Md. Abdul Hamid vs The State Of Assam And Anr
2024 Latest Caselaw 7858 Gua

Gauhati High Court

Md. Abdul Hamid vs The State Of Assam And Anr on 28 October, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                    Page No.# 1/2

GAHC010210702024




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

          Case : I.A.(Crl.)/995/2024

         MD. ABDUL HAMID
         S/O LATE MASHIRUDDIN R/O VILL- KHATAKUCHI P.O. CHARCHARIA
         P.S. SARBHOG
         DIST. BARPETA
         ASSAM
         PIN NO. 781319


          VERSUS

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

         2:THE DEPUTY REGISTRAR OF (JUDICIAL)
         GAUHATI HIGH COURT

         GUWAHATI-781001
         ------------
         Advocate for : MR. P P DAS
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR



                                BEFORE
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

28.10.2024

Heard Mr. P. P. Das, learned counsel for the applicant as well as Mr. B. Page No.# 2/2

Sarma, learned Additional Public Prosecutor appearing for the State respondent No.1 and Mr. G. Baishya, learned counsel appearing for respondent No.2.

This is an application under Section 430 of BNSS against the impugned judgment and order dated 15.06.2024 passed by the learned court of the Additional Sessions Judge No.1, Kamrup(M), Guwahati in Criminal Appeal No. 07/2017 affirming the judgment of the Chief Judicial Magistrate, Kamrup(M), Guwahati in G.R. Case No. 1651/2005 whereby the petitioner was convicted under Sections 420/468/471/34 IPC and sentenced to undergo RI for two years with fine.

It is submitted by learned counsel for the applicant that the applicant was convicted under Section 420/468/471/34 IPC and sentenced to undergo RI for two years on each count with fine. It is further submitted that the applicant was on bail during trial and appeal, so he may be allowed to go on bail.

On the other hand Mr. B. Sarma, learned Additional Public Prosecutor and Mr. Baishya, leaned counsel appearing for respondent No.2 has made no objection on the prayer of the petitioner.

In view of above, the petitioner is allowed to go on bail of Rs.30,000/- with one suitable surety of like amount to the satisfaction of learned Chief Judicial Magistrate, Kamrup(M).

Accordingly, the interlocutory application stands disposed of.

JUDGE

Comparing Assistant