Keshav Nath vs The State Of Assam And Anr
2024 Latest Caselaw 7876 Gua

Gauhati High Court

Keshav Nath vs The State Of Assam And Anr on 28 October, 2024

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                          Page No.# 1/2

GAHC010205652024




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

         Linked Case :      I.A.(Crl.)/990/2024
                             In Crl.A/342/2024

         KESHAV NATH
         S/O. LATE BUDHBOR NATH
         VILL. BASANAGHAT
         P/O. MANIPUR
         P/S. MORIGAON
         DIST. MORIGAON
         ASSAM.


          VERSUS

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

         2:RUMI BORA
         W/O. LUHIT CHANDRA BORA
         VILL.- TARANGAPAR
          P/S. JAGIROAD
          DIST.- MORIGAON
          PIN-782410
         ASSAM.
          ------------
         Advocate for : MS. D L DEKA
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR
                                                                      Page No.# 2/2




                                    BEFORE
                   HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                     ORDER

28-10-2024 (S. K. Medhi, J) Heard Shri M. Nath, learned Senior Counsel assisted by Shri A. Bhattacharjee, learned counsel for the applicant, who has filed this application under Section 430 of the BNSS, 2023 praying for suspension of the execution of Sentence and for release of applicant on bail who has been convicted under Section 376(3)/109 IPC and sentenced to undergo rigorous imprisonment for 20 years and to pay a fine of Rs.20,000/- only and in default to undergo further TI for 3 months vide Judgment dated 10.09.2024 passed by the learned Addl. Sessions Judge-cum-Special Judge (POCSO), Morigaon Assam, in POCSO Case No. 295/2023.

The connected appeal, namely, Crl. A/342/2024 has been admitted today. Issue notice, returnable by 6 (six) weeks.

Ms. A. Begum, learned Addl. PP, Assam accepts notice on behalf of respondent no. 1.

Let steps for service of notice upon the respondent no. 2 be taken in the manner prescribed within 2 (two) days.

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

                                      JUDGE                       JUDGE



 Comparing Assistant