John Kr. Das vs State Of Assam And Anr
2021 Latest Caselaw 801 Gua

Citation : 2021 Latest Caselaw 801 Gua
Judgement Date : 3 March, 2021

Gauhati High Court

John Kr. Das vs State Of Assam And Anr on 3 March, 2021

                                                                         Page No.# 1/2

GAHC010000602020




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

                                  Case No. : Crl.A./9/2021

            JOHN KR. DAS
            (PROPRIETOR OF M/S ASSAM BENGAL CORPORATION , NALBARI)
            S/O- LATE BAIDYA NATH DAS,
            R/O- WARD NO. 9, NALBARI TOWN, P.S.- NALBARI, PIN- 781335, DISTRICT-
            NALBARI, ASSAM.



            VERSUS

            STATE OF ASSAM AND ANR
            REPRESENTED BY PP, ASSAM

            2:PRABHAT KALITA
             S/O- LATE LAIHA KALITA

            VILLAGE- TILANA
            P.S.- NALBARI
            PIN- 781335
            DISTRICT- NALBARI
            ASSAM

Advocate for the Petitioner   : MR. D CHOUDHURY

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                      ORDER

Date : 03.03.2021 Heard Mr. D Choudhury, learned counsel for the appellant and Mr. NJ Dutta, Page No.# 2/2

learned Addl.P.P. appearing for the State respondent No.1. None has appeared on behalf of the respondent No.2.

By this appeal under Section 378 (2) (b) of the CrPC, the appellant John Kr. Das has prayed for setting aside the Judgment dated 23.10.2019 passed by the learned CJM, Nalbari in NI Case No.05/2018 against the accused Prabhat Kalita, respondent No.2 wherein he has been acquitted under Section 138 of the NI Act.

Leave granted vide order, dated 08.01.2021 in the connected Criminal LP No.5/2020.

The name of Mr. M Deka, learned Advocate be shown in the Cause List as the counsel for the respondent No.2.

Mr. D Choudhury, learned counsel for the appellant, submits that copy of the memo of appeal has already been served on the learned counsel for the respondents.

List on 09.04.2021.

JUDGE

Comparing Assistant