The State Of Assam vs Dhrubajyoti Baruah
2022 Latest Caselaw 3647 Gua

                                                                         Page No.# 1/2

GAHC010037972022




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

                                  Case No. : Crl.L.P./7/2022

             THE STATE OF ASSAM
             REPRESENTED BY PP ASSAM



             VERSUS

             DHRUBAJYOTI BARUAH
             S/O LATE SAGAR CH. BARUAH, RESIDENT OF VILLAGE HAMREN, PS
             HAMREN, DIST WEST KARBI ANGLONG, 782486, ASSAM



Advocate for the Petitioner   : PP, ASSAM

Advocate for the Respondent :




                                            BEFORE
                    HON'BLE MRS. JUSTICE MALASRI NANDI
                                            ORDER

19.09.2022 Heard Mr D Das, learned Additional Public Prosecutor for the State of Assam/petitioner.

State of Assam/petitioner has filed an application against Judgment of acquittal dated 09.09.2021, passed by the learned Special Judge, Assam, Guwahati, in Special Case No. 23/2017, under Section 7 and Section 13 (2) of the Prevention of Corruption Page No.# 2/2

Act, 1988.

Issue notice to the respondent, by registered post with A/D as well as by usual process, returnable within 4 (four) weeks. Steps be taken within a week from today. List the matter after 4 (four) weeks accordingly.

JUDGE

Comparing Assistant