Sahanur Ali @ Sahnur Ali vs Ashique Abrar Islam
2021 Latest Caselaw 3469 Gua

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GAHC010211982021




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

                                Case No. : Crl.Rev.P./283/2021

             SAHANUR ALI @ SAHNUR ALI
             S/O LATE SADULLAH SHEIKH
             R/O WARD NO. II, SHANTIPUR MANGALDOI TOWN,
             P.S. MANGALDOI SADAR
             P.O. MANGALDOI
             DIST. DARRANG, ASSAM
             PIN-784125


             VERSUS

             ASHIQUE ABRAR ISLAM
             S/O MONOWAR ISLAM
             IBRAHIM ALI ROAD, WARD NO. II
             MANGALDOI TOWN,
             P.O. AND P.S. MANGALDOI
             DIST. DARRANG, ASSAM
              PIN-784125



Advocate for the Petitioner   : MR Z ALAM

Advocate for the Respondent :



                                         BEFORE
               HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
                                ORDER

14.12.2021 Heard the learned counsel for the petitioner.

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The revision is against the concurrent findings of the learned trial Court and the learned appellate Court.

The revision is admitted for hearing, subject to payment of 50% of the compensation amount before the learned trial Court within a period of 6 (six) weeks from today.

Let a notice be issued to the respondent by registered post with A/D as well as by usual process, returnable by 6 (six) weeks.

Call for the LCR from both the forums.

Subject to deposit of such payment, execution of the sentence, vide impugned judgment and order dated 27.10.2021, passed by the learned Additional Sessions Judge (FTC), Darrang at Mangaldai, in Criminal Appeal No. 18 (D-3)/2019, arising out of NIR Case No. 17/2014, is hereby stayed and the accused is allowed to remain on previous bail.

JUDGE

Comparing Assistant