is hereby granted to appeal against the acquittal of the opposite party.

This disposes off the interlocutory application.

JUDGE

Comparing Assistant