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Minati Barman vs The State Of Assam And And
2025 Latest Caselaw 3250 Gua

Citation : 2025 Latest Caselaw 3250 Gua
Judgement Date : 17 February, 2025

Gauhati High Court

Minati Barman vs The State Of Assam And And on 17 February, 2025

Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
                                                                        Page No.# 1/2

GAHC010210522024




                                                                 undefined

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

                                Case No. : I.A.(Crl.)/951/2024

            MINATI BARMAN
            W/O BIREN BARMAN RESIDENT OF VILLAGE LAMGAON (CAMP) PS
            BOKO, DIST KAMRUP ASSAM



            VERSUS

            THE STATE OF ASSAM AND AND
            REPRESENTED BBY PP ASSAM

            2:SRI PAPUL DAS
             S/O LATE NAGEN DAS

            RESIDENT OF VILLAGE LAMGAON (CAMP) PS BOKO
            DIST KAMRUP ASSA

Advocate for the Petitioner   : MR. R SARMA, A H CHOUDHURY

Advocate for the Respondent : PP, ASSAM,
                                                                                     Page No.# 2/2




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

17.02.2025

Heard Mr. R Sarma, learned counsel for the applicant and Mr. K Baishya, learned Additional Public Prosecutor, Assam.

This is an application filed under Section 430 of the BNSS, 2023 praying for suspension of sentence passed upon the petitioner on 22.08.2024 by the learned Sessions Judge, Kamrup, Assam at Amingaon in Sessions Case No. 13/2015.

I have considered the submission made by the learned counsel for both the sides. I have gone through the judgment and order.

The sentence imposed upon the petitioner on 22.08.2024 by the learned Sessions Judge, Kamrup, Assam at Amingaon in Sessions Case No. 13/2015 shall remain suspended till disposal of the connected appeal.

The applicant Smti. Minati Barman is allowed to go on bail of Rs.25,000/- with one surety of like amount to the satisfaction of the learned Sessions Judge, Kamrup, Assam at Amingaon.

The IA(Crl.) is disposed of.

JUDGE

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