Binapani Kalita vs Rakltim Tarpan Hazarika
2024 Latest Caselaw 8629 Gua

Gauhati High Court

Binapani Kalita vs Rakltim Tarpan Hazarika on 25 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                Page No.# 1/3

GAHC010205002024




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

                               I.A.(Crl.)/1135/2024

         BINAPANI KALITA
         W/O SRI NRIPEN KALITA R/O GEETANAGAR
         AMAR PATH
         MOTHER TERESA ROAD
         P.O. ZOO ROAD
         P.S. GEETANAGAR
         GUWAHATI-781024
         DIST. KAMRUP (M)
         ASSAM
         PH. NO. 8471944947


          VERSUS

         RAKLTIM TARPAN HAZARIKA
         S/O LATE KULADHAR HAZARIKA R/O GEETANAGAR
         AMAR PATH
         P.O. ZOO ROAD
         P.S. GEETANAGAR
         GUWAHATI-781024
         DIST. KAMRUP (M)
         ASSAM


         ------------
         Advocate for : MR P DAS
         Advocate for : appearing for RAKLTIM TARPAN HAZARIKA
                                                                       Page No.# 2/3




                                 BEFORE
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : 25.11.2024

Heard Mr. P.Das, learned counsel for the applicant.

By filing this interlocutory application, the applicant has prayed for suspension of the sentences and to allow him to remain on previous bail vide the impugned judgment and order dated 30.11.2022 passed by the learned JMFC, Kamrup (M)

in C.R.Case No.6561C/2018 convicting the applicant u/s 138 of the NI Act and sentenced to SI for 6 months and to pay fine of Rs.60,000/-. On appeal, the period of sentence was reduced to 2 months and the fine amount remained the same vide the impugned Judgment and order dated 31.07.2024 passed by the learned Addl.Sessions Judge (FTC) No. 3, Kamrup (M), Guwahati in Criminal Appeal No. 92/2022.

On hearing the learned counsel for the applicant and perusal of the impugned judgment and order dated 30.11.2022 passed by the learned JMFC, Kamrup (M) in C.R.Case No.6561/2018, it is provided that the operation of the sentence passed therein shall remain stayed till disposal of the connected Criminal Revision Petition No.471/2024 and the applicant shall remain on previous bail during the said period.

With the above directions, the Interlocutory Application stands disposed of.

JUDGE Page No.# 3/3

Comparing Assistant