Page No.# 1/3 vs The State Of Assam And Anr
2025 Latest Caselaw 9059 Gua

Gauhati High Court

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

                                                                       Page No.# 1/3

GAHC010241082025




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

                                 Case No. : Crl.A./404/2025

            GIYAS ALI
            S/O-LT. SAMED ALI, VILLAGE-NO. 1 GARUAJHAR, P.O.- GARUAJHAR, P.S.-
            PANERI, DISTRICT-UDALGURI, ASSAM, PIN-784523

            2: ZAKIR ALI
             S/O-MD. SADEK ALI
            VILLAGE-NO. 2 GARUAJAHAR
             P.O.- GARUAJAHAR
             P.S.-PANERI
             DISTRICT- UDALGURI
            ASSAM
             PIN-78452

            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:NAYAN MANI PATOWARY
             S.I. OF POLICE AT UDALGURI P.S. INFORMANT OF THE CASE.
            S/O-SRI PABITRA PATOWARY
             R/O-UJANPARA
             P.O. P.S.- BOKO
             DISTRICT- KAMRUP R
            ASSAM
             PIN-781123

Advocate for the Petitioner   : B CHOWHAN, R DEB,M. BORUAH,MR. P MAZUMDER,MR. S
CHAUHAN

Advocate for the Respondent : PP, ASSAM,
                                                          Page No.# 2/3



Linked Case : I.A.(Crl.)/1176/2025

GIYAS ALI
S/O-LT. SAMED ALI
VILLAGE-NO. 1 GARUAJHAR
P.O.- GARUAJHAR
P.S.-PANERI
DISTRICT-UDALGURI
ASSAM
PIN-784523

2: ZAKIR ALI
S/O-MD. SADEK ALI
VILLAGE-NO. 2 GARUAJAHAR
 P.O.- GARUAJAHAR
 P.S.-PANERI
 DISTRICT- UDALGURI
ASSAM
 PIN-784523
VERSUS

THE STATE OF ASSAM AND ANR.
REPRESENTED BY THE PUBLIC PROSECUTOR
ASSAM.

2:NAYAN MANI PATOWARY
S.I. OF POLICE AT UDALGURI P.S. INFORMANT OF THE CASE.
S/O-SRI PABITRA PATOWARY
 R/O-UJANPARA
 P.O. P.S.- BOKO
 DISTRICT- KAMRUP R
ASSAM
 PIN-781123.
 ------------
Advocate for : B CHOWHAN
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR.
                                                                           Page No.# 3/3

                                  BEFORE
                      HONOURABLE MR. JUSTICE PRANJAL DAS

                                         ORDER

Date : 01.12.2025

Heard Mr. S. Chauhan, learned counsel for the applicant. Also heard Mr. K. Baishya, learned Public Prosecutor for the State/respondent No.1.

This is an application under Section 430 BNSS, praying for suspension of sentence against the impugned judgment and order dated 13.10.2025 passed by the learned Sessions Judge, Udalguri, Assam, in Sessions (ii) Case No. 62/2023, wherein the appellant was convicted under Section 411/34 of IPC.

Issue notice.

The respondent No. 2 being a police official, can be represented by the learned Additional Public Prosecutor.

No formal notice required to be served upon the respondents as Mr. Baishya, Addl.P.P. has entered appearance.

Extra copy of the petition shall be provided to Mr. Baishya. The original case record has already called for in the connected appeal.

List on 12.12.2025.

JUDGE

Comparing Assistant