Gautam Chetry vs Central Bureau Of Investigation ...
2022 Latest Caselaw 4309 Gua

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GAHC010199212022




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

                                 Case No. : Crl.Rev.P./526/2022

            GAUTAM CHETRY
            S/O PADAM BAHADUR CHETRY,
            R/O TWO AND HALF MILE, AIRPORT ROAD, DIMAPUR, NEAR ASSAM
            RIFLE TRAINING CENTRE, NAGALAND.


            VERSUS

            CENTRAL BUREAU OF INVESTIGATION AND ANR.
            REP. BY STANDING COUNCEL, CBI, GUWAHATI.

            2:K.L. MOSES
            THE THEN INSPECTOR OF POLICE
             CBI

Advocate for the Petitioner   : MR. D BORA

Advocate for the Respondent : SC, C B I


             Linked Case : I.A.(Crl.)/670/2022

            GAUTAM CHETRY
            S/O PADAM BAHADUR CHETRY
            R/O TWO AND HALF MILE
            AIRPORT ROAD
            DIMAPUR
            NEAR ASSAM RIFLE TRAINING CENTRE
            NAGALAND.


             VERSUS

            CENTRAL BUREAU OF INVESTIGATION AND ANR.
                                                                             Page No.# 2/2

            REP. BY STANDING COUNCEL
            CBI
            GUWAHATI.

            2:K.L. MOSES
            THE THEN INSPECTOR OF POLICE
             CBI.
             ------------
            Advocate for : MR. D BORA
            Advocate for : SC
             C B I appearing for CENTRAL BUREAU OF INVESTIGATION AND ANR.


                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                       ORDER

Date : 04.11.2022

Heard Mr. N. Mahajan, learned counsel for the petitioner and Mr. M. Haloi, learned Standing Counsel, CBI.

Since the connected revision petition is admitted for hearing, the operation of the impugned judgment and order dated 02.07.2022 passed by the learned Additional Sessions Judge No. 3, Kamrup (M) in Criminal Appeal No. 277/2016 upholding and confirming the judgment and order of conviction dated 26.09.2016 passed by the Special Judicial Magistrate, Assam at Guwahati in CR Case No. 800/2007 under Section 468/471/420 IPC shall remain stayed.

Till disposal of the connected revision petition, the petitioner is allowed to remain on previous bail.

I.A. stands disposed of.

JUDGE

Comparing Assistant