Powal Ch. Deori @ Powel Ch. Deori vs Mahendra Nath Gogoi (C)
2023 Latest Caselaw 2169 Gua

Citation : 2023 Latest Caselaw 2169 Gua
Judgement Date : 24 May, 2023

Gauhati High Court

Powal Ch. Deori @ Powel Ch. Deori vs Mahendra Nath Gogoi (C) on 24 May, 2023

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GAHC010271502019




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

                                 Case No. : Crl.Rev.P./592/2022

            POWAL CH. DEORI @ POWEL CH. DEORI
            S/o Late Hazaram Deori, R/o Lakhimi Nagar, Ward No. 14, Sivasagar Town, P.O.-
            Cherekapar, P.S.- Sivasagar, Dist.- Sivasagar, Assam.



            VERSUS

            MAHENDRA NATH GOGOI (C)
            S/o Late Mukheswar Gogoi, R/o Taxi Mothadang, P.O.- Choulkara, P.S.- Sivasagar,
            Dist.- Sivasagar, Assam, Pin.- 785670



Advocate for the Petitioner   : Mr. T.J. Mahanta

Advocate for the Respondent :




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                            ORDER

Date : 24.05. 2023 Heard Mr. A, Baruah, learned counsel, appearing on behalf of Mr.T. J. Mahanta, learned senior counsel for the petitioner and Mr. A. Bhattcharyya, learned counsel for the respondent/ opposite party.

The learned counsel for the petitioner has submitted that the matter has been settled between the parties and accused petitioner has paid the amount to Page No.# 2/2

the respondent and the case may be disposed of accordingly.

The learned counsel for the opposite party Mr. A. Bhattacharyya has fairly submitted that the matter has been settled between the parties and the respondent has received the amount from the petitioner.

Considering the submissions of the learned counsel for both the parties, the revision petition is disposed of.

The judgment dated 10.04.2017 passed by the learned Chief Judicial Magistrate, Sivsagar convicting the petitioner under Section 138 of the NI Act, 1881 and sentenced to undergo imprisonment for a period of 15 (fifteen) days is hereby set aside.

JUDGE

Comparing Assistant