Narendra Kumar Chaurasia vs The Central Bureau Of Investigation And ...
2024 Latest Caselaw 3998 Gua

Gauhati High Court

Narendra Kumar Chaurasia vs The Central Bureau Of Investigation And ... on 5 June, 2024

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GAHC010091672024




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

                                  Case No. : Crl.A./173/2024

             NARENDRA KUMAR CHAURASIA
             S/O SRI KANTI CHANDRA CHAURASIA,
             R/O MAHOBA, P.S.- MALAKPURA, DIST.- MAHOMA (UTTAR PRADESH),
             PIN- 210427.



             VERSUS

             THE CENTRAL BUREAU OF INVESTIGATION AND ANR.
             REP. BY SC, CBI.

             2:SUPERINTENDENT OF POLICE CBI
             ACB
              GUWAHATI- 781032

Advocate for the Petitioner   : MR. M SAIKIA

Advocate for the Respondent : SC, CBI

BEFORE THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order

05.06.2024

The present appeal is filed under Section 374(2) of the Code of Criminal Procedure, 1973 assailing the Judgment dated 06.04.2024 passed in Special Case No. Page No.# 2/2

39/2008 by the learned Special Judge, Additional Court No. 3, CBI, Assam convicting the appellant and sentence to RI for two years under Section 13(1)(d) read with Section 13(2) of PC Act, 1988, and fine of Rs. 50,000/- and in default SI for two months and sentencing of two years RI on each count under Section 120B/420/468/471 IPC and fine of Rs. 20,000/- on each count, in default further RI for three months on each court and sentence to RI for three years under Section 467 IPC and fine of Rs. 50,000/- in default further RI for six months.

Admit this appeal.

Call for the records.

Issue notice returnable after four weeks.

As Mr. D. Haloi, learned Standing Counsel for the CBI accepts notice on behalf of all the respondents, no formal notice need be issued to the said respondents. However, extra copies be served to Mr. D. Haloi, learned Standing Counsel for the CBI within a period of three days from today.

List accordingly.

JUDGE

Comparing Assistant