Shyamal Basumatary vs The State Of Assam And Anr
2023 Latest Caselaw 1123 Gua

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GAHC010033922023




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

         I.A.(Crl.)/215/2023

         SHYAMAL BASUMATARY
         S/O KULENDRA BASUMATARY
         RESIDENT OF LONGPATIA
         PS SONARI
         DIST CHARAIDEO
         ASSAM


          VERSUS

         THE STATE OF ASSAM AND ANR .
         REPRESENTED BY PP ASSAM

         2:SRI SUBHASH BORO
         S/O LATE SUREN BORO

         RESIDENT OF BORMANTHI
         MAJGAON
         PO AND PS BOKAJAN
         DIST KARBI ANGLONG
         ASSAM 782480
         ------------
         Advocate for : MR. J C GOGOI
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR .
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                                   BEFORE
                  HONOURABLE MR. JUSTICE LANUSUNGKUM JAMIR
                     HONOURABLE MR. JUSTICE KARDAK ETE

                                      ORDER

20-03-2023 (L.S. Jamir, J)

Mr. B. Islam, learned counsel represents the applicant/appellant.

Ms. B. Bhuyan, learned Additional Public Prosecutor represents the State.

By this application, the applicant is praying for suspension of the impugned judgment and order dated 22-12-2022, passed by the learned Special Judge (POCSO), Karbi Anglong, Diphu, in POCSO Case No. 10/2022.

Ms. Bhuyan, learned Additional Public Prosecutor prays for two weeks' time to file objection.

The prayer is allowed.

List the matter after four weeks.

                                                  JUDGE                     JUDGE


Comparing Assistant