Union Of India vs Tapan Talukdar
2022 Latest Caselaw 588 Gua

                                                                     Page No.# 1/2

GAHC010202062021




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

                                  Case No. : Crl.L.P./22/2021

            UNION OF INDIA
            THROUGH THE DIVISIONAL SECURITY COMMISSIONER, N.F. RAILWAY,
            LUMDING, DIST- NAGAON, ASSAM

            VERSUS

            TAPAN TALUKDAR
            S/O LATE SHRI KARUNA TALUKDAR, R/O VILL AND P.O.-BELSAR, DIST-
            HOJAI, ASSAM, PIN-781335



Advocate for the Petitioner   : MR. B K DAS

Advocate for the Respondent :




             Linked Case :

            UNION OF INDIA



             VERSUS

            TAPAN TALUKDAR E

            ------------
            Advocate for : MR. B K DAS
            Advocate for : appearing for TAPAN TALUKDAR E
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                       ORDER

Date : 18.02.2022 This application under Section 378(3) of the Cr.P.C., is preferred by Union of India through the Divisional Security Commissioner, N.F. Railway, Lumding, against the Judgment and Order dated 19.07.2021 passed by the learned Additional Sessions Judge, FTC, No. 3, Kamrup (M) at Guwahati, in Criminal Appeal No. 15/2019. It is to be noted here that vide the impugned judgment and order, the learned Additional Sessions Judge, FTC, No. 3, Kamrup (M), Guwahati has acquitted the accused from the charges under Section 160(2) of the Railways Act, 1989.

Heard Mr. B. K. Das, learned Additional Standing counsel for the N. F. Railway, Guwahati.

Also perused the petition and the documents placed on record.

Let notice be issued, returnable in 4(four) weeks. Steps for service of notice upon the respondent be taken by registered post with A/D as well as usual process.

Also, call for the scanned copy of the record from the learned Court below.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant