Faruk Ahmed Barbhuiya vs The State Of Assam
2025 Latest Caselaw 1794 Gua

Gauhati High Court

Faruk Ahmed Barbhuiya vs The State Of Assam on 7 January, 2025

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GAHC010278802024




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



          I.A.(Crl.)/1/2025

          FARUK AHMED BARBHUIYA
          S/O. ALA UDDIN BARBHUIYA
          VILL. JAMIRA PART-III
           P/O. JAMIRA BAZAR
           P/S. RAMNATHPUR
           DIST. HAILAKANDI
          ASSAM.


          VERSUS

          THE STATE OF ASSAM
          REP. BY THE PP
          ASSAM.


          ------------
          Advocate for : MR. A M BARBHUIYA
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM



                                BEFORE
                 HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                     ORDER

Date : --07.01.2025

Heard Mr. A.M. Barbhuiya, the learned counsel for the applicant and also heard Ms. N. Das, the learned Additional Public Prosecutor appearing on behalf Page No.# 2/2

of State Respondent.

This is an application 430 of Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 praying for allowing the applicant/appellant to go on bail till disposal of the connected criminal appeal staying/suspending the impugned judgment and order dated 03.12.2024 passed by learned Sessions Judge, Hailakandi, Assam in Sessions Case No. 37 of 2023 for the interest of justice.

It is submitted by Ms. Das that some time will be required to file their written objection on receipt of the LCR.

Prayer is allowed.

List the matter accordingly along with the criminal appeal on receipt of the LCR.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant