Nripen Chandra Nath vs Sumitra Kr. Borah
2022 Latest Caselaw 4304 Gua

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GAHC010002852022




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

                                  Case No. : Crl.L.P./4/2022

             NRIPEN CHANDRA NATH
             S/O- SASTHA RAM NATH, R/O- VILL.- SENCHOWA, NEAR SANDIPARI
             SCHOOL, P.O. SENCHOWA, P.S. NAGAON, ASSAM, PIN- 782002.



             VERSUS

             SUMITRA KR. BORAH
             S/O- KIRAN BORAH, PRESENTLY WORKING AS SUB-POST MASTER,
             HAMREN WEST KARBI ANGLONG, P.S. AND P.O. HAMREN, ASSAM, PIN-
             782486.


Advocate for the Petitioner   : MR. S K GHOSH

Advocate for the Respondent : MD R ISLAM



                                         BEFORE
                    HON'BLE MRS. JUSTICE MALASRI NANDI
                                          ORDER

04.11.2022 Heard Ms F Ahmed, learned counsel for the petitioner. None appears for the sole respondent.

Though the learned counsel for the respondent has entered his appearance on the last occasion and prayed for time to file objection, but no objection has been filed till today, against the prayer of the petitioner.

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This is an application filed under Section 378(5) of the Code of Criminal Procedure, 1973, for grant of leave for filing appeal against the Judgment and Order dated 15.12.2021, passed by the learned Additional Chief Judicial Magistrate, Karbi Anglong, Diphu, Assam, in CR Case No. 5/2014.

As no objection has been filed by the other side, the prayer of the petitioner is allowed.

Leave is granted to file appeal against the aforementioned Judgment and Order. The Criminal Leave Petition stands disposed of. Registry is directed to register the appeal and list the matter in the admission column.

JUDGE

Comparing Assistant