Gauhati High Court
Jamuna Ray vs Manimala Das on 12 August, 2025
Author: Manish Choudhury
Bench: Manish Choudhury
Page No. 1/3
GAHC010170352025
undefined
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Crl.)/820/2025
JAMUNA RAY
D/O- TARANIKANTA RAY. R/O- BHATIPARA, P.O AND P.S BONGAIGAON.
DIST.- BONGAIGAON, ASSAM. PIN-783380.
VERSUS
MANIMALA DAS
W/O- SRI BHAITI DAS. R/O- IOCL BGR TOWNSHIP. QTR NO.- 211/F, P.O.-
DHALIGAON P.S.- KAJALGAON, DIST- CHIRANG, ASSAM, PIN-783385.
Advocate for the Petitioner : MR. B J MUKHERJEE,
Advocate for the Respondent : MS R SAHA,
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 12.08.2025
Heard Mr. B.J. Mukherjee, learned counsel for the applicant-petitioner.
2. The instant interlocutory application is preferred seeking suspension of the execution
of the sentence passed against the applicant-petitioner and for her release on bail.
3. The applicant as the petitioner preferred the criminal revision petition under Section
438 read with Section 442, Bharatiya Nagarik Suraksha Sanhita [BNSS], 2023 against a
Judgment and Order dated 16.06.2025 passed by the Court of learned Sessions Judge,
Chirang at Kajalgaon ['the Appellate Court'] in Criminal Appeal Case no. 20/2025 whereby the
Appellate Court while partly allowing the appeal preferred by the applicant-petitioner herein
modifying the sentence part, has affirmed a Judgment and Order dated 08.04.2025 passed by
the Court of learned Additional Chief Judicial Magistrate, Chirang, Kajalgaon ['the Trial Court']
in NICR Case no. 13/2022 in so far as the conviction of the applicant-petitioner under Section
138 of the Negotiable Instruments Act is concerned.
3. The Trial Court after holding the applicant-petitioner guilty of the offence under Section
138 of the NI Act, had sentenced the applicant-petitioner to pay an amount of Rs.
12,00,000/- as fine to the complainant and, in default of payment of fine, to undergo simple
imprisonment for six months. The Appellate Court while affirming the conviction, has
interfered with the sentence for payment of the fine amount Rs. 12,00,000/- by reducing it to
Rs. 9,00,000/-, without interfering with the default stipulation.
5. The Appellate Court while disposing the criminal appeal, has directed the applicant-
petitioner to surrender before the Trial Court to serve out the sentence while recording that
no money has been paid to the complainant by the applicant-petitioner during the pendency
of the appeal. In deference to the said Judgment of the Appellate Court, the Trial Court has,
on 23.06.2025, ordered for issuance of Non-Bailable Warrant of Arrest to the applicant-
petitioner as the convict.
6. The applicant-petitioner herein also sought interference with the said Order dated
23.06.2025.
7. The provisions contained in Section 148 of the NI Act has provided for the power of
the Appellate Court to order payment pending appeal against the conviction.
8. In this application, the applicant-petitioner has averred that she is an Assistant
Professor of Birjhora Kanya Mahavidyalaya, Bongaigaon and due to the NBWA issued against
the Trial Court, the applicant-petitioner's reputation is harmed. Thus, it is not possible to infer
that the applicant does not have means to pay in view of her service career as an Assistant
Professor in a college.
9. Having regard to the provisions contained in Section 148 of the NI Act and the
concurrent findings of facts recorded by the Trial Court and the Appellate Court, this Court is
of the considered view that the prayer for suspension of execution of the sentence passed
against the applicant can be made subject to deposit of 20% of the fine amount awarded as
part of sentence by the Trial Court and affirmed by the Appellate Court. It is, therefore,
ordered that the remaining part of the sentence passed by the Trial Court and the Appellate
Court shall remain in abeyance till the disposal of the accompanying revision petition, which
has been admitted today for hearing, subject to deposit of 20% of the fine amount of Rs.
9,00,000/- awarded by the Trial Court and affirmed by the Appellate Court, that is, Rs.
1,80,000/- before the Registry within a period of 30 [thirty] days from today.
10. It is further ordered that during the period of thirty days, which has been granted to
the applicant to deposit the afore-stated amount, the NBWA issued by the Trial Court by
Order dated 23.06.2025 shall remain in abeyance.
11. The instant application is disposed of with the afore-said terms.
JUDGE
Comparing Assistant
