Amiya Kalita Changmai vs The State Of Assam And Anr
2024 Latest Caselaw 389 Gua

Gauhati High Court

Amiya Kalita Changmai vs The State Of Assam And Anr on 24 January, 2024

                                                                    Page No.# 1/3

GAHC010013382024




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

                                    Case No. : Crl.L.P./4/2024

            AMIYA KALITA CHANGMAI
            W/O SRI SATYAJIT CHANGMAI, R/O CHANGMAI GAON, P.O.- BETBARI,
            P.S.- SIVASAGAR, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY P.P., ASSAM.

            2:MONIKA GOGOI
            W/O SRI AMARJYOTI GOGOI

            R/O KARIGAON 7
            P.O.- KONWARPUR
            P.S.- SIVASAGAR
            DIST.- SIVASAGAR
            ASSAM

Advocate for the Petitioner   : MR B SHARMA

Advocate for the Respondent : PP, ASSAM




             Linked Case : I.A.(Crl.)/63/2024

            AMIYA KALITA CHANGMAI
            W/O SRI SATYAJIT CHANGMAI

            R/O CHANGMAI GAON
                                                             Page No.# 2/3

P.O.- BETBARI
P.S.- SIVASAGAR
ASSAM.


VERSUS

THE STATE OF ASSAM AND ANR.
REP. BY P.P.
ASSAM.

2:MONIKA GOGOI
W/O SRI AMARJYOTI GOGOI

R/O KARIGAON 7
P.O.- KONWARPUR
P.S.- SIVASAGAR
DIST.- SIVASAGAR
ASSAM.
------------
Advocate for : MR B SHARMA
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR.



Linked Case :

AMIYA KALITA CHANGMAI



VERSUS

THE STATE OF ASSAM AND ANR B



------------
Advocate for : MR B SHARMA
Advocate for : appearing for THE STATE OF ASSAM AND ANR B
                                                                       Page No.# 3/3



                                  BEFORE
                  HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                     ORDER

24.01.2024

This is an application for grant of Special Leave to Appeal under Section 378(5) of the Code of Criminal Procedure, 1973 challenging the Judgment dated 03.10.2023 passed by the learned Chief Judicial Magistrate, Sivasagar in N.I. Case No. 58/2019, whereby the accused/respondent No. 2 was acquitted.

Issue notice to the respondents, returnable in 2 (two) weeks.

Mr. K.K. Parashar, learned Addl. P.P accepts notice on behalf of respondent No. 1. Extra copies be served within the course of the day.

Steps be taken for service of notice upon the respondent No. 2 by registered post with A/D within 3 (three) days.

List the matter again after 2 (two) weeks on a date fixed by the Registry.

JUDGE

Comparing Assistant