Bijoylal Rajbhar vs The State Of Assam And Anr
2022 Latest Caselaw 4641 Gua

                                                                             Page No.# 1/2

GAHC010219982022




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

                                Case No. : I.A.(Crl.)/727/2022

            BIJOYLAL RAJBHAR
            SON OF LATE PANNALAL RAJBHAR
            R/O SHANTINAGAR, P.O. , P.S. AND DIST. GOALPARA, ASSAM-783101



            VERSUS

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

            2:SHRI PRADIP SEN

             SON OF LATE MADAN SEN
             R/O SHASTRINAGAR
             P.O.
             P.S. AND DIST. GOALPARA
             ASSAM-78310

Advocate for the Petitioner   : MR. DITUL DAS

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                          ORDER

Date : 23-11-2022

Heard Mr. D. Das, learned counsel for the applicant Bijoylal Rajbhar.

Page No.# 2/2

It is submitted that vide order of this Hon'ble Court in Criminal Revision No. 376/2022 the operation of the impugned Judgment & Order dated 29.04.2021 passed by learned SDJM(S), Goalpara in G.R. Case No. 2386/2016 and affirmed by the Additional Sessions Judge, Goalpara in Criminal Appeal No. 13/2021 was stayed. Through this present application the applicant has prayed to be allowed to remain on previous bail.

The learned Add. P.P. Mr. P. Borthakur who is present on behalf of the State Respondent has no objection.

Prayer of the applicant Bijoylal Rajbhar to remain on previous bail as granted by the learned Trial Court is allowed.

The I.A. stands disposed of.

JUDGE

Comparing Assistant