Page No.# 1/2 vs The State Of Assam And Anr
2022 Latest Caselaw 1860 Gua

                                                           Page No.# 1/2

GAHC010096802022




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


                                 I.A.(Crl.)/233/2022

         PUJARI PATHAK AND ANR.
         W/O AMULYA PATHAK RESIDENT OF SAWNAGAON
         PS AND DIST BONGAIGAON
         ASSAM

         2: BHANUMATI SINGHA
         W/O CHITTARANJAN SINGHA

         RESIDENT OF ATUGAON
         PS AND DIST BONGAIGAON
         ASSAM 783380
         VERSUS

         THE STATE OF ASSAM AND ANR.
         REPRESENTED BY PP ASSAM

         2:SMTI NOMUNA PATHAK
         W/OSRI PABITRA PATHAK
         RESIDENT OF VILLAGE CHAUNAGAON
          PO MULAGAON
          PS BONGAIGAON
         ASSAM 783380
          ------------
         Advocate for : MR. S C BISWAS
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.
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                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                           ORDER

Date : 27.05.2022 By this interlocutory application, the applicants have prayed for suspension of the sentence vide impugned Judgment and Order dated dated 26.04.2022 passed by the learned Special Judge, Bongaigaon in Special (P) Case No. 19 (BGN) and to allow him to remain on previous bail.

Having heard the learned counsel for the parties and considering the averments made in the application, the operation of the sentence vide the aforesaid Judgment is hereby suspended till the disposal of the connected criminal appeal and the applicants are allowed to remain on previous bail.

The interlocutory application stands disposed of.

JUDGE

Comparing Assistant