Citation : 2023 Latest Caselaw 2707 Gua
Judgement Date : 18 July, 2023
Page No.# 1/2
GAHC010147312023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
I.A.(Crl.)/584/2023
MADAN RAJAK
S/O LT. BISWANATH RAJAK. R/O NEW SONOWAL TINI-ALI UNDER MARIANI
POLICE STATION IN THE DISTRICT OF JORHAT
ASSAM.
VERSUS
STATE OF ASSAM AND ANR.
REP. BY P.P.
ASSAM.
2:JITEN KEOT
S/O LT. HUKUM KEOT.
R/O NEW SONOWAL TINI-ALI UNDER MARIANI POLICE STATION IN THE
DISTRICT OF JORHAT
ASSAM
PIN-
------------
Advocate for : MR D TALUKDAR
Advocate for : PP
ASSAM appearing for STATE OF ASSAM AND ANR.
BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
Date : 18.07.2023
Heard Mr. D Talukdar, learned counsel for the applicant. Also heard Mr. B Sarma, Page No.# 2/2
learned Addl. Public Prosecutor, Assam for the State opposite party.
By this interlocutory application under Section 389(2) of the CrPC, the applicant has prayed for suspension of the sentence and also to allow him to remain on previous bail vide the Judgment and Order, dated 16.05.2023 passed by the learned Special Judge, Jorhat in Special Case No. 40 /2019 convicting the appellant u/s 8 of the POCSO Act.
Having heard the learned counsel for the parties and on perusal of the averments made in the application, the execution of the sentence vide the Judgment and Order, dated 16.05.2023 passed by the learned Special Judge, Jorhat in Special Case No. 40 / 2019 shall remain suspended and the applicant is allowed to remain on previous bail till disposal of the connected criminal appeal.
The interlocutory application is disposed of.
JUDGE
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