Mihir Chetia vs The State Of Assam And Anr
2022 Latest Caselaw 2323 Gua

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GAHC010137482022




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

                                Case No. : Crl.Rev.P./361/2022

            MIHIR CHETIA
            SON OF SRI H.N. CHETIA R/O GANGAPARA, P.O. DIBRUGARH, P.S.
            DIBRUGARH, IN THE DISTRICT OF DIBRUGARH, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE LD. PP, ASSAM

            2:SRI BANWARILAL HARLALKA
             SON OF LATE RAGHUNATH RAI HARLALKA

            R/O J.K. SINGH BUILDING

            TARUN SAMITY LANE
            SHANTIPARA
            P.O. DIBRUGARH
            P.S. DIBRUGARH IN THE DIST. OF DIBRUGARH
            ASSA

Advocate for the Petitioner   : MR. P DEKA

Advocate for the Respondent : PP, ASSAM

BEFORE THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order Page No.# 2/2

12.07.2022

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

The present application is filed assailing the judgment and order dated 23.12.2020 passed by the learned Chief Judicial Magistrate, Dibrugarh in CR

case No. 125C/2015 convicting the accused petitioner under Section 138 of the NI Act, 1881 and the judgment and order dated 13.06.2022 passed by the learned Additional Sessions Judge, Dibrugarh in Criminal Appeal No. 4(1)/2021 affirming the aforesaid judgment dated 23.12.2020.

Issue notice, returnable after four weeks.

Petitioner to take steps upon the opposite parties within a period of three days from today by way of registered post with A/D.

JUDGE

Comparing Assistant