Gangadhar Talukdar vs The State Of Assam
2023 Latest Caselaw 4371 Gua

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GAHC010231392023




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

                              Case No. : I.A.(Crl.)/1008/2023

          GANGADHAR TALUKDAR
          S/O SRI GOPAL CH. TALUKDAR
          R/O HOUSE NO. 29
          JATIN TAMULI PATH
          SARUSAJAI
          UNDER BASISTHA POLICE STATION
          GUWAHATI IN THE DISTRICT OF KAMRUP(M)
          ASSAM.


           VERSUS

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


          ------------
          Advocate for : MR. A M BORA
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM


                                       BEFORE
             HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND
                                        ORDER

16.10.2023 Heard Mr A M Bora, learned Senior Counsel for the applicant, assisted by Mr V A Choudhury, learned counsel. Also heard Ms A Begum, learned Additional Public Prosecutor for the State of Assam.

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The applicant has filed this application under Section 389 of the Code of Criminal Procedure, 1973, with a prayer for suspension of the Judgment and Order dated 11.09.2023, passed by the learned Special Judge, Assam, in connection with Special Case No. 04/2018, convicting and sentencing the appellant, Sri Gangadhar Talukdar, to undergo RI for 3 years and a fine of Rs. 5,000/- with default stipulation, for the offence under Section 7 of the Prevention of Corruption Act, 1988.

The operation of the impugned Judgment and Order dated 11.09.2023, is stayed, until further orders and the appellant is allowed to remain on previous bail.

Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant