Sushil Das vs The State Of Assam And Anr
2025 Latest Caselaw 2966 Gua

Gauhati High Court

Sushil Das vs The State Of Assam And Anr on 7 February, 2025

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GAHC010008542025




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

                              Case No. : I.A.(Crl.)/92/2025

           SUSHIL DAS
           S/O SRI RATUL DAS
           RESIDENT OF VILLAGE RUPAHI GAON
           PO AND PS GHILAMARA
           DIST LAKHIMPUR
           ASSAM 787053

           VERSUS

           THE STATE OF ASSAM AND ANR
           REPRESENTED BY PP ASSAM

           2:SMTI PRIYADHANI RAY
           W/O BIPLAB RAY
           RESIDENT OF VILLAGE RUPAHI GAON
            PO AND PS GHILAMARA
            DIST LAKHIMPUR
           ASSAM 787053
            ------------
           Advocate for : MR. M K NEOG
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM AND ANR



                                 BEFORE
                    HONOURABLE MR. JUSTICE ROBIN PHUKAN
                                 ORDER

07.02.2025

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

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2. In this application, under Section 430 of the BNSS, the applicant has prayed for suspension of sentence passed in the Judgment and Order dated 24.12.2024, passed by the learned Special Judge (POCSO), Lakhimpur in Special POCSO Case No. 125/2019.

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