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Raj Kumar Saha vs The State Of Assam
2023 Latest Caselaw 429 Gua

Citation : 2023 Latest Caselaw 429 Gua
Judgement Date : 7 February, 2023

Gauhati High Court
Raj Kumar Saha vs The State Of Assam on 7 February, 2023
                                                          Page No.# 1/2

GAHC010025112023




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




                           Case No.: I.A.(Crl.)/74/2023
                                     In
                                     Crl A. 30/2023

         RAJ KUMAR SAHA
         S/O LATE KHAGEN SAHA
         R/O FLAT NO. 304A
         NETAJI APARTMENT
         LALGANESH
         P.O.- ODALBAKRA
         P.S.- AMBARI
         GUWAHATI- 781034.


          VERSUS

         THE STATE OF ASSAM
         REP. BY THE P.P.
         ASSAM.

         2:LAKHAN SAHA
         S/O LATE SURENDRA SAHA

         VILL.- GARUWAERPATTY

         P.S.- TEZPUR.
          ------------
         Advocate for : MR. B C DAS
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM
                                                                                 Page No.# 2/2



                                    BEFORE
                   HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

07.02.2023 Heard Ms. R. Choudhury, learned counsel representing the applicant as well as Mr. P. Borthakur, learned Additional Public Prosecutor, Assam.

This is an application filed under Section 389 CrPC praying for suspension of sentence and for releasing the applicant Sri Raj Kumar Saha on bail, who was convicted by order dated 01.02.2023 by the learned Additional Sessions Judge (FTC), Sonitpur, Tezpur in Sessions Case No. 135/2018 under Sections 366/34 IPC.

It has been submitted that the applicant was on bail during the trial period and he was remanded to custody after delivery of the judgment on 01.02.2023 by the learned Additional Sessions Judge (FTC), Sonitpur, Tezpur in Sessions Case No. 135/2018 under Sections 366/34 IPC.

Since the applicant Sri Raj Kumar Saha was on bail during the trial stage, he is allowed to go on bail of Rs.25,000/- with one surety of like amount to the satisfaction of the learned Additional Sessions Judge, FTC, Sonitpur, Tezpur.

The Interlocutory Application stands disposed of.

JUDGE

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