Rituporna Gogoi vs The State Of Assam And Anr
2022 Latest Caselaw 2146 Gua

                                                            Page No.# 1/2

GAHC010112932022




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



                                     I.A.(Crl.)/277/2022
                                              in
                                     Crl. Rev P. 290/2022

         RITUPORNA GOGOI
         S/O. SRI NABAJYOTI GOGOI
         R/O. JYOTINAGAR
         P.O. AND P.S. DIBRUGARH
         DIST. DIBRUGARH
         ASSAM.


          VERSUS

         THE STATE OF ASSAM AND ANR.
         REP. BY PP
         ASSAM.

         2:SUMBOR DAS

         S/O. GUGUBOR DAS
         R/O. DEWANBARI GAON
         P.S. BARBARUAH
         DIST. DIBRUGARH
         ASSAM
         PIN-786007.
         ------------
         Advocate for : MR S M ABDULLAH P
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                    BEFORE
                                                                                 Page No.# 2/2




                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

15.06.2022

Since the connected revision petition is admitted for hearing, the operation of the judgment dated 18.04.2022 passed by the Additional Sessions Judge, Dibrugarh in Criminal Appeal No. 55 (4)/2017 shall remain stayed till disposal of the petition.

Further, the applicant is allowed to remain on previous bail.

The IA stands disposed of.

JUDGE

Comparing Assistant