District - Lakhimpur vs The State Of Assam
2025 Latest Caselaw 9722 Gua

Gauhati High Court

District - Lakhimpur vs The State Of Assam on 18 December, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                  Page No.# 1/2

GAHC010221252025




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


                                    I.A.(Crl.)/1271/2025

            MD IMRAN HUSSAIN
            SON OF ABDUL MOTALEB
            RESIDENT OF VILLAGE - ISLAMPUR
            P.S. LALUK

            DISTRICT - LAKHIMPUR
            ASSAM


             VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PP ASSAM


            ------------
            Advocate for : MR. RAJIB SARMA
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM



                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                            ORDER

18.12.2025

Heard Mr. R. Sarma, learned counsel for the opposite party-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 Page No.# 2/2

Sanhita [BNSS], 2023 is preferred by the applicant-appellant seeking suspension of execution of the sentence passed against him a Judgment and Order dated 20.03.2025 passed by the Court of learned Special Judge, Lakhimpur, North Lakhimpur ['the Special Court', for short] in Special [NDPS] Case no. 10/2022 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