Paresh Kaibarta vs The State Of Assam And Anr
2021 Latest Caselaw 323 Gua

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GAHC010190442020




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

                                     Case No. : Crl.A./2/2021

            PARESH KAIBARTA
            S/O- SRI CHANDRA KAIBOITRA, R/O- VILL.- GARBHITAR, BALAGAON, P.S.
            RANGIA, DIST.- KAMRUP, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY P.P., ASSAM

            2:AKAN KAIBARTA
            W/O- HARAKANTA KAIBARTA
             R/O- VILL.- GARBHITAR
             BALAGAON P.S. RANGIA
             DIST.- KAMRUP ASSAM

Advocate for the Petitioner   : MR. Y S MANNAN

Advocate for the Respondent : PP, ASSAM



             Linked Case : I.A.(Crl.)/1/2021

            PARESH KAIBARTA
            S/O- SRI CHANDRA KAIBOITRA
             R/O- VILL.- GARBHITAR
             BALAGAON
             P.S. RANGIA
             DIST.- KAMRUP ASSAM.

             VERSUS
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            THE STATE OF ASSAM AND ANR.
            REP. BY P.P.
            ASSAM

            2:AKAN KAIBARTA
            W/O- HARAKANTA KAIBARTA
             R/O- VILL.- GARBHITAR
             BALAGAON P.S. RANGIA
             DIST.- KAMRUP ASSAM.
             ------------
            Advocate for : MR. Y S MANNAN
            Advocate for : PP ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                     BEFORE
                        HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                              ORDER

Date : 01.02.2021

By this application under Section 389 CrPC, the petitioner prays for suspension of sentence and bail.

The appellant was convicted vide judgment and order dated 19.11.2020 passed by the learned Special Judge, Kamrup, Rangia in Special Case No. 16/2019, whereby the appellant was convicted under Section 4 of the POCSO Act and sentenced to rigorous imprisonment for 10 years and to pay fine of Rs. 5,000/- with default stipulation.

The prayer made in this application shall be considered after receipt of the LCR. In the meantime, State may file objection, if any.

JUDGE

Comparing Assistant