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Page No.# 1/2 vs The State Of Assam And Anr
2023 Latest Caselaw 3281 Gua

Citation : 2023 Latest Caselaw 3281 Gua
Judgement Date : 23 August, 2023

Gauhati High Court
Page No.# 1/2 vs The State Of Assam And Anr on 23 August, 2023
                                                            Page No.# 1/2

GAHC010177842023




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

                           Case No. : I.A.(Crl.)/700/2023

         ALIBOR RAHMAN AND 2 ORS
         S/O SAHABOL SK.
         R/O VILL- GHASBARI,
         P.S. BILASIPARA,
         DIST. DHUBRI, ASSAM

         2: KAJIBOR RAHMAN
          S/O SAHABOL SK.
         R/O VILL- GHASBARI

         P.S. BILASIPARA

         DIST. DHUBRI
         ASSAM

         3: SOFIOR RAHMAN
          S/O SAHABOL SK.
         R/O VILL- GHASBARI

         P.S. BILASIPARA

         DIST. DHUBRI
         ASSA

         VERSUS

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

         2:KOSIR ALI
          S/O SABED ALI
         R/O VILL- JOGIRMAHAL
          P.O. GHASHBARI
          P.S. BILASIPARA
                                                                        Page No.# 2/2

             DIST. DHUBRI
             ASSAM
             PIN-78334

Advocate for the Petitioner   : MR. A GOGOI

Advocate for the Respondent : PP, ASSAM




                                          BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

23.08.2023

This is an application under Section 389 of the Code of Criminal Procedure for suspension of the judgment and Order dated 25.05.2023 passed by the learned Additional Sessions Judge, Bilasipara in Criminal Appeal No. 02/2022 upholding the judgement and order of conviction dated 04.05.2022 passed by the learned Judicial Magistrate First Class, Bilasipara in GR case No. 2050/2015.

Considering the matter in its entirety including the period of sentence, this court is of the view that the petitioner be allowed to remain on previous bail till disposal of the connected Criminal Revision Petition.

Accordingly, IA stands closed.

JUDGE

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