Sahidul Islam @ Jakir vs The State Of Assam And Anr
2025 Latest Caselaw 3653 Gua

Gauhati High Court

Sahidul Islam @ Jakir vs The State Of Assam And Anr on 3 March, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                          Page No.# 1/2

GAHC010063652023




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

                                Case No. : I.A.(Crl.)/287/2023

            SAHIDUL ISLAM @ JAKIR
            S/O FAIJUR RAHMAN, R/O ADABARI, P.S.- MULAKMUA, DIST.- NALBARI,
            ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY P.P., ASSAM.

            2:AJGAR ALI
             S/O LATE HAZRAT ALI

            VILL.- NO. 1 LOHARKATHA
            BALIKUCHI

            P.O.- BALIKUCHI

            P.S.- BALIKUCHI

            DIST.- NALBARI
            ASSAM
            PIN- 781126

Advocate for the Petitioner   : MR. N UDDIN, MR. M ISLAM,MR S K CHHETRY

Advocate for the Respondent : PP, ASSAM,
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                                      BEFORE
                     HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                               ORDER

03.03.2025

Heard Mr. N. Uddin, learned counsel for the applicant and Mr. D. P. Goswami, learned Additional Public Prosecutor, Assam. Also heard Mr. D. Kalita, learned counsel 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 applicant Sahidul Islam @ Jakir to go on bail, who has been convicted pursuant to the Judgment and Orders dated 10.01.2023 and 11.01.2023, passed by the learned Special Judge (POCSO), Nalbari in Spl. (P) Case No. 27/2021. The applicant has been sentenced rigorous imprisonment for 10 (ten) years.

According to Mr. Kalita, the learned counsel for the respondent no. 2 submits that he has no objection if the prayer for bail of the applicant is allowed.

Mr. Goswami has submitted on the basis of the objection. I have considered the submissions made by the learned counsel for both the sides. I have also gone through the Judgment and Order aforesaid. Considering entire aspect of the matter, the applicant Sahidul Islam @ Jakir, who has been convicted pursuant to teh Judgment and Orders dated 10.01.2023 and 11.01.2023, passed by the learned Special Judge (POCSO), Nalbari in Spl. (P) Case No. 27/2021 is allowed to go on bail of Rs.25,000/- with one surety of like amount to the satisfaction of the learned Special Judge (POCSO), Nalbari.

The IA(Crl) is disposed of.

JUDGE

Comparing Assistant