Raghu Nath Baruah vs Manoranjan Bhagawati
2024 Latest Caselaw 4132 Gua

Gauhati High Court

Raghu Nath Baruah vs Manoranjan Bhagawati on 10 June, 2024

                                                                         Page No.# 1/2

GAHC010052462022




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

                                 Case No. : Crl.A./175/2024

             RAGHU NATH BARUAH
             S/O-LATE KRISHNA RAM BARUAH,
             R/O- VILLAGE- BHATTAPARA, CHHAYGAON, P.O.- CHAMPAK NAGAR, P.S.-
             CHHAYGAON, DIST- KAMRUP, PIN- 781124, ASSAM.



             VERSUS

             MANORANJAN BHAGAWATI
             S/O SRI NARODEV SARMAH, R/O- VILL- PACHAMTOLA, P.O.- CHAMPAK
             NAGAR, P.S.- CHHAYGAON, DIST- KAMRUP, ASSAM. PIN- 781124.



Advocate for the Petitioner   : MR D CHAKRABORTY

Advocate for the Respondent :




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

10.06.2024

Heard Mrs. R. Begum, learned counsel for the appellant.

The present appeal is filed under Section 372 of the Code of Criminal Procedure, 1973 against the Judgment and Order dated 11.01.2022 passed in CR. Case No. Page No.# 2/2

316/2014 under Section 138 of N.I. Act, by the learned Additional Chief Judicial Magistrate, Kamrup, Amingaon, whereby the appellant was acquitted.

Admit this appeal.

Call for the records.

Issue notice returnable after four weeks.

The appellant 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 after four weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant