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Anuj Kr. Das @ Animesh vs State Of Assam And Anr
2022 Latest Caselaw 2444 Gua

Citation : 2022 Latest Caselaw 2444 Gua
Judgement Date : 22 July, 2022

Gauhati High Court
Anuj Kr. Das @ Animesh vs State Of Assam And Anr on 22 July, 2022
                                                         Page No.# 1/2

GAHC010136322022




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


          I.A.(Crl.)/348/2022

         ANUJ KR. DAS @ ANIMESH
         S/O LATE NALINAKHYA DAS
         RESIDENT OF BISHNU NAGAR
         PO
         PS AND DIST SIVASAGAR
         ASSAM
         785640


          VERSUS

         STATE OF ASSAM AND ANR.
         REPRESENTED BY PP ASSAM

         2:SMTI PARISHMITA MECH
         W/O SRI RAJEN MECH
          RESIDENT OF BISHNU NAGAR
          PO
          PS AND DIST SIVASAGAR
         ASSAM 785640
          ------------

Advocate for : MR. K M HALOI Advocate for : PP ASSAM appearing for STATE OF ASSAM AND ANR.

Page No.# 2/2

BEFORE HON'BLE MR. JUSTICE N. KOTISWAR SINGH HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order 22-07-2022 (N. Kotiswar Singh, J)

Heard Mr. K.M. Haloi, learned counsel for the applicant.

The present application has been filed under Section 389 of the Code of Criminal Procedure for suspension of the impugned judgment and order dated 04.06.2022 passed by the Court of Additional Sessions Judge-cum-Special Judge (POCSO), Sivasagar in Case No. Special POCSO 36/2021 where by the applicant has been convicted under Section 6 of the POCSO Act and for releasing the applicant on bail during the pendency of the appeal.

Issue notice.

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

Learned counsel for the applicant shall take steps for service of notice upon the respondent no.2 by registered post with A/D as well as by usual process.

Prayer for bail will be considered upon completion of the service of notice upon the respondent no.2.

List the matter accordingly.

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

                                             JUDGE                              JUDGE



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