Partha Chakraborty vs Polly Gurung
2022 Latest Caselaw 3710 Gua

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GAHC010194522022




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

                              Case No. : Crl.L.P./56/2022

           PARTHA CHAKRABORTY
           S/O R. N. CHAKRABORTY,
           R/O JYOTIPATH, ODALBAKRA,
           P.O.- GUWAHATI- 781034,
           P.S.- DISPUR,
           DIST.- KAMRUP (METRO), ASSAM.

           VERSUS

           POLLY GURUNG
           W/O LATE SANJIB TAMULI,
           C/O KABITA CHUDHURY,
           R/O HOUSE NO. 6,
           HEM BARUAH PATH,
           P.O.- GUWAHATI- 781006,
           P.S.- DISPUR,
           DIST.- KAMRUP (METRO), ASSAM.

Advocate for the Petitioner : MR . B MALAKAR
Advocate for the Respondent :




                                 BEFORE
                   HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                       ORDER

21.09.2022

Heard Mr. B. Malakar, learned counsel for the petitioner.

By this application under Section 378(4) Cr.P.C., the applicant has Page No.# 2/2

prayed for grant of leave to prefer an appeal against the impugned judgment and order dated 11.08.2022 passed by the learned Judicial Magistrate, First Class, Kamrup(M), Guwahati in C.R. Case no. 1490/2015.

Issue notice to the respondent by registered A/D post within seven days.

List the matter in the 2nd week of November, 2022.

JUDGE

Comparing Assistant