Sri Kumar Udayan Baishya vs Sri Bikash Nag
2025 Latest Caselaw 9263 Gua

Gauhati High Court

Sri Kumar Udayan Baishya vs Sri Bikash Nag on 2 December, 2025

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GAHC010237992025




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

                            Case No. : I.A.(Crl.)/1277/2025


         SRI KUMAR UDAYAN BAISHYA
         S/O SRI GHANASHYAM BAISHYA
         RO KALBARIHABI
         DHANSIRIGHAT
         PS ORANG
         DIST UDALGURI
         ASSAM


          VERSUS

         SRI BIKASH NAG
         S/O PRADIP NAG
         R/O ROWTA BAGAN
         PS ROWTA
         DIST UDALGURI
         ASSAM


         ------------
         Advocate for : MR. A BHATTACHARYA
         Advocate for : appearing for SRI BIKASH NAG
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                               BEFORE
            HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                    ORDER

Date : 02.12.2025

Learned counsel Mr. A. Bhattacharya, is present for the applicant, who has filed this application under Section 430 of BNSS, 2023, with prayer to remain on previous bail as the applicant has been convicted under Section 138 of the N.I. Act in connection with N. I. Case No. 18/2022 and this conviction has been upheld in Criminal Appeal No. 18/2025 vide order dated 25.09.2025.

It is submitted that the applicant has a good case and there is every possibility that he may be acquitted from the charges.

Considering the submissions and after going through the impugned judgments, the applicant is allowed to remain on previous bail until further orders.

The order of conviction and sentence in N. I. Case No. 18/2022 and the order in Criminal Appeal No. 18/2025 dated 25.09.2025 remain suspended until further orders, subject to the condition that:

The applicant deposits 20% of fine amount before the learned trial court within 1 (one) month from today.

Page No.# 3/3

In terms of the above observations, this Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant