Mritunjoy Ghose vs Cbi
2023 Latest Caselaw 3357 Gua

                                                               Page No.# 1/2

GAHC010198472005




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

                                  Case No. : Crl.A./175/2005

             MRITUNJOY GHOSE




             VERSUS

             CBI




Advocate for the Petitioner   : H DEKA

Advocate for the Respondent : SC. C.B.I.

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

25.08.2023

Heard Mr. A. K. Purkayastha, learned counsel for the appellant in Crl.A./149/2005.

The present appeal is preferred against the judgment and order dated Page No.# 2/2

17.05.2005 passed by learned Special Judge, CBI, Guwahati, Assam in Special Case No. 92/2004 corresponding to Old Case No. 15(C)/89. By the aforesaid judgment, three persons were convicted.

Two appeals are listed before this Court today i.e. Crl.A./149/2005 preferred by Prana Ranjan Bhattacharjee and Crl.A./175/2005 preferred by accused namely Mritunjoy Ghose and Madan Mohan Kundu.

Though Mr. Purkayastha, learned counsel for the appellant in Crl.A/149/2005 is ready to argue the matter, however, none appears for the Crl.A./175/2005.

In such a situation, it will be difficult to proceed with the hearing in a background that two accused/appellant in Crl.A./175/2005 shall be unrepresented.

This matter is pending since the year 2005.

Accordingly, this Court appoints Mr. Kaustav Prakash Pathak, learned counsel as Amicus Curiae in Crl.A./175/2005.

A copy of the paper book already prepared be furnished to Mr. Kaustav Prakash Pathak, learned counsel within a period of five days from today.

List this matter on 27.09.2023 showing the name of Mr. Kaustav Prakash Pathak, learned counsel in the cause list as Amicus Curiae in Crl.A./175/2005.

JUDGE

Comparing Assistant