Kamakhya Poly Industries vs Lal Babu Ramji
2022 Latest Caselaw 2051 Gua

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GAHC010111382022




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

                               Case No. : Crl.L.P./33/2022

           KAMAKHYA POLY INDUSTRIES
           A PROPRIETORSHIP FIRM HAVING ITS OFFICE AT 2ND FLOOR,STEEL
           INDIA COMPLEX, S.J ROAD, ATHGAON, GUWAHATI 781001, REPRESENTED
           BY ITS AUTHORISED SIGNATORY SANJEEV GARG, SON OF LATE S.N
           GARG

           VERSUS

           LAL BABU RAMJI
           PROPRIETOR OF ADABARI HARDWARE AND TILES, HAVING ITS SHOP AT
           ADABARI BUS STAND, NEAR SARAIGHAT HYUNDAI CAR SHOWROOM,
           ABABARI, GUWAHATI 781014, PS JALUKBARI, DIST KAMRUP M ASSAM

Advocate for the Petitioner : MR. D K KOTHARI
Advocate for the Respondent :

                                  BEFORE
                    HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                        ORDER

08.06.2022

Heard Mr. D Das, learned counsel for petitioner.

This petition under Section 378(3) and Section 378(4) of the Cr.P.C. has been filed seeking leave to file Memorandum of Appeal against the impugned judgment and order dated 07.04.2022 passed by the learned Judicial Magistrate

First Class, Kamrup(M), Guwahati whereby the Complaint Case No. 4151 C/2017 was dismissed and the accused was acquitted and set at liberty.

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Issue notice to the respondent by registered A/D post.

List the matter after three weeks.

JUDGE

Comparing Assistant