Bitopan Kalita vs The State Of Assam And Anr
2022 Latest Caselaw 1852 Gua

Citation : 2022 Latest Caselaw 1852 Gua
Judgement Date : 27 May, 2022

Gauhati High Court

Bitopan Kalita vs The State Of Assam And Anr on 27 May, 2022

                                                                                          Page No.# 1/2

GAHC010093022022




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

                                             I.A.(Crl.)/232/2022

             BITOPAN KALITA
             S/O SRI THANESWAR KALITA RESIDENT OF VILLAGE DANGUAPARA
             PO ANEKUCHI
             PS AND DIST NALBARI
             ASSAM


              VERSUS

             THE STATE OF ASSAM AND ANR.
             REPRESENTED BY PP ASSAM

             2:ARATI TAMULI
             W/O SRI NARAYAN TAMULI RESIDENT OF VILLAGE DANGUAPARA
              PO BANEKUCHI
             PS AND DIST NALBARI
             ASSAM
              ------------
             Advocate for : MR. M ALI
             Advocate for : PP
             ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                     BEFORE
                       HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                               ORDER

Date : 27.05.2022

Heard the learned counsel for the parties.

By this interlocutory application under Section 389 Cr.P.C., the applicant has prayed for suspension of sentence vide impugned Judgment and Order dated 14.03.2022 passed by the learned Special Judge, Page No.# 2/2

Nalbari in SPL (P) Case No. 15/2019 and to allow him to go on bail. On hearing the learned counsel for both sides and perusal of the aforesaid Judgment and Order, it is provided that the operation of the sentence passed vide the aforesaid Judgment and Order shall remain stayed till disposal of the connected Criminal Appeal No. 94/2022. The applicant/accused is directed to be released on bail of Rs.50,000/- (Rupees Twenty Thousand) with one surety of like amount to the satisfaction of the learned Special Judge (POCSO Act), Nalbari. With the above directions, the Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant