Sanjay Das vs The State Of Assam And Anr
2025 Latest Caselaw 3277 Gua

Gauhati High Court

Sanjay Das vs The State Of Assam And Anr on 18 February, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                  Page No.# 1/2

GAHC010193442023




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


                                 I.A.(Crl.)/1267/2023

         SANJAY DAS
         S/O- SRI GAUTAM DAS
         R/O- VILL.- SARUTAPA
         P.S. AND P.O. BARPETA
         DIST. BARPETA
         ASSAM
         PIN- 781352.


          VERSUS

         THE STATE OF ASSAM AND ANR.
         REPRESENTED BY THE PUBLIC PROSECUTOR
         ASSAM

         2:BARNALI DAS
         W/O- SRI MUNINDRA NATH
          R/O- VILL.- SARUTAPA
          P.O.
          P.S. AND DIST. BARPETA
         ASSAM
          PIN- 781352.
          ------------
         Advocate for : MR. M P CHOUDHURY
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.
                                                                                      Page No.# 2/2




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                            ORDER

18.02.2025

Heard Mr. M P Choudhury, learned counsel for the applicant and Mr. K K Das, learned Additional Public Prosecutor, Assam. None appears for the respondent no. 2 though the name of Mr. A N Ahmed, learned counsel has been shown in the cause list.

By this application filed under Section 389 of the CrPC, the petitioner Sri Sanjay Das has prayed for suspension of sentence imposed upon him by the learned Additional Sessions Judge - cum- Special Judge (POCSO), Barpeta in Special POCSO Case No. 87/2022.

I have gone through the impugned judgment.

After hearing the learned counsel for both sides, it is hereby directed the Judgement and order dated 30.06.2023 passed by the learned Additional Sessions Judge -cum- Special Judge (POCSO), Barpeta in Special POCSO Case No. 87/2022 whereby the present applicant Sri Sanjay Das was convicted and sentenced shall remain stayed till disposal of the connected appeal.

The applicant Sri Sanjay Das shall be allowed to go on bail of Rs.25,000/- with one surety of like amount to the satisfaction of the learned Additional Sessions Judge -cum- Special Judge (POCSO), Barpeta.

The IA(Crl.) stands disposed of.

JUDGE

Comparing Assistant