Binod Soren vs The State Of Assam
2025 Latest Caselaw 1687 Gua

Gauhati High Court

Binod Soren vs The State Of Assam on 1 August, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                  Page No.# 1/2

GAHC010161432025




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

                                       I.A.(Crl.)/810/2025

            BINOD SOREN
            S/O. KODE SOREN
            VILL.- DEWALGURI
            P/O. BISHMURI
            P/S. KOKRAJHAR
            DIST. KOKRAJHAR
            BTR
            PIN-783370


             VERSUS

            THE STATE OF ASSAM
            REP BY THE PP ASSAM


            ------------
            Advocate for : MS. T BEGUM
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM



                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                           ORDER

01.08.2025

Heard Mr. A. Roshid, learned counsel for the applicant-appellant and Mr. B. Sarma, learned Special Public Prosecutor, Wildlife for the opposite party-respondent.

Page No.# 2/2

2. The instant interlocutory application under Section 430, Bharatiya Nagarik Suraksha Sanhita [BNSS], 2023 is preferred by the applicant-appellant praying for suspension of execution of the sentence passed against him and for his release on bail.

3. The applicant as the appellant has preferred the accompanying criminal appeal under Section 415[2], Bharatiya Nagarik Suraksha Sanhita [BNSS], 2023 against a Judgment dated 30.06.2025 passed by the Court of learned Sessions Judge, Kokrajhar in Sessions Case no. T2/79/2023, arising out of C.R. Case no. 82/2019. By the Judgment dated 30.06.2025, the applicant-appellant has been convicted for the offence under Section 25 of Assam Forest Regulation, 1891 and he has been sentenced to undergo rigorous imprisonment for one year.

4. I have gone through the statements and averments made in the interlocutory application.

5. Having regard to the projections made on behalf of the applicant-appellant and considering the period of sentence passed against the applicant-appellant, it is ordered that the execution of the sentence passed against the applicant-appellant shall remain suspended till disposal of the criminal appeal, Criminal Appeal no. 287/2025. It is further ordered that the applicant-appellant shall be allowed to go on bail on furnishing a bail bond of Rs. 10,000/- with one local surety of the like amount to the satisfaction of the learned jurisdictional Trial Court,.

6. The interlocutory application is disposed of in the afore-stated terms.

JUDGE

Comparing Assistant