Md. Basir Uddin @ Basir Uddin vs The State Of Assam And Anr
2021 Latest Caselaw 2371 Gua

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GAHC010136742021




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

          I.A.(Crl.)/389/2021

          MD. BASIR UDDIN @ BASIR UDDIN
          S/O- ABDUL JABBAR
          VILL.- AMRAGURI
          P.S. LAHARIGHAT
          DIST.- MORIGAON
          ASSAM


          VERSUS

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

          2:MARINA ASPIN
          D/O- LATE ASRAF ALI
          VILL.- AMRAGURI
           P.S. LAHARIGHAT
           DIST.- MORIGAON
          ASSAM
           ------------
          Advocate for : MR. J AHMED
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM AND ANR.

                                BEFORE
               HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                    ORDER

29-09-2021 Mr. J. Ahmed, learned counsel represents the appellant-appellant. Ms. S.H. Bora, learned Additional Public Prosecutor represents the State respondent.

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This interlocutory application has been filed for releasing the appellant on bail and suspension of sentences passed by the learned Sessions Judge-cum-Special Judge, Morigaon, vide judgment and order, dated 05-05-2021, in POCSO Case No. 04/2019, convicting the appellant and sentencing him to suffer rigorous imprisonment for two years and to pay fine of Rs.10,000/- with default clause for the offence punishable under Section 354 of the IPC and to undergo rigorous imprisonment for one month for the offence punishable under Section 448 of the IPC In view of admission of the connected Crl. A. No. 157/2021, the sentence imposed upon the applicant/appellant is stayed till disposal of the said appeal and the since the applicant/appellant is already on bail, he is allowed to remain on previous bail.

This interlocutory application stands disposed of accordingly.

JUDGE

Comparing Assistant