Ramen Kumar Das vs The State Of Assam And Anr
2025 Latest Caselaw 3647 Gua

Gauhati High Court

Ramen Kumar Das vs The State Of Assam And Anr on 3 March, 2025

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GAHC010241622018




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

                                 Case No. : Crl.Rev.P./429/2018

            RAMEN KUMAR DAS
            S/O CHITTARANJAN DAS, R/O BONKONWAR NAGAR, KHARGHULI, PS
            LATASHIL, DIST. KAMRUP (METRO), ASSAM



            VERSUS

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

            2:NABA PRASHAD YADAV
             S/O LATE NAZIMA ROY
             R/O 8-C
             PREMADA BHAWAN
             2ND FLOOR
             OPPOSITE N.E. TELEVISIO

Advocate for the Petitioner   : MR. B PHUKAN,

Advocate for the Respondent : PP, ASSAM, MS B DEVI (r-2),MR S HUSSAIN (r-2),MR P SAH (r-
2)




             Linked Case : I.A.(Crl.)/860/2018

            RAMEN KUMAR DAS
            S/O CHITTARANJAN DAS
            R/O BONKONWAR NAGAR
            KHARGHULI
            PS LATASHIL
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        DIST. KAMRUP (METRO)
        ASSAM


        VERSUS

        THE STATE OF ASSAM AND ANR.
        REP BY PP
        ASSAM

        2:NABA PRASHAD YADAV
        S/O LATE NAZIMA ROY
         R/O 8-C
         PREMADA BHAWAN
         2ND FLOOR
         OPPOSITE N.E. TELEVISION
         ------------

Advocate for : MR. B PHUKAN Advocate for : PP ASSAM appearing for THE STATE OF ASSAM AND ANR.

BEFORE HON'BLE MR. JUSTICE KAUSHIK GOSWAMI

03.03.2025

Heard Mr. B. Phukan, learned counsel for the petitioner. Also heard Mr. P. Sah, learned counsel appearing for respondent No. 2 and Ms. S.H. Bora, learned Addl. Public Prosecutor for the State.

Mr. P. Sah, learned counsel appearing for respondent No. 2 submits that the matter has been settled out of Court and an amount of Rs. 1,70,000/- has also been paid to the respondent No. 2 by the petitioner.

It appears that an amount of Rs. 170000/- has been paid by the Page No.# 3/3

petitioner and the said amount has also been received by the respondent No.2.

In view of the aforesaid endorsement made by learned counsels for the parties, nothing survives for adjudication in the instant criminal revision petition. As such, in the interest of justice, the Judgment 09.08.2018 passed by the learned Addl. Sessions Judge No. 3, Kamrup (Metro) at Guwahati in Criminal Appeal No. 42/2016 uploading and affirming the Judgment dated 29.02.2016 passed by the learned Judicial Magistrate, First Class, Kamrup (Metro), Assam in CR Case No. 3273/2010 under Section 138 N.I. Act is set aside and quashed.

Accordingly, the criminal revision petition stands closed.

Disposed of.

JUDGE

Comparing Assistant