Anjan Jyoti Deka vs The State Of Assam And Anr
2021 Latest Caselaw 3014 Gua

                                                               Page No.# 1/3

GAHC010191142021




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

                              Case No. : Crl.Rev.P./262/2021

            ANJAN JYOTI DEKA
            SON OF PRAFULLA CHANDRA DEKA
            R/O VILL- CHAMARKUCHI
            P.S. GHOGRAPAR
            P.O. SANEKUCHI
            DIST NALBARI, ASSAM
            PIN-781350



            VERSUS

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

            2:LIKI BARMAN KALITA
             W/O KAREN KALITA
            R/O VILL- RANAKUCHI
            P.S. NALBARI
            DIST. NALBARI
            ASSAM

            PIN-78135

Advocate for the Petitioner   : MR. J KALITA

Advocate for the Respondent : PP, ASSAM
                                                                     Page No.# 2/3


                                     :: BEFORE ::
                HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN

                                      ORDER

22.11.2021

By way of this application under Section 397/401 read with Section 482 CrPC, the petitioner has prayed for stay/suspension of the operation of the impugned judgment and order dated 07.09.2021 passed by the learned Sessions Judge, Nalbari in Criminal Appeal No.12/2018 till disposal of the revision petition.

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

Petition is admitted for hearing subject to payment of 50% of the cheque amount before the learned trial court within a period of 4(four) weeks from the date of passing of this order, and withdrawal of the same is subject to the permission of the court.

Let Notice be issued to the respondent no.2 by registered post with A/D and usual process, returnable by 6(six) weeks. Extra copy of the petition be furnished to respondent no.1.

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

Subject to deposit of such amount pertaining to aforesaid case, further execution of the sentence shall remain suspended and the accused petitioner will remain on previous bail, till disposal of the petition.

Page No.# 3/3

List after the returnable date.

JUDGE

Comparing Assistant