Nazrul Islam vs The State Of Assam
2023 Latest Caselaw 1673 Gua

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GAHC010126452022




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

                                   Case No. : Crl.A./132/2022

            NAZRUL ISLAM
            S/O ANGSHER ALI
            RESIDENT OF VILLAGE BARKANDA, HEDAYATPUR, GOALPARA, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY PP ASSAM

            2:JONALI HAJONG
             W/O RAHUL HAJONG
            R/O MATIA CAMP NO 4
            P.S MATIA
            DIST- GOALPARA ASSAM
            PIN- 78312

Advocate for the Petitioner   : MR D TALUKDAR

Advocate for the Respondent : PP, ASSAM




             Linked Case : I.A.(Crl.)/334/2022

            NAZRUL ISLAM
            S/O ANGSHER ALI RESIDENT OF VILLAGE BARKANDA
            HEDAYATPUR
            GOALPARA
            ASSAM
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          VERSUS

         THE STATE OF ASSAM
         REPRESENTED BY PP ASSAM


         ------------
         Advocate for : MR D TALUKDAR
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM



                               BEFORE
                HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                    ORDER

Date : 28.04.2023

Heard Mr. D. Talukdar, learned counsel for the applicant/appellant.

Mr. B.B. Gogoi, learned Additional Public Prosecutor appears for the State of Assam.

Mr. H. K. Nath, learned counsel appears for the respondent No.2, informant.

The present Interlocutory Application has been filed by the petitioner praying for bail during pendency of this appeal preferred by the applicant/appellant, against the conviction, awarded by the Judgment and Order dated 25.05.2022 in Sessions Case No. 157/2018.

Heard the learned counsels for the parties on the prayer for stay.

Learned counsel appearing for the informant does not Page No.# 3/3

object the prayer for stay.

Accordingly, since the appeal has already been admitted by order dated 19.07.2022, the prayer for bail is allowed as it is not objected to by the informant.

It is submitted on behalf of the informant that some compromise has been arrived at before the parties in the meantime.

Accordingly, the Interlocutory Application is allowed.

Petitioner is directed to be released on fresh bail, subject to furnishing a bail bond of Rs.25,000/- (Rupees twenty five thousand) only with one local surety of like amount to the satisfaction of Additional Sessions Judge, Goalpara.

Appeal be listed for hearing in the month of August.

JUDGE

Comparing Assistant