Raju Dey vs Gouri Dirial
2022 Latest Caselaw 3856 Gua

                                                                         Page No.# 1/2

GAHC010123412022




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

                                  Case No. : Crl.L.P./40/2022

            RAJU DEY
            S/O- LATE JADUGOPAL GAON, R/O- NO. 1 KATHIAKHONDA GAON, P.O.
            SAPEKHATI, P.S. SAPEKHATI, DIST. CHARAIDEO.



            VERSUS

            GOURI DIRIAL
            S/O- LATE RUPESWAR DIRIAL, R/O- CHAIKHUA, GATE NO. 4, P.O.
            PARBATPUR, P.S. NAMRUP, DIBRUGARH, ASSAM



Advocate for the Petitioner   : MR. S SAIKIA

Advocate for the Respondent : MR. B K DAS




             Linked Case :

            RAJU DEY



             VERSUS

            GOURI DIRIAL B
                                                                           Page No.# 2/2

           ------------
           Advocate for : MR U DAS
           Advocate for : appearing for GOURI DIRIAL B



                                 BEFORE
                HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                        ORDER

Date : 27-09-2022

This is an application u/s 378 (4) Cr.P.C for grant of leave to prefer an appeal against the judgment and order or acquittal dated 25.4.2022 passed in Case No. NI 15/2018 by the learned court of Sub-Divisional Judicial Magistrate (M), Charaideo, Sonari. Considering the pleadings made at para-6, this Court is of the considered opinion that the present is a fit case where leave may be granted.

Accordingly, leave is granted.

Registry to register the connected appeal if the same is in order and not defective.

Crl. L.P. stands disposed of

JUDGE

Comparing Assistant