Page No.# 1/3 vs The State Of Assam And 2 Ors
2024 Latest Caselaw 39 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And 2 Ors on 4 January, 2024

                                                            Page No.# 1/3

GAHC010287692023




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


                              Case : I.A.(Crl.)/1283/2023

         MD. AFTAB UDDIN AND 4 ORS.
         S/O MD. HUSSAIN ALI
         VILL.- DHOLAI PART- III
         P.O.- DHOLAI MOLAI
         P.S.- KATLICHERRA
         DIST.- HAILAKANDI (ASSAM)
         PIN- 788161.

         2: MD. NAZIM UDDIN
         S/O MD. ABDUL NOOR

         VILL.- DHOLAI PART- III
         P.O.- DHOLAI MOLAI
         P.S.- KATLICHERRA
         DIST.- HAILAKANDI (ASSAM)
         PIN- 788161.

         3: MD. SELIM UDDIN
         S/O MD. ABDUL NOOR

         VILL.- DHOLAI PART- III
         P.O.- DHOLAI MOLAI
         P.S.- KATLICHERRA
         DIST.- HAILAKANDI (ASSAM)
         PIN- 788161.

         4: MD. ANAM UDDIN
         S/O MD. ABDUL NOOR

         VILL.- DHOLAI PART- III
         P.O.- DHOLAI MOLAI
         P.S.- KATLICHERRA
         DIST.- HAILAKANDI (ASSAM)
                                                      Page No.# 2/3

PIN- 788161.

5: MD. MOINUL HAQUE
S/O LATE CHNADRA MIA

VILL.- NISKAR
P.O.- KATLICHERRA
P.S.- KATLICHERRA
DIST.- HAILAKANDI (ASSAM)
PIN- 788001.
VERSUS

THE STATE OF ASSAM AND 2 ORS.
REP. BY P.P.
ASSAM.

2:ON THE DEATH OF MD. ABDUL ALI MAZUMDER HIS LEGAL HEIR ANWAR
UDDIN MAZUMDER
D/O LT. ABDUL UDDIN MAZUMDER

VILL.- DHOLAI PART- III
TILLAGAON
P.O.- DHOLAI MALAI
P.S.- KATLICHERRA
DIST.- HAILAKANDI (ASSAM)
PIN- 788161.
3:ON THE DEATH OF MD. ABDUL ALI MAZUMDER HIS LEGAL HEIR
MUSTT. ASARUN NESSA MAZUMDER
D/O LT. ABDUL UDDIN MAZUMDER

VILL.- DHOLAI PART- III
TILLAGAON
P.O.- DHOLAI MALAI
P.S.- KATLICHERRA
DIST.- HAILAKANDI (ASSAM)
PIN- 788161.
------------
Advocate for : MR. A H ALAMGIR
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND 2 ORS.
                                                                       Page No.# 3/3

                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                     ORDER

Date : 04.01.2024 Heard Mr. A. H. Alamgir, learned counsel for the applicant. Also heard K. K. Das, learned Additional Public Prosecutor for the State.

This application has been filed under Section 389 of the Code of Criminal Procedure, 1973 for suspension of the sentence imposed on the appellants by the Judgment and Order dated 09.11.2023 which has been impugned by the appellants by preferring a criminal appeal which has been registered as Criminal Appeal No. 484/2023.

Issue notice to the respondents.

Since learned Additional Public Prosecutor has appeared for the respondent No. 1, no formal notice need to be issued to the respondent No. 1.

As regards the respondent Nos. 2 and 3 are concerned, the appellant shall take steps for issuance of notice to the respondent Nos. 2 and 3 by registered post with A/D within three days from the date of this order, returnable after three weeks.

The learned Additional Public Prosecutor submits that they will file written objection against the prayer for suspension of sentence.

Prayer is allowed.

The respondent No. 1 may file written objection before the next date fixed.

List this matter after three weeks.

JUDGE

Comparing Assistant