Sanju Konwar vs Niraj Kumar Agarwalla
2025 Latest Caselaw 7897 Gua

Gauhati High Court

Sanju Konwar vs Niraj Kumar Agarwalla on 17 October, 2025

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GAHC010167242025




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

                                  Case No. : Crl.Rev.P./423/2025

            SANJU KONWAR
            S/O SRI DIPAK KUMAR KONWAR
            R/O VILL- KESARGURI
            P.O. BORHAPJAN
            P.S. DOOMDOOMA
            DIST. TINSUKIA, ASSAM



            VERSUS

            NIRAJ KUMAR AGARWALLA
            SON OF LATE KASHI RAM AGARWALLA
            R/O BEHIND HOTEL REX, RANGAGORA ROAD,
            DURGABARI, TINSUKIA
            P.O. AND P.S. TINSUKIA,
            DIST. TINSUKIA, ASSAM
            PIN-786125.

            2:NIRAJ KUMAR AGARWALLA
            ASSA

Advocate for the Petitioner   : MR. N HASAN, MR. I K BURAGOHAIN,MR. A HASAN

Advocate for the Respondent : ,
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                                    BEFORE
                      HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                     ORDER

17.10.2025

Heard Mr. N. Hasan, learned counsel appearing for the petitioner.

This is a Revision petition filed under Sections 438/442 of the BNSS, 2023

read with Section 528 of the BNSS, 2023 by which the Judgment and Order

dated 22.05.2025 passed by the learned Additional Sessions Judge, Tinsukia in

Criminal Appeal No. 37(4)/2024, is challenged.

By the said order, the appeal filed by the petitioner was dismissed. The

petitioner has also challenged the Judgment and Order dated 12.09.2024

passed by the learned Chief Judicial Magistrate, Tinsukia in N.I. Case No.

53/2015 by which the petitioner was convicted under Section 138 N.I. Act and

was sentenced to pay the fine of Rs. 10,000,00 (Rupees Ten Lakhs) with default

stipulation.

Issue notice.

The petitioner to take steps for service of notice upon the respondent by

registered post with A/D as well as by usual process.

List the matter after two (2) weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant