Prateek Goenka vs The State Of Assam And Anr
2021 Latest Caselaw 2445 Gua

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GAHC010165162019




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

                                Case No. : Crl.Rev.P./289/2019

            PRATEEK GOENKA
            S/O SRI SUBHASH GOENKA, M/S PRATEEK TRADING CO., OPP. GMC
            MARKET (NEAR SUBHASH TRADING), M.M. ROAD, FANCY BAZAR, P.O.-
            GUWAHATI-781001, DIST-KAMRUP(M), ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:ARUN KUMAR JAIN
             S/O LATE DULICHAND JAIN
             R/O E-4
             3RD FLOOR
             SAIBALA MANSION
             BYE LANE NO. 1
            A.K. AZAD ROAD
             REHABARI
             P.O.-GUWAHATI-781008
             DIST-KAMRUP (M)
            ASSA

Advocate for the Petitioner   : MR. N N JHA

Advocate for the Respondent : PP, ASSAM

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-Befor e-

Hon'ble Mr. Justice ROBIN PHUKAN

06.10.2021

Heard Mr. N.N. Jha, learned counsel for the appellant and also heard Mr. N. Beria, learned counsel for the respondents.

It is submitted at the bar that the matter has been amicably settled between the parties and a joint affidavit has been filed before this Court to that effect.

Perused the affidavit dated 17.09.2021, it appears that the dispute has amicably been settled between the parties and they are no longer pursue the case.

In view of the submission of both side and the affidavit submitted by the learned counsel for the concerned parties, this petition stands disposed of by setting aside the judgment dated 20.04.2019 in Crl. Appeal No. 191/2017, passed by the learned Addl. Sessions Judge, (FTC) No. 3, Kamrup (M), Guwahati and also, the judgment dated 26.07.2017 in C.R. Case No. 2618C/2015 passed by the learned J.M.F.C., Guwahati.

JUDGE

Comparing Assistant