Solita Sutradhar vs Sanatan Sutradhar
2025 Latest Caselaw 4012 Gua

Gauhati High Court

Solita Sutradhar vs Sanatan Sutradhar on 11 March, 2025

                                                                       Page No.# 1/3

GAHC010040122025




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

                                  Case No. : Crl.L.P./10/2025

            SOLITA SUTRADHAR
            W/O. BINON SUTRADHAR, R/O. CHOTO MOLANDUBI, P/S. KOKRAJHAR,
            DIST. KOKRAJHAR, ASSAM.



            VERSUS

            SANATAN SUTRADHAR
            S/O. SRI MONESWAR SUTRADHAR

            2:MONESWAR SUTRADHAR
             S/O. LT. KHARGESWAR SUTRADHAR

            3:ANITA SUTRADHAR
            W/O. RAJKUMAR SUTRADHAR

            4:SAKUNTALA SUTRADHAR
            W/O. SRI MONESWAR SUTRADHAR
            ALL ARE R/O. CHOTO MOLANDUBI
             P/S. KOKRAJHAR
             DIST. KOKRAJHAR
            ASSAM

Advocate for the Petitioner   : MR K J SAIKIA, MR. A K GUPTA

Advocate for the Respondent : ,




             Linked Case :
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          SOLITA SUTRADHAR
          W/O. BINON SUTRADHAR
          R/O. CHOTO MOLANDUBI
          P/S. KOKRAJHAR
          DIST. KOKRAJHAR
          ASSAM.


          VERSUS

          SANATAN SUTRADHAR
          S/O. SRI MONESWAR SUTRADHAR

          2:MONESWAR SUTRADHAR
          S/O. LT. KHARGESWAR SUTRADHAR

          3:ANITA SUTRADHAR
          W/O. RAJKUMAR SUTRADHAR

          4:SAKUNTALA SUTRADHAR
          W/O. SRI MONESWAR SUTRADHAR
          ALL ARE R/O. CHOTO MOLANDUBI
          P/S. KOKRAJHAR
          DIST. KOKRAJHAR
          ASSAM.
          ------------
          Advocate for : MR K J SAIKIA
          Advocate for : appearing for SANATAN SUTRADHAR



                                BEFORE
              HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                      ORDER

Date : - 11.03.2025

1. Heard Mr. A.K. Gupta, learned counsel for the applicant.

2. This application under Section 419 (3) BNSS, 2023 has been filed by the applicant praying for grant of leave to file an appeal against the Judgment of acquittal dated 24.12.2024 passed by learned Additional Chief Judicial

Magistrate in CR Case no. 42C/2024.

3. Issue notice to the respondents.

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4. The petitioner shall take steps for issuance of notice upon the respondents by a registered post with A/D as well as by usual mode within 7 (seven) days from the date of this order, returnable after 4 (four) weeks.

JUDGE

Comparing Assistant