Siddhartha Baruah @ Raj Baruah vs The State Of Assam And Anr
2025 Latest Caselaw 797 Gua

Gauhati High Court

Siddhartha Baruah @ Raj Baruah vs The State Of Assam And Anr on 3 June, 2025

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GAHC010114692025




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

                        Case No. : I.A.(Crl.)/570/2025


         SIDDHARTHA BARUAH @ RAJ BARUAH
         S/O SRI KRISHNA BARUAH
         R/O PANJABARI
         BISHNU NAGAR
         HOUSE NO 11
         P.S. SATGAON
         DIST. KAMRUP(M)
         GUWAHATI
         ASSAM.


          VERSUS

         THE STATE OF ASSAM AND ANR
         REPRESENTED BY PP
         ASSAM.

         2:SRI PHATIK PHUKAN @ PHATICK PHUKAN

         S/O LAE DHANESWAR PHUKAN @ DHARMESWAR PHUKAN
         R/O BATAHGHULI
         BAGARITAL
         PANJABARI
         GUWAHATI
         P.S. SATGAON
         DIST. KAMRUP (M)
         ASSAM
         PIN 781037
         ------------
         Advocate for : MR. A SAIKIA
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR
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                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                      ORDER

Date : 03.06.2025

Heard learned counsel Mr. I. Choudhury for the applicant Sri Siddhartha Baruah @ Raj Baruah, who has filed this application under Section 430 of Bharatiya Nagarik Suraksha Sanhita, 2023, with prayer for suspension of execution the sentence in the judgment dated 30.04.2025 passed by the learned Additional Sessions Judge cum Special Judge (POCSO), Kamrup (M), Guwahati in connection with Sessions Case No. 219/2018, convicting the applicant under Section 8 of the Protection of Children from Sexual Offences Act, 2012 and sentencing him to undergo rigorous imprisonment for 3 (Three) years and to pay a fine of Rs.50,000/- (Rupees Fifty Thousand) with default stipulation.

Learned Additional Public Prosecutor Mr. B. Sarma is present for the opposite party State and has accepted notice and thus, no formal notice is required to be issued.

Applicant to take steps to issue notice to opposite party No. 2 as per usual process, returnable within four weeks.

Learned counsel for the applicant has prayed for extension of the order of previous bail passed by the learned Trial Court.

The order of previous bail is extended till the next date of listing.

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List accordingly.

JUDGE

Comparing Assistant