Fulbor Ali @ Fulbar Ali vs The State Of Assam And Anr
2023 Latest Caselaw 2738 Gua

                                                           Page No.# 1/2

GAHC010159232023




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

          Case : I.A.(Crl.)/621/2023

         FULBOR ALI @ FULBAR ALI
         S/O JAFAR ALI RESIDENT OF VILLAGE SATIPUR
         PS KAJALGAON
         DIST CHIRANG
         ASSAM 783385


          VERSUS

         THE STATE OF ASSAM AND ANR
         REPRESENTED BY PP ASSAM

         2:SIRAJUL HOQUE
         S/O LATE KADER ALI

         RESIDENT OF VILLAGE SATIPUR
         VILLAGE SATIPUR
         PS KAJALGAON
         DIST CHIRANG
         ASSAM 783385
         ------------
         Advocate for : G UDDIN
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR



                                 BEFORE
                   HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                       ORDER

24.07.2023 Page No.# 2/2

Heard Mr. G. Uddin, learned counsel for the applicant/appellant as well as Mr. P. Borthakur, learned Addl. P.P., Assam appearing for the State respondent No. 1.

By this interlocutory application under Section 389 Cr.P.C., the applicant/appellant, who is convicted and sentenced vide the impugned Judgment and Order, dated 28.06.2023, passed in Special (POCSO) Case No. 11/2021 by the learned Special Judge (POCSO), Chirang has prayed for suspension of sentence and to allow him to go on bail.

On hearing the learned counsel for both sides and on perusal of the averment made in the application, it is provided that the operation of the sentence passed vide judgment and order dated 28.06.2023, passed in Special (POCSO) Case No. 11/2021 by the learned Special Judge (POCSO), Chirang therein shall remain stayed till disposal of the connected Criminal Appeal No. 260/2023 and the applicant/accused is allowed to remain on previous bail.

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

JUDGE

Comparing Assistant