Sanjit Ram Phookan @ Phookun vs The State Of Assam And Anr
2022 Latest Caselaw 4228 Gua

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GAHC010077552021




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

                                 Case No. : Crl.L.P./57/2022

            SANJIT RAM PHOOKAN @ PHOOKUN
            S/O LATE AMIYA RAM PHOOKAN,
            R/O FLAT NO. D-2 MANDOVI APARTMENT, GNB ROAD, GUWAHATI- 1,
            P.S.- FATASIL, DIST.- KAMRUP (M), ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            BEING REP. BY ITS P.P.

            2:SADHAN DAS
             S/O LATE RATHINDRA DAS

            R/O SOLAPARA ROAD
            PALTAN BAZAR
            GUWAHATI- 08

            P.S.- PALTAN BAZAR
             DIST.- KAMRUP (M)
            ASSAM.
            AT PRESENT RESIDENT OF
            VAISALI HOUSING SOCIETY OF CO-OPERATIVE
             FLAT NO. B-2
             SANTIRAM DAS PATH
             REHABARI
             GUWAHATI- 8
             DIST.- KAMRUP (M)
            ASSAM

Advocate for the Petitioner   : MR. D NANDI

Advocate for the Respondent : PP, ASSAM
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             Linked Case :

            SANJIT RAM PHOOKAN @ PHOOKUN



             VERSUS

            THE STATE OF ASSAM AND ANR. F



            ------------
            Advocate for : MR. D NANDI
            Advocate for : appearing for THE STATE OF ASSAM AND ANR. F



                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN
                                   ORDER

02.11.2022

Heard Ms. D. Nandi, learned counsel for the petitioner and Ms. S. Jahan, learned Additional P.P. for the State respondent no. 1. This application under Section 378[4] of the Code of Criminal Procedure preferred by the petitioner for granting leave for file an appeal against the judgment and order of acquittal dated 10.02.2021 passed by the learned Chief Judicial Magistrate First Class, Kamrup Metro in complaint case no. 424/2015 under section 138 of NI Act. Perused the petition and grounds cited therein let notice be issued to the respondents returnable in 4 weeks. As Ms. Jahan has appeared and accepted notices on behalf of the respondent no. 1 no formal notice is required to be issued however extra requisite copy of the petition be furnished to Ms. Jahan during the course of the day. Step upon the respondent no. 2 be taken within a week from today by registered post with A/D and usual process.

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List the case after 4 weeks.

JUDGE

Comparing Assistant