Case No. : I.A.(Crl.)/80/2022 vs The State Of Assam And Anr
2022 Latest Caselaw 656 Gua

                                                                           Page No.# 1/2

GAHC010033062022




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

                              Case No. : I.A.(Crl.)/80/2022
             PULAK GOGOI
             S/O. SRI KANTO GOGOI
             VILL. TEOK BOGORIGURI GAON
             P.O. AND P.S. SONARI
             DIST. CHARAIDO
             ASSAM
             PIN-785690.

             VERSUS

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

             2:KUKIL TANTI
             S/O. LT. PRAHALAD TANTI
             VILL. TEOK BOGORIGURI GAON
              P.O. AND P.S. SONARI
              DIST. CHARAIDO
             ASSAM
              PIN-785690.
              ------------
             Advocate for : MR. P D NAIR
             Advocate for : PP
             ASSAM appearing for THE STATE OF ASSAM AND ANR.


                                      BEFORE
               HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
                                ORDER

23.02.2022 By this application filed under Section 397 CrPC, the petitioner has challenged the Judgment and Order dated 06.10.2021, passed in Criminal Appeal No. 47(4)/2015, by Page No.# 2/2

the learned Additional Sessions Judge, Sivasagar, dismissing the appeal and thereby, upholding and affirming the impugned Judgment and Order dated 12.10.2015, passed in Sessions Case No. 15 (S-C)/2013 by the learned Assistant Sessions Judge, Sivasagar. Heard the learned counsel for both the parties.

As the revision has already been admitted, the petitioner is hereby allowed to remain on previous bail in connection with Sessions Case No. 15(SC)/2013, pending before the learned Assistant Sessions Judge, Sivasagar and the execution of sentence vide Judgment and Order dated 12.10.2015, shall remain suspended.

JUDGE

Comparing Assistant