Page No.# 1/2 vs The State Of Assam And Anr
2021 Latest Caselaw 137 Gua

                                                          Page No.# 1/2

GAHC010002832021




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


          Case : I.A.(Crl.)/9/2021

         RUHUL AMIN SK AND ANR
         S/O ABDUL JALIL SK
         R/O VILL-GHEGERALGA PT II
         P.O.-GERAMARI
         P.S.-GAURIPUR
         DIST-DHUBRI
         ASSAM

         2: FULBAR ALI SK
         S/O SONAULLAH FAKIR
          R/O VILL-GHEGERALGA PT II
          P.O.-GERAMARI
          P.S.-GAURIPUR
          DIST-DHUBRI
         ASSAM
         VERSUS

         THE STATE OF ASSAM AND ANR
         REPRESENTED BY THE PUBLIC PROSECUTOR
         ASSAM

         2:MOHD. KERAMAT ALI MOLLAH
         S/O HAJI KESHMOT ALI MOLLAH
         VILL-GHEGERALGA PT II
          P.O.-GERAMARI
          P.S.-GAURIPUR
          DIST-DHUBRI
         ASSAM
          ------------
         Advocate for : MR H R A CHOUDHURY
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR
                                                                                           Page No.# 2/2




                                             BEFORE
                   HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN

                                          :: O R D E R ::

18-01-2021

Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor, Assam.

As the revision is admitted for hearing, the present petitioner is hereby allowed to remain on previous bail till disposal of the present petition and the execution of sentence in the impugned judgment and order of the learned trial court in GR Case No. 285/2014 dated 17.05.2010 which is upheld by appellate court in Crl. Appeal No. 13/2019 dated 07.12.2020 is hereby stayed.

Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant