Jyoti Borah vs The State Of Assam And Anr
2021 Latest Caselaw 2444 Gua

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GAHC010162752021




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

          I.A.(Crl.)/410/2021

          JYOTI BORAH
          D/O- LATE GANESH BORAH
           R/O- VILL.- MAHIMABARI GAON
           P.S. BARHOLLA
           DIST.- JORHAT
           ASSAM


           VERSUS

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

          2:MANASH JYOTI BORAH
          SON OF TULSI BORAH
           R/O- VILL.- KUKURAPUHIA GAON
           P.S. DERGAON
           DIST.- GOLAGHAT
          ASSAM
           ------------
          Advocate for : MR. P HAZARIKA
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM AND ANR.

                                BEFORE
               HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                     ORDER

06-10-2021 Mr. P.K. Munir, learned counsel represents the appellant. Ms. S.H. Bora, learned Additional Public Prosecutor, represents for the State respondent No. 1.

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This interlocutory application has been filed by the applicant-appellant seeking suspension of execution of the sentence imposed vide judgment, dated 07-03- 2020 and the order, dated 06-03-2020, by learned Sessions Judge, Jorhat, in Sessions Case No. 64(JJ)/2008 and to allow the applicant-appellant to remain on previous bail.

Heard the learned counsel for the applicant-appellant. The applicant-appellant was allowed to remain on bail for one month upto 05- 04-2020. The period has already been lapsed. However, the learned counsel for the petitioner has sought for allowing him to remain of previous bail. Considering the materials placed before this Court, the sentence imposed against the applicant-appellant is suspended till the next date fixed and the applicant-appellant is allowed to remain on previous bail till 08-11-2021, i.e., the date fixed in the connected criminal appeal. Final decision on the prayer for suspension of sentence and prayer for bail will be considered after perusal of the LCR.

List the matter on 08-11-2021.

JUDGE

Comparing Assistant