Gauhati High Court
Nur Alom Sk vs The State Of Assam And Anr on 20 November, 2019
Author: Hitesh Kumar Sarma
Bench: Hitesh Kumar Sarma
Page No.# 1/2
GAHC010272632019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
I.A.(Crl.) 970/2019
1:NUR ALOM SK
S/O- LATE NUR JAMAL SK
R/O- VILL.- KAZIPARA WARD NO. 4
P.S. CHAPAR
DIST.- DHUBRI
ASSAM.
VERSUS
1:THE STATE OF ASSAM AND ANR
TO BE REP. BY THE PUBLIC PROSECUTOR
ASSAM.
2:SMTI. THUMKI LOHAR
S/O- PURAN LOHAR
R/O- VILL.- HASHDOBA
P.S. CHAPAR
DIST.- DHUBRI
ASSAM.
Advocate for the Petitioner : MR H R A CHOUDHURY
Advocate for the Respondent : PP
ASSAM
Page No.# 2/2
BEFORE
HONOURABLE MR. JUSTICE HITESH KUMAR SARMA
ORDER
Date : 20-11-2019 This interlocutory application has been filed seeking bail of the applicant who is convicted by judgment and order, dated 5.9.2019, passed by the learned jurisdictional Special Judge in Special POCSO Case No. 5/2017 sentencing the appellant to suffer rigorous imprisonment for 7 years with fine of Rs. 3000/- and in default, to suffer rigorous imprisonment for one month, for the offence under Section 4 of the POCSO Act.
Since the appellant is convicted and the sentence under Section 4 of POCSO Act, perusal of the records of the learned court below is necessary to consider the prayer for bail as well as suspension of sentence imposed upon the applicant by the court below.
In the connected criminal appeal, records have been called for. Therefore, list this IA along with the connected appeal in the 3 rd week of December, 2019.
JUDGE Comparing Assistant