Rahim Uddin Mazumder vs The State Of Assam
2025 Latest Caselaw 3721 Gua

Gauhati High Court

Rahim Uddin Mazumder vs The State Of Assam on 4 March, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                Page No.# 1/2

GAHC010268372024




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

                                  I.A.(Crl.)/1267/2024

         RAHIM UDDIN MAZUMDER
         S/O. FAKRUL ISLAM MAZUMDER @ FAKHAR UDDIN MAZUMDER
         VLL.- SAISHYOGENA
         P/S. LALA
         DIST. HAILAKANDI
         ASSAM.


          VERSUS

         THE STATE OF ASSAM
         REP. BY THE PP
         ASSAM


         ------------
         Advocate for : MR. A M BARBHUIYA
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM



                           Case No. : Crl.A./438/2024

         RAHIM UDDIN MAZUMDER
         S/O. FAKRUL ISLAM MAZUMDER @ FAKHAR UDDIN MAZUMDER, VLL.-
         SAISHYOGENA, P/S. LALA, DIST. HAILAKANDI, ASSAM.



         VERSUS

         THE STATE OF ASSAM
         REP. BY THE PP, ASSAM.
                                                                                     Page No.# 2/2




Advocate for the Petitioner : MR. A M BARBHUIYA, MR. A K AZAD,G UDDIN,H
YEASMIN,MR. P P BARUAH,MR H I CHOUDHURY,MS S R MAZARBHUIYA,S. M. ZINNA,MS
A BEGUM

Advocate for the Respondent : PP, ASSAM, MR. A K AZAD

               Linked Case :

                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                            ORDER

Date : 04.03.2025

Heard the learned counsel Mr. PK Roy Choudhury appearing for the applicant as well as Mr. K. Baishya, the learned Additional Public Prosecutor appearing for the State of Assam.

2. This is an application u/s 430 of the BNSS, 2023 praying for suspension of sentence andfor releasing the applicant on bail.

3. The applicant was convicted on 21.11.2024by the learned Sessions Judge, Hailakandi in Sessions Case No. 104/2022. He was convicted under Sections 376/448 of the Indian Penal Code.

4. I have considered the submissions made by the learned counsel of both sides. I have also gone through the impugned judgment.

5. It is hereby directed that the sentence dated 26.11.2024 imposed by the learned Sessions Judge Hailakandi in Sessions Case No. 104/2022 shall remain stayed till disposal of the connected appeal.

6. It is also hereby directed that the petitioner Rahim Uddin Mazumder shall be released on bail of ₹25,000/- with a surety of like amount to the satisfaction of the learned Sessions Judge,Hailakandi.

With the aforesaid direction, the interlocutory application stands disposed of.

JUDGE

Comparing Assistant