Central Bureau Of Investigation vs Shri Rajib Chetia
2022 Latest Caselaw 549 Gua

                                                                 Page No.# 1/2

GAHC010160412018




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

                           Case No. : Crl.L.P./89/2018


         CENTRAL BUREAU OF INVESTIGATION
         THROUGH ITS HEAD OF BRANCH
         CBI/ANTI CORRUPTION BRANCH
         OPP. BLAJI TEMPLE
         BETKUCHI
         GUWAHATI-35
         ASSAM.

          VERSUS

         SHRI RAJIB CHETIA
         S/O JUGA KANTA CHETIA
         R/O MOUZA NAZIRA
         P.S. NAZIRA TOWN
         DIST. SIVASAGAR
         ASSAM 7856685

         ------------

Advocate for : MR. S C KEYAL Advocate for : appearing for SHRI RAJIB CHETIA

BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA

16-02-2022

This is an application under Section 378(3) of the Code of Criminal procedure seeking leave to appeal against the judgment and order dated 15.07.2017 passed by the learned Special Judge, CBI Court, in Special Page No.# 2/2

Case No.5/2005, acquitting the respondent herein.

Heard Ms. P.Das, learned counsel, on behalf of Mr. S.C. Keyal, learned Standing Counsel, CBI for the applicant/appellant. Also heard Mr. U.K. Barman, learned counsel for the respondent.

Considering the judgment of the case as well as agreed to by the learned counsel for the respondent Mr. Barman, the leave to appeal is granted.

The interlocutory application stands disposed of accordingly.

The petitioner shall furnish a copy of the appeal memo together with the annexures thereto to the learned counsel for the respondent during the course of the day.

JUDGE

Comparing Assistant