Sheshant Sharma vs The State Of Assam And Anr
2025 Latest Caselaw 8189 Gua

Gauhati High Court

Sheshant Sharma vs The State Of Assam And Anr on 30 October, 2025

                                                                        Page No.# 1/2

GAHC010237162025




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

                                  Case No. : Crl.L.P./47/2025

            SHESHANT SHARMA
            S/O OKIL SHARMA, R/O MANCOTTA ROAD NEAR OVER BRIDGE, P/O AND
            P/S. DIBRUGARH, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            REP BY THE PP ASSAM

            2:SANTOSH MAHATO
             S/O BRAJA MAHATO
             R/O MANCOTTA ROAD
             NEAR OVER BRIDGE NEAR HIGHLAND WINE SHOP
             P/O
             P/S AND DIST. DIBRUGARH
            ASSAM

Advocate for the Petitioner   : MR R SENSUA, R A LAHKAR,G KAUSHIK,P KUNDU

Advocate for the Respondent : PP, ASSAM,




             Linked Case : ST.Rev./0/0

            SHESHANT SHARMA
            DIBRUGARH


             VERSUS
                                                                       Page No.# 2/2


           THE STATE OF ASSAM AND ANR
           REP BY THE PP ASSAM


           ------------
           Advocate for : MR PARAM HANGKHA KONWAR
           Advocate for : appearing for THE STATE OF ASSAM AND ANR



                                    BEFORE
                      HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                      ORDER

30.10.2025 Heard Mr. G. Kaushik, learned counsel for the applicant and Mr. B. Sharma, learned Addl. Public Prosecutor for the State.

This is an application filed under Section 419(4) of the BNS, 2023, praying for leave to file an appeal against the Judgment dated 15.07.2025 passed by the learned Sub Divisional Judicial Magistrate (S), Dibrugarh in NI Case No. 82/2022.

By the Order dated 15.07.2025, the respondent No. 2 was acquitted of the offence under Section 138 of the NI Act.

Issue notice.

Petitioner to take steps for service of notice upon respondent No. 2 by registered post with A/D or by usual process.

List the matter after 2 (two) weeks.

JUDGE

Comparing Assistant