Tuniram Narah vs The State Of Assam And Anr
2023 Latest Caselaw 1137 Gua

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GAHC010055122023




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

                         Case No. : I.A.(Crl.)/209/2023




         TUNIRAM NARAH
         S/O LATE KETONG NARAH RESIDENT OF KOPAHTULI GAON PS DHEMAJI
         DIST DHEMAJI ASSAM


          VERSUS

         THE STATE OF ASSAM AND ANR .
         REPRESENTED BY PP ASSAM

         2:SRI MOHAN NARAH
         S/O ROHIRAM NARAH RESIDENT OF KOPAHTULI GAON
          PS AND DIST DHEMAJI
         ASSAM
          ------------
         Advocate for : MS M DAS
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR .
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                                     BEFORE
                      HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                                ORDER

Date : 21-03-2023

Heard Mr. M. Biswas, learned counsel for the applicant.

This application is filed under Section 389 of the Code of Criminal Procedure, praying for suspension of the Sentence rendered in PRC case No 57/2020, vide Judgment & Order dated 21.02.2023, passed by the learned Chief Judicial Magistrate, Dhemaji.

It is submitted by the learned counsel for the applicant, Mr. M. Biswas, that as per the order dated 21.02.2023, the applicant is on previous bail, till today. But, inadvertently, the matter was placed before this Court instead of placing before the Court of learned District & Sessions Judge, Dhemaji. Thus, in this regard, the applicant has prayed for suspension of Sentence only for 5(five) days, so that the learned counsel for the applicant can appear before the said Court.

Considering the submissions made by the learned counsels for the applicant, I find it appropriate to grant suspension of the Sentence only for 5(five) days from the date of order pass.

Further, the learned counsel for the applicant is at liberty to file a fresh application before the appropriate Court.

With the above observations, this Interlocutory Application stands dispose of.

JUDGE

Comparing Assistant