Prasanta Buragohain vs Pranjyoti Hazarika
2025 Latest Caselaw 1685 Gua

Gauhati High Court

Prasanta Buragohain vs Pranjyoti Hazarika on 1 August, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                     Page No.# 1/2

GAHC010091382023




                                                                             undefined

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

                                 Case No. : Crl.Rev.P./191/2023

            PRASANTA BURAGOHAIN
            S/O T.N. BURAGOHAIN,
            R/O CHNADAN NAGAR,
            P.O. AND P.S.- JORHAT,
            DIST.- JORHAT, ASSAM.
            DIRECTOR OF M/S KOLIABOR MANOR (P) LTD. OLD INSPECTION
            BUNGLOW, KOLIABOR TEA ESTATE, SILGHAT, NAGAON, ASSAM.



            VERSUS

            PRANJYOTI HAZARIKA
            PROPRIETOR OF CONTEST COMMUNICATION, HOUSE NO. 02, RUPALI
            PATH, R.G. ROAD, GUWAHATI- 781024, ASSAM.



Advocate for the Petitioner : MR. D K KOTHARI, MR. B DEKA,MR Y KOTHARI,MR P
PRAWAR,MR P DAS,MR. A B ROY

Advocate for the Respondent : MR. J DEKA, MR. M K SARMA




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                            ORDER

01.08.2025 Heard Mr. Y. Kothari, learned counsel for the petitioner and Mr. J. Deka, learned counsel for the respondent.

Page No.# 2/2

2. This criminal revision petition has been preferred challenging the legality and propriety of the Judgment and Order dated 30.01.2023 passed by the Court of learned Additional Sessions Judge no. 3 [FTC], Kamrup [M] in Criminal Appeal no. 136/2018, whereby the Judgment and Order dated 16.07.2018 passed by the Court of learned Judicial Magistrate, First Class no. 3,

Kamrup [M] in C.R. no. 1612C/2012 filed under Section 138 of Negotiable Instrument Act has been affirmed.

3. The criminal revision petition has been identified for inclusion in the cause-list under the heading "For referral to the Special Mediation Drive-Mediation 'For the Nation' list".

4. After hearing the learned counsel for the parties and having regard to the issues involved, this Court is of the view that there exists an element for settlement.

5. As the learned counsel for both the parties are present, the first date of mediation is fixed on 11.08.2025.

6. As per the Standard Operating Procedure for the campaign' 'Mediation for the Nation', mediation can be conducted completely in offline mode [physical mode], or in online mode or in hybrid mode.

7. For the purpose of further reference, the parties shall contact the Coordinator/Nodal Officer of the Mediation Centre, Mr. Joydev Koch, Mobile no. 7099063524, Email id - [email protected].

8. List the case for report after conclusion of the mediation process.

JUDGE

Comparing Assistant