Pritish Gupta vs The State Of Assam
2025 Latest Caselaw 1294 Gua

Gauhati High Court

Pritish Gupta vs The State Of Assam on 9 June, 2025

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GAHC010120392025




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

                           Case No. : I.A.(Crl.)/597/2025


          PRITISH GUPTA
          S/O. LT. BENUBHUSAN GUPTA
          R/O. ODALBAKRA LALGANESH
          BIBEKANANDA PATH
          P/S. DISPUR
          DIST. KAMRUP (M)
          ASSAM.


          VERSUS

          THE STATE OF ASSAM
          REP. BY THE PP
          ASSAM


          ------------
          Advocate for : MR. I U CHOWDHURY
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM



                              BEFORE
           HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                     ORDER

Date : 09.06.2025

Learned Senior Counsel Mr. H.R.A. Choudhury is present on behalf of the applicant Pritish Gupta, who is aggrieved by the impugned judgment and Page No.# 2/2

sentence dated 15.05.2025 and 19.05.2025, convicting the applicant Sri Pritish Gupta under Section 7 of P.C. Act, 1988 to undergo rigorous imprisonment for 3 (Three) years and to pay a fine of Rs.2000/- (Rupees Two Thousand) with default stipulation; under Section 13(2) of the P.C. Act, 1988 to under rigorous imprisonment for 4 (Four) years and to pay a fine of Rs.3000/- (Rupees Three Thousand) with default stipulation.

Heard Mr. P. Borthakur, learned Additional Public Prosecutor, Assam for the respondent State.

Call for the Trial Court Record.

List this matter on 23.06.2025.

JUDGE

Comparing Assistant