Geetanagar vs The State Of Assam And Anr
2023 Latest Caselaw 4154 Gua

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GAHC010226432023




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

                                Case No. : Crl.Rev.P./440/2023

            AMULYA DEKA
            S/O- LATE PRABIN DEKA,
            R/O- VILLAGE- LOKHOPUR KENDUBARI,
            P.S- BELSOR, DIST- NALBARI, ASSAM,

            PRESENT ADDRESS-

            GEETANAGAR, OUTAL,
            P.S- GEETANAGAR, GUWAHATI-21, DIST- KAMRUP (M), ASSAM


            VERSUS

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

            2:HARI CHARAN PATOWARY (INFORMANT)
             S/O- LATE THANESWAR PATOWARY
             HENGRABARI ROAD
             GANESHGURI

            NEAR DIRECTOR OF MINORITY DEVELOPMENT CORPORATION

            P.S- DISPUR
             GUWAHATI-06

            DIST- KAMRUP (M)
            ASSA

Advocate for the Petitioner   : MR. N D SARMA

Advocate for the Respondent : PP, ASSAM
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Linked Case : I.A.(Crl.)/967/2023

AMULYA DEKA
S/O- LATE PRABIN DEKA
R/O- VILLAGE- LOKHOPUR KENDUBARI
P.S- BELSOR
DIST- NALBARI
ASSAM
PRESENT ADDRESS- GEETANAGAR
OUTAL
P.S- GEETANAGAR
GUWAHATI-21
DIST- KAMRUP (M)
ASSAM


VERSUS

THE STATE OF ASSAM
REP. BY THE PP
ASSAM

2:HARI CHARAN PATOWARY (INFORMANT)
S/O- LATE THANESWAR PATOWARY
 HENGRABARI ROAD
 GANESHGURI

NEAR DIRECTOR OF MINORITY DEVELOPMENT CORPORATION

P.S- DISPUR
 GUWAHATI-06

DIST- KAMRUP (M)
ASSAM
------------
Advocate for : MR. N D SARMA
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM
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                                      BEFORE
                         HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                                   ORDER

Date : 06.10.2023

Heard Mr. N. D. Sarma learned counsel for the applicant and also heard Mr. P. Borthakur, learned Addl. P.P. for the State respondent No.1.

This Interlocutory Application, is filed by applicant, namely, Sri Amulya Deka for suspension of judgment and order of conviction and sentence dated 11.9.2023, passed by the learned Addl. Sessions Judge, No.1, Kamrup (M) in Crl. Appl. No.32/2022 and also judgment and order of conviction dated 16.3.2022, passed by the learned Judicial Magistrate, Ist Class, Kamrup (M) at Guwahati in G.R.Case No. 9286/2017, whereby the applicant was convicted u/s 420 IPC and sentenced him to suffer S.I. for one year and also to pay fine of Rs.10,000/- with default stipulation. It appears that the connected Criminal Revision petition has already been admitted and the record from the learned Court below has also been called for and considering the submission of learned Advocates of both the parties and also considering the facts and circumstances placed on record, the impugned judgment and order of conviction dated 11.9.2023, passed by learned Addl. Sessions Judge, No.1,Kamrup (M) in Crl.Appl. No.32/2022 and the judgment and order of conviction dated 16.3.2022, passed by the learned Judicial Magistrate, Ist Class, Kamrup (M) at Guwahati in G.R.Case No. 9286/2017 stands stayed and the applicant is allowed to remain on previous bail till disposal of the connected revision petition.

In terms of above, this I.A stands disposed of .

JUDGE

Comparing Assistant