Uttam Barman vs The State Of Assam And Anr
2023 Latest Caselaw 3853 Gua

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GAHC010022462023




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

                                 Case No. : I.A.(Crl.)/86/2023

            UTTAM BARMAN
            S/O LATE KANAK CHNADRA BARMAN, R/O MAZGAON, MAZPARA UNDER
            BONGAIGAON POLICE STATION IN THE DISTRICT OF BONGAIGAON,
            ASSAM.



            VERSUS

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

            2:PURNIMA RAY
             S/O MONORAM BARMAN

            R/O MAZGAON
            MAZPARA UNDER BONGAIGAON POLICE STATION IN THE DISTRICT OF
            BONGAIGAON
            ASSAM
            PIN- 783380

Advocate for the Petitioner   : MR. B M CHOUDHURY

Advocate for the Respondent : PP, ASSAM
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                                 BEFORE
                  HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                    ORDER

20.09.2023

Heard Mr. B. M. Choudhury, learned Senior counsel for the applicant. Also heard Ms. A. Begum, learned Additional Public Prosecutor for the State respondent.

This is application filed under Section 389 (2) of the Code of Criminal Procedure, 1973 praying for suspension of execution of sentence passed by the learned Special Judge, Bongaigaon vide impugned Judgment and Order dated 19.12.2022 in Special (P) Case No.42(BGN)/2021 under Section 10 of the POCSO Act and to release the accused/applicant on bail till disposal of the connected Criminal Appeal i.e. Crl.A.37/2023.

In this regard, the learned Additional Public Prosecutor has prayed for some more time to file written objection.

Prayer is allowed.

List the matter after 3 (three) weeks.

JUDGE

Comparing Assistant