Jitendra Roy @ Jatin vs The State Of Assam And Anr
2023 Latest Caselaw 3980 Gua

                                                               Page No.# 1/2

GAHC010215982023




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

                              Case No. : I.A.(Crl.)/913/2023

         JITENDRA ROY @ JATIN
         S/O LATE RAISHINI ROY
          R/O DAKHIN BHOMORAGURI
          P.S.- RUPAHIHAT
          DIST.- NAGAON
          ASSAM.


          VERSUS

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

         2:BRAHMANANDA ROY
         S/O LATE GIYANENDRA ROY
          R/O NO. 2 PACHIM SOWALONI
          P.O.- PACHIM SOWALONI
          P.S.- RUPAHIHAT
          DIST.- NAGAON (ASSAM)
          PIN- 782124..
          ------------
         Advocate for : MR H R A CHOUDHURY
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.
                                                                       Page No.# 2/2

                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                      ORDER

Date : 26.09.2023 Mr. A. Ahmed, learned counsel for the applicant has prayed for suspension of the sentence imposed on him by the judgment and order which has been impugned in Criminal Appeal No. 366/2023.

Learned Additional Public Prosecutor prays for some time for filing written objection against the prayer for suspension of sentence.

Prayer is allowed.

List this matter again on 16.11.2023 and before the said date, the respondent may file their written objection.

JUDGE

Comparing Assistant