Bokahola Tea Co. (P) Ltd vs Dhruba Borah
2021 Latest Caselaw 2804 Gua

                                                                           Page No.# 1/2

GAHC010279992019




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

                               Case No. : Crl.L.P./100/2019

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

           VERSUS

           DHRUBA BORAH
           S/O- LATE KRISHNA BORA, R/O- JALUKONI BARI BALIJAN GAON, P.S.
           TITABOR, JORHAT, PIN- 785630.

Advocate for the Petitioner : MR. S K GHOSH
Advocate for the Respondent :

                                 BEFORE
                HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                        ORDER

10-11-2021

Mr. S.K. Ghosh, learned counsel represents the petitioner. None represents the sole respondent.

As per office note, dated 19-02-2021, notice issued upon the sole respondent is deemed to have been served.

Since none appears for the sole respondent inspite of service of notice, as indicated above, this Court has taken up the matter for disposal. This criminal leave petition is filed to prefer an appeal against the judgment and order or acquittal passed by the learned Additional Page No.# 2/2

Chief Judicial Magistrate, Jorhat, in CR Case No. 50/2016, acquitting the respondent in a case under Section 138 of the Negotiable Instrument Act. Perused the petition and annexures furnished therewith. Finding ground for preferring the connected criminal appeal, and in the absence of any resistance to the prayer, leave is granted for preferring the connected appeal.

The connected criminal appeal be registered and placed before this Court. This criminal leave petition stands disposed of.

JUDGE

Comparing Assistant