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Page No.# 1/2 vs Chandra Handique
2022 Latest Caselaw 2731 Gua

Citation : 2022 Latest Caselaw 2731 Gua
Judgement Date : 3 August, 2022

Gauhati High Court
Page No.# 1/2 vs Chandra Handique on 3 August, 2022
                                                                 Page No.# 1/2

GAHC010150402022




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

                           Case No. : I.A.(Crl.)/400/2022
                                         in
                               Crl.Rev.P./393/2022

         M/S RAJIB STEEL FABRICATION BHADHARA KRISHI PAM NIGAM AND ANR.
         P.O. BHADHARA P.S. SIVASAGAR DIST. SIVASAGAR
         ASSAM
          PIN-785640

         2: SRI RAJIB GOGOI
         S/O SRI GOBIN GOGOI PROPRIETOR OF M/S RAJIB STEEL FABRICATION
         BHADHARA KRISHI PAM NIGAM P.O. BHADHARA
          P.S. SIVASAGAR
          DIST. SIVASAGAR
         ASSAM
          PIN-785640
         VERSUS

         CHANDRA HANDIQUE
         S/O LATE MALBHOG HANDIQUE R/O A.T. ROAD
         SIVASAGAR TOWN
         WARD NO. 6
         P.O. SIVASAGAR
         P.S. SIVASAGAR
         DIST. SIVASAGAR
         ASSAM
         PIN-785640


         ------------
         Advocate for : MR. A R SHOME
         Advocate for : appearing for CHANDRA HANDIQUE



                                     BEFORE
                                                                           Page No.# 2/2

                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                        ORDER

03.08.2022 Heard Shri AJ Ghosh, learned counsel for the applicants, who by means of this application filed under Section 389 of the CrPC for suspension of sentence and to allow the petitioner no. 2 to remain on previous bail.

The connected Criminal Revision Petition being Crl.Rev.P./393/2022 has been admitted today.

As regards the ground of challenge, this Court is of the opinion that without hearing the other side, a blanket stay on the judgment impugned is not warranted. However, in the interest of justice, it is directed that till the next date fixed i.e. 12.09.2022, the petitioner no. 2 be allowed to remain on previous bail.

List on 12.09.2022.

JUDGE

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