Sri Tapash Roy vs The State Of Assam
2025 Latest Caselaw 6427 Gua

Gauhati High Court

Sri Tapash Roy vs The State Of Assam on 28 August, 2025

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GAHC010172852025




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

                          Case No. : I.A.(Crl.)/930/2025
                                            in
                                    Crl.Rev.P./352/2025


         SRI TAPASH ROY
         SON OF LATE SUNIL ROY
         RESIDENT OF SINGRIMARI BAGICHA
         P.S. KALAIGAON
          DIST. UDALGURI
         ASSAM

          VERSUS

         THE STATE OF ASSAM
         REP BY THE PP
         ASSAM


         ------------
         Advocate for : MR N J DAS
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM
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                                     BEFORE
               HON'BLE MRS. JUSTICE MITALI THAKURIA

                                     ORDER

28-08-2025

Heard Mr. N. J. Das, learned counsel for the applicant/petitioner and Mr. R. R. Kaushik, learned Additional Public Prosecutor, for the State respondent.

2. This interlocutory application has been filed for suspension of the judgment and order dated 05.07.2025 passed in Crl. Appl. No. 12/2024, by the learned Additional Sessions Judge, Udalguri, upholding the conviction and sentence dated 10.05.2024 passed by the learned CJM, Udalguri in connection with G.R. Case No. 1120/2020 corresponding to PRC Case No. 903/2021 under Section 420 IPC.

3. It is submitted by Mr. Das, learned counsel that the petitioner is on bail and accordingly, prayed for remain on previous bail, till disposal of the connected revision petition.

4. He also prayed for suspension of execution of sentence dated 05.07.2025 passed in Crl. Appl. No. 12/2024, by the learned Additional Sessions Judge, Udalguri, upholding the conviction and sentence dated 10.05.2024 passed by the learned CJM, Udalguri in connection with G.R. Case No. 1120/2020 corresponding to PRC Case No. 903/2021 under Section 420 IPC, till disposal of the connected revision petition.

5. Mr. Kaushik, learned Addl. PP has no objection in this regard.

6. In view of the above, the the judgment and order dated 05.07.2025 passed in Crl. Appl. No. 12/2024, by the learned Additional Sessions Judge, Udalguri, upholding the conviction and sentence dated 10.05.2024 passed by Page No.# 3/3

the learned CJM, Udalguri in connection with G.R. Case No. 1120/2020 corresponding to PRC Case No. 903/2021 under Section 420 IPC is hereby stayed/suspended, till disposal of the connected criminal revision petition and the petitioner is allowed to remain on previous bail.

7. Accordingly, this interlocutory application stands disposed of.

JUDGE

Comparing Assistant