The State Of Assam vs Mrigen Baruah
2025 Latest Caselaw 7405 Gua

Gauhati High Court

The State Of Assam vs Mrigen Baruah on 17 September, 2025

                                                                       Page No.# 1/2

GAHC010210072025




                                                                undefined

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

                                  Case No. : Crl.L.P./43/2025

            THE STATE OF ASSAM
            REP. BY THE PP, ASSAM



            VERSUS

            MRIGEN BARUAH
            LT. BIRENDRA KUMAR BARUAH, R/O- GOLMOHAR APARTMENT, BLOCK-
            II (D-2), RUKMINIGAON, PO- DISPUR, DIST- KAMRUP (M), ASSAM



Advocate for the Petitioner   : RANJAN JYOTI BARUA, PP, ASSAM

Advocate for the Respondent : ,




             Linked Case : ST.Rev./0/0

            THE STATE OF ASSAM
            PP
            ASSAM
            GAUHATI HIGH COURT OLD BUILSING


             VERSUS

            MRIGEN BARUAH
            R/O- GOLMOHAR APARTMENT
            BLOCK - II (D-2)
                                                                         Page No.# 2/2

           RUKMINIGAON
           PO- DISPUR
           DIST- KAMRUP (M)
           ASSAM


           ------------
           Advocate for : RANJAN JYOTI BARUA
           Advocate for : appearing for MRIGEN BARUAH



                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                       ORDER

Date : 17.09.2025

1. Heard Mr. B. Sarma, the learned counsel for the petitioner.

2. This application under Section 419(3) of BNSS has been filed by the State seeking leave to prefer an appeal against the judgment dated 09.06.2025 passed by the learned Special Judge, Assam, whereby the opposite part was acquitted in ACB P. S. Case No. 14/2015.

3. Issue notice to the opposite party.

4. The petitioner shall take steps for issuance of notice on opposite party 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.

5. Let this matter be listed after four weeks.

JUDGE

Comparing Assistant