Imran Ahmed Laskar vs Purabi Dutta And Anr
2022 Latest Caselaw 4574 Gua

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GAHC010114422022




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

                           Case No. : Crl.L.P./36/2022

         IMRAN AHMED LASKAR
         S/O LATE MOJOROF ALI LASKAR
         RESIDENT OF BOROBARI
          GHANIWALA
          MALUGRAM
          SILCHAR
          PO MALIGRAM
          DIST CACHAR
          ASSAM
          788002


          VERSUS

         PURABI DUTTA AND ANR.
         W/O SUBIR KANTI DUTTA

         RESIDENT OF GOUR BARAN LANE
         AMBICAPATTY
         SILCHAR
         PO AMBICAPATTY
         PS SILCHAR
         DIST CACHAR
         ASSAM 788005

         2:THE STATE OF ASSAM.
         REPRESENTED BY PP ASSAM
          ------------
         Advocate for : MR. S D PURKAYASTHA
         Advocate for : PP
         ASSAM appearing for PURABI DUTTA AND ANR.
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                                            BEFORE
                      HON'BLE MRS. JUSTICE MALASRI NANDI
                                            ORDER

18.11.2022 Heard Mr S D Purkayastha, learned counsel for the appellant and Mr B S Sarma, learned Additional Public Prosecutor, appearing on behalf of the State of Assam/respondent No. 2.

This application has been filed under Section 378 (4) of the Code of Criminal Procedure, 1973, for granting special leave to appeal against the Judgment and Order dated 23.02.2022, passed by the learned Additional Sessions Judge (FTC), Cachar, Silchar, in Criminal Appeal No. 06/2019, whereby the learned Additional Sessions Judge has acquitted the respondent No. 1 under Section 138 of the NI Act. It is submitted by the learned counsel for the appellant that learned counsel, Mr L R Mazumder, had entered his appearance on behalf the respondent No. 1 in the condonation application, i.e., IA (Crl.) No. 288 of 2022, which was reflected in the order dated 04.11.2022, but his name has not been reflected in the Cause List today. Registry is directed to reflect the name of Mr L R Mazumdar, learned counsel as counsel for the respondent No. 1 in the Cause List. Hence, no formal notice needs to be issued upon respondent Nos. 1 and 2. List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant