Junu Sonowal vs Pratul Sarma
2023 Latest Caselaw 797 Gua

                                                                   Page No.# 1/2

GAHC010177732021




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

                                 Case No. : Crl.L.P./19/2021

            JUNU SONOWAL
            W/O- SRI BIREN SONWAL, KALYAN NAGAR, KAHILIPARA, GUWAHATI-
            781019, DIST.- KAMRUP(M), ASSAM



            VERSUS

            PRATUL SARMA
            S/O- LATE GIRIDHAR SARMA, PURBADESH MUDRAN, GIRIDHAR NILOY,
            NEAR REHABARI POST OFFICE, GUWAHATI-781008, DIST.- KAMRUP(M),
            ASSAM



Advocate for the Petitioner   : DR. R SARMAH

Advocate for the Respondent : MS P TOKBIPI
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                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

27.02.2023 Heard Ms. M. Paul, learned counsel representing the petitioner as well as Mr. N K Murry, learned counsel appearing for the respondent.

This is an application filed under Section 378(4) CrPC praying for special leave to prefer an appeal against the impugned judgment and order of acquittal dated 26.08.2021 passed by the learned Additional District Judge, FTC No. 3, Kamrup (M), in Criminal Appeal No. 121/2018.

Leave is granted.

The connected appeal be registered and listed for admission hearing.

The criminal leave petition is disposed of.

JUDGE

Comparing Assistant