The State Of Assam vs Dhrubajyoti Baruah
2025 Latest Caselaw 5744 Gua

Gauhati High Court

The State Of Assam vs Dhrubajyoti Baruah on 25 June, 2025

Author: Manash Ranjan Pathak

Bench: Manash Ranjan Pathak

                                                                          Page No.# 1/2

GAHC010037972022




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

                                   Case No. : Crl.L.P./7/2022

            THE STATE OF ASSAM
            REPRESENTED BY PP ASSAM



            VERSUS

            DHRUBAJYOTI BARUAH
            S/O LATE SAGAR CH. BARUAH, RESIDENT OF VILLAGE HAMREN, PS
            HAMREN, DIST WEST KARBI ANGLONG, 782486, ASSAM



Advocate for the Petitioner   : PP, ASSAM,

Advocate for the Respondent : ,




             Linked Case : Crl. A. No. 9783/2021 (Filing Number)


            THE STATE OF ASSAM



             VERSUS

            DHRUBAJYOTI BARUAH E
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Advocate for : PP ASSAM Advocate for : appearing for DHRUBAJYOTI BARUAH E

BEFORE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

25/06/2025

The connected appeal has been filed by the State preferring an appeal against the judgment and order of acquittal dated 09.09.2021 passed by the Court of learned Special Judge, Assam, Guwahati in Special Case No. 23/2017 acquitting the sole respondent under Section 7 and 13(2) of the Prevention of Corruption Act, 1988.

This application has been filed by the State seeking leave of the Court to prefer the connected appeal.

Though, notice in this case was issued on 19.09.2022, but the State/applicant/appellant is directed to take steps on the sole respondent though on numbers of occasion, time was granted to the State.

Perused the order of the Lawazima Court dated 12.09.2024.

Failure on the part of the State to take steps on the sole respondent on or before 27.06.2025, this leave petition along with the connected appeal shall stand dismissed without any further order of the Court.

JUDGE

Comparing Assistant