BISHWAJIT DEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Leave granted.

(2.) The Criminal Appeal has been filed challenging the impugned judgment and order dtd. 23/1/2024 passed by the Gauhati High Court at Assam in Case number Crl. Rev. No.P/483/2023, whereby the appellant's writ petition challenging the order dtd. 9/10/2023 passed by the Additional Sessons Judge Karbi Anglong, Diphu, in Dillai Police Station case No.32/2023, corresponding to G.R. Case No.150/2023 dtd. 5/10/2023 was dismissed.

(3.) Briefly stated the relevant facts of the present case are that the appellant had purchased a Truck for commercial purpose bearing Registration No.AS-01-NC-4355 (hereinafter referred to as "the Vehicle") with the intent of plying the same. The Vehicle was purchased on monthly Equated Monthly Instalment of Rs.1,00,020.00 (One lakh and twenty rupees) and according to the appellant, it is his only source of income.