Jahirul Islam @ Zahirul Islam ... vs The State Of Assam And Anr
2021 Latest Caselaw 1129 Gua

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GAHC010123932019




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

                          Case No. : I.A.(Crl.)/447/2019


         JAHIRUL ISLAM @ ZAHIRUL ISLAM SARKAR
         S/O NURUL ISLAM SARKAR
          R/O NATUN FALIMARI
          P.O.-BILASIPARA
          P.S.-BILASIPARA
          DIST-DHUBRI (ASSAM)
          PIN-783448


          VERSUS

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

         2:ABDUR ROHMAN MONDAL
         S/O ATAUR ROHMAN MONDAL
          R/O BILASIPARA
          P.O.- BILASIPARA
          P.S.-BILASIPARA
          DIST-DHUBRI
         ASSAM
          PIN-783448
          ------------
         Advocate for : MR. B K SARMA
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                    BEFORE
               HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
                                ORDER

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23.03.2021 Heard the learned counsel for the petitioner as well as the learned Additional Public Prosecutor.

As the revision petition has already been admitted and the accused is already allowed to go on bail, the execution of sentence vide judgment and order dated 13.05.2018, passed in Criminal Appeal No. 14/2018, shall remain stayed, till disposal of the revision petition.

JUDGE

Comparing Assistant