Om Prakash Yadav vs Sahadat Khan
2022 Latest Caselaw 4184 Gua

                                                                                         Page No.# 1/2

GAHC010084652022




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

                                     Case No. : 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



             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 the Petitioner     : MR. D SARAF

Advocate for the Respondent : MS. T ROY




                                    BEFORE
                       HONOURABLE MRS. JUSTICE MALASRI NANDI

                                               ORDER

Date : 31.10.2022 Heard Mr. D. Saraf, learned counsel for the petitioner. Also heard Ms. T. Roy, learned counsel for the sole respondent.

The appellant has preferred an appeal against the impugned judgment and order dated 31.03.2022 passed by the Judicial Magistrate First Class, Kamrup (M) in C.R. Case No. 3164/2017 acquitting the opposite party under Section 138 of the N.I. Act, 1881 and the present application is filed under Page No.# 2/2

Section 378(4) of the Cr.P.C. praying for grant of special leave to file appeal against the order of acquittal.

Ms. T. Roy, learned counsel for the sole respondent has made no objection. Considering the submission of the parties, leave petition is allowed.

The Crl. Leave petition is disposed of.

Registry is directed to register the connected criminal appeal.

JUDGE

Comparing Assistant