Dipak Kumar Chakrabarty vs Kalpajyoti Neog And Anr
2024 Latest Caselaw 4003 Gua

Gauhati High Court

Dipak Kumar Chakrabarty vs Kalpajyoti Neog And Anr on 5 June, 2024

                                                                      Page No.# 1/2

GAHC010107902024




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

                                  Case No. : Crl.L.P./19/2024

            DIPAK KUMAR CHAKRABARTY
            S/O LATE DINANATH CHAKRABARTY, 5TH BYE LANE (EAST), R.G.
            BARUAH ROAD, GUWAHATI, DIST.- KAMRUP (M), PIN- 781006.



            VERSUS

            KALPAJYOTI NEOG AND ANR.
            S/O LATE J.C. NEOG, 79, LAKHIMI NAGAR, HATIGAON, GUWAHATI, DIST.-
            KAMRUP (M), PIN- 781038.

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

Advocate for the Petitioner   : MR A SAIKIA

Advocate for the Respondent : PP, ASSAM




             Linked Case :

            DIPAK KUMAR CHAKRABARTY



             VERSUS

            KALPAJYOTI NEOG AND ANR (H)
                                                                              Page No.# 2/2



             ------------
             Advocate for : MR A SAIKIA
             Advocate for : appearing for KALPAJYOTI NEOG AND ANR (H)



                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                        ORDER

05.06.2024

Heard Mr. B. Chaudhury, learned counsel for the appellant/petitioner.

The present application is filed under Section 378(4) of the Code of Criminal Procedure, 1973 seeking leave to challenge the judgment and order dated 20.03.2024 passed in Criminal Appeal No. 69/2021 by the learned Additional District & Sessions Judge No. 5, Kamrup (M), Guwahati, whereby the accused i.e. respondent No. 1 was acquitted.

Issue notice returnable on 17.07.2024.

As Mr. K. K. Parashar, learned Additional Public Prosecutor for the State accepts notice on behalf of the respondent No. 2, no formal notice need be issued to the said respondent.

The appellant/petitioner to take steps for issuance of notice upon the respondent No. 1 by way of registered post with A/D as well as usual process within a period of five days from today.

List this matter on 17.07.2024.

JUDGE

Comparing Assistant