Rupom Malakar vs Nityananda Acharjee
2024 Latest Caselaw 69 Gua

Gauhati High Court

Rupom Malakar vs Nityananda Acharjee on 5 January, 2024

                                                                         Page No.# 1/2

GAHC010294932023




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

                                 Case No. : Crl.Rev.P./1/2024

            RUPOM MALAKAR
            S/O LATE CHITTA RANJAN MALAKAR
            VILL- SIDDHESWAR PART-II
            P.O. AND P.S. KATIGORAH PART-II
            P.O. AN DP.S. KATIGORAH, -788805
            DIST. CACHAR, ASSAM



            VERSUS

            NITYANANDA ACHARJEE
            S/O LATE DOYAMOY ACHARJEE
            R/O DAS COLONY, SILCHAR, P.O. AND P.S. SILCHAR-05
            DIST. CACHAR, ASSAM



Advocate for the Petitioner   : MR B MALAKAR

Advocate for the Respondent :




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

05.01.2024

Heard Mr. B. Malakar, learned counsel for the petitioner.

2. In this revision petition, under Sections 401/397 of the Cr.P.C., the Page No.# 2/2

petitioner has put to challenge the correctness or otherwise of the judgment and order dated 05.10.2023, passed by the learned Sessions Judge, Cachar, Silchar in Criminal Appeal No. 06/2020.

3. It is to be noted here that vide judgment and order dated 05.10.2023, the learned court below has set aside the judgment and order dated 31.12.2019, passed by the learned CJM, Cachar, Silchar in CR[NI] Case No. 61/2018, under Section 138 of the NI Act.

4. Perused the petition as well as the documents placed on record.

5. Let notice be issued to the respondent, within a week from today, returnable in 4 weeks, by registered post with A/D and also by usual process.

6. The Registry shall call for the record from the learned court below.

7. List the matter after 4 [four] weeks.

JUDGE

Comparing Assistant