Page No.# 1/2 vs The State Of Assam And Anr
2022 Latest Caselaw 5088 Gua

                                                                       Page No.# 1/2

GAHC010255152022




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

                                Case No. : I.A.(Crl.)/796/2022

            ABDUL KALAM AZAD @ KALAM
            S/O SOBET ALI MIAH, R/O-VILL-DIGHALTARI ,P.O-DIGHALTARI, P.S-
            GOLAKGANJ, DIST-DHUBRI ,ASSAM, PIN-783337

            2: MOINUL HOQUE
             S/O SOBET ALI MIAH
             R/O-VILL-DIGHALTARI
            P.O-DIGHALTARI
             P.S-GOLAKGANJ
             DIST-DHUBRI
            ASSAM
             PIN-78333

            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:ON THE DEATH OF SAINUDDIN BEPARI
            HIS LEGAL HEIRS SOFIA BIBI
            W/O LATE SAIMUDDIN BEPARI
             R/O-DIGHALTARI
             P.O-DIGHALTARI
             P.S-GOLAKGANJ
             DIST-DHUBRI
            ASSAM
             PIN-78333

Advocate for the Petitioner   : MR. M U MONDAL

Advocate for the Respondent : PP, ASSAM
                                                                                          Page No.# 2/2

                                     BEFORE
                        HONOURABLE MRS. JUSTICE MALASRI NANDI

                                               ORDER

Date : 20.12.2022 Heard Mr. M.U. Mondal, learned counsel for the petitioners. Also heard Mr. B. Sarma, learned Addl. P.P., Assam appearing for the respondent No. 1.

As the revision is admitted, the applicants are allowed to go on fresh bail on furnishing a bail bond of Rs. 10,000/- each in connection with GR Case No. 14/2007 (Golakganj P.S. Case No. 441/2007) to the satisfaction of the learned CJM, Dhubri and the operation of the impugned judgment and Orders dated 26.07.2017 passed in GR No. 14/2007 and 14.05.2019 passed in C.A. No. 09/2017 by the learned CJM, Dhubri and Sessions Judge, Dhubri respectively shall remain stayed till disposal of the revision petition.

The I.A.(Crl.) is disposed of.

JUDGE

Comparing Assistant