Gauhati High Court

Raju Chauhan vs The State Of Assam on 3 May, 2024

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GAHC010011242024




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


                          Case No : I.A.(Crl.)/316/2024

         RAJU CHAUHAN
         S/O- SRI CHANDRA DEV SINGH
         R/O- VILLAGE LENGRIBARI
         BHURAGAON
         MORIGAON
         ASSAM.


          VERSUS

         THE STATE OF ASSAM
         REPRESENTED BY PP
         ASSAM.


          ------------
          Advocate for : MR. R BORA
         Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM
         IN Case No. : Crl.A./97/2024

                   RAJU CHAUHAN
                   S/O- SRI CHANDRA DEV SINGH, R/O- VILLAGE LENGRIBORI,
                   BHURAGAON, MORIGAON, ASSAM.



                   VERSUS

                   THE STATE OF ASSAM
                   REPRESENTED BY PP, ASSAM.
                                                                        Page No.# 2/2



             Advocate for the Petitioner   : MR. R BORA

             Advocate for the Respondent : PP, ASSAM



                                   BEFORE
                  HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                            ORDER

03.05.2024

Heard Mr. D. Gogoi, learned counsel for the applicant. Also heard Mr. B. B. Gogoi, learned Additional Public Prosecutor for the State of Assam.

This application is filed under Section 389 of the Code of Criminal Procedure, 1973 praying for suspension/stay of the operation of the Judgment and Order dated 13.10.2023 passed by the learned Sessions Judge, Morigaon in Sessions Case No. 87/2016 whereby convicting the applicant under Section 304 Part (II) of the IPC and sentenced to undergo R.I. for 5 (five) years and also to pay a fine of Rs. 20,000/- in default to suffer S.I. for 6 (six) months and further allow the applicant to go on bail.

Issue notice returnable after four weeks.

As Mr. B. B. Gogoi, learned Additional Public Prosecutor accepts notice on behalf of the respondent, no formal notice need be issued to the said respondent.

This I.A(Crl) shall be considered after receipt of the LCR.

JUDGE

Comparing Assistant