Sri Om Prakash Yadav vs Sahadat Khan
2022 Latest Caselaw 4670 Gua

                                                                     Page No.# 1/3

GAHC010084642022




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

                                   Case No. : Crl.A./303/2022

            SRI OM PRAKASH YADAV
            S/O LATE INDAR YADAV, R/O RUPNAGAR, BYE LANE NO. 03, HOUSE NO.
            92, PS- BHANGAGARH, GUWAHATI- 781005, DIST.-KAMRUP(M), ASSAM



            VERSUS

            SAHADAT KHAN
            S/O TAIYAB KHAN, R/O- ISLAMPUR, NEAR PUNJABI PATTY, HOUSE NO. 10,
            GATE NO. 1, BHANGAR WALA, GUWAHATI- 781003. PS- PALTAN BAZAR,
            KAMRUP(M), ASSAM



Advocate for the Petitioner   : MR. D SARAF

Advocate for the Respondent :




             Linked Case : Crl.L.P./27/2022

            OM PRAKASH YADAV
            S/O LATE INDAR YADAV
            RESIDENT OF RUP NAGAR
            BYE LANE NO. 3
            HOUSE NO. 92
            PS BHANGAGARH
            GUWAHATI 781005
            KAMRUP M ASSAM
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           VERSUS

          SAHADAT KHAN
          S/O TAIYAB KHAN
          RESIDENT OF ISLAMPUR
          NEAR PUNJABI PATTY
          HOUSE NO. 10
          GATE NO. 1
          BHANGAR WALA
          GUWAHATI 781003. PS PALTAN BAZAR
          KAMRUP M ASSAM


          ------------
          Advocate for : MR. D SARAF
          Advocate for : MS. T ROY appearing for SAHADAT KHAN



                               BEFORE
                  HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

Date : 25.11.2022 Heard Mr. D. Saraf, learned counsel for the appellant.

This appeal under Section 378 of the Code of Criminal Procedure, 1973 has been filed against the judgment and order dated 31.03.2022, passed by the learned Judicial Magistrate, First Class, Kamrup (Metro), Guwahati in C.R. Case No. 3164/2017 acquitting the accused/sole respondent under Section 138 of the Negotiable Instrument Act, 1881.

The appeal is admitted for hearing.

Issue notice to the respondent.

The appellant shall take steps for service of notice upon the respondent by registered post with A/D as well as usual process, returnable within 4 weeks.

Steps be taken within 7 days.

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Call for the LCR.

List the matter after 4 weeks.

JUDGE

Comparing Assistant