Chidananda Moran @ Sidananda ... vs The State Of Assam
2022 Latest Caselaw 3093 Gua

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GAHC010158422022




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

                                Case No: I.A.(Crl.)/441/2022


          CHIDANANDA MORAN @ SIDANANDA MORAN
          S/O- LATE HARINATH MORAN
          R/O- LUKHURAKHON
          P.O. BISHRAMPUR
          P.S. MORANHAT
          DIST. CHARAIDEO
          ASSAM
          PIN- 785670.


          VERSUS

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


          ------------
          Advocate for : MR B SHARMA
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM



                               BEFORE
               HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                    ORDER

Date : 18.08.2022

Heard Mr. B. Sharma, learned counsel for the appellant. Also heard Mr. Bhaskar Sarma, learned APP for the State.

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By this application under section 389 Cr.P.C., the applicant has prayed for staying/suspending the operation of judgment and order dated 13.06.2022 passed by the learned Sessions Judge, Charaideo in Sessions Case No. 37 (S- C)/2014.

The learned APP has opposed the prayer for bail.

The learned counsel for the petitioner has submitted that on 13.06.2022, after the pronouncement of judgment, the petitioner had filed petition no. 881/2022 before the learned Sessions Judge, Charaideo and the said learned Court by order dated 13.06.2022 had allowed the applicant to remain on previous bail.

Considering that the petitioner was sentenced to undergo simple imprisonment for 3 (three) years and he was on bail althoughout, the Court is inclined to allow the applicant to go on bail on furnishing fresh bail bond of Rs.50,000/- with two suitable sureties of like amount to the satisfaction of learned Sessions Judge, Charaideo. Along with the bail bond, the applicant shall submit an undertaking before the Court of learned Sessions Judge, Charaideo to surrender before the said learned Court to suffer the sentence awarded against him in the event the appeal is decided against the applicant.

Subject to compliance of above, this application stands disposed of.

JUDGE

Comparing Assistant