Sri Prasanta Bora vs State Of Assam And Others
2025 Latest Caselaw 1411 Gua

Gauhati High Court

Sri Prasanta Bora vs State Of Assam And Others on 23 July, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                            Page No.# 1/2

GAHC010124872025




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

           Linked Case :               I.A.(Crl.)/704/2025
                                      In Crl. A. (J)/85/2025

           SRI PRASANTA BORA
           SON OF BUBUL BORA
           RESIDENT OF VILLAGE 2 NO MORAJAN
           PS- SARUPATHAR
           DISTRICT GOLAGHAT PIN- 785601


            VERSUS

           STATE OF ASSAM AND OTHERS
           REPRESENTED BY THE PP ASSAM

           2:SRI JITU SAIKIA
           SON OF SRI LATE BIPIN SAIKIA
            RESIDENT OF NO 2 MORAJAN
            P.S. SARUPATHAR
            DISTRICT GOLAGHAT
            PIN- 785601
            ------------
           Advocate for : MRS SANGEETA KHATANIAR
           Advocate for : appearing for STATE OF ASSAM AND OTHERS



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

                                        ORDER

23-07-2025 (S. K. Medhi, J) Heard Ms. S. Khataniar, learned Legal Aid Counsel for the applicant, who has filed Page No.# 2/2

this application under Section 430 of the BNSS, 2023 for suspension of sentence and to allow him to go on bail.

The connected appeal preferred against the judgment and order dated 18.03.2025 passed by the learned Sessions Judge Golaghat, in Session Case No. 25/2023 whereby the accused/appellant and sentenced to undergo RI for life and to pay fine of Rs.10,000/- only, under Section 302 IPC and in default of payment of fine, he shall undergo RI for another 6 months has been admitted today.

Let notice be issued, returnable by 6 (six) weeks. Shri R. R. Kaushik, learned Addl. PP, Assam accepts notice on behalf of the State respondent.

Let steps be taken for service of notice upon the respondent no. 2 in the manner prescribed within 3 (three) days.

List after 6 (six) weeks along with the service report as well as report on receipt of records.

                                JUDGE                              JUDGE




Comparing Assistant