Motindra Dutta vs Gauri Derial
2022 Latest Caselaw 4331 Gua

                                                               Page No.# 1/2

GAHC010217282022




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

                                 Case No. : Crl.L.P./60/2022

            MOTINDRA DUTTA
            S/O LATE MUNINDRA DUTTA,
            R/O 1 NO. KARHIAKHUNDA GAON,
            P.O. AND P.S.- SAPEKHATI,
            PIN- 785692 IN THE DISTRICT OF CHARAIDEO, ASSAM.



            VERSUS

            GAURI DERIAL
            S/O LATE RUPESWAR DERIAL,
            R/O CHAIKHUA GAON, GATE NO. 4,
            P.O.- PRABHATPUR,
            P.S- NAMRUP,
            DIST.- DIBRUGARH, PIN- 786621, ASSAM.



Advocate for the Petitioner   : MR. R BARUAH

Advocate for the Respondent :


             Linked Case :

            MOTINDRA DUTTA


             VERSUS

            GAURI DERIAL A
                                                                         Page No.# 2/2


            ------------
            Advocate for : MR. R BARUAH
            Advocate for : appearing for GAURI DERIAL A



                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

Date : 07.11.2022

Heard Mr. A Iqbal, learned counsel for the petitioner.

This application under Section 374(4) of the Cr.P.C. is preferred by Motindra Dutta for grant of leave to file appeal against the impugned judgment and order dated 22.08.2022 passed by the learned Sub-Divisional Judicial Magiatrate, Charaideo, Sonari in NI Case No.12/2018 by which the case filed by the present applicant was dismissed and the accused was acquitted.

Let notice be issued returnable by 4 (four) weeks, Steps by Registered Post with A/D as well as through usual process within a week from today.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant