Dolen Das vs The State Of Assam And Anr
2023 Latest Caselaw 4936 Gua

Gauhati High Court

Dolen Das vs The State Of Assam And Anr on 7 December, 2023

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                            Page No.# 1/2

GAHC010258072023




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

                                Case No. : I.A.(Crl.)/1178/2023

            DOLEN DAS
            S/O LATE JOGESH DAS, VILL.- KUSHLAIGURI, P.O.- PATILADAHA, P.S.-
            MANIKPUR, DIST.- BONGAIGON ASSAM, PIN- 783391.



            VERSUS

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

            2:SAILEN SARKAR
             S/O LATE NAREN SARKAR

            VILL.- KUSHLAIGURI

            P.O.- PATILADAHA
             P.S.- MANIKPUR
             PIN- 783391

Advocate for the Petitioner   : MR. M U MAHMUD

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

Date : 07.12.2023 Heard Mr. M.U. Mahmud, learned counsel for the applicant and Ms. S Jahan, learned Additional Public Prosecutor for the opposite No.1.

Page No.# 2/2

By this application under Section 389(1) of the CrPC, the applicant has prayed for suspension of the sentence vide impugned Judgment and order dated 11.10.2023 passed by the learned Special Judge, Bongaigaon in Special (P) Case No. 7 (M)/2021.

Issue notice to the opposite parties.

As Ms. S Jahan, learned Additional Public Prosecutor, Assam has entered appearance on behalf of the State opposite party No.1, no notice need be issued. However, a copy of the petition along with the documents annexed there with be furnished to the learned Additional Public Prosecutor during the course of the day.

Applicant to take steps for service of notice on opposite party No.2 by registered post with A/D as well as through usual process within 7 days.

Furnish a soft copy of the order to the learned Addl.P.P.who in turn shall take steps for service of notice to the opposite party No. 2 to be served through the Officer-In-charge of the concerned Police Station.

List on 10.01.2024.

JUDGE

Comparing Assistant