Raju Gupta vs Surajit Hazarika And Anr
2023 Latest Caselaw 2194 Gua

                                                                      Page No.# 1/2

GAHC010098772023




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

                                 Case No. : Crl.L.P./25/2023

            RAJU GUPTA
            C/O LATE KEDARNATH GUPTA,
            R/O RAJAMAIDAM NEW COLONY, JORHAT,
            P.S.- JORHAT, DIST.- JORHAT, ASSAM.



            VERSUS

            SURAJIT HAZARIKA AND ANR.
            S/O LATE P.K. HAZARIKA,
            R/O WARD NO. 4, AMGURI TOWN, P.S.- AMGURI, DIST.- SIVASAGAR,
            ASSAM.

            2:THE STATE OF ASSAM
             REP. BY P.P.
            ASSAM

Advocate for the Petitioner   : MR D TALUKDAR

Advocate for the Respondent :




             Linked Case :

            RAJU GUPTA



             VERSUS
                                                                                    Page No.# 2/2

            SURAJIT HAZARIKA AND ANR. H



            ------------
            Advocate for : MR D TALUKDAR
            Advocate for : appearing for SURAJIT HAZARIKA AND ANR. H



                                     BEFORE
                       HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

Date : 25.05.2023

Heard Mr. D. Talukdar, learned counsel appearing for the petitioner. Also heard Mr. K.K. Parasar, learned Additional Public Prosecutor for the State/respondent No.2.

The present application has been filed under Section 378(3) of Cr.P.C. seeking leave for filing an appeal against the judgment and order dated 13.0.3.2023 passed by the learned CJM, Jorhat in C.R.(N.I.) Case No. 34/2016, under Section 138 of N.I. Act, 1881.

Issue notice.

The petitioner shall take step(s) for service of notice upon the respondent No. 1 by registered post with AD as well as other usual process returnable within 4(four) weeks. The steps be taken within 7(seven) days.

No formal notice required to be served upon the respondent No.2 as because Mr. Parasar, learned Addl.P.P. has entered appearance.

Extra copy of the petition shall be provided to Mr. Parasar.

List accordingly.

JUDGE Comparing Assistant