Monuj Pandit @ Sri Manuj Pandit vs The State Of Assam And Anr
2024 Latest Caselaw 7459 Gua

Gauhati High Court

Monuj Pandit @ Sri Manuj Pandit vs The State Of Assam And Anr on 1 October, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                  Page No.# 1/2

GAHC010204582024




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


          Case : I.A.(Crl.)/941/2024

         MONUJ PANDIT @ SRI MANUJ PANDIT
         S/O SRI NIRANJAN PANDIT R/O VILL- KATHAL PUKHURI P.S. LALUK DIST.
         LAKHIMPUR
         ASSAM


          VERSUS

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

         2:SMTI. TARAMAI HAZARIKA
         W/O LATE HEM CH. HAZARIKA R/O VILL- KATHALPUKHURI P.O. SINGARA
         P.S. LALUK DIST. LAKHIMPUR
         ASSAM PIN-787023
          ------------
         Advocate for : MR. T J MAHANTA
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                BEFORE
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

01.10.2024

Heard Mr. T. J. Mahanta, learned Sr. counsel assisted by Mr. A. Borua, Page No.# 2/2

learned counsel appearing for the applicant. Also heard Mr. K. K. Parasar, learned Additional Public Prosecutor.

This is an application under Section 430 of BNSS praying for suspension of sentence against the impugned judgment dated 05.09.2024 passed in Criminal Appeal No. 9(2)/2024 by the learned Sessions Judge, Lakhimpur, North Lakhimpur as well as the judgment and order dated 11.03.2023 passed by the learned Additional Chief Judicial Magistrate, Lakhimpur, North Lakhimpur in GR Case No. 698/2019 convicting the applicant/petitioner under section 279 IPC to undergo RI for four months with fine in default stipulation.

After hearing the learned counsel for both sides and on perusal of the documents annexed with the application, operation of the judgment dated 05.09.2024 passed in Criminal Appeal No. 9(2)/2024 by the learned Sessions Judge, Lakhimpur, North Lakhimpur as well as the judgment and order dated 11.03.2023 passed by the learned Additional Chief Judicial Magistrate, Lakhimpur, North Lakhimpur in GR Case No. 698/2019 shall remain suspended till disposal of the Revision Petition.

Accordingly, the Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant