Thursday, 07, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Md. Abdul Jubbar vs The State Of Assam And Anr
2023 Latest Caselaw 2276 Gua

Citation : 2023 Latest Caselaw 2276 Gua
Judgement Date : 31 May, 2023

Gauhati High Court
Md. Abdul Jubbar vs The State Of Assam And Anr on 31 May, 2023
                                                                      Page No.# 1/2

GAHC010084312023




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

                               Case No. : I.A.(Crl.) 418/2023
                                    in Crl. A. 179/2020


            MD. ABDUL JUBBAR,
            S/O MD. SULEMAN ALI, R/O VILL. BALIGAON, P.S. DALGAON, DIST.
            DARRANG, ASSAM.

            VERSUS

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

            2:NOOR SHAHIDA KHATOON
             D/O MD. SAHED ALI
            VILL. BALIGAON
             P.S. DALGAON
             DIST. DARRANG
            ASSAM

Advocate for the Petitioner   : MR. C GOSWAMI

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 31.05.2023

Heard Mr. A. Ahmed, learned counsel for the applicant/appellant as well as Mr. R. J. Baruah, learned Addl. P.P., Assam appearing for the State respondent.

Page No.# 2/2

By this interlocutory application under Section 389 Cr.P.C., the applicant/appellant, who is convicted and sentenced vide Judgment and Order, dated 18.02.2020, passed in Sessions Case No. 133(DM)/2017 by the learned Session Judge, Mangaldai, has prayed for suspension of sentence and to allow him to go on bail.

On hearing the learned counsel for both sides and perusal of the Judgment and Order, dated 18.02.2020, passed in Sessions Case No. 133(DM)/2017 by the learned Session Judge, Mangaldai, it is provided that the operation of the sentence passed therein shall remain stayed till disposal of the connected Criminal Appeal No. 179/2020. The applicant/accused is directed to be released on bail of Rs.40,000/- with one surety of like amount to the satisfaction of the learned Sessions Judge, Mangaldai.

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

JUDGE

Comparing Assistant

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter