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Judgment
6 paragraphs · 109 wordsMeenakshi Madan Rai, J
I.A. No.01 of 2024 is an application filed under Section 389(1) of the Code of Criminal Procedure, 1973, for suspension of Sentence imposed on the Appellant and enlargement on Bail.
Heard Learned Counsel for the parties on the I.A. supra.
Order pronounced, vide separate sheets of paper enlarging the Appellant on Bail and suspending the Sentence imposed on him by the impugned Judgment in ST (POCSO) Case No.39 of 2020 (State of Sikkim vs. Bidhan Gurung), dated 17-10-2023, of the Court of the Learned Special Judge (POCSO Act, 2012), Gangtok, Sikkim.
Bail Petition stands disposed of.
List on 24-03-2025 as found convenient by the parties.