Saddam Hussain @ Saddam vs The State Of Assam And Anr
2021 Latest Caselaw 1574 Gua

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GAHC010080132021




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

                                   Case No. : Crl.A./118/2021

            SADDAM HUSSAIN @ SADDAM
            S/O NABUR ALI, VILL-DHANBANDHA, P.S.-BARPETA, DIST-BARPETA,
            ASSAM



            VERSUS

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

            2:MD. KURBAN ALI
             S/O LATE RAIZUDDIN MIYA
            VILL-DHANBANDHA
             P.S.-BARPETA
             DIST-BARPETA
            ASSAM
             PIN-78131

Advocate for the Petitioner   : MR. R ALI

Advocate for the Respondent : PP, ASSAM




             Linked Case : I.A.(Crl.)/263/2021

            SADDAM HUSSAIN @ SADDAM
            S/O NABUR ALI
            VILL-DHANBANDHA
            P.S.-BARPETA
            DIST-BARPETA
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           ASSAM


           VERSUS

          THE STATE OF ASSAM AND ANR.
          (NOTICE THROUGH THE PUBLIC PROSECUTOR
           ASSAM)

          2:MD. KURBAN ALI
          S/O LATE RAIZUDDIN MIYA
          VILL-DHANBANDHA
           P.S.-BARPETA
           DIST-BARPETA
          ASSAM
           PIN-781314
           ------------
          Advocate for : MR. R ALI
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                  BEFORE
                   HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

03.06.2021

Heard Mr. R. Ali, learned counsel for the applicant as well as Mr. D. Das, learned Additional Public Prosecutor for the State.

Issue Notice on the respondent no. 2, returnable in four (4) weeks.

This Interlocutory Application has been filed by the applicant seeking suspension of the sentence imposed by the learned Special Judge, Barpeta, whereby vide Judgment dated 03.04.2021, the applicant is sentenced to undergo R.I. for 3 (three) years and to pay fine of Rs. 2000/-, in default of S.I. for 2 (two) months.

The learned counsel for the applicant shall take steps by registered post and by usual course within 3 (three) working days from today.

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JUDGE

Comparing Assistant