Sajahan Ali @ Sahjahan Ali vs The State Of Assam And Anr
2022 Latest Caselaw 2373 Gua

                                                           Page No.# 1/2

GAHC010130682022




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




          I.A.(Crl.)/337/2022

         SAJAHAN ALI @ SAHJAHAN ALI
         S/O JOYNAL ABEDIN
         VILL- TOTPARA
         P.O. AND P.S.-FAKIRAGRAM
         DIST- KOKRAJHAR
         BTAD
         ASSAM
         PIN-783345


          VERSUS

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

         2:MD. ANOWAR HUSSAIN
         S/O LT. ABUL KASHEM SARKAR
         VILL AND P.O.-SALAKATI
          P.S.-KOKRAJHAR
          DIST-KOKRAJHAR
         ASSAM
          PIN-783369
          ------------
         Advocate for : MR. M U MONDAL
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                  BEFORE
                                                                                Page No.# 2/2

                       HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 18.07.2022

This interlocutory application has been filed by the applicant Sajahan Ali @ Sahjahan Ali under Section 389 Cr.P.C. for suspension of the impugned judgment and order dated 01.06.2022, passed in Crl.A. No. 09/2020, by the learned Sessions Judge, Kokrajhar, Assam and also the judgment and order dated 02.07.2020, in G.R. Case No.154/2019 passed by the learned Chief Judicial Magistrate, Kokrajhar.

Heard Mr. M.U. Mondal, learned counsel for the applicant. Also heard Ms. N. Das, learned Additional Public Prosecutor, Assam.

Considering the submissions advanced 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 02.07.2020 passed in GR Case No. 154/2019 by the learned Chief Judicial Magistrate, Kokrajhar and also the judgment and order dated 01.06.2022 passed in Crl.A. No.09/2020 by the learned Sessions Judge, Kokrajhar, Assam stands stayed.

The applicant is allowed to remain on previous bail.

I.A. stands disposed of.

JUDGE

Comparing Assistant