Central Bureau Of Investigation vs Mr. R.U. Barlaskar And 3 Ors
2023 Latest Caselaw 576 Gua

                                                              Page No.# 1/4

GAHC010224322018




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

                        Case No. : I.A.(Crl.)/788/2018

         CENTRAL BUREAU OF INVESTIGATION,
         THROUGH ITS HEAD OF BRANCH, CBI/ANTI CORRUPTION BRANCH,
         OAKLAND, SHILLONG 793001, MEGHALAYA.



         VERSUS

         MR. R.U. BARLASKAR AND 3 ORS
         S/O (L) ASAB UDDIN BARLASKAR, THE THEN AEE AND I/C, JIRIBAM
         INVESTIGATION DIVISION, BRAHMAPUTRA BOARD (SINCE RETIRED),
         PERMANENT ADD. VILL. SATURAKANDI, P.O. DHANARI VIA SONAIMUKH,
         SILCHAR, DIST. CACHAR, ASSAM 788001

         2:MR. JAYANTA THAKURIA
          S/O (L) BALRAM THAKURIA
         THE THEN JE
          JIRIBAM SUB-DIVISION
          BRAHMAPUTRA BOARD
          PRESENT ADD. MECHANICAL SUB-DIVISION
          CWC
          GUWAHATI
          PERMANENT ADD. VILL. GOPINATH NAGAR
          P.O. PALTAN BAZAR
          DIST. KAMRUP
          GUWAHATI 16

         3:MR. ANUPAM NATH
          S/O SHRI ANIL NATH
         THE THEN JE. JIRIBAM SUB-DIVISION
          BRAHMAPUTRA BOARD (SINCE RETIRED)
          PRESENT ADD. NEID-I
          CWC
          SILCHAR
                                                 Page No.# 2/4

             PERMANENT ADDRESS
             P.O.AND VILL. PANIBORA
             DIST. CACHAR
             ASSAM 788001

            4:MR. K.M. BRAHMA
            THE THEN JE
             JIRIBAM SUB DIVISION
             BRAHMAPUTRA BOARD
             PRESENT ADD. H/NO 74
             LACHIA PATH
             PATARKUCHI
             BASISTHA
             GUWAHATI-29
             PREMANENT ADDRESS VILL. CHAKMA
             P.O. AND P.S. GOSHAIGOAN
             DIST. KOKRAJHAR
            ASSAM 78800

Advocate for the Petitioner   : MR. S C KEYAL

Advocate for the Respondent : MR N ISLAM

             Linked Case : Crl.L.P./128/2018

            CENTRAL BUREAU OF INVESTIGATION

            THROUGH ITS HEAD OF BRANCH
            CBI/ANTI CORRUPTION BRANCH
            OAKLAND
            SHILLONG 793001
            MEGHALAYA.


             VERSUS

            MR. R.U. BARLASKAR AND 3 ORS
            S/O (L) ASAB UDDIN BARLASKAR
            THE THEN AEE AND I/C
            JIRIBAM INVESTIGATION DIVISION
            BRAHMAPUTRA BOARD (SINCE RETIRED)
            PERMANENT ADD. VILL. SATURAKANDI
            P.O. DHANARI VIA SONAIMUKH
            SILCHAR
            DIST. CACHAR
            ASSAM 788001
                                                             Page No.# 3/4

2:MR. JAYANTA THAKURIA
S/O (L) BALRAM THAKURIA
THE THEN JE
 JIRIBAM SUB-DIVISION
 BRAHMAPUTRA BOARD
 PRESENT ADD. MECHANICAL SUB-DIVISION
 CWC
 GUWAHATI
 PERMANENT ADD. VILL. GOPINATH NAGAR
 P.O. PALTAN BAZAR
 DIST. KAMRUP
 GUWAHATI 16
 3:MR. ANUPAM NATH
S/O SHRI ANIL NATH
THE THEN JE. JIRIBAM SUB-DIVISION
 BRAHMAPUTRA BOARD (SINCE RETIRED)
 PRESENT ADD. NEID-I
 CWC
 SILCHAR
 PERMANENT ADDRESS
 P.O.AND VILL. PANIBORA
 DIST. CACHAR
ASSAM 788001
 4:MR. K.M. BRAHMA
THE THEN JE
 JIRIBAM SUB DIVISION
 BRAHMAPUTRA BOARD
 PRESENT ADD. H/NO 74
 LACHIA PATH
 PATARKUCHI
 BASISTHA
 GUWAHATI-29
 PREMANENT ADDRESS VILL. CHAKMA
 P.O. AND P.S. GOSHAIGOAN
 DIST. KOKRAJHAR
ASSAM 788001
 ------------
Advocate for : MR. S C KEYAL
Advocate for : MR. N H MAZARBHUIYAN appearing for MR. R.U. BARLASKAR
AND 3 ORS
                                                                        Page No.# 4/4

                                 BEFORE
                  HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                     ORDER

Date : 17.02.2023.

Heard Mr. M. Haloi, learned Special Public Prosecutor, CBI. Also heard Mr. N. Islam, learned counsel for the respondents. In view order passed in I.A.(Crl.)/788/2018 and after hearing the learned counsel for the parties, the leave petition for connected appeal against the impugned judgment and order dated 31.12.2016 passed by the learned Special Judge, CBI, Addl. Court No. II, Chandmari, Guwahati in Speical Case No.07/2007, is hereby granted, as prayed for. The petition stands disposed of accordingly.

JUDGE

Comparing Assistant