Bablu Ray vs The State Of Assam And Anr
2024 Latest Caselaw 8269 Gua

Gauhati High Court

Bablu Ray vs The State Of Assam And Anr on 11 November, 2024

                                                          Page No.# 1/2

GAHC010098212024




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


                       Case No. : I.A.(Crl.)/1057/2024

         BABLU RAY
         S/O LATE KHARGESWAR RAY
         VILL.- PUB-ANKARBARI
         P.S.- KAJALGAON
         DIST.- CHIRANG
         ASSAM.


          VERSUS

         THE STATE OF ASSAM AND ANR
         REP. BY THE LEARNED PROSECUTOR.

         2:KAMINI PRIYA RAY
         W/O LATE KHARGESWAR RAY

         VILL.- CHHOTO NILIBARI
         P.S.- RUNIKHATA
         DIST.- CHIRANG
         ASSAM.
         ------------
         Advocate for : MR. M K DAS
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR
                                                                          Page No.# 2/2

                                  BEFORE
                HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                      ORDER

Date : 11.11.2024

Heard Mr. M. K. Das, learned Legal-aid-counsel appearing for the applicant. Also heard Mr. R. R. Kaushik, learned Additional Public Prosecutor for the State.

This application under Section 389 of the Code of Criminal Procedure, 1973 has been filed for suspension of sentence imposed on the applicant by the impugned judgment by the Court of learned Sessions Judge, Chirang, Kajalgaon.

The applicant has impugned the Judgment dated 07.11.2023 passed in Sessions Case No. 7/2021 in the connected appeal (Criminal Appeal No. 369/2024).

In the appeal, a direction has been issued to requisition the Trial Court record, this Interlocutory application shall be considered after receipt of the Trial Court record.

List this matter after four weeks.

JUDGE

Comparing Assistant