Gauhati High Court
Sri Kailash Verma vs Sri Sujit Kumar Das And Anr on 12 October, 2020
Page No.# 1/2
GAHC010302512019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A. 127/2020
1:SRI KAILASH VERMA
S/O- SRI GOPAL PRASHAD VERMA,
R/O- NATUN BAZAR, HOJAI, WARD NO. 2,
P.O. AND P.S.- HOJAI, DISTRICT- HOJAI(ASSAM), PIN- 782435.
VERSUS
1:SRI SUJIT KUMAR DAS AND ANR
PROPRIETOR OF M/S OM TRADING , MAIN ROAD, HOJAI (NEAR ANFAR
COLLECTION), P.O AND P.S.- HOJAI, DISTRICT- HOJAI( ASSAM), PIN-
782435.
2:THE STATE OF ASSAM.
REPRESENTED BY PP
ASSAM
Advocate for the Petitioner : MR. R DEV
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE MIR ALFAZ ALI
ORDER
Date : 12-10-2020 Heard learned counsel for the appellant. This appeal against acquittal has been filed by the complainant/appellant u/s 378(4) CrPC, for which leave is already granted.
The appeal is admitted.
Page No.# 2/2 Call for the record.
Issue notice returnable within 4(four) weeks.
The appellant to take steps for notice by registered post with A/D and also in usual process through the jurisdictional Magistrate.
JUDGE Comparing Assistant