Karnap @ Karnav Bora vs The State Of Assam And Anr
2023 Latest Caselaw 2126 Gua

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GAHC010262952022




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

                                 Case No. : I.A.(Crl.)/816/2022

            KARNAP @ KARNAV BORA
            S/O SHRI AKON BORA R/O PHULANI GAON P.O. PHULANI P.S.
            HOWRAGHAT DIST KARBI ANGLONG ASSAM PIN-782481

            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP .BY THE PP, ASSAM

            2:BHASKAR DAS
             S/O LT. KALAMONI DAS R/O VILL HALADHI ATI P.O. AND P.S. BAKALIA
            DIST. KARBI ANGLONG ASSAM PIN-78248

Advocate for the Petitioner   : MR. U K DEKA

Advocate for the Respondent : PP, ASSAM

             Linked Case : Crl.A./346/2022

            KARNAP @ KARNAV BORA
            S/O SHRI AKON BORA R/O PHULANI GAON P.O. PHULANI P.S. HOWRAGHAT
            DIST KARBI ANGLONG ASSAM PIN-782481


             VERSUS

            THE STATE OF ASSAM AND ANR.
            REP BY THE PP
            ASSAM

            2:BHASKAR DAS
            S/O LT. KALAMONI DAS R/O VILL HALADHI ATI P.O. AND P.S. BAKALIA
            DIST. KARBI ANGLONG ASSAM PIN-782482
             ------------
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           Advocate for : MR. U K DEKA
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM AND ANR.


                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                           ORDER

Date : 23.05.2023

Heard Mr. S. Borthakur, learned counsel appears for the applicant/appellant.

This Interlocutory Application has been filed seeking bail, as the petitioner has been convicted and sentenced to undergo Simple imprisonment for 10 (ten) years vide Judgment and Order dated 16.11.2022 passed by the Special Judge (POCSO), Karbi Anglong in POCSO Case No. 55/2020.

Ms. S. H. Borah, learned Addl. P.P appearing for the State of Assam submits that the State would like to file an objection and prays for a short date.

Mr. A. A. Dewan, learned counsel appears on behalf of respondent No.2, i.e the informant, who is the father of the victim.

Accordingly, let the matter be listed again on 15 th June, 2023.

JUDGE

Comparing Assistant