Pradip Chitrakar vs Sumit Sonowal
2025 Latest Caselaw 3819 Gua

Gauhati High Court

Pradip Chitrakar vs Sumit Sonowal on 6 March, 2025

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GAHC010041102025




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

                                   Case No. : Crl.L.P./7/2025

            PRADIP CHITRAKAR
            SON OF LATE LOKNATH CHITRAKAR, RESIDENT OF VILLAGE - NO.2,
            NAOHOLIA, POLICE STATION- DULIAJAN, DISTRICT - DIBRUGARH,
            ASSAM.



            VERSUS

            SUMIT SONOWAL
            SON OF SHAKTI SONOWAL, RESIDENT OF - NO. 2 MADHUTING, POST
            OFFICE - NAOHOLIA, POLICE STATION - DULIAJAN, PIN - 786602,
            DISTRICT - DIBRUGARH, ASSSAM,



Advocate for the Petitioner   : MR. A. GAYAN, MR. P K MUNIR,MR. P HAZARIKA

Advocate for the Respondent : ,




             Linked Case : ST.Rev./0/0

            PRADIP CHITRAKAR
            SON OF LATE LOKNATH CHITRAKAR
            RESIDENT OF VILLAGE - NO.2 NAOHOLIA
            POLICE STATION DULIAJAN
            DISTRICT - DIBRUGARH
            ASSAM.
                                                                         Page No.# 2/3

            VERSUS

           SUMIT SONOWAL
           SON OF SHAKTI SONOWAL
           RESIDENT OF - NO. 2 MADHUTING
           POST OFFICE - NAOHOLIA
           POLICE STATION - DULIAJAN
           PIN - 786602
           DISTRICT - DIBRUGARH
           ASSSAM


           ------------
           Advocate for : ANGSHUMAN GAYAN
           Advocate for : appearing for SUMIT SONOWAL



                                  BEFORE
                HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                         ORDER

Date : 06.03.2025 Heard Mr. P. K. Munir, the learned counsel for the applicant. This application under Section 419 (4) of the BNSS, 2023 has been field by the applicant, namely, Pradip Chitrakar, seeking leave to file an appeal against the acquittal of the respondent No. 2 by the impugned judgment dated 07.01.2025, passed by the learned Judicial Magistrate First Class, Dibrugarh in N.I. Case No. 78/2020.

Issue notice to the respondent.

The petitioner shall take steps for service of notice to the respondent by registered post with A/D as well as by usual mode within seven days from the date of receipt of this order, returnable after four weeks.

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Let this case be listed after four weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant