Jatin Choudhury vs The State Of Assam
2022 Latest Caselaw 2144 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./91/2018

            JATIN CHOUDHURY
                                                                   Page No.# 2/3

            S/O- LATE KANDARPA CHOUDHURY
            R/O- H NO. 4
            BESIDE KALITA FARE PRICE SHOP
            NEAR AG OFFICE
            GATE NO.1
            P.O- BELTOLA
            P.S- BASISTHA
            DIST- KAMRUP(M)
            ASSAM


            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE PP
            ASSAM

            2:DUSHYANTA BARUA
            S/O- LATE NALINI BHUSHAN BARUA
             R/O- 14 SUNDARPUR
             R G BARUAH ROAD
             P.S- PALTANBAZAR
             DIST- KAMRUP(M)
            ASSAM
             ------------
            Advocate for : MR. N UDDIN
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                     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 Page No.# 3/3

learned counsel for both sides. Since the parties have settled the matter, the revision petition stands disposed of on compromise.

The judgment and order dated 21.09.2017, passed by the Additional Sessions Judge No. 1, Kamrup (M) in Criminal Appeal No. 287/2016 upholding and confirming the Judgment and order dated 30.09.2016, passed by Judicial Magistrate First Class Kamrup (M) in CR case No. 17/2015 is set aside.

The revision petition stands disposed of accordingly.

JUDGE

Comparing Assistant