Gauhati High Court
Nirmala Borah vs The State Of Assam And Ors on 24 November, 2021
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010194722021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Crl.)/507/2021
NIRMALA BORAH
W/O- LATE HITESH KR DAS, R/O- BORNAMGHAR COLONY, NEAR DIPHU
P.S, P.S- DIPHU, DIST- KARBI ANGLONG
VERSUS
THE STATE OF ASSAM AND ORS.
REPRESENTED BY P.P. , ASSAM.
2:ACHYUT NATH
S I OF POLICE
DIPHU P.S
DIST- KARBI ANGLONG
ASSA
Advocate for the Petitioner : MR A SARMA
Advocate for the Respondent : PP, ASSAM
BEFORE
HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
24.11.2021 By way of this interlocutory application, the petitioner has sought for extending the order dated 19.03.2020, passed by this Hon'ble Court in Criminal Petition No. 274/2020, for suspending further proceedings in CR Case No. 10/2020, under Section 211 IPC, Page No.# 2/2 pending before the JMFC, Karbi Anglong, Diphu.
It is contended that on the last occasion when the case was listed on 12.03.2021, due to no proper representation by the learned counsel appearing on behalf of the petitioner, the interim order dated 20.03.2020 was not extended, for which the learned trial Court has now proceeded with the matter. So, it is prayed to extend the interim order. I have heard the learned counsel for both the parties and also perused the record. As the matter is taken up for hearing, it would be appropriate to continue the interim order that was passed earlier. Accordingly, the petition is allowed with a direction that further proceeding of CR Case No. 10/2020, under Section 211 IPC, pending before the JMFC, Karbi Anglong, Diphu, shall remain stayed, until further order(s).
JUDGE Comparing Assistant