Kailash Jalan vs Sushil Kumar Verma
2022 Latest Caselaw 2496 Gua

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GAHC010114512022




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

                                      Case No. : Crl.L.P./38/2022

             KAILASH JALAN
             S/O- SRI JAI CHANDRA JALAN, R/O- CHALIHA NAGAR, TINSUKIA, P.O., P.S.
             AND DIST. TINSUKIA, ASSAM, PIN- 786125.



             VERSUS

             SUSHIL KUMAR VERMA
             R/O- TRIBAL COLONY CHARIALY, P.O. AND P.S. TEZU, ARUNACHAL
             PRADESH, DIST. LOHIT, PIN- 792001.



Advocate for the Petitioner     : MR. S CHAMARIA

Advocate for the Respondent :




                                     BEFORE
                       HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                                ORDER

Date : -26.07.2022

Heard Mr. S Chamaria, learned counsel for the petitioner.

By this application filed under Section 378 (3) of CrPC, the petitioner has prayed for grant of leave of the Court to file appeal against the Judgment and Order of acquittal dated 08.04.2022 passed in NI Case No 86/2018 passed by the learned CJM, Tinsukia.

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Issue notice to the respondent by registered post with A/D within 5 days.

List after 3(three) weeks.

JUDGE

Comparing Assistant