Ramakanta Gayari vs Central Bureau Of Investigation Cbi And ...
2024 Latest Caselaw 4039 Gua

Gauhati High Court

Ramakanta Gayari vs Central Bureau Of Investigation Cbi And ... on 6 June, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                       Page No.# 1/2

GAHC010107632024




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

                                 Case No. : Crl.A./174/2024

            RAMAKANTA GAYARI
            S/O LATE MATHURA GAYARI,
            R.O.- DIMAKUCHI, P.O. AND P.S.- DIMAKUCHI, DIST.- UDALGURI, ASSAM.



            VERSUS

            CENTRAL BUREAU OF INVESTIGATION CBI AND ANR.
            REP. BY P.P., CBI.

            2:G. VERMA
            THE THEN SUPERINTENDENT OF POLICE
             CBI
            ACB
             GUWAHATI

Advocate for the Petitioner   : MR. B K MAHAJAN

Advocate for the Respondent : SC, CBI




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

Date : 06.06.2024

Heard Mr. D.Bora, learned counsel for the appellant. Also heard Mr. M.Haloi, learned Standing Counsel, CBI for the respondent Nos. 1 and 2.

Page No.# 2/2

By this appeal under Section 374 (2) of the CrPC, the appellant has prayed for setting aside the Judgment and Order, dated 30.04.2024 passed by the learned Special Judge, Additional Court No.3, CBI in Special Case No. 41/2008.

The Criminal Appeal is admitted.

Call for the trial court records.

Issue notice to the respondent.

As M.Haloi, learned Standing Counsel, CBI has entered appearance on behalf of the respondent Nos. 1 and 2, no notice need be issued. However, extra copy of the memo of appeal along with annexures be furnished to him within 2 days.

List after 03 (three) weeks.

JUDGE

Comparing Assistant