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Sudam Das vs The State Of Assam
2025 Latest Caselaw 3015 Gua

Citation : 2025 Latest Caselaw 3015 Gua
Judgement Date : 10 February, 2025

Gauhati High Court

Sudam Das vs The State Of Assam on 10 February, 2025

Author: Sk Medhi
Bench: Sanjay Kumar Medhi
                                                                         Page No.# 1/2

GAHC010000832025




                                                                  undefined

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

             I.A.(Crl.)/99/2025 in
             Crl.A.(J)/37/2025

             SUDAM DAS
             S/O. LT. SANTOSH DAS
             R/O. GOBINDAPUR
             P/S. SAPEKHATIA
             DIST. CHARAIDEO
             ASSAM.


             VERSUS

             THE STATE OF ASSAM
             REP. BY THE PP
             ASSAM.

             ------------
             Advocate for : MR H R A CHOUDHURY
             Advocate for : PP
             ASSAM appearing for THE STATE OF ASSAM



                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                      ORDER

10.02.2025 (SK Medhi, J.)

Heard Shri IU Chowdhury, learned counsel ounsel for the applicant, who has filed this application under Section 389 of the Cr.PC, 1973 corresponding to Section 430 of Page No.# 2/2

the BNSS, 2023 praying for bail by suspending the judgment dated 04.12.2024 and order dated 11.12.2024 passed by the learned Sessions Judge, Charaideo in Sessions (Cha) Case No. 18/2019 sentencing and convicting the accused applicant to suffer RI for life and to pay a fine of Rs. 10,000/- in default to undergo SI for 3 months for the offence committed under section 302 of the IPC.

The connected appeal, namely, Crl. A./37/2025 has been admitted today.

Issue notice, returnable by 6 weeks

Ms. S Jahan, learned Addl. PP, Assam has entered appearance and accepts notice on behalf of the respondent State.

List this case after 6 weeks by which time, objections, if any, may be filed.

                                      JUDGE                    JUDGE




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