Ranu Sonowal vs The State Of Assam And Anr
2025 Latest Caselaw 1331 Gua

Gauhati High Court

Ranu Sonowal vs The State Of Assam And Anr on 21 July, 2025

Author: Sk Medhi

Bench: Sanjay Kumar Medhi

                                                                  Page No.# 1/2

GAHC010111902025




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




                             I.A.(Crl.)/752/2025 in
                                Crl.A./252/2025

         RANU SONOWAL
         W/O. SRI SIDDARTHA SONOWAL
         R/O. BARAIGIPATTI
         WARD NO. 3
         P/S. NAHARKATIA
         DIST. DIBRUGARH
         ASSAM.


          VERSUS

         THE STATE OF ASSAM AND ANR.
         REP BY THE PP
         ASSAM

         2:SAHID ALI
         S/O. LT. RASHID ALI
          R/O. BAIRAGIPATTI
          P/S. NAHARKATIA
          DIST. DIBRUGARH
         ASSAM
          PIN-786610.
          ------------
         Advocate for : MR D SAIKIA
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.
                                                                              Page No.# 2/2

                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                    HONOURABLE MR. JUSTICE KARDAK ETE

                                        ORDER

21.07.2025 (SK Medhi, J.)

Heard Shri D Saikia, learned counsel for the applicant.

This is an appeal filed under Section 430 of the BNSS, 2023 for suspension of sentence and grant of bail.

By the judgment and order dated 28.03.2025 passed by the learned Sessions Judge, Dibrugarh in Sessions Case No.43/2018, the accused-appellant was convicted under Section 302 IPC to undergo RI for life and to pay a fine of Rs. 2000/- in default of payment of fine, to undergo SI for another 3 months and also to undergo RI for 2 years and to pay a fine of Rs.1000/- for the offence under Section 201 IPC in default, to undergo SI for 1 month.

The connected appeal, namely, Crl.A./252/2025 has been admitted today.

Issue notice, returnable by 6 weeks

Shri RR Kaushik, learned Addl. PP, Assam accepts notice on behalf of the respondent no.1-State.

Steps for service of notice upon the respondent no. 2 be taken by the usual process.

Steps within 2 working days.

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

                                              JUDGE                     JUDGE

Comparing Assistant