On The Death Of Ramavatar Jalan The ... vs Pratap Kumar Gogoi
2025 Latest Caselaw 2565 Gua

Gauhati High Court

On The Death Of Ramavatar Jalan The ... vs Pratap Kumar Gogoi on 7 August, 2025

                                                                                    Page No.# 1/2

GAHC010110042025




                                                                            undefined

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

                                   Case No. : I.A.(Crl.)/626/2025

             ON THE DEATH OF RAMAVATAR JALAN THE RESONDENT HIS LEGAL
             HEIR CHIRAG JALAN
             S/O RAVAMATAR JALAN R/O NEHA APARTMENT BLOCK 7A FLAT NO 7903,
             SATI JAYMATI ROAD, ATHAGAON, GUWAHATI KAMRUP M ASSAM



             VERSUS

             PRATAP KUMAR GOGOI
             PROPRIETOR OF SURAJEET ENTERPRISE NEAR ULTRA CARE
             LABORATORY, JAYANTI APARTMENT, 1ST FLOOR BLOCK B, ASHOK PATH,
             SURVEY, BELTOLA GUWAHATI 781028



Advocate for the Petitioner     : MR. K BHATTACHARJEE, ABBASH U AHMED

Advocate for the Respondent : ,




                                   BEFORE
                 HONOURABLE MR. JUSTICE SANJEEV KUMAR SHARMA

                                               ORDER

Date : 07-08-2025

Heard Mr. K. Bhattacharjee, learned counsel appearing for the applicant as well as Mr. N.K. Kalita, learned counsel appearing for the respondent.

2. This is an application under Section 279 of BNSS (corresponding Section 256 of the Code of Criminal Procedure) for substitution of Late Ramavatar Jalan, proprietor of Assam Supply Syndicate Page No.# 2/2

with his legal heir.

3. M/S Dutta Electricals issued a cheque in favour of Late Ramavatar Jalan. The cheque bounced and therefore, Ramavatar Jalan filed a complaint case against M/S Dutta Electricals. The trial court convicted Sri Biplab Dutta, the proprietor of M/S Dutta Electricals. After the judgment, some amount of money was paid to Ramavatar Jalan and some amount of money is yet to be paid.

4. In the meantime, Ramavatar Jalan died and therefore, his legal heir needs to be impleaded in the connected revision petition.

5. After hearing the learned counsels of both sides, the prayer of the applicant is allowed. The legal heir of Ramavatar Jalan namely, Sri Chirag Jalan shall be impleaded in his place in the connected petition.

6. Accordingly, the Registry shall make the necessary correction in the cause title of the petition.

7. With the aforesaid direction, the interlocutory application stands disposed of

JUDGE

Comparing Assistant