Page No.# 1/3 vs The State Of Assam And Anr
2022 Latest Caselaw 3889 Gua

                                                                      Page No.# 1/3

GAHC010080782019




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

                                 Case No. : I.A.(Crl.)/298/2019

            DIPEN PATNAYAK
            S/O- JATIN PATNAYAK,
            R/O- VILL KAMARBANDHA, P.S.- TITABAR, DIST- JORHAT, ASSAM, PIN-
            785630.



            VERSUS

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

            2:SMTI. SUKRI MIRDHA
            (INFORMANT)
             W/O- LATE GURNAM MIRDHA

            R/O- KAMARBANDHA T.E.
            GOPALPUR
            P.O.- GATORGA
            P.S.- JALUKANI
            TITABAR
            DIST- JORHAT
            ASSAM
            PIN-785630

Advocate for the Petitioner   : MR. J C GOGOI

Advocate for the Respondent : PP, ASSAM




             Linked Case : Crl.A./141/2019
                                                                   Page No.# 2/3


             SRI DIPEN PATNAYAK
             S/O- SRI JATIN PATNAYAK

             R/O- VILL KAMARBANDHA
             P.S.- TITABAR
             DIST- JORHAT
             ASSAM.


             VERSUS

             THE STATE OF ASSAM AND ANR
             REPRESENTED BY PP
             ASSAM.

             2:SMTI. SUKRI MIRDHA
             (INFORMANT)
             W/O- LATE GURNAM MIRDHA

             R/O- KAMARBANDHA T.E.
             GOPALPUR
             P.O.- GATORA
             P.S.- JALUKANI
             TITABAR
             DIST- JORHAT
             ASSAM
             PIN-785630.
             ------------
             Advocate for : MR. J C GOGOI
             Advocate for : PP
             ASSAM appearing for THE STATE OF ASSAM AND ANR



                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                       ORDER

28.09.2022

This is an application under Section 389 of the Criminal Procedure Code, 1973 praying for suspension of the impugned Judgment and Order dated 25.07.2017, passed by the learned Special Judge, Jorhat in Special Case No. Page No.# 3/3

68/2016, whereby the present applicant was convicted and sentenced to undergo imprisonment for ten years.

None appears to pursue the present application. accordingly, the same is dismissed for non prosecution.

JUDGE

Comparing Assistant