Ambia Khatun vs The State Of Assam
2022 Latest Caselaw 1294 Gua

                                                         Page No.# 1/2

GAHC010070072022




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



                                I.A.(Crl.)/160/2022
                                         in
                                Crl.Rev.P./151/2022

         AMBIA KHATUN
         W/O- MOZIBUR RAHMAN
         R/O- VILL.- LALTAPO
         DIST. SONITPUR
         ASSAM
         PIN- 784180.


          VERSUS

         THE STATE OF ASSAM
         REPRESENTED BY THE P.P.
         ASSAM


         ------------
         Advocate for : MR. A K HUSSAIN
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM
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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 and Order dated 17.02.2022 passed in Criminal Appeal No. 7 (S-4) of 2020 by the Sessions Judge, Sonitpur shall remain suspended till disposal of the criminal revision petition.

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

The IA(Crl.) is disposed of.

JUDGE

Comparing Assistant