Rajib Doley vs The State Of Assam And Anr
2022 Latest Caselaw 631 Gua

                                                           Page No.# 1/2

GAHC010022432022




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



          I.A.(Crl.)/56/2022

         RAJIB DOLEY
         S/O. SRI LANKESWAR DOLEY
         VILL. LAIMEKURI
         P.S. CHIMEN CHAPORI
         DIST. DHEMAJI
         ASSAM.


          VERSUS

         THE STATE OF ASSAM AND ANR.
         REP. BY PP
         ASSAM.

         2:RAHUL BASUMATARY
         S/O. LT. BHABEN BASUMATARY
          R/O. HARMATI
          P.O. MERBIL
          P.S. LALUK
          DIST. LAKHIMPUR.
          ------------
         Advocate for : MR B BURAGOHAIN
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.
                                                                        Page No.# 2/2


                                    :: BEFORE ::
                 HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN

                                     ORDER

22.02.2022

By way of this application under Section 397(1) of the CrPC, the applicant has prayed for stay of the operation of impugned judgment and order dated 04.01.2022 whereby the revisional court has affirmed the judgment and order dated 24.12.2019 passed in G.R. Case No.1094/2018 wherein he was convicted under Section 379 IPC and allowed him to remain on previous bail.

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

Considering the facts in issue, the operation of the judgment and orders dated 04.01.2022 and 24.12.2019, is hereby stayed. Also, the applicant/petitioner is allowed to remain on previous bail till disposal of the revision petition.

The application stands accordingly disposed of.

JUDGE

Comparing Assistant