Gauhati High Court
Nripen Chandra Nath vs Sumitra Kr. Borah on 23 September, 2022
Author: Malasri Nandi
Bench: Malasri Nandi
Page No.# 1/2
GAHC010002852022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.L.P./4/2022
NRIPEN CHANDRA NATH
S/O- SASTHA RAM NATH, R/O- VILL.- SENCHOWA, NEAR SANDIPARI
SCHOOL, P.O. SENCHOWA, P.S. NAGAON, ASSAM, PIN- 782002.
VERSUS
SUMITRA KR. BORAH
S/O- KIRAN BORAH, PRESENTLY WORKING AS SUB-POST MASTER,
HAMREN WEST KARBI ANGLONG, P.S. AND P.O. HAMREN, ASSAM, PIN-
782486.
Advocate for the Petitioner : MR. S K GHOSH
Advocate for the Respondent : MD R ISLAM
BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 23/09/2022 Heard Ms. F. Ahmed, learned counsel for the petitioner. Mr. B.N. Sarma, Page No.# 2/2 learned counsel for the respondent submits that he wants to file objection against the prayer of the petitioner for grant of leave for filing appeal against acquittal.
List this matter after vacation.
JUDGE Comparing Assistant