Muktar Hussain vs The State Of Assam And Anr
2023 Latest Caselaw 2687 Gua

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GAHC010150322023




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

                             Case No. : I.A.(Crl.) 592/2023
                                  in Crl. A. 242/2023




           MUKTAR HUSSAIN
           S/O ABDUL AZIT
           RESIDENT OF VILLAGE UTTAR KALADUBA
           PS JURIA DIST NAGAON ASSAM.


           VERSUS

           THE STATE OF ASSAM AND ANR.
           TO BE REP. BY THE LEARNED PUBLIC PROSECUTOR ASSAM.

           2:MD. JAHUR UDDIN
           S/O MD. ANFOR ALI
           VILL.- UTTAR KALADUBA
            P.S.- JURIA
            DIST. NAGAON ASSAM.
            ------------
           Advocate for : A W AMAN
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM AND ANR.

                                  BEFORE
                    HONOURABLE MR. JUSTICE AJIT BORTHAKUR
                                   ORDER

Date : 17.07.2023 Heard learned counsel for both sides.

By this interlocutory application under Section 389 Cr.P.C., the applicant/appellant has prayed for suspension of sentence, vide impugned judgment Page No.# 2/2

and order, dated 19.06.2023 passed by the learned Addl. Sessions Judge-cum- Special Judge (POCSO), Nagaon in Special (POCSO) Case No. 78(N) of 2017 and to allow him to remain on previous bail.

On hearing the learned counsel for both sides and perusal of the impugned judgment and order, dated 19.06.2023 passed by the learned Addl. Sessions Judge- cum- Special Judge (POCSO), Nagaon in Special (POCSO) Case No. 78(N) of 2017, it is provided that the operation of the sentence passed therein shall remain stayed till disposal of the connected Criminal Appeal No. 242/2023.

The applicant/accused is permitted to remain on previous bail till disposal of the connected Criminal Appeal No. 242/2023.

With the above directions, the Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant