Bitul Dutta vs Munindra Dutta
2022 Latest Caselaw 4376 Gua

                                                                 Page No.# 1/2

GAHC010226002022




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

                                Case No. : Crl.Rev.P./539/2022

            BITUL DUTTA
            GUNA KANTA DUTTA,
            R/O BANDORMARI SATGHARIA CHUK,
            P.O.- NAHAT,
            P.S.- DEMOW,
            DIST.- SIVASAGAR, ASSAM.



            VERSUS

            MUNINDRA DUTTA
            S/O LATE DEVEN DUTTA,
            R/O UKHAPUR GAON,
            P.O.- PARALIGURI,
            P.S.- DEMOW,
            DIST.- SIVASAGAR, ASSAM, PIN- 785671.



Advocate for the Petitioner   : MR. A AHMED

Advocate for the Respondent :




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                          ORDER

Date : --10.11.2022 Page No.# 2/2

Heard Mr. A. Ahmed, learned counsel for the petitioner Shri Bitul Dutta who has preferred a revision under Section 397/401 of the Code of Criminal Procedure (Cr.P.C. for short) against the Judgment & Order dated 30.08.2022 in connection with Criminal Appeal No. 48(4) of 2019 affirming the judgment and order of conviction and sentence dated 20.11.2019 passed by the Chief Judicial Magistrate, Sivasagar in connection with N.I. Case No. 54/2015 convicting the petitioner under Section 138 of the N.I. Act, 1881 to pay a compensation of Rs. 1,50,000/- along with interest @ 9% from the date of order till final payment with default stipulation.

It is submitted that 15 days time was not exhausted for service of notice along with 30 days time for receipt and reply.

Issue Notice to the respondent.

List the matter after 2 (two) weeks.

JUDGE

Comparing Assistant