Nabibar Dewan vs The State Of Assam And Anr
2025 Latest Caselaw 4237 Gua

Gauhati High Court

Nabibar Dewan vs The State Of Assam And Anr on 19 March, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                          Page No.# 1/3

GAHC010042212025




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

                                Case No. : I.A.(Crl.)/211/2025

           NABIBAR DEWAN,
           S/O IBRAHIM DEWAN, VILL.- TATIKUCHI, P.O.- SONAFULI, P.S.- BARPETA,
           ASSAM, PIN- 781318.



           VERSUS


           THE STATE OF ASSAM AND ANR
           REP BY THE PP ASSAM

           2:SOHIDUL ISLAM
            S/O MALAM KHAN

           VILL.- KHARUAPARA
           P.O.- RADHA KUCHI
           P.S.- BARPETA
           DIST.- BARPETA
           ASSAM
           PIN- 781309

Advocate for the Petitioner : ABDUL ALIM SK, J ISLAM,MR K ISLAM,MR. A W
MONDAL,MR A ALIM SK,MD. I H KHAN

Advocate for the Respondent : PP, ASSAM,




            Linked Case : Crl.A./333/2023

           NABIBAR DEWAN
                                                                        Page No.# 2/3

             S/O IBRAHIM DEWAN

             VILL.- TATIKUCHI
             P.O.- SONAFULI

             P.S.- BARPETA
             ASSAM
              PIN- 781318.


              VERSUS

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

             2:SOHIDUL ISLAM
             S/O MALAM KHAN

             VILL.- KHARUAPARA
             P.O.- RADHA KUCHI
             P.S.- BARPETA
             DIST.- BARPETA
             ASSAM
             PIN- 781309.
             ------------
             Advocate for : MR. M U MONDAL
             Advocate for : PP
             ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                    HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                      ORDER

19.03.2025 (S.K. Medhi, J)

Heard Shri M.U. Mondol, learned counsel for the applicant, who has filed this application under section 430 of the BNSS 2023 for suspension of the impugned judgment and order dated 17.08.2023 passed in Special (P) Case No. 182/2019 by the learned Addl. Sessions Judge cum Special Judge (POCSO) Barpeta.

Page No.# 3/3

The connected appeal has been admitted on 13.09.2023 whereupon both the State and the private respondent have entered appearance.

Issue notice, returnable by 4 (four) weeks.

Ms. S. Jahan, learned Addl. Public Prosecutor, Assam accepts notice on behalf of the respondent no.1 - State whereas Shri M. Rahman, learned counsel appearing on instructions of Shri N. Ahmed, learned counsel appears and accepts notice on behalf of the opposite party no.2.

By the next date, objections may be filed.

                                            JUDGE                    JUDGE



Comparing Assistant