Moinul Hoque vs The State Of Assam
2022 Latest Caselaw 4087 Gua

                                                               Page No.# 1/2

GAHC010172412022




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

                              Case No. : I.A.(Crl.)/252/2022


         MOINUL HOQUE
         S/O JALIL UDDIN RESIDENT OF VILLAGE KEOTKUCHI
         PS AND DIST BARPETA
         ASSAM

          VERSUS

         THE STATE OF ASSAM
         REPRESENTED BY PP ASSAM

         ------------
         Advocate for : MR. K BHATTACHARJEE
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM


          Linked Case : Crl.A./101/2022

         MOINUL HOQUE
         S/O JALIL UDDIN
         RESIDENT OF VILLAGE KEOTKUCHI
         PS AND DIST BARPETA
         ASSAM

          VERSUS

         THE STATE OF ASSAM
         REPRESENTED BY PP ASSAM

         ------------
         Advocate for : MR. K BHATTACHARJEE
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM
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                                       BEFORE
                       HON'BLE MR. JUSTICE N. KOTISWAR SINGH
                           HON'BLE MR. JUSTICE ROBIN PHUKAN
                                        :: O R D E R ::

21.10.2022 [N. Kotiswar Singh, J]

Heard Mr. K. Bhattacharjee, learned counsel for the applicant/appellant. Also heard Ms. B. Bhuyan, learned Senior counsel as well as Additional Public Prosecutor, Assam assisted by Mr. J. Das, learned counsel appearing for the State.

I.A.(Crl.) No.252/2022 has been filed for staying the operation of the impugned judgment and order dated 20.04.2022 passed in Special Case No.31/2021 by learned Sessions Judge, Barpeta and to release the applicant/appellant on bail till final disposal of the appeal.

Mr. Bhattacharjee, learned counsel for the applicant/appellant submits that he may be allowed to make the prayer for bail at the time of hearing of the main appeal.

In view of the above submissions, I.A. (Crl.) 252/2022 stands closed.

Since the records have been received, let the Paper Book be prepared and the appeal (Crl.A. No.101/2022) be listed for hearing in usual course after preparation of Paper Book.

                      JUDGE                                       JUDGE




Comparing Assistant