Page No.# 1/2 vs The State Of Assam
2025 Latest Caselaw 9716 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam on 18 December, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                               Page No.# 1/2

GAHC010241132025




                                                        undefined

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


                                 I.A.(Crl.)/1353/2025

         F Lalhmangaihzuala
         Vill-Twikuol North

          PS- Vaivakon

          District-Aizwal

         Mizoram

         2: Joseph Lalnunmawia
         S/o - Lalthamawia
         Vill-Vengsak
          PS- Armveng
          District- Aizwal
          Mizoram
         VERSUS

         THE STATE OF ASSAM
         Represented by PP
         Assam

         2:JOSEPH LALNUNMAWIA
         S/O
          LALTHAMAWIA
         R/O
          VILL- VENGSAK
         P.S. ARMVENG
         DIST- AIZAWL
         MIZORAM
          ------------
         Advocate for : MR. S BISWAS
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM
                                                                                    Page No.# 2/2




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                            ORDER

18.12.2025

Heard Mr. S. Biswas, learned Legal Aid Counsel for the appellant and Mr. M.P. Goswami, learned Additional Public Prosecutor, Assam for the respondent State.

The instant interlocutory application under Section 430 of the Bharatiya Nagarik Suraksha Sanhita [BNSS], 2023 is preferred by the applicant-appellant seeking suspension of execution of the sentence passed against him a Judgment dated 20.06.2025 passed by the Court of learned Special Judge, Cachar, Silchar in NDPS Case no. 44/2024 and for his release on bail.

Issue notice, returnable on 11.02.2026.

As Mr. Goswami, learned Additional Public Prosecutor has appeared and accepted notice on behalf of the opposite party-respondent State, issuance of formal notice to the opposite party-respondent is dispensed with. The learned counsel for the applicant-appellant shall furnish an extra copy of the memo of appeal along with the annexures to Mr. Goswami within 2 [two] working days from today.

The prayer made in this interlocutory application will be considered after receipt of the TCR.

The learned Additional Public Prosecutor shall file objection to the interlocutory application on or before the returnable date, if so advised.

List the case on 11.02.2026.

JUDGE

Comparing Assistant