Page No.# 1/3 vs The State Of Assam And Anr
2021 Latest Caselaw 3590 Gua

                                                         Page No.# 1/3

GAHC010202572021




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


          Case : I.A.(Crl.)/548/2021

         MUKESH MORANG AND 3 ORS.
         S/O LT. JERIT MORANG
         R/O VILL-AYENGIA BORGAON
         P.S.-GHILAMORA
         DIST-LAKHIMPUR
         ASSAM

         2: HEMANTA TAID @ UMA KT. TAID
         S/O SRI PROBIN TAID @ HOR MOHAN
          R/O VILL-AYENGIA BORGAON
          P.S.-GHILAMARA
          DIST- LAKHIMPUR
         ASSAM

         3: NORENDRA MORANG
         S/O MUKHESWAR MORANG
         R/O VILL-AYENGIA BORGAON
         P.S.-GHILAMARA
         DIST- LAKHIMPUR
         ASSAM

         4: DURGESWAR PREMEY
         S/O ANANDA PREMEY
         R/O VILL- UBHATA CHAMPARA
         P.S.-GHILAPARA
         DIST- LAKHIMPUR
         ASSAM
         VERSUS

         THE STATE OF ASSAM AND ANR.
         REPRESENTED BY THE PUBLIC PROSECUTOR
         ASSAM
                                                                    Page No.# 2/3

              2:BYASJYOTI SAIKIA
              S/O SRI DIBYADHAR SAIKIA
               R/O VILL- MORNOI
               MAJGAON
               P.S.-GHILAMARA
               DIST- LAKHIMPUR
              ASSAM
               PIN-787053
               ------------
              Advocate for : MR G PEGU
              Advocate for : PP
              ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                       ORDER

22.12.2021

Heard Mr. G. Pegu, learned counsel for the applicant/appellant as well as Mr. M.P.Goswami, learned Addl. P.P., Assam appearing for the State respondent No. 1.

By this interlocutory application under Section 389 Cr.P.C., the applicant/appellant, who is convicted and sentenced vide the impugned Judgment and Order, dated 19.11.2021, passed in Sessions Case No. 31(NL)/2018 by the learned Additional Sessions Judge (FTC), Lakhimpur, North Lakhimpur has prayed for suspension of sentence and to allow him to go on bail.

On hearing the learned counsel for both sides and perusal of the impugned Judgment and Order, dated 19.11.2021, passed in Sessions Case No. 31(NL)/2018 by the learned Sessions Judge (FTC), Lakhimpur, North Lakhimpur, it is provided that the operation of the sentence passed therein shall remain stayed till disposal of the connected Criminal Appeal No. Page No.# 3/3

206/2021. The applicant/accused is directed to be released on bail of Rs.25,000/- (Rupees Twenty Five Thousand) with one surety of like amount to the satisfaction of the learned Additional Sessions Judge, FTC, Lakhimpur.

With the above directions, the Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant