Abidur Ali @ Abedur Ali vs The State Of Assam And Anr
2022 Latest Caselaw 392 Gua

Citation : 2022 Latest Caselaw 392 Gua
Judgement Date : 7 February, 2022

Gauhati High Court

Abidur Ali @ Abedur Ali vs The State Of Assam And Anr on 7 February, 2022

                                                                Page No.# 1/2

GAHC010019092022




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

                                Case No. : Crl.Rev.P./40/2022

             ABIDUR ALI @ ABEDUR ALI
             S/ O LATE AKONMAN ALI
             R/O VILL- BORKULA GAON
             P.S. SIMULIGURI
             DIST. SIBSAGAR, ASSAM,
             PIN-785686



             VERSUS

             THE STATE OF ASSAM AND ANR
             TO BE REP. BY THE PP, ASSAM

             2:SMTI. DULUMONI CHANGMAI
              S/O NITYA CHANGMARI
             R/O VILL- NO. CHANGMAI GAON
             P.S.MORAN
             DIST. DIBRUGARH
             ASSA

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                   HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
                                          ORDER

07.02.2022 Page No.# 2/2

By way of this petition under Section 397 and 401 CrPC, petitioner has challenged the impugned judgment and order dated 22.04.2021 passed in Criminal Appeal No.54(4)/2017 by the learned Sessions Judge, Dibrugarh, affirming the judgment and order dated 02.11.2017 passed by the learned

Judicial Magistrate 1st Class, Dibrugarh, in G.R. Case No.167/2012 whereby the petitioner was convicted under Section 354 IPC and sentenced to R.I for one year and to pay fine of Rs.1,000/- i/d, S.I. for 30 days.

Heard the learned counsel for the petitioner and also the learned counsel representing the State (respondent no.1).

Let Notice be issued to the respondent no.2 by registered post with A/D and usual process, returnable by 4(four) weeks. Extra copy of the petition be furnished to respondent no.1.

Call for the legible scanned copy of the L.C.Rs from both the forums.

Having regard to the nature of accusation, the accused petitioner is allowed to remain on previous bail till disposal of the matter and execution of the sentence is hereby stayed. Further, warrant of arrest, if any, in the meantime, has been issued, shall remain stayed.

JUDGE

Comparing Assistant