Shri Biju Barman vs The State Of Assam And Anr
2024 Latest Caselaw 5608 Gua

Gauhati High Court

Shri Biju Barman vs The State Of Assam And Anr on 6 August, 2024

Author: Manash Ranjan Pathak

Bench: Manash Ranjan Pathak

                                                           Page No.# 1/2

GAHC010143032024




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

                            Case No. : Crl.A./9/2019



         SHRI BIJU BARMAN
         S/O SRI MIHIR CH. BARMAN
         RESIDENT OF VILLAGE ANGARKATA
         PO BOGRIBARI
         DIST KOKRAJHAR
         BTAD
         ASSAM
         783349


          VERSUS

         THE STATE OF ASSAM AND ANR.
         REPRESENTED BY PP ASSAM

         2:SMTI.DIPIKA BARMAN
         W/O- DULAL BARMAN
         R/O- ANGURKATA PT-III
         BOGRIBARI
          KOKRAJHAR
         ASSAM.
          ------------
         Advocate for : MR R DHAR
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.
                                                                           Page No.# 2/2


                                         BEFORE
               HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                        O R D E R

06.08.2024

Heard Mr. M.U. Mahmud, learned counsel appearing for the appellant and Ms. N. Das, learned Additional Public Prosecutor, for the State.

2. By an order of the Court dated 06.08.2024 i.e. today, passed in the connected Interlocutory Application (Criminal) No.669/2024, the impugned judgment of conviction and sentence has been suspended until further order(s) and the appellant is allowed to go on bail to the satisfaction of the learned Special Judge (POCSO), Kokrajhar.

3. Registry shall list this matter for hearing in its usual course.

JUDGE

Comparing Assistant