Birdosh Lama vs The State Of Assam And Anr
2025 Latest Caselaw 1137 Gua

Gauhati High Court

Birdosh Lama vs The State Of Assam And Anr on 18 July, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                                      Page No.# 1/2

GAHC010124202025




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

                                   Case No. : I.A.(Crl.)/633/2025

             BIRDOSH LAMA
             S/O. LT. RAMDOSH LAMA, VILL.- RAKHYASINI LAMA, P/S. MORNOI, DIST.
             GOALPARA, ASSAM.



             VERSUS

             THE STATE OF ASSAM AND ANR
             REP BY THE PP ASSAM

             2:SHYAM NEWAR
              S/O. LT. HOMENATH NEWAR
             VILL.- SIMLITOLA NEPALIPARA
              P/S. RANGJULI
              DIST. GOALPARA
             ASSAM

Advocate for the Petitioner    : MR T T MONI, MR. A M KHAN

Advocate for the Respondent : PP, ASSAM,




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                              ORDER

Date : 18-07-2025

Heard Mr. A.M. Khan, learned counsel for the petitioner. Also heard Mr. M.P. Goswami, learned Additional Public Prosecutor appearing for the State of Assam.

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This application has been filed under Section 430 of the BNSS, 2023 praying for suspension of sentence and for allowing the petitioner applicant, namely Birdosh Lama to remain on previous bail.

I have gone through the judgment.

The prayer of the applicant is allowed.

The sentence imposed upon the applicant by the learned Special Judge, Goalpara, Assam in Special(P) Case No.53/2021 shall remain stayed till disposal of the connected appeal.

The applicant Birdosh Lama is allowed to remain on previous bail till disposal of the connected appeal.

I.A. stands disposed of.

JUDGE

Comparing Assistant