Kamal Ali vs The State Of Assam
2022 Latest Caselaw 2582 Gua

                                                                       Page No.# 1/2

GAHC010075452022




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

            Case : I.A.(Crl.)/188/2022

           KAMAL ALI
           S/O LATE KUTUB ALI
           RESIDENT OF VILLAGE MOLLAPARA
           NALBARI TOWN
           WARD NO. 11
           PS AND DIST NALBARI
           ASSAM
           781335

           VERSUS

           THE STATE OF ASSAM
           REPRESENTED BY PP ASSAM

           ------------
           Advocate for : MD. S M RAHMAN
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM



                                  BEFORE
                    HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                         ORDER

29.07.2022

Heard Md. S. M. Rahman, learned counsel for the applicant also heard Mr. B. B. Gogoi, learned Additional Public Prosecutor, Assam.

By this Interlocutory Application under Section 389 Cr.P.C., the petitioner has prayed for suspension of judgment dated 15.03.2022 and sentence dated Page No.# 2/2

17.03.2022 passed by the learned Special Judge, Nalbari in NDPS Case No. 23/2020 by enlarging the accused/applicant to go on bail during the pendency of the criminal appeal.

This application will be considered after receipt of the LCR.

List the matter along with Criminal Appeal No. 67/2022 after receipt of the LCR.

JUDGE

Comparing Assistant