Abdul Mazid vs The State Of Assam
2025 Latest Caselaw 129 Gua

Gauhati High Court

Abdul Mazid vs The State Of Assam on 2 May, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                                  Page No.# 1/2

GAHC010012332025




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

                                    Case No. : I.A.(Crl.)/375/2025
                                                  in
                                          Crl.A./135/2025

                   ABDUL MAZID
                   S/O - LT NABI HUSSAIN R/O - BHITORSUTI P.S AND P.O. - TEZPUR
                   DIST - SONITPUR
                   PIN - 784001


                   VERSUS

                   THE STATE OF ASSAM
                   REPRESENTED BY PP ASSAM

                   2:MD MUKTAR HUSSAIN
                   S/O - MD IBRAHIM ALI
                   R/O - VILL - RAJAGADHUWA PS - LAHARIGHAT
                    DIST - MORIGAON
                   ASSAM PIN - 782127
                    ------------
                   Advocate for : CHAYANIKA SARMA
                   Advocate for : PP
                   ASSAM appearing for THE STATE OF ASSAM



                                        BEFORE
                      HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                    HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                              ORDER

02.05.2025 (S.K. Medhi, J.)

Heard Shri P. Mahanta, learned counsel for the applicant, who has Page No.# 2/2

preferred this application under Section 430 of the BNSS, 2023 for suspending the judgment and order the judgment and order dated 01.01.2024 passed by the learned Sessions Judge, Sonitpur in Sessions Case No.32/2021 sentencing the appellant to undergo RI for life with a fine of Rs.20,000/- and in default to further undergo RI for 6 months for the offence under Section 302 of the Indian Penal Code.

2. The connected appeal has been admitted today.

3. Let notice be issued, returnable by 6(six) weeks.

4. Ms. S. Jahan, learned Additional Public Prosecutor, Assam accepts notice on behalf of the respondent no. 1.

5. Let steps for service of notice upon the respondent no. 2 be taken by the applicant in the manner prescribed within two working days.

6. List after 6(six) weeks along with the service report.

                                      JUDGE                     JUDGE



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