Ashik Uddin vs The State Of Assam And Anr
2023 Latest Caselaw 4880 Gua

Gauhati High Court

Ashik Uddin vs The State Of Assam And Anr on 4 December, 2023

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                          Page No.# 1/2

GAHC010226572022




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

                                Case No. : I.A.(Crl.)/707/2022

            ASHIK UDDIN
            S/O LATE TUTA MIA, R/O GUMRAH PAIKAN, P.S.- KALAIN, DIST.- CACHAR,
            ASSAM.



            VERSUS

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

            2:SIRAJ UDDIN
             S/O LATE ARFAN ALI
             R/O GOMRAH PAIKAN
             P.S.- KATIGORAH
             DIST.- CACHAR
            ASSAM
             PIN- 788805

Advocate for the Petitioner   : MR. JUNM LASKAR

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 04.12.2023

Heard Mr. JUNM Laskar, learned counsel for the petitioner. Also heard Mr. K.K. Das, learned Additional Public Prosecutor, Assam.

Page No.# 2/2

This is an application filed under Section 389 Cr.P.C. for granting bail to the petitioner during pendency of Criminal Appeal R/w Section 397 of the Cr.P.C. for suspension of sentence against the impugned judgment and order dated 05.09.2022 passed by the learned Special Judge (POCSO), Cachar, Silchar in Special (POCSO) Case No.22 of 2019.

Issue notice to the respondent No.2, returnable on 19.12.2023. The petitioner shall take steps for service of notice upon the respondent No.2 by registered post with A/D as well as usual process within seven days from today.

Learned Additional Public Prosecutor has prayed for sometime to file objection against the prayer of the petitioner.

Prayer is allowed.

Learned counsel for the petitioner is directed to furnish copy of the petition during the course of the day.

List the matter on 19.12.2023.

JUDGE

Comparing Assistant