Nazrul Islam @ Md Najrul Islam vs The State Of Assam And Anr
2025 Latest Caselaw 2965 Gua

Gauhati High Court

Nazrul Islam @ Md Najrul Islam vs The State Of Assam And Anr on 7 February, 2025

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GAHC010009682025




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

                              Case No. : I.A.(Crl.)/87/2025

           NAZRUL ISLAM @ MD NAJRUL ISLAM
           S/O ABDUL LATIF RESIDENT OF VILLAGE BAMUNGAON
           PO TINIALI BAZAAR
           PS HOJAI
           DIST HOJAI
           ASSAM 782446

           VERSUS

           THE STATE OF ASSAM AND ANR
           REPRESENTED BY PP ASSAM

           2:DR. IMRAN HUSSAIN
           S/O LATE KUSUT ALI
            RESIDENT OF VILLAGE UDALI MODEL HOSPITAL
            PS LANKA
            DIST HOJAI ASSAM 782446
            ------------
           Advocate for : G UDDIN
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM AND ANR



                                 BEFORE
                    HONOURABLE MR. JUSTICE ROBIN PHUKAN
                                 ORDER

07.02.2025

Heard Mr. G. Uddin, learned counsel for the applicant and Mr. K. Baishya, learned Additional Public Prosecutor for the State, opposite party No. 1.

2. In this application, under Section 430 of the BNSS, the applicant has Page No.# 2/2

prayed for suspension of sentence passed in the Judgment and Order dated 22.11.2024, passed by the learned Sessions Judge, Hojai, in Sessions Case No. (1) 18/2021.

3. Let notice be issued to the opposite parties, within a week from today, returnable in 4 weeks, by registered post with A/D and also by usual process. As Mr. Baishya has appeared and accepted notice on behalf of the State, no formal notice is required to be issued. However, extra requisite copy of the petition be furnished to him during the course of the day.

4. List the matter after 4 (four) weeks.

JUDGE Comparing Assistant