Girin Chandra Mali vs The State Of Assam And Anr
2025 Latest Caselaw 2058 Gua

Gauhati High Court

Girin Chandra Mali vs The State Of Assam And Anr on 6 August, 2025

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GAHC010086072025




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

                                 Case No. : Crl.Rev.P./147/2025

            GIRIN CHANDRA MALI
            S/O LATE NAREN CH MALI, R/O BELOGURI, P.O. AND P.S. AZARA,
            GUWAHATI, DISTRICT KAMRUP(M), ASSAM, PIN 781017
            PH. NO. 8471812572



            VERSUS

            THE STATE OF ASSAM AND ANR
            REP BY THE LEARNED PP, ASSAM

            2:NABA KUMAR MALI
             S/O LATE SIBA CHARAN MALI
            R/O MIRZA SHANTIPUR
             NEAR NIJESWARI MANDIR
            P.O. MIRZA
            P.S. PALASHBARI
            DIST. KAMRUP
            ASSAM
            PIN-78110

Advocate for the Petitioner   : MR A K AHMED, MS P KAKATI

Advocate for the Respondent : PP, ASSAM, MS. S NAZNEEN (R-2),MR. Z ALAM (R-2)




             Linked Case : I.A.(Crl.)/409/2025

            GIRIN CHANDRA MALI
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        S/O LATE NAREN CH MALI
        R/O BELOGURI
        P.O. AND P.S. AZARA
        GUWAHATI
        DISTRICT KAMRUP(M)
        ASSAM
        PIN 781017
        PH.NO. 8471812572


        VERSUS

        THE STATE OF ASSAM AND ANR
        REP BY THE PP
        ASSAM

        2:NABA KUMAR MALI
        S/O LATE SIBA CHARAN MALI R/O MIRZA SHANTIPUR
         NEAR NIJESWARI MANDIR P.O. MIRZA P.S. PALASHBARI DIST. KAMRUP
        ASSAM PIN-781101
         ------------
        Advocate for : MR A K AHMED
        Advocate for : PP
        ASSAM appearing for THE STATE OF ASSAM AND ANR



                             BEFORE
                 HONOURABLE MR. JUSTICE PRANJAL DAS

                                    ORDER

06.08.2025

1. Heard Mr. A.K. Ahmed, learned counsel for the petitioner and Mr. Z. Alam, learned counsel for the respondent no.2/complainant. Also heard Mr. K. Baishya, learned Additional Public Prosecutor for the State.

2. This criminal revision has been filed by petitioner, namely,

1. Girin Chandra Mili, assailing the concurrent judgments of the learned courts below, whereby the petitioner, as the accused has Page No.# 3/3

been convicted and sentenced under 138 of the N.I. Act.

3. The scanned trial court record is already available.

4. Mr. Z. Alam, learned counsel for the respondent no.2/complainant who submits that the matter may be admitted and posted for hearing fixing a date.

5. The revision is admitted for hearing.

6. List on 18.09.2025 for hearing.

JUDGE

Comparing Assistant