Sri Tejpal Singh vs Sri Karan Singh
2022 Latest Caselaw 3818 Gua

                                                                       Page No.# 1/2

GAHC010020802020




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

                                 Case No. : Crl.L.P./17/2020

             SRI TEJPAL SINGH
             S/O- SRI GULLU RAM SINGH, R/O- B-227 (INSIDE) ONGC COLONY, NAZIRA,
             P.S. NAZIRA, DIST.- SIVASAGAR.



             VERSUS

             SRI KARAN SINGH
             S/O- LATE CHANDRA BAHAR, C/O- CHIEF ENGINEER (E AND T), 6TH
             FLOOR, B WING ONGC, PRIYADARSHNI BUILDING, EASTERN EXPRESS
             HIGHWAY, P.S. ECF POLICE STATION, MUMBAI, MAHARASHTRA AND
             PRESENT ADDRESS AT ONGC VIDESH LTD. (OVL), DEEN DAYAL URJA
             BHAWAN, 5B NELSON MANDALA MARG, VASANT KUNJ, NEW DELHI-
             110070, P.S. VASANT KUNJ.



Advocate for the Petitioner   : MR G KAKOTI

Advocate for the Respondent : MR. A SARMAH

BEFORE THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order

26.09.2022 Page No.# 2/2

This is application under Section 378 (4) of the Code of Criminal Procedure, 1973 seeking leave to prefer an appeal against the judgment and order dated 01.11.2019 passed in complaint Case (NI) No. 9/2016 by the learned Sub- Divisional Judicial Magistrate (M), Nazira.

Perused the pleading and material available on record including the judgment of the learned court below.

The leave prayed for is granted.

Accordingly Crl. L.P. 17/2020 is disposed of.

Registry to verify the records and register the Criminal Appeal and list the same after vacation, if the records are in order and not defective. The name of Mr. A Sarma, learned counsel for the respondents be reflected in the cause list.

JUDGE

Comparing Assistant