Siteswar Das @ Tutu vs The State Of Assm And Anr
2023 Latest Caselaw 3944 Gua

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GAHC010196832023




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

                                  Case No. :




         I.A.(Crl.)/900/2023

         SITESWAR DAS @ TUTU
         S/O SRI SONDHAR DAS
         VILL.- MAISAMGAON (CHARAIHAGI)
         P.S.- KACHUA
         DIST.- NAGAON
         ASSAM.


          VERSUS

         THE STATE OF ASSM AND ANR.
         REPRESENTED BY PUBLIC PROSECUTOR.

         2:SUMITRA DAS
         D/O SRI KRISHNARAM DAS

         VILL.- MAISAM (CHARAIHAGI)
         P.O.- BAITHANGLANSO
         P.S.- KACHUA (NAGAON).
         ------------
         Advocate for : MR. J P SHARMA
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSM AND ANR.


         In Crl.A. 356/2023
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                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                     ORDER

25.09.2023

Heard Mr. J.P. Sharma, learned counsel for the applicant. Also heard Ms. S.H. Bora, learned Additional Public Prosecutor, appearing for the State of Assam.

This Interlocutory Application has been filed by the applicant, who has preferred the connected appeal, under Section 389(2) of the Code of Criminal Procedure, 1973 for stay of sentence which was imposed on the applicant by the impugned judgment.

Issue notice to the opposite parties.

The applicant shall take steps for issuance of notice to opposite party No. 2 through registered post with A/D within 3(three) days from the date of this order, returnable within 4(four) weeks.

As regards, opposite party No. 1, learned Additional Public Prosecutor, received notice. Hence, no formal notices needs to be issued.

Let this matter be listed after 4(four) weeks.

JUDGE

Comparing Assistant