Sahalom Hussain Mazumder vs On The Death Of The ...
2021 Latest Caselaw 2993 Gua

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GAHC010192452021




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

                          Case No. : Crl.Rev.P./265/2021

         SAHALOM HUSSAIN MAZUMDER
         S/O LATE RAMIZ UDDIN MAZUMDER
         VILL- KAJIDAHAR PART-II,
         P.O. KAJIDAHAR
         P.S. SONAI
         DIST. CACHAR, ASSAM



         VERSUS

         ON THE DEATH OF THE COMPLAINANT/SAHIR UDDIN MAZUMDER
         (SINCE DECEASED) AND ORS
         HIS LEGAL HERIS-

         1:(E) SMTI. LILY BEGUM LASKAR
          D/O LATE SAHIR UDDIN MAZUMDER
         W/O SAHED AHMED LASKAR
         VILL- UTTAR KRISHNAPUR PART-I
         P.O. AND P.S. SILCHAR
         DIST. CACHAR
         ASSAM
         PIN-788006

         1:(A) SMTI. SAMARUN NESSA
         W/O LATE SAHIR UDDIN MAZUMDER
         VILL- KAJIDAHAR PART-II

         P.O. KAJIDAHAR
          P.S. SONAI
         DIST. CACHAR
         ASSAM
         PIN-788115
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            1:(D) SMTI. SHELLY BEGUM LASKAR
             D/O LATE SAHIR UDDIN MAZUMDER
            W/O NOZRUL HOQUE LASKAR
            VILL- KAJIDAHAR PART-I

            P.O. KAJIDAHAR

            P.S. SONAI
            DIST. CACHAR
            ASSAM
            PIN-788115

            1:(B) SRI BAHAR UDDIN MAZUMDER
             S/O LATE SAHIR UDDIN MAZUMDER
            VILL- KAJIDAHAR PART-II

            P.O. KAJIDAHAR

            P.S. SONAI
            DIST. CACHAR
            ASSAM
            PIN-788115

            1:(C)SRI SAHAR UDDIN MAZUMDER
             S/O LATE SAHIR UDDIN MAZUMDER
            VILL- KAJIDAHAR PART-II

            P.O. KAJIDAHAR

            P.S. SONAI
            DIST. CACHAR
            ASSAM
            PIN-788115

            2:THE STATE OF ASSAM
             REP. BY THE PP
            ASSA

Advocate for the Petitioner   : MR. B C DAS

Advocate for the Respondent : PP, ASSAM
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                                     :: BEFORE ::
                HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN

                                      ORDER

22.11.2021

By way of this petition under Section 397 read with Section 401 CrPC, the petitioner has prayed for stay/suspension of the judgment and order dated 20.12.2017 passed by the learned Addl. C.J.M., Cachar, Silchar in N.I. Case No.29/2021 and subsequent judgment and order dated 23.08.2021 passed by the learned Sessions Judge, Cachar, Silchar and to remain on previous bail till disposal of the present petition.

Heard the learned counsel for the petitioner and also the learned counsel representing the State respondents (respondent no.1).

The revision petition is admitted, subject to payment of 50% of the cheque amount before the learned trial court within a period of 6(six) weeks from the date of passing of this order, with liberty to the respondent/complainant to withdraw the same after due identification.

Let Notice be issued to the respondent nos.2 to 5 by registered post with A/D and usual process, returnable by 6(six) weeks. Extra copy of the petition be furnished to respondent no.6.

Call for the L.C.R both the forums.

Subject to payment of such amount, further execution of the sentence shall remain suspended and the accused petitioner will remain on previous bail, Page No.# 4/4

till disposal of the petition.

List after the returnable date.

JUDGE

Comparing Assistant