Saha Alom Laskar vs The State Of Assam And Anr
2024 Latest Caselaw 5648 Gua

Gauhati High Court

Saha Alom Laskar vs The State Of Assam And Anr on 7 August, 2024

Author: Manash Ranjan Pathak

Bench: Manash Ranjan Pathak

                                                                       Page No.# 1/3

GAHC010217972022




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

                                 Case No. : I.A.(Crl.)/683/2022

            SAHA ALOM LASKAR
            S/O LATE FARIZ UDDIN LASKAR, VILL.- DAKHINMOHANPUR PART- V,
            SONAI, P.S.- KACHUDARAM, DIST.- CACHAR (ASSAM).



            VERSUS

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

            2:NOOR NIHAR BARBHUIYA
            W/O KOMUR UDDIN BARBHUITA

            R/O DAKHINMOHANPUR PART- V

            P.S.- KACHUDARAM

            DIST.- CACHAR (ASSAM)

Advocate for the Petitioner   : MR. L R MAZUMDER, MR. A ISLAM

Advocate for the Respondent : PP, ASSAM, MR D GOGOI(AMICUS CURIAE FOR R-2)




             Linked Case : Crl.A./287/2022

            SAHA ALOM LASKAR
            S/O LATE FARIZ UDDIN LASKAR

            VILL.- DAKHINMOHANPUR PART- V
                                                                                      Page No.# 2/3

             SONAI

            P.S.- KACHUDARAM

            DIST.- CACHAR (ASSAM).


             VERSUS

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

            2:NOOR NIHAR BARBHUIYA
            W/O KOMUR UDDIN BARBHUITA

            R/O DAKHINMOHANPUR PART- V

            P.S.- KACHUDARAM

            DIST.- CACHAR (ASSAM).
            ------------
            Advocate for : MR. L R MAZUMDER
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                     BEFORE
                   HONOURABLE MR. JUSTICE MANASH RANJAN PATHAK

                                            ORDER

07-08-2024 Heard Mr. L R Mazumdar, learned counsel for the applicant/appellant and Mr. B Sarma, learned Additional Public Prosecutor, Assam for the State respondent No. 1.

Mr. B Sarma, learned Additional Public Prosecutor, Assam prays for some time to file its objection with regard to the suspension of the sentence imposed upon the applicant/appellant by judgment dated 30.09.2022 passed by the learned Special Judge (POCSO), Cachar, Silchar in Special (POCSO) Case No. 66/2019.

The learned Amicus Curiae for the respondent No. 2/informant did not appear in the matter today, though his name has been reflected in the cause list.

Page No.# 3/3

It is seen that even on earlier occasions, the State was granted time to file its objection in the matter.

List on 22.08.2024.

In the meanwhile, the State shall file its objection, if any, on or before 20.08.2024, without fail.

JUDGE

Comparing Assistant