Union Of India vs Shri Rubul Ali
2022 Latest Caselaw 3227 Gua

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GAHC010049752020




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

                               Case No. : Crl.A./192/2022

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

           VERSUS

           SHRI RUBUL ALI
           SON OF 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


                                 BEFORE
                   HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                        ORDER

25.08.2022

Heard Mr. B.K. Das, learned counsel for the appellant as well as Mr. T. Deuri, learned counsel for the respondent.

This appeal under Section 378(2)(b) Cr.P.C. has been preferred against the impugned judgment and order, dated 26.11.2018, passed by the learned Addl. Sessions Judge No. 2, Guwahati in Crl. Appeal No. 291/17 acquitting the Page No.# 2/2

accused by setting aside the judgment and order, dated 09.11.2017, passed by the learned Special Railway Magistrate (SRM), Kamrup (M), Guwahati in C.R. Case No. 2994/16 under Section 160(2) of the Railways Act, 1989.

As Mr. T. Deuri, learned counsel appears on behalf of the sole respondent, no fresh notice needs to be issued to the sole respondent. However, a copy of the memo of appeal along with the documents annexed thereto be furnished to him during the course of the day.

This appeal is admitted.

Call for the records.

List after 3(three) weeks.

JUDGE

Comparing Assistant