Prahlad Bharali vs The State Of Assam And Anr
2023 Latest Caselaw 3362 Gua

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IGAHC010142392023




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

                              Case No. : I.A(Crl) 555/2023


            PRAHLAD BHARALI
            S/O LATE BAPUKON BHARALI R/O KRISHNA NAGAR
            SARBAIBANDHA
            P.O. AND P.S. JORHAT
            DIST.JORHAT
            ASSAM


            VERSUS

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

            2:SMTI. RITASHREE SAIKIA
            W/O SRI THANESWAR SAIKIA R/O VILL- SARBAIBANDHA KRISHNA NAGAR
             P.O.AND P.S. JORHAT
             DIST. JORHAT
            ASSAM PIN-785001
             ------------
            Advocate for : MR. U K DEKA
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                     BEFORE
                    HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                       ORDER

Date : 25.08.2023

Heard Mr. U.K. Deka, learned counsel for the petitioner.

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This is an application under sub sections 1 and 2 of Section 389 Cr.P.C praying for suspension of the operation of the sentence passed in the impugned judgment dated 23.05.2023 by the leaned Addl. Sessions Judge, Jorhat in Criminal Appeal No.02/2022 and judgment and order dated 10.06.2020 passed by the learned CJM, Jorhat in GR Case No.3452/2016 and further allowing the applicant to remain on previous bail.

Considering the nature of the offence inasmuch as the period of sentence, it is provided that the petitioner shall remain on previous bail in connection with the impugned judgment dated 23.05.2023 passed by the leaned Addl. Sessions Judge, Jorhat in Criminal Appeal No.02/2022 and judgment and order dated 10.06.2020 passed by the learned CJM, Jorhat in GR Case No.3452/2016.

The I.A stands disposed of.

JUDGE

Comparing Assistant