Gauhati High Court
N. Shanti Meiti @ Chinglemba Mangang @ ... vs The National Investigation Agency ... on 30 July, 2021
Author: Suman Shyam
Bench: Suman Shyam, Robin Phukan
Page No.# 1/2
GAHC010074252021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Crl.)/236/2021
N. SHANTI MEITI @ CHINGLEMBA MANGANG @ TAKHELCHANGBAM
HEMANTA SINGH
S/O. LATE DANABIR SINGH, R/O. VILL. WAHENG LEIKAI, P.S. AND DIST.
IMPHAL WEST MANIPUR, PIN- 795001
VERSUS
THE NATIONAL INVESTIGATION AGENCY (N.I.A.)
REP. BY SC, NIA
Advocate for the Petitioner : MR D K MISHRA
Advocate for the Respondent : SC, NIA
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
HONOURABLE MR. JUSTICE ROBIN PHUKAN
ORDER
30.07.2021 (Suman Shyam, J) Heard Mr. B. Prasad, learned counsel for the applicant. This I.A. has been filed under Section 389(2) of the Cr.P.C. with a prayer for suspension of sentence and for release of the applicant on bail during the Page No.# 2/2 pendency of the connected Criminal Appeal.
Mr. R. K. Deb Choudhury, learned Assistant Solicitor General of India, has appeared on behalf of the respondent (NIA) and seeks two weeks time to file objection.
Issue notice returnable in two weeks. Since the respondent is already represented, no formal notice is required to be sent in this case.
On the request of Mr. Prasad, Registry to list this case again on 17.08.2021 as a fixed item.
Objection, if any, be brought on record in the meantime by serving advance copy upon the applicant's counsel.
JUDGE JUDGE Comparing Assistant