Dipak Kr Baruah vs Romakanta Kolita @ Rama Kanta Kalita And ...
2026 Latest Caselaw 1094 Gua

Gauhati High Court

Dipak Kr Baruah vs Romakanta Kolita @ Rama Kanta Kalita And ... on 11 February, 2026

                                                                        Page No.# 1/3

GAHC010022842026




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

                                  Case No. : MACApp./47/2026

            DIPAK KR BARUAH
            S/O LATE CHAMPARAM BARUA, VILL- LATHAPARA, P.O- HATIMARA, P.S-
            SIPAJHAR, DIST- DARRANG, ASSAM, PIN- 784164



            VERSUS

            ROMAKANTA KOLITA @ RAMA KANTA KALITA AND ANR
            S/O- KRISHNA KANTA KOLITA, R/O VILL- LATHAPARA, P.O.- HATIMARA,
            P.S.- SIPAJHAR, DIST- DARRANG, ASSAM, PIN-784146

            2:SMT BHADRA BALA KALITA
            W/O - SRI RAMA KANTA BARUAH @ ROMAKANTA KOLITA
             RESIDENT OF VILL- LATHAPARA
             P.O- HATIMARA
             P.S- SIPAJHAR
             DIST-DARRANG
            ASSAM
             PIN- 78414

Advocate for the Petitioner   : MR M AHMED, N. CHOUDHURY,A. K. KANU

Advocate for the Respondent : ,




             Linked Case : I.A.(Civil)/358/2026

            DIPAK KR BARUAH
            S/O LATE CHAMPARAM BARUA
            VILL- LATHAPARA
                                                                      Page No.# 2/3

          P.O- HATIMARA
          P.S- SIPAJHAR
          DIST- DARRANG
          ASSAM
          PIN- 784164


          VERSUS

          ROMAKANTA KOLITA @ RAMA KANTA KALITA AND ANR
          S/O- KRISHNA KANTA KOLITA
          R/O VILL- LATHAPARA
          P.O.- HATIMARA
          P.S.- SIPAJHAR
          DIST- DARRANG
          ASSAM
          PIN-784146

          2:SMT BHADRA BALA KALITA
          W/O - SRI RAMA KANTA BARUAH @ ROMAKANTA KOLITA
           RESIDENT OF VILL- LATHAPARA
           P.O- HATIMARA
           P.S- SIPAJHAR
           DIST-DARRANG
          ASSAM
           PIN- 784146
           ------------
          Advocate for : MR M AHMED
          Advocate for : appearing for ROMAKANTA KOLITA @ RAMA KANTA KALITA
          AND ANR



                               BEFORE
            HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                    ORDER

11.02.2026 Learned counsel Mr. M. Ahmed is present for the appellant/owner of the vehicle who is aggrieved by the judgment and order dated 12.11.2025 in connection with MAC(D) Case No. 207/2013 passed by the learned Additional District Judge, FTC, Darrang, Mangaldoi.

It is submitted that earlier the case was booked under Section 302 of the IPC Page No.# 3/3

and later on charge-sheet was submitted under Section 304A of the IPC. It is a concocted case and now in a concocted case, the parties have come up with a claim petition, thus, highly aggrieved by the judgment and order. It is also submitted that the owners as appellants has a good case. Issue notices to the respondents by usual process returnable within 4 (four) weeks.

Call for the original records from the Tribunal. List accordingly.

JUDGE

Comparing Assistant