Kabir Ali vs The State Of Assam And Anr
2021 Latest Caselaw 432 Gua

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GAHC010015552021




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

                                    Case No. : Crl.A./20/2021

            KABIR ALI
            S/O- RASHID ALI, R/O- VILL.- SANTIPUR NIGAM, P.S. MATIA, DIST.-
            GOALPARA, ASSAM



            VERSUS

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

            2:SMTI. MANJU ROY
            W/O- SRI SANTOSH ROY
             R/O- PATHSALA
             JYOTI NAGAR
             P.S. PATACHARKUCHI
             DIST.- BARPETA
            ASSA

Advocate for the Petitioner   : MR. M AHMED

Advocate for the Respondent : PP, ASSAM




             Linked Case : I.A.(Crl.)/43/2021

            KABIR ALI
            S/O- RASHID ALI
            R/O- VILL.- SANTIPUR NIGAM
            P.S. MATIA
            DIST.- GOALPARA
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              ASSAM


              VERSUS

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

             2:SMTI. MANJU ROY
             W/O- SRI SANTOSH ROY
              R/O- PATHSALA
              JYOTI NAGAR
              P.S. PATACHARKUCHI
              DIST.- BARPETA
             ASSAM
              ------------
             Advocate for : MR. M AHMED
             Advocate for : PP
             ASSAM appearing for THE STATE OF ASSAM AND ANR



                                      BEFORE
                         HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                                 ORDER

Date : --08.02.2021 Heard learned counsel for the applicant.

This application under Section 389 of the Cr.P.C. has been filed praying for an order suspending the judgment and order dated 03.10.2019 passed by the learned Additional Sessions Judge, Bajali at Pathsala, in Special POCSO Case No.18/2018 and also to allow him to go on bail.

This application shall be heard after receipt of the LCR. In the meantime, the respondent may file objection, if they so desire.

JUDGE

Comparing Assistant