Ahindra Raj Mohon vs The State Of Assam And Anr
2025 Latest Caselaw 3018 Gua

Gauhati High Court

Ahindra Raj Mohon vs The State Of Assam And Anr on 10 February, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                            Page No.# 1/2

GAHC010237432024




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

                                  Case No. : Crl.L.P./3/2025

            AHINDRA RAJ MOHON
            S/O. SRI ATUL BARUAH, R/O. SEPON BAZAR, P/O. SEPON, P/S. MORANHAT,
            DIST. SIVASAGAR,ASSAM.
            Advocate- MR. S J SARMAH, MR. P BOIRAGI

            VERSUS

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

            2:DHURBA JYOTI MOHON
             S/O. SRI PORESLY MOHON
             R/O. RANGOLI
             CHAKALIA
             P/O. RANGOLI
             DIST. CHAREIDEO
             PIN-785670 ASSAM

Advocate for the Petitioner   : MR. S J SARMAH, MR. P BOIRAGI

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

Date : 10.02.2025

Heard Mr. S. J. Sarmah, learned counsel for the petitioner.

This is an application praying for leave to file an appeal against the judgment Page No.# 2/2

and order passed by the learned Addl. CJM, Sivsagar in NI Case No. 74/2024.

I have gone through the impugned judgment.

Leave is granted.

The connected criminal appeal shall be registered and listed for admission hearing.

Accordingly, the criminal leave petition is disposed of.

JUDGE

Comparing Assistant