Bhupen Boro vs The State Of Assam And Anr
2021 Latest Caselaw 1384 Gua

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GAHC010001002015




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

                         Case No. : I.A.(Crl.)/301/2020


         BHUPEN BORO
         S/O- LATE TENGRA BORO
         R/O- VILLAGE- NIZARAPAR
         CHANDRAPUR
         P.S.- PRAGJYOTISHPUR
         DISTRICT- KAMRUP(M)
         ASSAM.


          VERSUS


         THE STATE OF ASSAM AND ANR.
         REPRESENTED BY PP
         ASSAM.

         2:SMTI. RAMILA RAJBONGSHI
         W/O- RANJIT RAJBONGSHI
          R/O- VILLAGE- NIZARAPAR
          CHANDRAPUR
          P.S.- PRAGJYOTISHPUR
          DISTRICT-KAMRUP(M)
         ASSAM.

         ------------
         Advocate for : MR. B K MAHAJAN
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.
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                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                          ORDER

Date : 08-04-2021

The learned counsel for the applicant/appellant has prayed for an order of suspension of sentence as well as grant of bail to the applicant/appellant. He has submitted that the applicant has been in custody since the date of judgment.

Mrs. S Jahan, learned Additional Public Prosecutor has submitted that since the punishment imposed upon the applicant is 10 (ten) years, the State would like to file objection.

List the matter on 5th May, 2021.

The prayer for suspension of sentence and grant of bail of the applicant shall be considered on the next date fixed.

JUDGE

Comparing Assistant