Sri Tejpal Singh vs Sri Karan Singh
2022 Latest Caselaw 4508 Gua

                                                                      Page No.# 1/3

GAHC010020732020




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

                                  Case No. : Crl.A./280/2022

            SRI TEJPAL SINGH
            S/O- SRI GULLU RAM SINGH, R/O- B-227 (INSIDE) ONGC COLONY, NAZIRA,
            P.S. NAZIRA, DIST.- SIVASAGAR.



            VERSUS

            SRI KARAN SINGH
            S/O- LATE CHANDRA BAHAR, C/O- CHIEF ENGINEER (E AND T), 6TH
            FLOOR, B WING ONGC, PRIYADARSHNI BUILDING, EASTERN EXPRESS
            HIGHWAY, P.S. RCF POLICE STATION, MUMBAI, MAHARASHTRA AND
            PRESENT ADDRESS AT ONGC VIDESH LTD. (OVL), DEEN DAYAL URJA
            BHAWAN, 5B NELSON MANDALA MARG, VASANT KUNJ, NEW DELHI-
            110070, P.S. VASANT KUNJ.



Advocate for the Petitioner   : MR G KAKOTI

Advocate for the Respondent : MR. A SARMAH




             Linked Case : Crl.A./281/2022

            SRI TEJPAL SINGH
            S/O- SRI GULLU RAM SINGH
            R/O- B-227 (INSIDE) ONGC COLONY
            NAZIRA
            P.S. NAZIRA
            DIST.- SIVASAGAR.
                                                                                        Page No.# 2/3



             VERSUS

             SRI KARAN SINGH
             S/O- LATE CHANDRA BAHAR
             C/O- CHIEF ENGINEER (E AND T)
             6TH FLOOR
             B WING ONGC
             PRIYADARSHNI BUILDING
             EASTERN EXPRESS HIGHWAY
             P.S. RCF POLICE STATION
             MUMBAI
             MAHARASHTRA AND PRESENT ADDRESS AT ONGC VIDESH LTD. (OVL)
             DEEN DAYAL URJA BHAWAN
             5B NELSON MANDALA MARG
             VASANT KUNJ
             NEW DELHI- 110070
             P.S. VASANT KUNJ.


             ------------
             Advocate for : MR G KAKOTI
             Advocate for : MR. A SARMAH appearing for SRI KARAN SINGH




                                    BEFORE
                       HONOURABLE MRS. JUSTICE MALASRI NANDI

                                              ORDER

Date : --16.11.2022 Heard Mr. G. Kakoti, learned counsel for the appellant. Also heard Mr. A. Sarmah, learned counsel for the sole respondent.

This application has been filed under Section 378(4) of the Cr.P.C. against the judgment and Order of acquittal dated 01.11.2019 passed by the learned SDJM(M), Nazira in complaint Case (N.I.) No. 9 of 2016 whereby the accused/ respondent was acquitted from the charges of the offence under N.I. Act.

The appeal is admitted for hearing.

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Call for the LCR.

Issue notice returnable by 4 weeks.

As the learned counsel for the sole respondent has appeared, no formal notice need be issued. However, extra copies be furnished.

List the matter after 4 weeks.

JUDGE

Comparing Assistant