Case No. : I.A.(Crl.) 684/2023 vs The State Of Assam And Anr
2023 Latest Caselaw 2984 Gua

Citation : 2023 Latest Caselaw 2984 Gua
Judgement Date : 8 August, 2023

Gauhati High Court

Case No. : I.A.(Crl.) 684/2023 vs The State Of Assam And Anr on 8 August, 2023

                                                                           Page No.# 1/2

GAHC010167152023




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

                             Case No. : I.A.(Crl.) 684/2023
                                  in Crl. A. 292/2023
           UTPAL DEKA
           S/O LATE LAKHINDRA NATH DEKA
           R/O KACHAMARI P.S.- NAGAON SADAR
           DIST.- NAGAON ASSAM PIN- 782001.


           VERSUS

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

           2:CHANDAN BORAH
           S/O MOHAN CHANDRA BORAH
            R/O UDASHIN CHOWK
            P.S.- KALIABOR
            DIST.- NAGAON
           ASSAM PIN-
            ------------
           Advocate for : MR. S Ali
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM AND ANR.


                                  BEFORE
                    HONOURABLE MR. JUSTICE AJIT BORTHAKUR
                                   ORDER

Date : 08.08.2023

Heard Mr. S. Ali, learned counsel for the applicant/appellant as well as Mr. B. Sarma, learned Addl. P.P., Assam appearing for the State respondent.

By this interlocutory application under Section 389 Cr.P.C., the Page No.# 2/2

applicant/appellant has prayed for suspension of sentence, vide impugned judgment and order, dated 29.05.2023, passed by the learned CJM, Nagaon in NI Case No. 98/2019 and to allow him to remain on previous bail.

On hearing the learned counsel for both sides and perusal of the impugned judgment and order, dated 29.05.2023, passed by the learned CJM, Nagaon in NI Case No. 98/2019, it is provided that the operation of the sentence passed therein shall remain stayed till disposal of the connected Criminal Appeal No. 292/2023.

The applicant/accused is permitted to remain on previous bail till disposal of the connected Criminal Appeal No. 292/2023.

With the above directions, the Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant