Thangneivah Baite vs Md. Faizal Hoque
2021 Latest Caselaw 2490 Gua

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GAHC010168472021




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

                                Case No. : Crl.Rev.P./231/2021

             THANGNEIVAH BAITE
             W/O LATE MOGEMBO ANAL
             RESIDENT OF PILLANGKATA, PO PILLANGKATA RAID MARWET,PS
             KHANAPARA DIST RIBHOI , MEGHALAYA, 781029



             VERSUS

             MD. FAIZAL HOQUE
             S/O JALIMUDDIN AHMED
             RESIDENT OF VILLAGE DANGARKUCHI, PO SONKUCHI, DIST BARPETA,
             ASSAM 781301



Advocate for the Petitioner   : MR. M K BORAH

Advocate for the Respondent :




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

08.10.2021

This petition under Section 401 read with Section 482 of the Cr.P.C. is directed against the judgment and order dated 26.03.2021, passed by the learned Additional Sessions Judge, FTC, No. 3, Kamrup (M), Guwahati, in Page No.# 2/3

Criminal Appeal No. 180/2019.

It is to be mentioned here that vide impugned judgment and order, dated 26.03.2021, the learned Additional Sessions Judge, FTC, No. 3, Kamrup (M), Guwahati, has upheld the judgment and order, dated 09.09.2019, passed by the learned JMFC, Kamrup (M), Guwahati, in C.R. Case No. 2580/2017.

Heard Mr. M. K. Borah, learned counsel for the petitioner.

Also perused the documents placed on record.

Issue notice, returnable within 4 (four) weeks.

Steps for causing service of notice upon the sole respondent be taken by registered post with A/D as well as by usual process.

Call for the scanned copy of the record from the learned Court below.

Pending disposal of this petition, operation of the impugned judgment and order dated 26.03.2021, passed by the learned Additional Sessions Judge, FTC, No. 3, Kamrup (M), Guwahati, in Criminal Appeal No. 180/2019, stands stayed.

The learned counsel for the petitioner submits that till disposal of the Appeal, the petitioner may be allowed to remain on previous bail.

Prayer is, accordingly, allowed.

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List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant