Masaddar Ali Laskar vs The State Of Assam
2023 Latest Caselaw 1587 Gua

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GAHC010142592018




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

                                Case No. : Crl.Rev.P./229/2018

            MASADDAR ALI LASKAR
            S/O LATE BASHIR UDDIN LASKAR, R/O OFFICE OF THE DIRECTOR ASSAM
            AND NAGALAND GEO SPATIAL DATA CENTRE SURVEY OF INDIA, PS AND
            PO DISPUR, DIST. KAMRUP (M), ASSAM

            VERSUS

            1. THE STATE OF ASSAM
            REPRESENTED BY P.P. ASSAM.

            2:CHABIN CHANDRA DAS
             S/O LATE HAREN DAS
             R/O SATRAPARA, JAYPUR
             PO BATAR HAAT PS PALASBHARI
             DIST. KAMRUP (M), ASSAM

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM

                                          BEFORE
                     HON'BLE MR. JUSTICE ROBIN PHUKAN


                                       :: O R D E R ::

21.04.2023

Heard Mr. R.A. Choudhury, learned counsel for the petitioner. Also heard Mr. R.M. Choudhury, learned counsel for the respondent No.2 and Mr. B. Sarma, learned Additional Public Prosecutor, Assam for the State/respondent No.1.

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It is submitted at the Bar that the matter has already been compromised between the parties and the petitioner has paid a sum of Rs.2,30,000/- (Rupees two lakh thirty thousand) only to the respondent No.2 and the respondent No.2, pursuant to the order of this Court, dated 03.11.2022, has filed an affidavit regarding the settlement made between him and the petitioner and also enclosed therewith one money receipt as Annexure-1 and therefore, it is submitted that this matter may be closed.

Having heard the submissions advanced by the learned counsel for both the parties, I have carefully gone through the petition, the documents placed on record, the affidavit dated 02.12.2022 and the money receipt annexed with the affidavit as Annexure-1.

It appears that the respondent No.2, Shri Chabin Chandra Das, has received a sum of Rs.2,30,000/- (Rupees two lakh thirty thousand) only from the petitioner pursuant to a compromise effected between him and the petitioner.

In view of above, this matter has become infructuous and accordingly, stands closed.

Hence, no further action is required to be taken by the Trial Court against the present petitioner, pursuant to the judgment and order dated 19.09.2016, passed in C.R. Case No.3262/2014.

JUDGE

Comparing Assistant