Jillul Haque vs The State Of Assam And Anr
2022 Latest Caselaw 1960 Gua

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GAHC010043682020




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

                                Case No. : Crl.Rev.P./282/2021

            JILLUL HAQUE
            S/O. ABDUL MAZID, VILL. BECHIMARY, P.O. AND P.S. DALGAON, DIST.
            DARRANG (ASSAM)



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE P.P., ASSAM

            2:OSMAN MULLAH
             S/O. LATE FAIZUDDIN MULLAH
            VILL. BECHIMARY
             P.O. AND P.S. DALGAON
             DIST. DARRANG (ASSAM

Advocate for the Petitioner   : MRS. R DEVI

Advocate for the Respondent : PP, ASSAM
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                                BEFORE
                   HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                     ORDER

Date : 03.06.2022

Heard Mrs. R. Devi, learned counsel for the petitioner and also heard Mr. D. Das, learned Additional P.P. for the State respondent.

This revision petition is directed against the judgment and order dated 13.11.2019, passed by the learned Additional Sessions Judge (FTC) Darrang, Mangaldai, in Criminal Appeal No. 06(D-1)17, whereby, the learned Court below has dismissed the appeal and thereby, upheld the judgment and order dated 28.10.2016, passed by the learned Principal Magistrate, Juvenile Justice Board, Darrang, Mangaldai in G.R. Case No. 371/2014, under Sections 448/326 IPC, whereby the learned Principal Magistrate, has convicted the petitioner Md. Jillul Haque, under Section 448/325/326(A) IPC, and sentenced him for lodging at a place of safety, Boko for a period of six months for reformation and further, directed the District Legal Services Authority for fixing compensation under the Victim Compensation Scheme.

Admit.

Let notice be issued returnable in 4(four) weeks.

Steps be taken by registered post with A/D as well as by usual process within a week from today.

Since, Mr. Das, learned Additional P.P. has entered appearance on behalf of the State respondent no.1, no formal notice is required to be issued. However, requisite extra copy of the petition be furnished to Mr. Das during the course of Page No.# 3/3

the day.

Call for the scanned copy of the record from the learned Courts below.

Considering the submission of learned Advocates of both sides and also considering the facts and circumstances on the record, the impugned judgment and order dated 13.11.2019, passed by the learned Additional Sessions Judge (FTC) Darrang, Mangaldai, in Criminal Appeal No. 06(D-1)17, stands stayed.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant