Md. Abul Bashar @ Abdul Bashar vs The State Of Assam And Anr
2024 Latest Caselaw 8421 Gua

Gauhati High Court

Md. Abul Bashar @ Abdul Bashar vs The State Of Assam And Anr on 18 November, 2024

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                   Page No.# 1/2

GAHC010221072024




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

                                Case No. : I.A.(Crl.)/1005/2024

             MD. ABUL BASHAR @ ABDUL BASHAR
             SON OF LATE GIASUDDIN, RESIDENT OF VILLAGE HAHCHARA, WARD
             NO. 10, UNDER POLICE STATION BHELEWGURI, IN THE DISTRICT OF
             MORIGAON, ASSAM.
             PIN - 782126

             VERSUS

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

             2:MD. MAINUL HAQUE
              SON OF LATE GIASUDDIN
              RESIDENT OF VILLAGE HAHCHARA
              UNDER BHELEWGURI POLICE STATION IN THE DISTRICT OF MORIGAON
             ASSAM.
             PIN - 78212

Advocate for the Petitioner   : MR D K BHATTACHARYYA,

Advocate for the Respondent : PP, ASSAM, MR. A GAUTAM


                                     BEFORE
                   HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                   HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                           ORDER

Date : 18.11.2024 (S. K. Medhi, J)

Heard Shri. D. K. Bhattacharyya, learned counsel for the Page No.# 2/2

applicant, who by means of this application filed under Section 430(2) of the BNSS, 2023 has prayed for suspension of conviction and sentence and release of applicant on bail.

The appeal has been preferred against the judgment dated 31.05.2017 passed by the learned Sessions Judge, Morigaon in Sessions Case No. 161/2015.

Let the notice be issued.

Ms. B. Bhuyan, learned Additional Public Prosecutor, Assam, accepts notice on behalf of the respondent No. 1 may file objection, if so advised.

Steps be taken for service of notice upon the respondent No. 2 in the manner prescribed.

Steps be taken within 2(two) working days.

List this matter after 6(two) weeks along with service report as well as for filing objections by the parties.

                                          JUDGE                  JUDGE




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