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Pranjal Bhowmik @ Pranjal Das ... vs The State Of Assam And Anr
2021 Latest Caselaw 717 Gua

Citation : 2021 Latest Caselaw 717 Gua
Judgement Date : 26 February, 2021

Gauhati High Court
Pranjal Bhowmik @ Pranjal Das ... vs The State Of Assam And Anr on 26 February, 2021
                                                                        Page No.# 1/2

GAHC010035052021




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

                                Case No. : I.A.(Crl.)/113/2021

            PRANJAL BHOWMIK @ PRANJAL DAS BHOWMIK
            S/O- SRI SUKUMAR BHOWMIK @ HARADHAN BHOWMIK, R/O- VILL.-
            PATIDOIVERELA, P.S. MISSAMARI, DIST.- SONITPUR, ASSAM, PIN- 784506.



            VERSUS

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

            2:SRI MANTU KALITA
             S/O- LATE KRISHNA KALITA
             R/O- VILL.- PATIDOIVERELA
             P.S. MISSAMARI
             DIST.- SONITPUR
            ASSAM
             PIN- 784506

Advocate for the Petitioner   : MR. A M BORA

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM
                       HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                          ORDER

Date : 26-02-2021 Suman Shyam, J Page No.# 2/2

Heard Mr. A.M. Bora, learned Sr. counsel assisted by Mr. D.P. Mandal, learned counsel for the applicant. Also heard Mr. M. Phukan, learned Addl. P.P. Assam appearing for the State and Mr. Z. Alam, learned counsel for the informant.

By filing this I.A. the applicant has approached this Court for the second time seeking suspension of sentence imposed by the judgment and order dated 13-08-2019 passed by the learned Sessions Judge, Sonitpur, Tezpur in Sessions Case No. 304/2015 and also for his release on bail.

Mr. Phukan submits that since it is second bail application filed by the same applicant, State be given a week's time to obtain instruction and file objection.

Prayer allowed.

Registry to list this matter again after a week.

In the meantime, objection, if any, be brought on record.

                                               JUDGE                     JUDGE
GS


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