Sri Prosenjit Debnath vs The State Of Assam And 5 Ors
2021 Latest Caselaw 3065 Gua

                                                         Page No.# 1/3

GAHC010077402020




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

                         Case No. : Crl.L.P./36/2020


         SRI PROSENJIT DEBNATH
         S/O- DHARANI DEBNATH
         R/O- TELIBOSTI
         P.O. TELIBOSTI
         P.S. HOJAI
         DIST.- HOJAI
         ASSAM


          VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REP. BY P.P.
         ASSAM

         2:BAPAN DEBNATH
         S/O- LT. NARAYAN DEBNATH
          R/O- TELIBOSTI
          P.O. TELIBOSTI
          P.S. HOJAI
          DIST.- HOJAI
         ASSAM
          PIN- 782435
          3:SANJAY BHAGAWATI
         S/O- LT. NARAYAN DEBNATH
          R/O- TELIBOSTI
          P.O. TELIBOSTI
          P.S. HOJAI
          DIST.- HOJAI
         ASSAM
          PIN- 782435
          4:NILIMA DEBNATH
         D/O- LT. NARAYAN DEBNATH
          R/O- TELIBOSTI
                                                                       Page No.# 2/3

          P.O. TELIBOSTI
          P.S. HOJAI
          DIST.- HOJAI
          ASSAM
          PIN- 782435
          5:CHAMPA DEBNATH
          D/O- LT. NARAYAN DEBNATH
          R/O- TELIBOSTI
          P.O. TELIBOSTI
          P.S. HOJAI
          DIST.- HOJAI
          ASSAM
          PIN- 782435
          6:JHUMA DEBNATH
          D/O- LT. NARAYAN DEBNATH
          R/O- TELIBOSTI
          P.O. TELIBOSTI
          P.S. HOJAI
          DIST.- HOJAI
          ASSAM
          PIN- 782435
          ------------
          Advocate for : MR. I A TALUKDAR
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM AND 5 ORS



                                BEFORE
                  HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                    ORDER

24.11.2021 Heard Mr. I.A. Talukdar, learned counsel for the applicant as well as Mr. R.R. Kaushik, learned Addl. P.P., Assam appearing for the State/respondent No. 1. Also heard Mr. A. H. Sarkar, learned counsel for the respondent Nos. 3 to 6.

By this application under Section 378(4) Cr.P.C., the applicant has prayed for grant of leave to appeal against the impugned judgment and order, dated 17.12.2019 passed by the learned Addl. Sessions Judge, FTC, Hojai in G.R. Case No. 2010/2016, whereby acquitted the accused persons from conviction.

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Upon consideration of the averments made in the application along with the grounds of appeal cited in the memo of appeal vide CNR No. GAHC010046622020, Filing No. Crl.A/1944/2020, this Court finds that the matter needs adjudication and as such, the application stands allowed.

Leave is hereby granted to prefer the appeal against the above noted impugned judgment and order.

Registry to list the granted appeal.

Criminal Leave Petition is disposed of.

JUDGE

Comparing Assistant