Jatin Choudhury vs The State Of Assam
2022 Latest Caselaw 2143 Gua

                                                                      Page No.# 1/3

GAHC010257402017




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

                                 Case No. : Crl.Rev.P./16/2018

            JATIN CHOUDHURY
            S/O LT. KANDARPA CHOUDHURY
            R/O HOUSE NO. 04, BESIDE KALITA FARE PRICE SHOP, NEAR A.G. OFFICE,
            GATE NO. 1, P.O. BELTOLA
            P.S. BASISTHA
            DIST.KAMRUP (METRO), ASSAM



            VERSUS

            THE STATE OF ASSAM
            GHC, GUWAHATI

            2:SRI SANTANU BORGOHAIN
             S/O LT. TILAK CHANDRA BORGOHAIN
            R/O SANIRAM BARUAH ROAD

            LACHITNAGAR
            P.S. PALTAN BAZAR
            DIST. KAMRUP (METRO)
            ASSA

Advocate for the Petitioner   : MR. N UDDIN

Advocate for the Respondent : PP, ASSAM




             Linked Case : Crl.Rev.P./193/2018

            DUSHYANTA BARUA
                                                                   Page No.# 2/3

            S/O- LATE NALINI BHUSAN BARUA
            14
            SUNDARPUR
            R.G.BARUA ROAD
            GUWAHATI


            VERSUS

            JATIN CHOUDHURY (A)
            S/O- LATE KANDARPA CHOUDHURY
             R/O- H NO-4
             BESIDE KALITA FAIR PRICE SHOP
             NEAR A.G. OFFICE GATE NO. 1
             A.G. OFFICE ROAD
             (KRISHNAPUR BYE LANE)
             BELTOLA
             PS- BASISTHA
             GUWAHATI


            ------------
            Advocate for : MR. B CHAKRABORTY
            Advocate for : appearing for JATIN CHOUDHURY (A)



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

Date : 15-06-2022

Heard Mr. N. Islam, learned counsel for the petitioner also heard Mr. B. Chakrabortty, learned counsel appearing for the respondent.

Both sides have jointly submitted that his matter has been amicably settled between the parties and money has already been paid.

I have given my anxious considering to the submission made by learned counsel for both sides. Since the parties have settled the matter, the revision petition stands disposed of on compromise.

Page No.# 3/3

The judgment and order dated 21.09.2017, passed by the Additional Sessions Judge No. 1, Kamrup (M) in Criminal Appeal No. 288/2016 upholding and confirming the Judgment and order dated 30.09.2016, passed by Judicial Magistrate First Class Kamrup (M) in Complaint Case No. 2971/2014 is set aside.

The revision petition stands disposed of accordingly.

JUDGE

Comparing Assistant