Fulchand Ali vs The State Of Assam And Anr
2022 Latest Caselaw 2407 Gua

                                                                Page No.# 1/2

GAHC010127792022




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


             I.A.(Crl.)/333/2022

            FULCHAND ALI
            S/O LATE CHANDU MIA RESIDENT OF VILLAGE GAGOLMARI
            PS AND DIST BARPETA
            ASSAM

             VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:FEDDUS ALI

            S/O LATE BAHAR UDDIN
            RESIDENT OF VILLAGE GAGOLMARI
            PS AND DIST BARPETA
            ASSAM
            ------------

Advocate for : DR. B AHMED Advocate for : PP ASSAM appearing for THE STATE OF ASSAM AND ANR.

BEFORE HON'BLE MR. JUSTICE N. KOTISWAR SINGH HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order 20-07-2022

(N. Kotiswar Singh, J)

Heard Mr. N. Hoque, learned counsel for the applicant.

Page No.# 2/2

The present application has been filed under Section 389 of the Code of Criminal Procedure for suspension of the execution of the impugned judgment and order dated 15.06.2022 and for releasing the applicant on bail.

Issue notice.

Ms. B. Bhuyan, learned Additional Public Prosecutor, Assam, accepts notice on behalf of the State of Assam, opposite party/respondent no.1.

Since the uncle of the alleged victim (the complainant and the opposite party no.2 herein) is also a party, we deem it appropriate that the opposite party no.2 may also be heard before considering the prayer in this application.

Accordingly, issue notice upon the opposite party/respondent no.2.

The notice will be served to the opposite party/respondent no.2 through the O.C. of Barpeta Police Station, for which Registry will take appropriate steps.

List the matter after 4 (four) weeks.

In the meantime, the Opposite Parties may file their objection, if so desire.

                                               JUDGE                            JUDGE


Comparing Assistant