Rajib Pegu vs The State Of Assam And Anr
2023 Latest Caselaw 2890 Gua

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GAHC010146442023




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

                               Case No: I.A.(Crl.)/669/2023


          RAJIB PEGU
          S/O GANESH PEGU R/O KAMREK GAON P.S PANIGAON PIN 787052 DIST.
          LAKHIMPUR ASSAM


          VERSUS

          THE STATE OF ASSAM AND ANR.
          REP .BY THE PP
          ASSAM

          2:AJOY MORANG
          S/O KHAGESWAR MORANG R/O VILL. KAMREK P.O. PANIGAON DIST.
          LAKHIMPUR PIN 787052 ASSAM
           ------------
          Advocate for : MS. D BORGOHAIN
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM AND ANR.



                               BEFORE
               HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                  HONOURABLE MR. JUSTICE KARDAK ETE

                                   ORDER

Date : 04.08.2023 (K.R. Surana, J)

Heard Ms. D. Borgohain, learned counsel for the applicant. Also heard Ms. A. Begum, learned APP appearing for the State.

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2. By filing this application u/s 389(3) Cr.P.C., the applicant has prayed for (1) staying the operation of judgment and order of conviction dated 15.06.2023 passed by the learned Sessions Judge, Lakhimpur, North Lakhimpur in Sessions Case No. 197(NL)/2017, thereby sentencing the appellant to undergo RI for life and fine of Rs.10,000/- (Rupees ten thousand only) with default stipulations.; and (2) to allow him to go on bail.

3. Issue notice returnable in 4 (four) weeks.

4. Requisite extra copies of the application be furnished to the learned APP in course of the day.

5. The applicant shall take steps within 2 (two) days for service of notice on the opposite party no.2 by registered post with A/D as well as by usual process to be routed through the jurisdictional Magistrate.

6. This interlocutory application shall be considered on receipt of the LCR, which is called for in connection with the connected appeal.

7. List after 4 (four) weeks.

                        JUDGE                                 JUDGE




Comparing Assistant