Sidam Bairagi vs The State Of Assam And Anr
2021 Latest Caselaw 984 Gua

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GAHC010053452020




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

                                 Case No. : I.A.(Crl.)/587/2020

            SIDAM BAIRAGI
            S/O- LATE MADHAB BAIRAGI,
            VILLAGE- MOWAMARI,
            P.S.- MANGALDAI, DIST- DARRANG, ASSAM.



            VERSUS

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

            2:NIKHIL MONDAL
             S/O- LATE MOTI LAL MONDAL

            VILLAGE- MOWAMARI

            P.S.- MANGALDAI

            DIST- DARRANG
            ASSAM.
            PIN- 784125

Advocate for the Petitioner   : MR. NASIRUDDIN

Advocate for the Respondent : PP, ASSAM




             Linked Case : Crl.A./217/2020

            SIDAM BAIRAGI
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         S/O- LATE ADHAB BAIRAGI

         VILLAGE- MOWAMARI

         P.S.- MANGALDAI

         DIST- DARRANG
         ASSAM.


         VERSUS

         THE STATE OF ASSAM AND ANR
         REPRESENTED BY PP
         ASSAM.

         2:MR. NIKHIL MONDAL
         S/O- LATE MOTI LAL MONDAL

         VILLAGE- MOWAMARI

         P.S.- MANGALDAI

         DIST- DARRANG
         ASSAM.
         PIN- 784125.
         ------------
         Advocate for : MR. NASIRUDDIN
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR



                               BEFORE
                 HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                       ORDER

15-03-2021

Heard Mr. Nasiruddin, learned counsel for the applicant. Also heard Mr. B.B. Gogoi, learned Addl. Public Prosecutor for the State respondent.

By this interlocutory application under Section 389 Cr.P.C., the applicant has prayed for suspension of the operation of impugned judgment and order dated 30.09.2019, passed in Sessions case No. 181(DM)/2017 by Page No.# 3/3

the learned Additional Sessions Judge, Darrang, Mangaldai and also allowing him to go on bail.

On hearing the learned counsel for the parties and the grounds cited in the application, the applicant is hereby allowed to go on bail on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) only with one suitable surety of like amount to the satisfaction of the learned Additional Sessions Judge, Darrang, Mangaldai and the operation of the sentence vide the aforesaid judgment and order shall remain suspended till disposal of the connected appeal.

The I.A. stands disposed of.

JUDGE

Comparing Assistant