Ajit Mahali vs The State Of Assam
2023 Latest Caselaw 766 Gua

                                                                  Page No.# 1/2

GAHC010250522022




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


             I.A.(Crl.)/50/2023

             AJIT MAHALI
             S/O LATE MANGRA MAHALI R/O RAJOI GHOGORAMUKH P.S. TEOK
             DIST. JORHAT
             ASSAM

             VERSUS

             THE STATE OF ASSAM
             REP. BY THE PP
             ASSAM

             2:SRI MANOJ BORKATOKY
             S/O LATE HARENDRA NATH BORKAKOTY P.S. TITABAR
              DIST. JORHAT
             ASSAM
              ------------
             Advocate for : MR. R CHETRI
             Advocate for : PP
             ASSAM appearing for THE STATE OF ASSAM

                                      :: BEFORE ::
                        HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                      O R D E R

24.02.2023

Heard Mr. R. Chetri, the learned counsel appearing for the applicant. Also heard Mr. P. Borthakur, the learned Addl. Public Page No.# 2/2

Prosecutor representing the State of Assam.

Since the judgment and order dated 12.09.2022 passed by the learned Sessions Judge, Jorhat, Assam in Criminal Appeal No.03/2020 is set aside today in Crl.Rev.P./41/2023, the applicant Ajit Mahali shall be released on bail of Rs.25,000/- with a surety of like amount to the satisfaction of the learned Sessions Judge, Jorhat.

The Interlocutory Application stands disposed of accordingly.

JUDGE

Comparing Assistant