Md. Asfaqul Haque vs The State Of Assam And Anr
2021 Latest Caselaw 2507 Gua

                                                                              Page No. 1/2

GAHC010126442019




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

                                 Case No. : I.A.(Crl.)/518/2019

            MD. ASFAQUL HAQUE
            S/O- ALIYAN ALI, R/O- VILL.- BARDOULGURI, P.S. SIPAJHAR, DIST.-
            DARRANG, ASSAM, PIN0 784509.

            VERSUS

            THE STATE OF ASSAM AND ANR
            TO BE REP. BY THE P.P., ASSAM.

            2:MAIDUL HAQUE
             S/O- JHUMAR ALI
             R/O- VILL.- GHILAKURI
             P.S. SIPAJHAR
             DIST.- DARRANG
            ASSAM

Advocate for the Petitioner   : MR. L R MAZUMDER

Advocate for the Respondent : PP, ASSAM

            Linked Case : Crl. A./256/2019

            MD. ASFAQUL HAQUE
            S/O- ALIYAN ALI
            R/O- VILL.- BARDOULGURI
            P.S. SIPAJHAR
            DIST.- DARRANG
            ASSAM
            PIN0 784509.

             VERSUS

            THE STATE OF ASSAM AND ANR
            TO BE REP. BY THE P.P.
            ASSAM.
                                                                                 Page No. 2/2


           2:MAIDUL HAQUE
           S/O- JHUMAR ALI
            R/O- VILL.- GHILAKURI
            P.S. SIPAJHAR
            DIST.- DARRANG
           ASSAM.

           Advocate for : MR. L R MAZUMDER
           Advocate for : PP, ASSAM appearing for THE STATE OF ASSAM AND ANR


                                   BEFORE
                  HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                         ORDER

Date : 25.10.2021

Mr. L.R. Mazumder, learned counsel for the applicant-appellant. This application under Section 389 of the Code of Criminal Procedure, 1973 [CrPC] has been preferred seeking suspension of sentence and bail. The connected appeal has been preferred against the judgment and order dated 07.05.2019 passed by the learned Assistant Sessions Judge, Darrang, Mangaldai in Sessions Case no. 54[DM-4]/2017 whereby the applicant-appellant has been convicted under Sections 448/376(1), Indian Penal Code [IPC] and sentenced him to undergo rigorous imprisonment for 10 [ten] years and a fine of Rs. 10,000/-, in default, simple imprisonment for 6 [six] months and also rigorous imprisonment for 6 [six] months and a fine of Rs. 10,000/-, in default, simple imprisonment for 1 [one] month.

Mr. K.K. Parasar, learned Additional Public Prosecutor has submitted that the case be posted on 29.10.2021 in order to enable him to go through the LCR.

List the case accordingly on 29.10.2021.

JUDGE

Comparing Assistant