Joydev Nath @ Jaydeep Nath vs The State Of Assam
2022 Latest Caselaw 4642 Gua

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GAHC010222302022




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

                                Case No. : I.A.(Crl.)/688/2022

            JOYDEV NATH @ JAYDEEP NATH
            S/O- NIRANANDA NATH, R/O- VILL.- HILAGARI, P.S. BILASIPARA, DIST.
            DHUBRI, ASSAM, PIN- 783348.



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : MR Z ALAM

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                          ORDER

Date : 23-11-2022

Heard Mr. Z. Alam, learned counsel for the petitioner who has preferred a revision against the Judgment & Order dated 30.09.2022 passed by the learned Sessions Judge, Kamrup (M) in connection with Criminal Appeal No. 4/2022 and Judgment & Order 23.12.2021 in G.R. Case No. 5116/2011 passed by learned Judicial Magistrate, First Class, Kamrup (M).

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The petitioner was sentenced to 2 years imprisonment and fine under Section 326 IPC. The petitioner has prayed for suspension of sentence in the afore-mentioned case and he has also prayed to remain on previous bail.

The learned Addl. P.P. has no objection. He is already on bail.

The petitioner is allowed to remain on previous bail. The conviction and sentence of the petitioner in the afore-mentioned cases is suspended until further orders.

The I.A. stands disposed of.

JUDGE

Comparing Assistant