Hiranya Kalita vs The State Of Assam And 2 Ors
2023 Latest Caselaw 2689 Gua

                                                               Page No.# 1/2

GAHC010121182022




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

                         Case No. : Crl.L.P./59/2022

         HIRANYA KALITA
         S/O LATE PRABHAT KALITA RESIDENT OF KOINADHARA TINIALI, HOUSE
         NO. 118, PO KHANAPARA, PS BASISTHA, GUWAHATI 22, KAMRUP M
         ASSAM



         VERSUS

         THE STATE OF ASSAM AND 2 ORS
         REPRESENTED BY THE PP, ASSAM

         2:SMTI ANJANA RAI
         W/O SRI ASHIM JYOTI BORA
          RESIDENT OF AMALDEEP APARTMENT
          5TH FLOOR
          BIJULI MILI ROAD
          MANIPURI BASTI
          DIST KAMRUPM ASSAM OFFICE ADDRESS STAR PLAZA BUILDING
          GS ROAD
          GUWAHATI 781005
          DIST KAMRUP M ASSAM

         3:SRI ASHIM JYOTI BORA
          DIRECTORS KUSHAN DEVCON PVT. LTD
         RESIDENT OF KAMALDEEP APARTMENT
          5TH FLOOR
          BIJULI MILI ROAD
          MANIPURI BASTI
          DIST KAMRUPM ASSAM
         OFFICE ADDRESS
         STAR PLAZA BUILDING
          GS ROAD
          GUWAHATI 781005
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             DIST KAMRUP M ASSA

Advocate for the Petitioner   : MR. K K HANDIQUE

Advocate for the Respondent : PP, ASSAM




                                       :: BEFORE ::
                        HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                       O R D E R

17.07.2023

Heard the learned counsel Mr. R. De appearing for the petitioner. Also heard Ms. A.B. Das, learned counsel appearing for respondent nos.2 and 3. Mr. R.R. Kaushik, learned Addl. Public Prosecutor, Assam appears on behalf of respondent no.1.

Leave is granted to file the appeal against the judgment and order

dated 04.02.2022 passed by the learned Judicial Magistrate 1 st Class, Kamrup (Metro) at Guwahati, Assam in C.R. Case No.1225/2017.

The criminal appeal shall be listed for admission hearing.

The present leave petition stands disposed of.

JUDGE

Comparing Assistant