Page No.# 1/3 vs The State Of Assam And Anr
2022 Latest Caselaw 4349 Gua

                                                           Page No.# 1/3

GAHC010222222022




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

                          Case No. : Crl.Rev.P./538/2022

         CHANDAN GOALA AND ANR.
         S/O LT BROJONATH GOALA,
         VILL.- KANAKPUR PT- IV,
         P.O.- KANAKPUR EAST,
         P.S.- JOYPUR,
         DIST.- CACHAR, ASSAM, PIN- 788107.

         2: PITAMBAR GOALA
          S/O LT BROJONATH GOALA

         VILL.- KANAKPUR PT- IV

         P.O.- KANAKPUR EAST

         P.S.- JOYPUR

         DIST.- CACHAR
         ASSAM
         PIN- 788107

         VERSUS

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

         2:ANITA DAS
         W/O UTTAM DAS

         VILL.- KANAKPUR PT- IV

         P.O.- KANAKPUR EAST

         P.S.- JOYPUR
                                                      Page No.# 2/3

            DIST.- CACHAR
            ASSAM
            PIN- 788107

Advocate for the Petitioner   : MR J ISLAM

Advocate for the Respondent : PP, ASSAM




             Linked Case : I.A.(Crl.)/690/2022

            CHANDAN GOALA AND ANR
            S/O JALAL UDDIN CHOUDHURY
            VILL.- KHELMA PART VII
            P.S.- KATIGORAH
            DIST.- CACHAR
            ASSAM.

            2: PITAMBAR GOALA
            S/O LT BROJONATH GOALA

            VILL.- KANAKPUR PT- IV

            P.O.- KANAKPUR EAST

            P.S.- JOYPUR

            DIST.- CACHAR
            ASSAM
            PIN- 788107.
            VERSUS

            THE STATE OF ASSAM
            REP. BY THE LEARNED PUBLIC PROSECUTOR.

            2:ANITA DAS
            W/O UTTAM DAS

            VILL.- KANAKPUR PT- IV

            P.O.- KANAKPUR EAST

            P.S.- JOYPUR
                                                                         Page No.# 3/3

             DIST.- CACHAR
             ASSAM
             PIN- 788107.
             ------------
             Advocate for : MR J ISLAM
             Advocate for : PP
             ASSAM appearing for THE STATE OF ASSAM



                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                       ORDER

Date : 09.11.2022.

Heard Mr. J. Islam, learned counsel for the petitioners. Also heard Mr. P. Barthakur, learned Additional Public Prosecutor for the State of Assam/respondent No.1.

Since the connected revision petition is admitted for hearing, the judgment and order dated 16.09.2022 passed by the ld. Sessions Judge, Cachar, Silchar in Criminal Appeal No. 17/2020, shall remain stayed till disposal of the revision petition. The petitioners are allowed to remain on previous bail who were convicted in G.R. case No. 2673/2015.

The I/A stands disposed of.

JUDGE

Comparing Assistant