Anjan Hafila vs Central Bureau Of Investigation ...
2021 Latest Caselaw 240 Gua

                                                                     Page No.# 1/2

GAHC010012302021




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

                                    Case No. : Crl.A./18/2021

            ANJAN HAFILA
            S/O. BANIKANTA HAFILA, VILL. DAGAON, P.O. SAMBARIA, P.S. LANKA,
            DIST. DIMA HASAO, ASSAM.

            VERSUS

            CENTRAL BUREAU OF INVESTIGATION AND ANR.
            REP. BY SC, CBI.

            2:SRI NG. KHAMRANG (INFORMANT)
             DY. SUPERINTENDENT OF POLICE ACB
             SHILLONG
             MEGHALAYA-793001

Advocate for the Petitioner   : S BORGOHAIN

Advocate for the Respondent : SC, CBI



             Linked Case : I.A.(Crl.)/37/2021

            ANJAN HAFILA
            S/O. BANIKANTA HAFILA
            VILL. DAGAON
            P.O. SAMBARIA
            P.S. LANKA DIST. DIMA HASAO
            ASSAM.


             VERSUS

            CENTRAL BUREAU OF INVESTIGATION AND ANR. E
            REP. BY SC CBI.
                                                                                          Page No.# 2/2


            2:SRI NG. KHAMRANG (INFORMANT)
            DY. SUPERINTENDENT OF POLICE ACB
             SHILLONG
             MEGHALAYA-793001.
             ------------
            Advocate for : S BORGOHAIN
            Advocate for : SC
             CBI appearing for CENTRAL BUREAU OF INVESTIGATION AND ANR. E



                                     BEFORE
                        HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                                 ORDER

Date : 27.01.2021

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 30.12.2020 passed by the learned Special Judge, CBI, Assam Additional Court No. 3, Chandmari at Guwahati in Special Case No. 13/2013, whereby the appellant was convicted under Section 120(B)/468/471/409 IPC read with Section 13(2) & 13(1)(c) of the Prevention of Corruption Act and sentenced to simple imprisonment for one year each and to pay fine of Rs. 5,000/- each with default stipulation.

It is submitted by the learned counsel for the petitioner that the petitioner has already been granted bail by the learned trial court.

The petitioner shall continue to avail the bail granted by the learned trial court till disposal of the connected appeal.

I.A. stands disposed of.

JUDGE

Comparing Assistant