Mihir Chetia vs The State Of Assam And Anr
2022 Latest Caselaw 2324 Gua

                                                                     Page No.# 1/2

GAHC010137462022




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

                                Case No. : Crl.Rev.P./360/2022

             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 MUKESH HARILALKA
              S/O LT. P.C. HARLALKA

             R/O BORDUMSA TOWN
             P.O. BORDUMSA
             DIST. CHANGLAND
             ARUNACHAL PRADESH

Advocate for the Petitioner   : MR. P DEKA

Advocate for the Respondent : PP, ASSAM

BEFORE THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order

12.07.2022 Page No.# 2/2

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. 117C/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. 5(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