Hiren Kalita vs Kishore Deka And 2 Ors
2025 Latest Caselaw 1759 Gua

Gauhati High Court

Hiren Kalita vs Kishore Deka And 2 Ors on 6 January, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                   Page No.# 1/3

GAHC010280262024




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

                           Case No. : Crl.L.P./1/2025

         HIREN KALITA
         S/O. SRI MADHAB KALITA, R/O. GAUHATI UNIVERSITY CAMPUS, P/S.
         JALUKBARI, DIST. KAMRUP (M), GUWAHATI, ASSAM.



         VERSUS

         KISHORE DEKA AND 2 ORS
         S/O. SRI KRISHNA DEKA, R/O. NEAR WATER SERVICE STATION, GAUHATI
         UNIVERSITY CAMPUS, P/S. JALUKBARI, P/O. GAUHATI UNIVERSITY, DIST.
         KAMRUP (M),GUWAHATI, ASSAM.

         2:BUDHESWAR KHOUND
          S/O/ LATE CHENIRAM KHOUND
          EARLIER WORKING AS A.S.I.
          BASISTHA POLICE STATION
          BASISTHA CHARIALI
          KAMRUP(M)
          GUWAHATI
         ASSAM.
         PERMANENT R/O. VILL. KARARA
          P/O. KARARA
          P/S. BAIHATA CHARIALI
          DIST. KAMRUP
          PIN-781381.

         3:RINKU DAS
          S/O. SUSHIL DAS
          HAVING ITS ADDRESS OF - OFFICE OF THE DEPUTY COMMISSIONER
         KAMRUP
         AMINGAON
          NAZRAT BRANCH
         AMINGAON
                                                                              Page No.# 2/3

             NORTH GUWAHATI
             ASSA

Advocate for the Petitioner   : MR. C K NATH, MR. AJAY SARMA,MS N BARUAH,MR P DAS

Advocate for the Respondent : ,




             Linked Case :

            HIREN KALITA



             VERSUS

            STATE OF ASSAM AND 3 ORS



            ------------
            Advocate for : MR. C K NATH
            Advocate for : appearing for STATE OF ASSAM AND 3 ORS



                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         ORDER

Date : 06.01.2025

1. Heard Mr. P. Das, learned counsel for the petitioner.

2. This application has been filed praying for leave to file an appeal against the Judgment of acquittal dated 25.09.2024 passed by the learned S.D.J.M (S), Kamrup(Metro) in C.R. Case NO.5813(c)/2006.

3. After going through the materials available on record, leave is granted.

Page No.# 3/3

4. The Criminal appeal shall be registered and listed for admission hearing.

5. With the aforesaid direction the present application stands disposed of.

JUDGE

Comparing Assistant