S/O Late Tasaruf Ali vs The State Of Assam And Anr
2025 Latest Caselaw 3239 Gua

Gauhati High Court

S/O Late Tasaruf Ali vs The State Of Assam And Anr on 17 February, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                  Page No.# 1/2

GAHC010084522023




                                                           undefined

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



                               I.A.(Crl.)/1241/2023

         ABDUL HOQUE

         S/O LATE TASARUF ALI
         VILLAGE DOLURBOND
         PO MUKTARAMPUR
         PS RAMKRISHNA NAGAR
         DIST.KARIMGANJ
         ASSAM
         788156


          VERSUS

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

         2:MD. ALA UDDIN
         S/O LATE TASARUF ALI
         VILLAGE DARGARBOND
          PO MUKTARAMPUR
          PS RAMKRISHNA NAGAR
          DIST.KARIMGANJ
         ASSAM
          788156
          ------------
         Advocate for : MR J M SULAIMAN
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.
                                                                                      Page No.# 2/2




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                            ORDER

17.02.2025

Heard Mr. H R A Choudhury, learned senior counsel for the applicant, assisted by Mr. J M Sulaiman, Advocate and Mr. K Baishya, learned Additional Public Prosecutor, Assam.

By this application the applicant has prayed for suspension of the sentence imposed upon him vide order dated 31.12.2022 by the learned Sessions Judge, Karimganj, Assam in Sessions Case No. 115/2015.

The applicant was convicted and sentenced to undergo imprisonment of 7 (seven) years and to fine of Rs.10,000/- vide judgement dated 31.12.2022 by the learned Sessions Judge, Karimganj in Sessions Case No. 115/2015.

I have gone through the judgment along with the evidence available in the record. The prayer of the applicant is allowed.

The sentence imposed upon the applicant Abdul Hoque on 31.12.2022 by the learned Sessions Judge, Karimganj in Sessions Case No. 115/2015 shall remain stayed till disposal of the connected appeal.

The applicant Abdul Hoque shall be released on bail of Rs.25,000/- with one surety of like amount to the satisfaction of the learned Sessions Judge, Karimganj.

The IA(Crl.) disposed of.

JUDGE

Comparing Assistant