The State Of Assam vs Pankaj Kr. Gogoi
2023 Latest Caselaw 4846 Gua

Gauhati High Court

The State Of Assam vs Pankaj Kr. Gogoi on 1 December, 2023

Author: M. Zothankhuma

Bench: Michael Zothankhuma, Malasri Nandi

                                                                     Page No.# 1/2

GAHC010253902023




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

                                  Case No. : Crl.L.P./47/2023

            THE STATE OF ASSAM
            REP. BY THE P.P., ASSAM.



            VERSUS

            PANKAJ KR. GOGOI
            S/O LT. UMAKANTA GOGOI, R/O VILL.- HOUSE NO. 41, HEMGIRI ROAD,
            SOUTH SARANIA, ULUBARI, GUWAHATI, PIN- 781007, ASSAM.



Advocate for the Petitioner   : PP, ASSAM

Advocate for the Respondent :




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                            ORDER

01.12.2023 (M. Zothankhuma, J.)

Ms. B. Bhuyan, learned Additional Public Prosecutor submits that the State prays for leave to appeal against the impugned judgment dated 18.11.2022 passed by the Special Judge, Assam, Guwahati in Special Case No.17/2017, by Page No.# 2/2

which the sole respondent has been acquitted of the charge under Section 7 & 13(2) of the Prevention of Corruption Act, 1988.

Issue Notice returnable in 4 (four) weeks.

Applicant to take steps for service of notice upon the respondent by registered post with AD within 3 (three) days.

List the matter after four weeks.

                       JUDGE                       JUDGE


Comparing Assistant