Md. Majid Ali vs The State Of Assam And Anr
2022 Latest Caselaw 4185 Gua

                                                                                       Page No.# 1/2

GAHC010309182019




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

                                    Case No. : Crl.L.P./3/2020

            MD. MAJID ALI
            S/O- MUSLIMUDDIN, R/O- BAHABARI, P.O. AND P.S. KHARUPETIA, DIST.-
            DARRANG, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY P.P., ASSAM

            2:JAKIR HUSSAIN
             S/O- ABDUL REJJAK
             R/O- BAHABARI
             P.O. AND P.S. KHARUPETIA
             DIST.- DARRANG
            ASSAM
             PIN- 784115

Advocate for the Petitioner   : MR H GUPTA

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                             ORDER

Date : 31-10-2022

Heard Mr. N. Hoque, learned counsel for the petitioner. Also heard Ms. S. Jahan, learned Addl. P.P. for the State respondent No. 1.

Page No.# 2/2

Learned counsel for the petitioner submits that by this application under Section 378(3) of the Cr.P.C. the petitioner prays for special leave to appeal against the judgment and order of acquittal dated 19.09.2019 passed by the learned Sessions Judge, Darrang, Mangaldai in Criminal Appeal No. 25(D-

2)/2018.

It is submitted that as the appeal has been preferred by the victim himself under Section 372 Cr.P.C., leave is not required to file an appeal.

Ms. S. Jahan, learned Addl. P.P. contends that as the leave is not required, the Crl. L.P. may be disposed of on withdrawal.

Accordingly, the Crl. L.P. is disposed of.

Registry is directed to register the connected criminal appeal.

JUDGE

Comparing Assistant