Nurul Islam @ Nurul Haque vs The State Of Assam And Anr
2021 Latest Caselaw 27 Gua

                                                                            Page No.# 1/2

GAHC010123072020




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

                                 Case No. : I.A.(Crl.)/447/2020

            NURUL ISLAM @ NURUL HAQUE
            S/O PASOR ALI, R/O VILL. SINGTOLI, P.S.AND P.O. TEZPUR, DIST.
            SONITPUR, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP, ASSAM.

            2:MUSTT. RASHIDA KHATOON
            W/O HASEN ALI
             R/O KHOLIHAMARI
             P.O. AND P.S. TEZPUR
             DIST. SONITPUR
            ASSAM

Advocate for the Petitioner   : MR. S C BISWAS

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                           ORDER

Date : 05.01.2021 Heard Mr. SC Biswas, learned counsel for the applicant and Mr. D Das, learned Additional Public Prosecutor, Assam for the State respondent 1.

Page No.# 2/2

By this application under Section 389 Cr.P.C., the applicant has prayed for allowing him to go on bail and suspension of the operation of the sentence vide impugned Judgment and sentence, dated 07.07.2020, passed by the learned Special Judge, Sonitpur in Special (P) Case No.89/2018, whereby he has been convicted and sentenced to undergo rigorous imprisonment for 5 years and to pay fine of Rs.10,000/- and in default to undergo rigorous imprisonment for 6 months u/s 10 of the POCSO Act.

Having heard the learned counsel for the parties and considering the averments made in the application, the operation of the sentence vide the aforesaid Judgment and sentence is hereby suspended till disposal of the connected criminal appeal and the appellant is allowed to go on bail of Rs.25,000/- with one surety of the like amount to the satisfaction of the learned Special Judge, Sonitpur at Tezpur.

The interlocutory application stands disposed of.

JUDGE

Comparing Assistant