Horen Kakoti vs Sivanath Gogoi
2022 Latest Caselaw 1947 Gua

                                                                     Page No.# 1/2

GAHC010106812022




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

                                  Case No. : Crl.L.P./32/2022

            HOREN KAKOTI
            S/O LATE UPEN KAKOTY
            RESIDENT OF BALIKHETRIA GAON, PO CHATIANUGURI, PS SAPEKHATI,
            DIST CHARAIDEO



            VERSUS

            SIVANATH GOGOI
            S/O SRI PHANINDHAR GOGOI
            RESIDENT OF SARUPATHAR, PO BENGANBARI, PS SONARI, DIST
            CHARAIDEO, ASSAM, 785690



Advocate for the Petitioner   : MR. B J GHOSH

Advocate for the Respondent :




             Linked Case :

            HOREN KAKOTI



             VERSUS

            SIVA NATH GOGOI B
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              ------------
              Advocate for : MR. B J GHOSH
              Advocate for : appearing for SIVA NATH GOGOI B



                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                            ORDER

02.06.2022 Heard Mr. B.J. Ghosh, learned counsel for the applicant.

By this application under Section 378(4) Cr.P.C., the applicant has prayed for grant of leave to prefer an appeal against the impugned judgment and order, dated 04.04.2022 passed by the learned Judicial Magistrate, First Class, Charaideo in C.R. (N.I.) Case no. 16/2018.

Upon consideration of the averments made in the application along with the grounds of appeal, this Court finds that the matter needs adjudication and as such, the application is allowed.

Leave is hereby granted to prefer the connected appeal against the above noted impugned judgment and order.

Registry to list the granted appeal.

Criminal Leave Petition is disposed of.

JUDGE

Comparing Assistant