Union Of India vs Md. Rubul Ali
2022 Latest Caselaw 2843 Gua

                                                                       Page No.# 1/2

GAHC010050032020




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

                                  Case No. : Crl.L.P./31/2020

            UNION OF INDIA
            THROUGH THE ASSISTANT SECURITY COMMISSIONER, N.F. RAILWAY,
            RANGIA, DIST. KAMRUP, ASSAM, PIN 781335.



            VERSUS

            MD. RUBUL ALI
            S/O LATE SELIM ALI, RESIDENT OF VILL. BARKURA, P.O. NALBARI, DIST.
            NALBARI, ASSAM, PIN 781335.



Advocate for the Petitioner   : MR. B K DAS

Advocate for the Respondent : MR. T DEURI




             Linked Case :

            UNION OF INDIA



             VERSUS

            SHRI RUBUL ALI
                                                                          Page No.# 2/2

           ------------
           Advocate for :
           Advocate for : appearing for SHRI RUBUL ALI



                                   BEFORE
                  HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                        ORDER

Date : 8.8.2022

Heard Mr. B. K. Das, learned counsel for the applicant and also Mr. T. Deuri, learned counsel for the sole respondent.

This is an application under Section 378(3) Cr.P.C. praying for leave for filing of the appeal against the judgment and order of acquittal dated 26.11.2018 passed by the learned Addl. Sessions Judge No. 2, Kamrup, Guwahati in Crl. Appl. No. 291/2017 acquitting the accused sole respondent by setting aside the judgment and order dated 9.11.2017 passed by Special Railway Magistrate (SRM), Kamrup (M) Guwahati in C. R. Case No. 2994/2016 u/s 160(2) of the Railway Act, 1989.

Perused the pleadings and materials available on record.

Leave is granted.

I A stands disposed of.

Registry to register the appeal and list it for admission.

JUDGE

Comparing Assistant