P.S. Gauripur vs The State Of Assam And Anr
2023 Latest Caselaw 3475 Gua

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GAHC010189122023




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

                            Case No. : I.A.(Crl.)/775/2023


         HASHEM ALI @HACHEM ALI
         S/O LATE HAJRAT ALI
         R/O VILL- BORAIBARI PART-V

          P.O. BARAIBARI PART-V

         P.S. GAURIPUR
         DIST. DHUBRI
         ASSAM PIN-783339


          VERSUS

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

         2:ROFIQUL ISLAM
         S/O LATE MONTAZ ALI
         R/O VILL- BARAIBARI PART-V

         P.O. BARAIBARI
          P.S. GAURIPUR
         DIST. DHUBRI
         ASSAM PIN-783339.
          ------------
         Advocate for : MR. M A SHEIKH
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR



                                      BEFORE
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                THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                 ORDER

30.08.2023

Heard learned counsel for the parties. This is an application under Section 389 read with Section 397 of the Cr.P.C. for allowing the petitioner to go on bail or stay the operation of the judgment dated 17.06.2023 passed by the learned Additional Sessions Judge, Dhubri in CA case No. 08/2023.

Considering the period of sentence and nature of allegation, till determination of the criminal revision petition, the petitioner/ applicant shall be allowed to remain on previous bail.

IA stands disposed of.

JUDGE

Comparing Assistant