Page No.# 1/3 vs The State Of Assam And Anr
2024 Latest Caselaw 6431 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And Anr on 30 September, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                             Page No.# 1/3

GAHC010066342024




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




                                       I.A.(Crl.)/306/2024

         LAKHI DEV SAIKIA AND 2 ORS.
         S/O SRI LAKHESWAR SAIKIA
         VILL.- RANGCHALI SONARI
         P.S.- BEHALI
         P.O.- BEHALI
         DIST.- BISWANATH
         ASSAM
         PIN- 784166.

         2: MANASH JYOTI SAIKIA
         S/O SRI LAKHI DEV SAIKIA SAIKIA

         VILL.- RANGCHALI SONARI
         P.S.- BEHALI
         P.O.- BEHALI
         DIST.- BISWANATH
         ASSAM
         PIN- 784166.

         3: MEGHA JYOTI SAIKIA
         S/O SRI LAKHI DEV SAIKIA

         VILL.- RANGCHALI SONARI
         P.S.- BEHALI
         P.O.- BEHALI
         DIST.- BISWANATH
         ASSAM
         PIN- 784166.
         VERSUS

         THE STATE OF ASSAM AND ANR.
                                                                                       Page No.# 2/3

            REP. BY THE P.P.
            ASSAM.

            2:MAMU SAIKIA BANIA
            W/O SRI BISWAJIT BANIA

            VILL.- RANGCHALI SONARI
            P.S.- BEHALI
            P.O.- BEHALI
            DIST.- BISWANATH
            ASSAM
            PIN- 784166.
            ------------
            Advocate for :
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                    BEFORE
                   HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                             ORDER

30.09.2024

Heard Mr. J Payeng, learned counsel for the applicants as well as Mr. K K Das, learned Additional Public Prosecutor, Assam.

Seen the Office Note dated 16.09.2024.

Service of notice on respondent no. 2 is complete. None appears for the respondent no. 2.

This is an application filed under section 389 of the CrPC praying for suspension of sentence and for allowing the applicants to go on bail pending disposal of the connected criminal appeal.

I have gone through the evidence available in the records as well as the impugned judgement passed by the trial court.

It is hereby direct that the sentence imposed upon the appellants, namely, (1) Sri Lakhi Dev Saikia; (2) Sri Manash Jyoti Saikia; and (3) Sri Megha Jyoti Saikia passed in the judgment and order dated 29.02.2024 by the learned Sessions Judge, Biswanath Chariali in Sessions Case No. 391/2012 shall remain stayed till disposal of the connected appeal.

Page No.# 3/3

The applicants, namely, (1) Sri Lakhi Dev Saikia; (2) Sri Manash Jyoti Saikia; and (3) Sri Megha Jyoti Saikia shall be released on bail of Rs.25,000/- each with one surety of like amount to the satisfaction of the learned Sessions Judge, Biswanath Chariali. The interlocutory application is disposed of.

JUDGE

Comparing Assistant