Page No.# 1/3 vs The State Of Assam And Anr
2025 Latest Caselaw 1973 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And Anr on 4 August, 2025

Author: Michael Zothankhuma

Bench: Michael Zothankhuma

                                                                  Page No.# 1/3

GAHC010159432025




                                                           undefined

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

                         Case No. : I.A.(Crl.)/809/2025

          SABAN NAYAK @ SAWAN @ SAWAN NAIK AND 2 ORS
          S/O. LT. KALICHARAN NAYAK @ KALI NAYAK

          2: AZAD NAYAK @ AZAT NAIK
          S/O. LT. KALICHARAN NAYAK

          3: SUKHLAL NAYAK @ SUHOLAL @ SUKHLAL NIAK
          S/O. LT. NANDA NAYAK
          ALL ARE R/O. JAMIRAH T.E.
          P/O. JAMIRAH
          P/S. BARBARUAH
          DIST. DIBRUGARH
          ASSAM.
          VERSUS

          THE STATE OF ASSAM AND ANR
          REP. BY THE PP
          ASSAM.

          2:SABONI KARMAKAR
          W/O. LT. BABUL KARMAKAR
           R/O. JAMIRAH T.E.
           BORLINE
           P/O. JAMIRAH
           P/S. BARBARUAH
           DIST. DIBRUGARH
          ASSAM
           PIN-786004.
           ------------

Advocate for : MD. SAFIQUL ISLAM Advocate for : PP ASSAM appearing for THE STATE OF ASSAM AND ANR Page No.# 2/3

Linked Case :Crl.A./286/2025

SABAN NAYAK @ SAWAN @ SAWAN NAIK AND 2 ORS S/O. LT. KALICHARAN NAYAK @ KALI NAYAK

2: AZAD NAYAK @ AZAT NAIK S/O. LT. KALICHARAN NAYAK

3: SUKHLAL NAYAK @ SUHOLAL @ SUKHLAL NIAK S/O. LT. NANDA NAYAK ALL ARE R/O. JAMIRAH T.E. P/O. JAMIRAH P/S. BARBARUAH DIST. DIBRUGARH ASSAM

VERSUS

THE STATE OF ASSAM AND ANR. REP. BY THE PP, ASSAM

2:SABONI KARMAKAR W/O. LT. BABUL KARMAKAR R/O. JAMIRAH T.E. BORLINE P/O. JAMIRAH P/S. BARBARUAH DIST. DIBRUGARH ASSAM PIN-786004

Advocate for the Petitioner : MD. SAFIQUL ISLAM, MR. A HOQUE,MR L HUSSAIN,MR J HUSSAIN

Advocate for the Respondent : PP, ASSAM, Page No.# 3/3

BEFORE HON'BLE MR. JUSTICE MICHAEL ZOTHANKHUMA HON'BLE MR. JUSTICE ANJAN MONI KALITA

04/08/2025 (A.M. Kalita, J)

Heard Mr. J Hussain, learned counsel for the applicants and Ms. A Begum, learned Additional Public Prosecutor, Assam for the State respondent No. 1.

The instant I.A. has been filed under Section 430(1) of BNSS, 2023 for suspension of the impugned judgment and order dated 22.05.2015 passed by the learned Sessions Judge, Dibrugarh in Sessions Case No. 25/2019.

Issue notice, returnable in 4 (four) weeks.

The learned Additional Public Prosecutor, Assam accepts notice on behalf of the respondent No. 1, State of Assam.

List this matter after 4 (four) weeks.

                                                       JUDGE                    JUDGE




Comparing Assistant