Jonish Kro vs The State Of Assam
2022 Latest Caselaw 3766 Gua

Citation : 2022 Latest Caselaw 3766 Gua
Judgement Date : 23 September, 2022

Gauhati High Court

Jonish Kro vs The State Of Assam on 23 September, 2022

                                                                       Page No.# 1/2

GAHC010189682022




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

                                 Case No. : Crl.Rev.P./466/2022

            JONISH KRO
            S/O LATE JOGEN KRO, R/O LORULANGCHO, WARD NO. 5, P.O.- DIPHU, P.S.-
            DIPHU, DIST.- KARBI ANGLONG, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            THROUGH P.P., ASSAM.



Advocate for the Petitioner   : MR. S C BISWAS

Advocate for the Respondent : PP, ASSAM




             Linked Case : I.A.(Crl.)/555/2022

            JONISH KRO
            S/O LATE JOGEN KRO

            R/O LORULANGCHO
            WARD NO. 5

            P.O.- DIPHU

            P.S.- DIPHU

            DIST.- KARBI ANGLONG
                                                                    Page No.# 2/2

           ASSAM.


            VERSUS

           THE STATE OF ASSAM
           THROUGH P.P.
           ASSAM.


           ------------
           Advocate for : MR. S C BISWAS
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM



                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                    ORDER

Date : 23.09.2022.

Heard Mr. S.C. Biswas, learned counsel for the applicant. Also heard Ms. N. Das, learned Addl. Public Prosecutor for the State.

I have gone through the impugned judgment and order, it is hereby directed that the petitioner Jonish Kro is allowed to go on fresh bail of Rs.25,000/- with a surety of like amount to the satisfaction of ld. Sessions Judge, Karbi Anglong, Diphu.

In the meantime, the impugned judgment and order dated 22.08.2022 passed by ld. Sessions Judge, Karbi Anglong, Diphu, shall remain stayed till disposal of the criminal revision petition.

With the above direction, the I/A stands disposed of.

JUDGE

Comparing Assistant