Mahendra Kalita vs Ramjan Ali
2022 Latest Caselaw 3891 Gua

                                                                      Page No.# 1/2

GAHC010019832022




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

                                  Case No. : Crl.L.P./6/2022

             MAHENDRA KALITA
             S/O LATE THANESWAR KALITA
             VILLAGE DAKUAPARA, PS BOKO, DIST KAMRUP. ASSAM, 781123



             VERSUS

             RAMJAN ALI
             S/O LATE ROUSHAN ALI
             VILLAGE DHEKENABORI, NEAR SINGHAT, PO CHHAYGAON, PS
             CHHAYGAON, DIST KAMRUP, ASSAM 781137



Advocate for the Petitioner   : MS. N S THAKURIA

Advocate for the Respondent :




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

28.09.2022

Heard Ms. N. S. Thakuria, learned counsel for the petitioner. However, none appears for the respondents though notice has duly been served.

This is an application seeking leave to prefer appeal against the Judgment Page No.# 2/2

and Order of Acquittal dated 04.01.2022 passed by the learned Additional Chief Judicial Magistrate, Kamrup, Amingaon in CR Case No. 275/2016.

Perused the pleadings made in the application. Considering the matter in entirety, the leave as sought is granted. Accordingly, this Crl. L.P. is disposed of.

Registry to register the appeal and list for Admission, if the same is in order and not defective.

JUDGE

Comparing Assistant