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Jayanta Mudoi vs The State Of Assam And Anr
2024 Latest Caselaw 8352 Gua

Citation : 2024 Latest Caselaw 8352 Gua
Judgement Date : 13 November, 2024

Gauhati High Court

Jayanta Mudoi vs The State Of Assam And Anr on 13 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                           Page No.# 1/2

GAHC010221382024




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

                            I.A.(Crl.)/1068/2024

         JAYANTA MUDOI
         S/O. PRAFULLA MUDOI
          VILL.- MAJKHUWA
          P/S. MIKIRBHETA
          DIST.- MORIGAON
          ASSAM
          PIN-782001.


          VERSUS

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

         2:CHANDANA DEVI DAS
         W/O. TARUN DAS
         VILL.- SANTIPUR
          JAGIROAD
          P/S. DHARAMTUL
          DIST.- MORIGAON
         ASSAM
          PIN-782412.
          ------------
         Advocate for : A SARMA
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR



                                BEFORE
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                    ORDER

Page No.# 2/2

Date : 13.11.2024

Heard Ms.A.Sharma, learned counsel for the applicant and Mr. D.Das, learned Additional Public Prosecutor for the State opposite party No.1.

By filing this application under Section 430 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the applicant has prayed for suspension of the sentence and to release the applicant on bail during pendency of the connected appeal vide impugned judgment and order dated 18.09.2024 passed by the learned Addl. Sessions Judge-cum- Special Judge (POCSO), Morigaon in POCSO Case No.42/2017 convicting the applicant under Section 376 (2) (i) of the IPC and sentencing to undergo RI for 10 years and to pay fine of Rs.20,000/- i/d RI for 6 months.

Learned Additional Public Prosecutor seeks for time to file objection.

Prayer is allowed.

List after four weeks.

JUDGE

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