Omar Ali vs The State Of Assam And Anr
2021 Latest Caselaw 418 Gua

                                                                       Page No.# 1/3

GAHC010014122021




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

I.A.(Crl.)/55/2021

OMAR ALI
S/O- LATE HASEN ALI
VILL.- BAMUNITILA
P.S. AND DIST.- BONGAIGAON
ASSAM.


VERSUS

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

2:RUHUL AMIN
S/O- LATE AFJAL SEIKH
VILL.- BAMUNITILA
 P.O. DHANTOLA
 P.S. AND DIST.- BONGAIGAON
ASSAM
 PIN- 783372.
 ------------
Advocate for : MR. N UDDIN
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR.



                               In Case No. : Crl.A./25/2021

             OMAR ALI
             S/O- LATE HASEN ALI, VILL.- BAMUNITILA, P.S. AND DIST.-
             BONGAIGAON, ASSAM.
                                                                                 Page No.# 2/3


            VERSUS

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

            2:RUHUL AMIN
             S/O- LATE AFJAL SEIKH
            VILL.- BAMUNITILA
             P.O. DHANTOLA
             P.S. AND DIST.- BONGAIGAON
            ASSAM
             PIN- 783372

Advocate for the Petitioner   : MR. N UDDIN

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 05.02.2021

Heard Mr. N Uddin, learned counsel for the applicant and Ms. A Begum, learned Additional Public Prosecutor for the State respondent No.1.

This application u/s 389 of the Cr.P.C. has been filed by the applicant Omar Ali, who has been convicted vide Judgment & Order, dated 27.11.2020 passed by the learned Special Judge, Bongaigaon in Special (P) Case No.15(BGN)/2018 convicting the accused applicant U/S 10 of the POCSO Act and sentencing him to RI for 5 years and fine of Rs.2,000/- i/d RI for 1 month.

As LCR has been called for in the connected criminal appeal, the interim prayer will be considered after receipt of the LCR.

List on 10.03.2021.

JUDGE Page No.# 3/3

Comparing Assistant