Page No.# 1/3 vs The State Of Assam
2022 Latest Caselaw 2336 Gua

                                                         Page No.# 1/3

GAHC010135922022




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




          I.A.(Crl.)/339/2022



         MD. ALTAF HSSAIN AND 4 ORS.
         S/O- LATE RAIZUDDIN SARKAR
         R/O- VILL.- BALAPARA
         P.S. JOGIGHOPA
         DIST. BONGAIGAON
         ASSAM
         PIN- 783388.


         2: MD. MOYNUL HOQUE
         S/O- LATE RAIZUDDIN SARKAR
          R/O- VILL.- BALAPARA
          P.S. JOGIGHOPA
          DIST. BONGAIGAON
         ASSAM
          PIN- 783388.


         3: MD. DULAL HOQUE
         S/O- LATE RAIZUDDIN SARKAR
         R/O- VILL.- BALAPARA
         P.S. JOGIGHOPA
         DIST. BONGAIGAON
         ASSAM
         PIN- 783388.


         4: MD. SAMSUL HOQUE
         S/O- LATE RAIZUDDIN SARKAR
                                                                                  Page No.# 2/3

            R/O- VILL.- BALAPARA
            P.S. JOGIGHOPA
            DIST. BONGAIGAON
            ASSAM
            PIN- 783388.

            5: MD. NAZMUL HOQUE @ PAPU
            S/O- SAMSUL HOQUE
            R/O- VILL.- BALAPARA
            P.S. JOGIGHOPA
            DIST. BONGAIGAON
            ASSAM
            PIN- 783388.
            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE P.P.
            ASSAM


            ------------
            Advocate for : MR. M HOQUE
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM



                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 18.07.2022

Heard Mr. M. Hoque, learned counsel for the applicant. Also heard Ms. N. Das, learned Additional Public Prosecutor for the State.

This interlocutory application has been filed by the applicant praying for suspension of the sentence and for allowing him to remain previous bail.

Considering the submission made by the learned counsel of both sides and also considering the facts and circumstance on the record and the grounds taken in the revision petition, the operation of the judgment and order dated 14.06.2022 passed in Sessions Case No.210/2014, under Section 341/326/34 IPC, by the learned Additional Sessions Judge, Goalpara stands stayed.

Page No.# 3/3

The applicants are allowed to remain on previous bail.

I.A. stands disposed of.

JUDGE

Comparing Assistant