Saruk Hussain Laskar vs The State Of Assam And Anr
2023 Latest Caselaw 4644 Gua

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GAHC010248912023




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

                            Case No. : I.A.(Crl.)/1100/2023


            SARUK HUSSAIN LASKAR
            S/O LT. ABUL HUSSAIN LASKAR R/O VILL- CHATRADAYAL
            KANAKPUR P.S. JOYPUR DIST. CACHAR
            ASSAM


            VERSUS

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

            2:BABLU REE
            S/O LATE LALIT REE R/O TARAPUR TE
             P.S. LAKHIPUR DIST. CACHAR
            ASSAM
             ------------
            Advocate for : MR. N H LASKAR
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                 BEFORE
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

Date : 17.11.2023

Heard Mr. N.H. Laskar, learned counsel for the applicant. Also heard Ms. S.H. Bora, learned Additional Public Prosecutor for the State/respondent No.1.

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This is an application under Section 389 Cr.P.C. praying for suspension of sentence and granting bail to the applicant in connection with G.R. Case no. 311/2017. The petitioner was convicted by the learned SDJM(M), Lakhipur, Cachar in G.R. Case no. 311/2017 whereby he was convicted under Sections 279/338/304(A) IPC and sentenced to undergo imprisonment of 15 days and also to pay a fine of Rs. 1,000/- for offence under Section 279 IPC, in default, S.I. for 10 days and sentenced to undergo imprisonment of 15 days and to pay fine of Rs. 1,000/- for offence under Section 338 IPC, in default, S.I. for 10 days and sentenced to imprisonment of 60 days and also to pay a fine of Rs. 10,000/- for offence under Section 304A IPC, in default, S.I. for 30 days.

The learned Sessions Judge, Cachar, Silchar in Criminal Appeal no. 35/2022 affirmed the judgment of the learned SDJM (M), Lakhipur, Cachar passed in G.R. Case no. 311/2017.

Since the connected revision petition is admitted for hearing, the judgment and order dated 07.10.2023 passed by learned Sessions Judge, Cachar, Silchar, in Criminal Appeal no. 35/2022, shall remain stayed till disposal of the revision. The applicant is allowed to remain on previous bail till disposal of the revision petition.

With the above direction, the I/A stands disposed of.

JUDGE

Comparing Assistant