Ali Ahmed vs The State Of Assam
2025 Latest Caselaw 1952 Gua

Gauhati High Court

Ali Ahmed vs The State Of Assam on 4 August, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

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GAHC010168112025




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


                                   I.A.(Crl.)/808/2025

             ALI AHMED
             S/O. MD BASIRUDDIN AHMED
             R/O. VILL.- PACHIM DEOSUNGA (AMBARISH NAGAR)
             P/S. GORESWAR
             DIST. TAMULPUR
             ASSAM.


              VERSUS

             THE STATE OF ASSAM
             REP. BY THE PP
             ASSAM


             ------------
             Advocate for : MS. M MEDHI
             Advocate for : PP
             ASSAM appearing for THE STATE OF ASSAM



                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                              ORDER

04.08.2025

Heard Mr. L.R. Mazumder, learned counsel for the applicant-appellant and Mr. B. Sarma, learned Special Public Prosecutor, Wildlife for the opposite party.

The instant interlocutory application is preferred seeking suspension of execution of the Page No.# 2/2

sentence passed against the applicant-appellant and for his release on bail.

The applicant as the appellant has preferred the accompanying appeal, Criminal Appeal no. 284/2025 against a Judgment dated 13.06.2025 passed by the Court of learned Sessions Judge, Baksa, Mushalpur in Special WP[P] Case no. 12/2018. By the Judgment dated 13.06.2025, the appellant has been convicted for the offence under Section 51 of the Wildlife [Protection] Act, as amended. By the Judgment dated 13.06.2025, the applicant-appellant has been sentenced to undergo rigorous imprisonment seven years with fine of Rs. 50,000/-, in default of payment of fine, to undergo simple imprisonment for two months. Issue notice, returnable in 4 [four] weeks.

As Mr. Sarma, learned Special Public Prosecutor, Wildlife has appeared and accepted notice on behalf of the opposite party, issuance of formal notice to the opposite party is dispensed with. The learned counsel for the applicant-appellant shall furnish requisite an extra copy of the application along with the annexures, to Mr. Sarma within 3 [three] working days from today.

The prayer made in this interlocutory application will be considered after receipt of the TCR.

The learned counsel for the applicant-appellant is at liberty to make a mention immediately after receipt of the TCR.

List the case after 4 [four] weeks.

JUDGE

Comparing Assistant