Dipankar Saha vs Ram Gopal Saha
2022 Latest Caselaw 4582 Gua

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GAHC010047892022




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

                                 Case No. : Crl.A./300/2022

             DIPANKAR SAHA
             S/O MANINDRA KUMAR SAHA, RESIDENT OF WARD NO. 16, BISHNU
             PALLY, P.O. AND P.S. HOJAI, DIST- HOJAI, ASSAM



             VERSUS

             RAM GOPAL SAHA
             S/O GURU DAS SAHA, R/O. WARD NO. 9, KRISHNA NAGAR, P.O. AND P.S.
             HOJAI, DIST.- HOJAI, ASSAM



Advocate for the Petitioner   : MR B CHANDA

Advocate for the Respondent :



                                       BEFORE
                    HON'BLE MRS. JUSTICE MALASRI NANDI
                                         ORDER

18.11.2022 Heard Mr B Chanda, learned counsel for the appellant. This is an appeal filed under Section 378 of the Code of Criminal Procedure, 1973, against the Judgment and Order dated 12.01.2022, passed by the learned JMFC, Hojai, Assam, in NI Act Case No. 33/2017, whereby, the learned Magistrate had acquitted the respondent under Section 138 of the NI Act.

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Issue notice to the respondent.

The petitioner shall take steps upon the sole respondent by registered post with A/D as well as by usual process, returnable within 4 (four) weeks. Steps be taken within 7 (seven) days from today. List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant