Sri Rameswar Lal Chandak vs Atiqur Rahaman
2021 Latest Caselaw 2471 Gua

                                                                              Page No.# 1/2

GAHC010022172020




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

                                 Case No. : Crl.A./106/2021

            SRI RAMESWAR LAL CHANDAK
            S/O- LATE BOXIRAM CHANDAK,
            PROPRIETOR OF M/S R L CHANDAK AND SONS, HAIDER TOWN, OLD
            BALIBAT, JORHAT(ASSAM)



            VERSUS

            ATIQUR RAHAMAN
            S/O- LATE SEHIDUR RAHAMAN,
            R/O- CHANDMARI, PUB- SARANIA ROAD, NEAR CHANDMARI RAILWAY
            CROSSING, TOSTEE NELOY, A-4, 4TH FLOOR, GUWAHATI(ASSAM)



Advocate for the Petitioner   : MR. A K SAHEWALLA

Advocate for the Respondent :




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

Date : --07.10.2021

Judgment & Order dated 26.11.2019 passed by the learned Chief Judicial Magistrate, Jorhat in C.R. (N.I.) Case No. 194/2009 is impugned in this appeal filed by the appellant Shri Rameswar Lal Chandak, son of Late Boxiram Chandak, proprietor of M/s. RL Chnadak & Sons of Haider Tower, Old Balibat, Jorhat. It is to be mentioned that Page No.# 2/2

vide impugned judgment & order the learned Court below has acquitted the opposite- party/respondent No. 1 Atiqur Rahman under Section 138 of the N.I. Act.

Heard Mr. P. Deka, learned counsel for the appellant.

Perused the documents placed on record.

The appeal is admitted for hearing.

Call for the records of the learned Court below.

Let Notice be issued upon the respondent, returnable in 4 weeks.

Step be taken upon the respondent by Registered Post with A/D and also by usual process within a week from today.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant