Bhagyeswar Hazarika vs The State Of Assam And Anr
2023 Latest Caselaw 4956 Gua

Gauhati High Court

Bhagyeswar Hazarika vs The State Of Assam And Anr on 8 December, 2023

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                           Page No.# 1/2

GAHC010273232023




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

                                 Case No. : Crl.A./452/2023

            BHAGYESWAR HAZARIKA
            S/O LATE SHIVANATH HAZARIKA,
            R/O MIRIPATHAR, P.S.- LAHUAL,
            DIST.- DIBRUGARH, ASSAM.

            VERSUS

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

            2:DHARMENDRA CHAUHAN
             S/O RAM LAL CHAUHAN
            R/O CHAUHANBASTI
             P.O.- PUB SILPUTA
             P.S.- BOKOLIA
             DIST.- KARBI ANGLONG, ASSAM
             PIN

Advocate for the Petitioner   : MR. B.K. MAHAJAN, MR. A CHAUDHURY

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 08.12.2023

The instant Criminal Appeal is filed by the appellant under Section 374(2) of the CrPC against the judgment and order dated 22.11.2023, passed by the Page No.# 2/2

learned Special Judge, Assam, convicting the accused/appellant under Section 7/13 of the Prevention of Corruption Act.

Heard Mr. B.K. Mahajan, learned counsel appearing for the appellant. Also heard Mr. R.J. Baruah, learned Additional Public Prosecutor, Assam.

The appeal is admitted.

Call for the LCR.

Issue notice to the respondent No. 2 by registered post as well as by usual process, making the same returnable in four weeks.

List the matter on receipt of the LCR.

JUDGE

Comparing Assistant