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Mahir Uddin @ Mahiruddin Ali vs The State Of Assam And Anr
2022 Latest Caselaw 1796 Gua

Citation : 2022 Latest Caselaw 1796 Gua
Judgement Date : 25 May, 2022

Gauhati High Court
Mahir Uddin @ Mahiruddin Ali vs The State Of Assam And Anr on 25 May, 2022
                                                                          Page No.# 1/2

GAHC010094052022




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

                             Case No. : I.A.(Crl.)/223/2022

           MAHIR UDDIN @ MAHIRUDDIN ALI
           S/O JAHAR ALI RESIDENT OF VILLAGE KADAMTOLI
           PS AND DIST BONGAIGAON
           ASSAM

           VERSUS

           THE STATE OF ASSAM AND ANR.
           REPRESENTED BY PP ASSAM

           2:SMTI SUMITRA TAPADAR
           W/O SRI BISHNU TAPADAR
           VILLAGE SALBARI PIPELINE
            PS AND DIST BONGAIGAON
           ASSAM
            783380
            ------------
           Advocate for : MR. A M AHMED
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                  BEFORE
                    HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                       ORDER

Date : 25.05.2022

Heard Mr. A. M. Ahmed, learned counsel for the applicant/appellant as well as Ms. S.H. Borah, learned Addl. P.P., Assam appearing for the State respondent.

Page No.# 2/2

By this interlocutory application under Section 389 Cr.P.C., the applicant/appellant has prayed for suspension of sentence, vide impugned judgment and order dated 22.04.2022 passed by the learned Special Judge, Bongaigaon in Special (P) Case No. 29(BNG) of 2020 and to allow him to remain on previous bail.

On hearing the learned counsel for both sides and perusal of the impugned Judgment and Order, dated 22.04.2022, passed in Special (P) Case No. 29(BNG) of 2020 by the learned Special Judge, Bongaigaon, it is provided that the operation of the sentence passed therein shall remain stayed till disposal of the connected Criminal Appeal No. 91/2022.

The applicant/accused is permitted to remain on previous bail till disposal of the connected Criminal Appeal No. 91/2022.

With the above directions, the Interlocutory Application stands disposed of.

JUDGE

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