Biju Basumatary vs Tata Motors Finance Limited
2022 Latest Caselaw 4290 Gua

                                                                    Page No.# 1/3

GAHC010222242022




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

                                 Case No. : Crl.Rev.P./524/2022

            BIJU BASUMATARY
            S/O NAREN BASUMATARY,
            VILL.- BEGHAPARA,
            P.O.- BARNAGAON,
            P.S.- UDALGURI,
            DIST.- UDALGURI, ASSAM, PIN- 784509.



            VERSUS

            TATA MOTORS FINANCE LIMITED
            A NON-BANKING FINANCE COMPANY HAVING ITS REGISTERED OFFICE
            AT 10TH FLOOR, 106 A AND B, MAKERS CHAMBER- III, NARIMAN POINT,
            MAHARASTRA 400021, AND HAVING ITS BRANCH OFFICE AMONGST
            OTHER PLACES AT GODREJ BUILDING, 2ND FLOOR, ULUBARI,
            GUWAHATI- 7 REPRESENTEF BY ITS AUTHORIZED REPRESENTATIVE MR.
            ANUJ KR. GOGOI.



Advocate for the Petitioner   : MR. A K HUSSAIN

Advocate for the Respondent :




             Linked Case : I.A.(Crl.)/668/2022

            BIJU BASUMATARY
            S/O NAREN BASUMATARY
            VILL.- BEGHAPARA
                                                                          Page No.# 2/3

            P.O.- BARNAGAON
            P.S.- UDALGURI
            DIST.- UDALGURI
            ASSAM
            PIN- 784509.


            VERSUS

            TATA MOTORS FINANCE LIMITED
            A NON-BANKING FINANCE COMPANY HAVING ITS REGISTERED OFFICE AT
            10TH FLOOR
             106 A AND B
             MAKERS CHAMBER- III
             NARIMAN POINT
             MAHARASTRA 400021
            AND HAVING ITS BRANCH OFFICE AMONGST OTHER PLACES AT GODREJ
            BUILDING
             2ND FLOOR
             ULUBARI
             GUWAHATI- 7 REPRESENTEF BY ITS AUTHORIZED REPRESENTATIVE MR.
            ANUJ KR. GOGOI.


            ------------
            Advocate for : MR. A K HUSSAIN
            Advocate for : appearing for TATA MOTORS FINANCE LIMITED



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                       ORDER

Date : 04.11.2022

Heard Mr. A.K. Hussain, learned counsel for the petitioner.

Since the connected revision petition is admitted for hearing, the operation of the impugned judgment and order dated 07.10.2022 passed by the learned Additional Sessions Judge (FTC) No. 3, Kamrup (M) in Criminal Appeal No. 143/2019 upholding and confirming the judgment and order of conviction dated 04.07.2019 Page No.# 3/3

passed by the learned JMFC, Kamrup in CR Case No. 3915C/2016 under Section 138 of NI Act shall remain stayed.

Till disposal of the connected revision petition, the petitioner is allowed to remain on previous bail.

I.A. stands disposed of.

JUDGE

Comparing Assistant