The State Bank Of India And 3 Ors. ... vs Raja Gopal Dhar
2026 Latest Caselaw 321 Gua

Gauhati High Court

The State Bank Of India And 3 Ors. ... vs Raja Gopal Dhar on 21 January, 2026

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GAHC010208142024




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

                                 Case No. : WA/385/2025

            1: THE STATE BANK OF INDIA AND 3 ORS. REPRESENTED BY ITS CHIEF
            GENERAL MANAGER, SBI, LOCAL HEAD OFFICE, GUWAHATI, ASSAM-
            781006.

            2: THE DEPUTY GENERAL MANAGER (B AND O)
            SBI JORHAT ZONE M.G. ROAD JORHAT-785001 ASSAM.

            3: THE GENERAL MANAGER (NW-II), SBI
            LOCAL HEAD OFFICE GUWAHATI ASSAM PIN-781006

            4: THE REGIONAL MANAGER REGION-I SBI JORHAT ZONE
            M.G. ROAD JORHAT ASSAM PIN-785001

                        VERSUS

            RAJA GOPAL DHAR
            SON OF SHRI BIMAL BHUSHAN DHAR,
            RESIDENT OF FOREST TILLA COLONY, LUMDING, ASSAM-782447.

For the Appellant(s)    : Mr. A.K. Sahewalla, Advocate.
                        : Mr. W. Sharma, Advocate.

For the Respondent(s)   :

-B E F O R E -

HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY

21.01.2026 (Ashutosh Kumar, CJ)

We have heard Mr. A.K. Sahewalla, learned Advocate for the appellant/State Bank of India, who has questioned the judgment Page No.# 2/2

impugned on the ground that with the interference in the quantum of sentence, allowing the finding of guilt to remain intact, the punishment has been rendered nugatory.

Let notice be issued to the sole respondent, on steps being taken by the appellant within a period of 2(two) weeks by both modes, i.e. by registered post with A/D as well as by usual process, returnable on 20.03.2026.

                  JUDGE                      CHIEF JUSTICE




Comparing Assistant