Simanta Gogoi vs The State Of Assam And Anr
2021 Latest Caselaw 3589 Gua

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GAHC010222042021




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

                                 Case No. : Crl.Rev.P./303/2021

            SIMANTA GOGOI
            S/O SHRI BOPARAM GOGOI, R/O VILL-PUKHURIPURIA, P.O. AND P.S.-
            LALUK, DIST- LAKHIMPUR, ASSAM, PIN-784161



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:RAJIB BORA
             S/O SRI LEKHON BORA
             R/O VILL-PUKHURIPURIA
             P.O. AND P.S.-LALUK
             DIST- LAKHIMPUR
            ASSAM
             PIN-78416

Advocate for the Petitioner   : MR. P J SAIKIA

Advocate for the Respondent : PP, ASSAM




             Linked Case : I.A.(Crl.)/576/2021

            SIMANTA GOGOI
            S/O SHRI BOPARAM GOGOI
            R/O VILL-PUKHURIPURIA
            P.O. AND P.S.-LALUK
            DIST- LAKHIMPUR
                                                                         Page No.# 2/3

            ASSAM
            PIN-784161


             VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY THE PUBLIC PROSECUTOR
            ASSAM

            2:RAJIB BORA
            S/O SRI LEKHON BORA
             R/O VILL-PUKHURIPURIA
             P.O. AND P.S.-LALUK
             DIST- LAKHIMPUR
            ASSAM
             PIN-784161
             ------------
            Advocate for : MR. P J SAIKIA
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                      ORDER

Date : --22.12.2021

Heard Mr. P. Bordoloi, learned counsel for the petitioner and Mr. B. Sarma, learned Addl. P.P. for the respondent No. 1.

It is submitted that the petitioner was on interim bail during the period of trial.

Considering the submission made by the learned counsel for the petitioner, till disposal of the connected revision petition, the operation of the impugned judgment dated 09.07.2018 passed by the learned CJM, Lakhimpur, North Lakhimpur in GR Case No. 1491/2014 and affirmed vide Page No.# 3/3

order dated 29.10.2021 by the learned Addl. Sessions Judge (FTC), Lakhimpur, North Lakhimpur shall remain suspended.

The interlocutory application is disposed of.

JUDGE

Comparing Assistant