Page No.# 1/2 vs Page No.# 2/2
2024 Latest Caselaw 8506 Gua

Gauhati High Court

Page No.# 1/2 vs Page No.# 2/2 on 20 November, 2024

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                           Page No.# 1/2

GAHC010236342024




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

         Linked Case : I.A.(Crl.)/1115/2024
                        In Crl.A./385/2024

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

         2: NAZIM UDDIN @ NAZIM UDDIN LASKAR
         S/O. MD. ABDUL NOOR
         VILL. DHOLAI PART-III
          P/S. KATLICHERRA
          DIST. HAILAKANDI
         ASSAM.

         3: SELIM UDDIN @ SELIM UDIN LASKAR
         S/O. MD. ABDUL NOOR
         VILL. DHOLAI PART-III
         P/S. KATLICHERRA
         DIST. HAILAKANDI, ASSAM.

         4: ANAM UDDIN @ ANAM UDDIN LASKAR
         S/O. MD. ABDUL NOOR
         VILL. DHOLAI PART-III
         P/S. KATLICHERRA
         DIST. HAILAKANDI, ASSAM.

         5: MOINUL HAQUE
         S/O. LATE CHANDRA MIA
         VILL. NISKAR, P/S. KATLICHERRA
         DIST. HAILAKANDI
         ASSAM.

          VERSUS
                                                                     Page No.# 2/2


            THE STATE OF ASSAM
            REP. BY THE PP
            ASSAM.


            ------------
            Advocate for : MR. A M BARBHUIYA
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM



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

                                       ORDER

20-11-2024 (S. K. Medhi, J) Heard Shri A. M. Barbhuiya, learned counsel for the applicant, who has filed this application under Section 430 of the BNSS, 2023 praying for allowing the applicant/appellant to go on bail till disposal of the connected criminal appeal staying/suspending the impugned judgment and order dated 26.09.2024 passed by the learned Addl. Session Judge, Hailakandi in Sessions Case No. 85/2016 for the interest of justice.

The connected appeal, namely, Crl. A/385/2024 has been admitted today. Issue notice, returnable by 6 (six) weeks. Ms. A. Begum, learned Addl. PP, Assam accepts notice on behalf of the State respondent.

Objection, if any, may be filed in the meantime.

                                  JUDGE                          JUDGE


Comparing Assistant