Jaya Arora vs The State Of Assam Anr
2021 Latest Caselaw 2925 Gua

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GAHC010075822021




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

                              Case No. : Crl.L.P./15/2021

           JAYA ARORA
           W/O- SHRI REFILL STAR PAKYNTEIN, D/O- LATE DARSHAN LAL ARORA,
           R/O- H/NO. 51, K.K.B. ROAD, CHENIKUTHI, GUWAHATI, P.S. CHANDMARI,
           DIST.- KAMRUP(M), ASSAM, PIN- 781003.

           VERSUS

           THE STATE OF ASSAM ANR.
           REP. BY THE LD. PUBLIC PROSECUTOR, ASSAM

           2:REFILL STAR PAKYNTEIN
            S/O- D. EARLE PEACE
            R/O- MAWLAI MUDATBAKI
            P.O. PHUDMURI
            DIST.- EAST KHASI HILLS
            MEGHALAYA
            PIN- 793008

Advocate for the Petitioner : MS P TALUKDAR
Advocate for the Respondent : PP, ASSAM

           Linked Case :

           JAYA ARORA
           W/O- SHRI REFILL STAR PAKYNTEIN
            D/O- LATE DARSHAN LAL ARORA
            R/O- H/NO. 51
            K.K.B. ROAD
            CHENIKUTHI
            GUWAHATI
            P.S. CHANDMARI
            DIST.- KAMRUP(M)
            ASSAM
            PIN- 781003.
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           VERSUS

          THE STATE OF ASSAM ANR.
          REP. BY THE LD. PUBLIC PROSECUTOR
          ASSAM

          2:REFILL STAR PAKYNTEIN
          S/O- D. EARLE PEACE
           R/O- MAWLAI MUDATBAKI
           P.O. PHUDMURI
           DIST.- EAST KHASI HILLS
           MEGHALAYA
           PIN- 793008.
           ------------
          Advocate for : MS P TALUKDAR
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM ANR.


                                  BEFORE
                    HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                        ORDER

Date : 17.11.2021

Heard Ms. P. Talukdar, learned counsel for the complainant/applicant herein.

Ms. A. Das, learned counsel has entered appearance on behalf of the respondent No. 2 and Mr. K. K. Parasar, learned Addl. Public Prosecutor has entered appearance on behalf of the respondent No. 1.

By this application under Section 378(4) Cr.P.C., the applicant has prayed for grant of leave to appeal against the contemplated impugned judgment and order dated 29.01.2021 passed by the learned Addl. Chief Judicial Magistrate, Kamrup (M) in C.R. Case no. 1267c/2013.

Upon consideration of the averments made in the application along with the grounds of appeal cited in the memo of appeal vide Filing No. Crl.A/2985/2021, the matter needs adjudication and as such, the application stands allowed.

Leave is hereby granted to prefer the appeal against the above noted Page No.# 3/3

impugned judgment and order.

Registry to list the granted appeal.

Criminal Leave Petition is disposed of.

JUDGE

Comparing Assistant