Brindaban Borah @ Brindaban Bora vs The State Of Assam
2023 Latest Caselaw 2710 Gua

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GAHC010146912023




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

                                  I.A.(Crl.)/582/2023

           BRINDABAN BORAH @ BRINDABAN BORA
           S/O RAJIB BORA
           VILL.- MELENG BHUGPUR
           P.S.- TEOK
           DIST.- JORHAT
           ASSAM.


            VERSUS

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


           ------------
           Advocate for : MR J PAYENG
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM



                                  BEFORE
                    HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                        ORDER

Date : 18.07.2023

Heard Mr. J Payeng, learned counsel for the applicant/appellant. Also heard Mr. B Sarma, learned Addl. Public Prosecutor, Assam for the State opposite party.

By this interlocutory application under Section 389 (2) of the CrPC, the applicant Page No.# 2/2

has prayed for suspension and stay of the Judgment and Order, dated 30.05.2023 passed by the learned Additional Sessions Judge, Jorhat in Sessions Case No. 8 (JJ)/2018 convicting the applicant u/s 376 (1) of the IPC.

The prayer for interim will be considered after receipt of the LCRs.

JUDGE

Comparing Assistant