Gauhati High Court
Smti Nandita Sarkar vs State Of Assam And 2 Ors on 9 October, 2020
Author: K.R. Surana
Bench: Kalyan Rai Surana, Ajit Borthakur
Page No.# 1/4
GAHC010038352017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.L.P. 86/2017
1:SMTI NANDITA SARKAR,
D/O SRI GOPAL SARKAR, VILL. KIRTAN PARA PT-II, P.S. ABHAYAPURI,
DIST. BONGAIGAON, ASSAM.
VERSUS
1:STATE OF ASSAM and 2 ORS,
ASSAM
2:NAKUL CH. ARJYA
S/O LT. SATYA CH. ARJYA
3:SUKUMARI BALAL ARJYA
W/O LT. SRI SATYA CH. ARJYA RESPONDENT 2 and 3 ARE R/O VILL.
KIRTAN PARA PT-II
P.S. ABHAYAPURI
DIST. BONGAIGAON
ASSAM
Advocate for the Petitioner : MRA KUNDU
Advocate for the Respondent : MR H R A CHOUDHURY
Linked Case : I.A.(Crl.) 651/2017
1:SMTI NANDITA SARKAR
D/O SRI GOPAL SARKAR
VILL. KIRTAN PARA PT-II
P.S. ABHAYAPURI
Page No.# 2/4
DIST. BONGAIGAON
ASSAM.
VERSUS
1:STATE OF ASSAM and 2 ORS
2:TARUN MANDAL
S/O SRI SUBHASH MANDAL
3:SMTI CHANDANA MANDAL
D/O SRI SUBHASH MANDAL
4:BIMAL MANDAL
S/O SRI SUBHASH MANDAL
5:ARUN MANDAL
S/O SRI SUBHASH MANDAL
6:SUBHASH MANDAL
S/O LATE HARIRAM MANDAL
ALL ARE R/O VILL. SERFANGURI
P.S. SERFANGURI
DIST. KOKRAJHAR
ASSAM.
Advocate for the Petitioner : MR. A DASGUPTA
Advocate for the Respondent : PP
ASSAM
Linked Case : /
1:SMTI NANDITA SARKAR
VERSUS
1:STATE OF ASSAM and 2 ORS
2:ADDITIONAL SECRETARY PERS.
CABINET SECRETARIAT GOVT. OF INDIA ROOM NO. 7
Page No.# 3/4
BIKANER HOUSE ANNEXE SHAHJAHAN ROAD
NEW DELHI-110011.
3:JOINT SECRETARY PERS.
CABINET SECRETARIAT GOVT. OF INDIA ROOM NO. 7
BIKANER HOSUE ANNEXE SHAHJAHAN ROAD
NEW DELHI-110011.
4:DEPUTY SECRETARY
PERS.B CABINET SECRETARIAT GOVT. OF INDIA ROOM NO. 7
BIKANER HOUSE ANNEXE SHAHJAHAN ROAD
NEW DELHI- 110011.
5:COMMISSIONER
SPECIAL BUREAU
GOVT.OF INDIA
48-A
SYED AMIR ALI AVENUE
KOLKATA-700017.
6:ADDITIONAL COMMISSIONER
SPECIAL BUREAU
GOVT.OF INDIA
48-A
SYED AMIR ALI AVENUE
KOLKATA
-700017.
7:DEPUTY COMMISSIONER
SPECIAL BUREAU
GOVT.OF INDIA
KHEJURE BAGAN
AGARTALA-799001.
8:SHRI S.K. TRIPATHI
ADDITIONAL SECRETARY PERS. CABINET SECRETARIAT
GOVT. OF INDIA
ROOM NO. 7
BIKANER HOSUE ANNEXE SHAHJAHAN ROAD
NEW DELHI-110011.
Advocate for the Petitioner : MR.A DASGUPTA
Advocate for the Respondent : MR. PP
ASSAM
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BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
Date : 09.10.2020 (K.R. Surana, J) There is no representation from the applicant. However, Ms. S. Jahan, learned APP is present.
This is an application under section 378(4) of the Cr.P.C. for grant of leave to file an appeal against order impugned in the connected. It is seen that the applicant herein is the victim, who is aggrieved by the acquittal of the accused person from all the charges. Under such circumstances, this appeal, being one under Proviso of section 372 Cr.P.C., we are of the considered opinion that the aggrieved victim does not require a leave to file an appeal. Therefore, no order is called for in this application.
Accordingly, this application stands disposed of with a direction to the Registry to register the connected appeal and list the same in the "Admission column".
JUDGE JUDGE Comparing Assistant