Baburam Murmu vs The State Of Assam And Anr
2022 Latest Caselaw 1293 Gua

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GAHC010071222022




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


                              I.A.(Crl.)/161/2022
                                      in
                             Crl. Rev. P. 153/2022

         BABURAM MURMU
         S/O- SRI RANJIT MURMU
         VILL.- PASCHIM MALIPARA
         P.S. KOKRAJHAR
         P.O. BISMURI
         DIST. KOKRAJHAR
         PIN- 783370.


          VERSUS

         THE STATE OF ASSAM AND ANR
         REPRESENTED BY THE ADDL. PUBLIC PROSECUTOR
         ASSAM

         2:JUBIRAJ BASUMATRY
         S/O- GHANASHYAM BASUMATARY
          R/O- SUDEMPURI
         WARD NO. 4
          P.O.
          P.S. AND DIST. KOKRAJHAR
          PIN- 783370.
          ------------
         Advocate for : MR. A ROSHID
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR
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                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

18.04.2022

Since the connected appeal is admitted for hearing, the operation of the Judgment dated 29.03.2022 passed in Criminal Appeal No. 08/2020 by the Sessions Judge, Kokrajhar shall remain suspended till disposal of the criminal revision petition.

The applicant is allowed to remain on previous bail granted to him.

The IA (Crl.) stands disposed of.

JUDGE

Comparing Assistant