Sri Pyaseng Chowlu vs Mrs. Usha Shyam Dihingia
2023 Latest Caselaw 888 Gua

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GAHC010167282019




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

                                  Case No. : Crl.A./258/2022

            SRI PYASENG CHOWLU
            S/O- SRI LOHIT SHYAM, R/O- CHALAPATHAR SHYAM GAON, P.O.
            CHALAPATHAR, P.S. SONARI, DIST.- CHARAIDEO, ASSAM.



            VERSUS

            MRS. USHA SHYAM DIHINGIA
            W/O- AJIT KUMAR DIHINGIA, R/O- MILAN NAGAR, P.O. CHOWKIDINGEE,
            P.S. CHOWKIDINGEE, DIST.- DIBRUGARH, ASSAM



Advocate for the Petitioner   : MR H K DAS

Advocate for the Respondent : MR R DAS




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : --03.03.2023.

Heard Mr. R.C. Das, learned counsel for the petitioner. Also heard Mr. S.H Sarma, learned counsel appearing on behalf of Mr. R.J. Das the learned conducting counsel for respondent. By this application under section 382 of Cr.P.C. read with section 378 (4) of the Page No.# 2/2

Code of Criminal Procedure 1973 arising out of the judgment and order dated 20.05.2019, passed by the learned S.D.JM., Charaideo in C.R. Case No. 30/2017, acquitting the accused/opposite party from the offence under section 138 N.I. Act.

Appeal is admitted.

Call for the records.

Issue notice returnable within 4(four) weeks. As. Mr. S.H. Sarma accepts notice on behalf of sole respondent formal notice is required to be served upon him.

List this mater in the order column after receipt of the LCR.

JUDGE

Comparing Assistant