Farhin Ara Rahman vs Dipchan Agrahari Bonia And Anr
2025 Latest Caselaw 2806 Gua

Gauhati High Court

Farhin Ara Rahman vs Dipchan Agrahari Bonia And Anr on 14 August, 2025

                                                                          Page No.# 1/2

GAHC010277812024




                                                                   undefined

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

                                Case No. : Crl.Rev.P./520/2024

            FARHIN ARA RAHMAN
            W/O MD. MEHBUB KHAN @ MILU KHAN
            D/O LATE MUHIBUR ROHMAN
            R/O 46 NLR GRANT (NEAR KABARSTHAN)
            P.O. AND P.S. MORAN
            DIST. DIBRUGARH, ASSAM



            VERSUS

            DIPCHAN AGRAHARI BONIA AND ANR
            S/O SRI KUNJALAL AGRAGARI BONIA
            R/O 1 NO. CHAKALIA (SEPON)
            P.O. CHAKALIA, P.S. MORAN
            DIST. DIBRUGARH, ASSAM

            2:THE STATE OF ASSAM
             REPRESENTED BY THE PP
            ASSA

Advocate for the Petitioner   : MR. M I HUSSAIN, R KHA,N. UDDIN

Advocate for the Respondent : PP, ASSAM, MR. B B KAKATI (R-1),MR. D K BAGCHI (R-1),MR.
N N UPADHYAYA (R-1)
                                                                     Page No.# 2/2

                                  BEFORE
                      HONOURABLE MR. JUSTICE PRANJAL DAS

                                      ORDER

14.08.2025

The revision petitioner is assailing the appellate court judgment and order dated 30.09.2024 passed by the learned Additional Sessions Judge (FTC), Dibrugarh in Criminal Appeal No. 10(3)/2023 affirming the judgment and order dated 21.07.2023 passed by the learned CJM, Dibrugarh in N.I. Case no. 41/2018. In terms of the provision of section 148(1), he was directed to pay 20% of the awarded amount but due to some delay, it was earlier not accepted by the learned trial court. Pursuant to the order dated 31.07.2025 passed by this Court, the revision petitioner in the meantime deposited the same before the learned trial court and was accepted. Perused the copy of the order dated 08.08.2025 pertaining the same.

I have also heard Mr. B.B. Kakati, learned counsel for the respondent No. 1.

The matter is admitted for hearing.

Original trial court record has been received. List on 26.09.2025 for hearing

JUDGE

Comparing Assistant