Mastakin Ali vs The State Of Assam And Anr
2022 Latest Caselaw 2299 Gua

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GAHC010110772022




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

                                 Case No. : I.A.(Crl.)/262/2022

            MASTAKIN ALI
            S/O. IDRISH ALI, R/O. KONERIA, BISHNUNAGAR, P.S. AND DIST.
            KARIMGANJ, ASSAM



            VERSUS

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

            2:ABDUL ROUF
             S/O. LATE BASIR ALI
             R/O. KUJAB
             P.O. MANIKGANJ
             P.S. AND DIST. KARIMGANJ
            ASSAM
             PIN- 78312

Advocate for the Petitioner   : MR. S C BISWAS

Advocate for the Respondent : PP, ASSAM




             Linked Case : Crl.Rev.P./81/2022

            MASTAKIN ALI
            S/O. IDRISH ALI
            R/O. KONERIA
            BISHNUNAGAR
            P.S. AND DIST. KARIMGANJ
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          ASSAM


          VERSUS

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

          2:ABDUL ROUF
          S/O. LATE BASIR ALI
           R/O. KUJAB
           P.O. MANIKGANJ
           P.S. AND DIST. KARIMGANJ
          ASSAM
           PIN- 783126
           ------------
          Advocate for : MR. S C BISWAS
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                BEFORE
               HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                   ORDER

Date : 30.06.2022.

Heard Ms. A. Das, learned counsel for the applicant. Also heard Mr. P. Borthakur, learned Addl.P.P. for the State of Assam.

This is an application u/s 389 Cr.P.C., praying for suspension of sentence as well as for granting bail to the applicant.

By the judgment dated 19.03.2019 passed by ld. CJM in G.R. case No. 1939/2015, the applicant was convicted u/s 279/304(A)/338/337 of IPC.

The judgment was confirmed by the ld. Sessions Judge in criminal appeal No. 08(02)/2019.

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I have given my anxious consideration to the submission made by the learned counsels for both sides.

The applicant was on bail at the time of trial. Therefore, the impugned judgments are stayed till disposal of the connected revision petition. The applicant Md. Mastakin Ali is allowed to go on bail of Rs.20,000/- with a surety of like to the satisfaction of ld. CJM, Karimganj.

With the aforesaid directions, the I/A stands disposed of.

JUDGE

Comparing Assistant