Pulish Wary And Anr vs The State Of Assam
2025 Latest Caselaw 1862 Gua

Gauhati High Court

Pulish Wary And Anr vs The State Of Assam on 9 January, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                      Page No.# 1/2

GAHC010279652024




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

                                   I.A.(Crl.)/11/2025

         PULISH WARY AND ANR
         S/O. HAREN WARY
         R/O. VILL. NO.2 DHUPGURI
         P/S. SIDLI
         DIST. CHIRANG
         BTAD
         ASSAM.


         VERSUS

         THE STATE OF ASSAM
         REP. BY THE PP
         ASSAM.


         ------------
         Advocate for : MR G BHARADWAJ
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM



                              Case No. : Crl.A./6/2025

         PULISH WARY AND ANR
         S/O. HAREN WARY, R/O. VILL. NO.2 DHUPGURI, P/S. SIDLI, DIST. CHIRANG,
         BTAD, ASSAM.

         2: BIRPANG BASUMATARY
          S/O. LATE DALDA BASUMATARY
          R/O. VILL. SAMTHAIBARI
          P/S. SIDLI
          DIST. CHIRANG
                                                                                     Page No.# 2/2

               BTAD
               ASSAM

               VERSUS

               THE STATE OF ASSAM
               REP. BY THE PP, ASSAM.



Advocate for the Petitioner      : MR G BHARADWAJ, MR N BRAHMA,MR B DEORI

Advocate for the Respondent : PP, ASSAM,


                                      BEFORE
                     HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                               ORDER

Date : 09.01.2025

Heard the learned sr. counsel Mr. A.C. Sarma assisted by Mr. N. Brahma, learned counsel appearing for the applicants as well as Mr. D. Das, learned Additional Public Prosecutor appearing for the respondent.

2. This is an application u/s 430 of the BNSS, 2023 praying for suspension of sentence and for allowing the applicants to remain on previous bail.

3. I have gone through the impugned judgment. After perusing the judgment, this Court is of the opinion that the sentence imposed upon the applicants by the learned Addln. Sessions Judge, Chirang, Kajalgaon on 29.11.2024 in Sessions Case No. 29/2022 shall remain stayed till disposal of the connected appeal.

4. The applicants are also allowed to remain on previous bail till disposal of the connected appeal.

With the aforesaid direction, the IA stands disposed of.

JUDGE

Comparing Assistant