Bipin Rai @ Ray vs The State Of Assam
2021 Latest Caselaw 2523 Gua

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GAHC010144682021




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

                              Case No. : I.A.(Crl.)/431/2021

           BIPIN RAI @ RAY
           S/O- SHIV SHANKAR RAY
           R/O- WARD NO. 3
           BALUCHAR NEAR JOGOMAYA GHAT
           P.S.
           P.O. AND DIST.- DHUBRI
           ASSAM
           PIN- 783301.


            VERSUS

           THE STATE OF ASSAM
           REP. BY THE P.P.
           ASSAM


           ------------
           Advocate for : MRS J D KHAUND
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM



                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                        ORDER

Date : 25-10-2021

The applicant is represented by Mrs. JD Khaund, learned counsel.

The State respondent is represented by Mr. BB Gogoi, learned Additional Page No.# 2/2

Public Prosecutor.

This appeal is filed seeking bail of the applicant and suspension of sentence imposed vide the judgment and order, dated 25.08.2021, passed by the learned Special Judge, Dhubri in Special Case No. 104/2018 convicting the accused-applicant and sentencing him under Section 448 of the IPC to suffer simple imprisonment for 1 (one) year and under Section 4 of the POCSO Act to undergo rigorous imprisonment for 10 (ten) years and to pay a fine of Rs. 5,000/- with a default clause.

The State respondent has sought for some time to file objection. Prayer is allowed.

Accordingly, list this matter on 9th November, 2021. In the meantime, the State respondent shall file objection, if any.

JUDGE

Comparing Assistant