Sri Dibakar Barman vs Sri Nirmal Talukdar
2025 Latest Caselaw 8871 Gua

Gauhati High Court

Sri Dibakar Barman vs Sri Nirmal Talukdar on 25 November, 2025

                                                                      Page No.# 1/3

GAHC010246362025




                                                               undefined

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


                           Case No.: I.A.(Crl.)/1261/2025

         SRI DIBAKAR BARMAN
         SON OF LATE GUDARAM BARMAN
         RESIDENT OF VILLAGE- PIPLIBARI
         TENGABARI
         MOUZA- KHETRI DHARMAPUR
         P.S. BELSOR
         DISTRICTNALBARI
         ASSAM
         PIN-781338


          VERSUS

         SRI NIRMAL TALUKDAR
         SON OF LATE GIRINDRA NATH TALUKDAR RESIDENT OF VILLAGE-
         PIPLIBARI
         TENGABARI
         MOUZA- KHETRI DHARMAPUR
         P.S. BELSOR
         DISTRICTNALBARI
         ASSAM
         PIN-781338


         ------------
         Advocate for : MR. P S DEKA
         Advocate for : appearing for SRI NIRMAL TALUKDAR



                          Linked Case No. : Crl.L.P./51/2025

         SRI DIBAKAR BARMAN
                                                                          Page No.# 2/3

            SON OF LATE GUDARAM BARMAN, RESIDENT OF VILLAGE- PIPLIBARI,
            TENGABARI, MOUZA- KHETRI DHARMAPUR, P.S. BELSOR,
            DISTRICTNALBARI, ASSAM, PIN-781338



            VERSUS

            SRI NIRMAL TALUKDAR
            SON OF LATE GIRINDRA NATH TALUKDAR RESIDENT OF VILLAGE-
            PIPLIBARITENGABARI, MOUZA- KHETRI DHARMAPUR, P.S. BELSOR,
            DISTRICTNALBARI, ASSAM, PIN-781338



Advocate for the Petitioner   : MR. P S DEKA, MS B LAHKAR,MR B S DEKA,MR. B K
BHAGAWATI

Advocate for the Respondent : ,


             Linked Case : ST.Rev./0/0

            SRI DIBAKAR BARMAN
            SON OF LATE GUDARAM BARMAN RESIDENT OF VILLAGE- PIPLIBARI
            TENGABARI
            MOUZA- KHETRI DHARMAPUR
            P.S. BELSOR
            DISTRICTNALBARI
            ASSAM
            PIN-781338


             VERSUS

            SRI NIRMAL TALUKDAR
            SON OF LATE GIRINDRA NATH TALUKDAR RESIDENT OF VILLAGE-
            PIPLIBARITENGABARI
            MOUZA- KHETRI DHARMAPUR
            P.S. BELSOR
            DISTRICTNALBARI
            ASSAM
            PIN-7813SON OF LATE GIRINDRA NATH TALUKDAR RESIDENT OF
            VILLAGE- PIPLIBARITENGABARI
            MOUZA- KHETRI DHARMAPUR
            38
                                                                       Page No.# 3/3


           ------------
           Advocate for : MR BIKASH SEN DEKA
           Advocate for : appearing for SRI NIRMAL TALUKDAR




                                    BEFORE
                      HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                       ORDER

25.11.2025

Heard Mr. P.S. Deka, learned counsel for the applicant.

This is an application filed under Section 5 of the Limitation Act, 1963 for condoning the delay of 27 days in preferring the appeal against acquittal.

The respondent has been acquitted vide Judgment & Order dated 08.08.2025 passed by the learned Addl. Chief Judicial Magistrate, Nalbari in N.I. Act Case No. 53/2019 for the offences under Section 138 of the Negotiable Instruments Act, 1881.

Issue notice.

Applicant to take steps for service of notice upon the respondent by registered post with A/D or by usual process.

List the matter after 2 (two) weeks.

JUDGE

Comparing Assistant