Sofiar Rahman @ Sofiour Rahman vs The State Of Assam And Anr
2023 Latest Caselaw 1595 Gua

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GAHC010075992023




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



                             Case : I.A.(Crl.)/314/2023

         SOFIAR RAHMAN @ SOFIOUR RAHMAN
         S/O KUTUB UDDIN SK
         R/O SIMUL KANDI
         P.S.- LAKHIPUR
         DIST.- GOALPARA (ASSAM).


          VERSUS

         THE STATE OF ASSAM AND ANR.
         TO BE REP. BY THE P.P.
         ASSAM.

         2:JESMINA KHATUN
         W/O NOBIR HUSSAIN

         R/O SIMUL KANDI

         P.S.- LAKHIPUR

         DIST.- GOALPARA (ASSAM)
         PIN- .
         ------------
         Advocate for : MR H R A CHOUDHURY
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                BEFORE
                   HONOURABLE MRS. JUSTICE MALASRI NANDI
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                                       ORDER

Date : 21.04. 2023 Heard Mr. A. Ahmed, learned counsel for the applicant/ appellant and Ms. B. Bhuyan, learned Addl. PP for the State respondent No. 1.

This is an application filed under Section 389 Cr.P.C., 1973 by the applicant for suspension of sentence and to release the applicant on bail against the impugned judgment dated 06.03.2023 and order dated 13.03.2023, passed by the learned Sessions Judge, Goalpara in Sessions Case No. 123 of 2017.

The learned Addl. PP has prayed for 3 weeks time to file objection, which is allowed.

List the matter after 3 weeks.

In the meantime, learned Addl. PP shall file the objection.

JUDGE

Comparing Assistant