Anjan Nath @ Anjan Kr Nath vs The State Of Assam
2025 Latest Caselaw 3147 Gua

Gauhati High Court

Anjan Nath @ Anjan Kr Nath vs The State Of Assam on 13 February, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                                     Page No.# 1/2

GAHC010206052022




                                                                             undefined

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


                                        I.A.(Crl.)/607/2022

            ANJAN NATH @ ANJAN KR NATH
            SON OF LATE LAKHIDHAR NATH R/O NARABARI P.S. MIKIRBHETA
            DIST. MORIGAON
            ASSAM


             VERSUS

            THE STATE OF ASSAM
            REP. BY THE PP
            ASSAM

            2:SMT. MONJU DEVI
            W/O SRI KUMUD NATH R/O NATARABARI P.S. MIKIRBHETA
             DIST. MORIGAON
             ------------
            Advocate for : MR. J SARMAH
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM


                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                            ORDER

13.02.2025

Heard Mr. J Sarmah, learned counsel for the applicant and Mr. K. Baishya, learned Additional Public Prosecutor, Assam.

This application has been filed praying for suspension of sentence as well as for releasing Page No.# 2/2

the petitioner on bail.

I have gone through the judgments as well as the evidences available before this court. Considering entire aspect of the matter, the operation of the Judgment dated 19.07.2022 passed in Criminal Appeal No. 28/2018 by the learned Sessions Judge, Morigaon and the Judgment dated 31.10.2018 passed by the learned Assistant Sessions Judge, Morigaon in Sessions Case No. 134/2017 shall remain stayed till disposal of the connected criminal revision petition.

The applicant Sri Anjan Nath @ Anjan Kr. Nath is allowed to go on bail of Rs.5,000/- with one surety of like amount to the satisfaction of the learned Sessions Judge, Morigaon.

The IA(Crl.) stands disposed of.

JUDGE

Comparing Assistant