Uttam Mondal vs The State Of Assam

Citation : 2026 Latest Caselaw 20 Gua
Judgement Date : 5 January, 2026

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Gauhati High Court

Uttam Mondal vs The State Of Assam on 5 January, 2026

Author: M. Zothankhuma
Bench: Michael Zothankhuma
                                                                               Page No.# 1/2

GAHC010272292025




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

                                 Case No. : I.A.(Crl.)/1343/2025

              UTTAM MONDAL
              S/O- AMULYA MANDAL,R/O- VILL - PAKRIGURI,P.O. P.S. - BIJNI,DIST. -
              CHIRANG, BTR, ASSAM,PIN CODE - 783390

              VERSUS

              THE STATE OF ASSAM
              REPRESENTED BY THE P.P ASSAM,GAUHATI HIGH COURT ANOTHER.

              2:SRI PURNA ARJYA
               S/O - LATEDUKHLAL ARJYA
              VILLAGE - NO. 2 CHATIANGURI
               P.O. P.S. - BIJNIDIST. - CHIRANG
               BTR ASSAMPIN CODE - 78339

Advocate for the Petitioner   : MR. M U MAHMUD, MR S H MAHMUD

Advocate for the Respondent : PP, ASSAM,

                                        BEFORE
                      HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                        HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                            ORDER

Date : 05.01.2026 (M. Zothankhuma, J) Heard Mr. M. U. Mahmud, learned counsel for the applicant and Ms. B. Bhuyan, learned Addl. PP, Assam.

This is the second time the applicant has submitted an application under Section 430 BNSS for suspension of the sentence passed, vide the impugned judgment dated 16.12.2022 Page No.# 2/2 in Sessions Case No. 110(B)/2018, arising out of Bijni P.S. Case No. 133/2013 by the learned Special Judge (POCSO), Bijni, Chirang (BTR).

Counsels for the parties submit that they have received copies of the paper book and as such, we are ready to dispose of the main appeal. However, the applicant prays that the IA may be heard.

On perusing the contents of this application, we find that the applicant's earlier application for suspension of the sentence had been rejected by a Bench consisting of Hon'ble Mr. Justice K.R. Surana and Hon'ble Mrs. Justice Mitali Thakuria, vide order dated 17.11.2025 in I.A.(Crl.) 989/2022.

Accordingly, we are unable to take up this matter as per the notification issued by the Registry, wherein the rejected bail application is to be listed before the same Bench which had rejected the earlier bail application.

Accordingly, list this matter before the Appropriate Bench on 03.02.2026.

                                     JUDGE                                           JUDGE




Comparing Assistant