Mridul Baishya vs Pragati Impex Limited And Anr
2024 Latest Caselaw 182 Gua

Gauhati High Court

Mridul Baishya vs Pragati Impex Limited And Anr on 10 January, 2024

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GAHC010295732023




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

                                  Case : I.A.(Crl.)/30/2024

          MRIDUL BAISHYA
          S/O RAJENDRA NATH BAISHYA R/O VILL- KHETRI (SAKURA) P.O. AND P.S.
          KHETRI DIST. KAMRUP (M)
          ASSAM

          VERSUS

          PRAGATI IMPEX LIMITED AND ANR
          REP. BY ITS DIRECTOR MR. NARENDER KUMAR SETHIA CHAND MARKET
          A.T. ROAD
          GUWAHATI-781001
          DIST. KAMRUP (M)
          ASSAM

          2:THE STATE OF ASSAM
          REP. BY THE PP
          ASSAM
           ------------
          Advocate for : MR. R SARMA
          Advocate for : PP
          ASSAM appearing for PRAGATI IMPEX LIMITED AND ANR


                                BEFORE
              HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                    ORDER

Date : 10.01.2024 Heard Mr. R. Sarma, learned counsel for the applicant.

This interlocutory application has been preferred by the petitioner under Section 389 of the Code of Criminal Procedure, 1973 praying for suspension of the Page No.# 2/2

sentence imposed on the petitioner by the Judgment and Order dated 18.02.2020 passed by the learned Judicial Magistrate First Class, Kamrup(M) in C.R. Case No. 1858/2018 which has been upheld in Criminal Appeal No. 41/2020 by the Court of Additional Sessions Judge No. 1, Kamrup(M) by the judgment and order dated 30.09.2023 which is impugned by the present petitioner by preferring a criminal revision petition which has been registered as Criminal Revision Petition No. 8/2024.

Issue notice to the respondents.

The petitioner shall take steps for issuance of notice to the respondents by registered post with A/D within three days from the date of this order, returnable after three weeks.

As the petitioner is on bail granted by the Trial Court as well as the First Appellate Court, the operation of the sentence imposed on the present petitioner by the impugned order shall remain suspended till the returnable date.

JUDGE

Comparing Assistant