Raju Chouhan vs The State Of Assam And Anr
2023 Latest Caselaw 4681 Gua

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GAHC010256762023




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

                                       Case No.

         I.A.(Crl.)/1108/2023

         RAJU CHOUHAN
         S/O SRI CHANDRADEO CHOUHAN
         VILL.- LENGRIBORI
         P.S.- BHURAGAON
         DIST.- MORIGAON
         ASSAM.


          VERSUS

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

         2:SUDARSHAN CHOUHAN
         S/O SRI BISWANATH CHOUHAN

         VILL.- LENGRIBORI
         P.S.- BHURAGAON
         DIST.- MORIGAON
         ASSAM
         PIN- 782121.
         ------------
         Advocate for : MR. B K MAHAJAN
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.


         In Crl.A. Case No. 418/2023
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                                  BEFORE
                HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                      ORDER

18.11.2023

Heard Mr. N. Mahajan, learned counsel for the applicant. Also heard Mr. B. Sarma, learned Additional Public Prosecutor, Assam.

This Interlocutory Application has been filed under Section 389(3) of the Code of Criminal Procedure, 1973 praying for suspension of sentence imposed on the applicant by learned Sessions Judge, Morigaon in Sessions Case No. 87/2016, by Judgment and Order dated 13.10.2023, which has been impugned in the connected criminal appeal which is registered as Criminal Appeal No. 418/2023.

Issue notice to the respondents.

Call for the LCR.

This Interlocutory Application shall be considered only after receipt of the LCR.

The applicant shall take steps for issuance of notice on the respondent No. 2 by registered post with A/D within 3(three) days from the date of this order, returnable after 3(three) weeks.

JUDGE

Comparing Assistant