Sri Ashok Bhaduri Ashramik vs The State Of Assam And Anr
2022 Latest Caselaw 3309 Gua

                                                                  Page No.# 1/2

GAHC010233852019




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

                               Case No. : I.A.(Crl.)/73/2020

          SRI ASHOK BHADURI ASHRAMIK
          S/O LT. SHISHIR RANAN BHADURI
          R/O VILL. BAMUNIGAON PART-III
          P.S. BILASHIPARA

           VERSUS

          THE STATE OF ASSAM AND ANR
          REPRESENTED BY PP
          ASSAM.

          2:FELANI DAS
          W/O PHANI DAS
           R/O VILL. BAMUNIGAON PART-II
           P.S. BILASHIPARA
           DIST. DHUBRI
          ASSAM.
           ------------
          Advocate for : MS B GOGOI
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM AND ANR

          Linked Case : Crl.A./380/2019

         SRI ASHOK BHADURI ASHRAMIK
         S/O- LATE SHISHIR RANAN BHADURI, R/O- VILL.- BAMUNIGAON PART-II,
         P.S. BILASIPARA, DIST.- DHUBRI, ASSAM.

         VERSUS

         THE STATE OF ASSAM AND ANR
         REP. BY P.P., ASSAM.

         2:SMTI. FELANI DAS
                                                                                        Page No.# 2/2

               W/O- PHANI DAS
               R/O- VILL.- BAMUNIGAON PART-II
               P.S. BILASHIPARA
               DIST.- DHUBRI ASSAM

Advocate for the Petitioner    : MRS. B GOGOI

Advocate for the Respondent : PP, ASSAM

                                     BEFORE
                       HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                             ORDER

Date : 31.08.2022

Heard Mrs. B. Gogoi, learned counsel for the applicant/appellant as well as Ms. S.H. Bora, learned Addl. P.P., Assam appearing for the State respondent No. 1.

By this interlocutory application under Section 389 Cr.P.C., the applicant/appellant, who is convicted and sentenced vide the impugned Judgment and Order, dated 14.08.2019 and 21.08.2019, passed in Special (POCSO) Case No. 16/2017 by the learned Special Judge, Bilasipara, Dhubri, has prayed for suspension of sentence and to allow him to go on bail.

On hearing the learned counsel for both sides and perusal of the impugned Judgment and Order, dated 14.08.2019 and 21.08.2019, passed in Special (POCSO) Case No. 16/2017 by the learned Special Judge, Bilasipara, Dhubri, it is provided that the operation of the sentence passed therein shall remain stayed till disposal of the connected Criminal Appeal No. 380/2019.

The applicant/accused is directed to be released on bail of Rs.50,000/- with one surety of like amount to the satisfaction of the learned Special Judge (POCSO Act), Bilasipara, Dhubri.

With the above directions, the Interlocutory Application stands disposed of.

JUDGE Comparing Assistant