Paokhanlal Manlun vs The State Of Assam
2025 Latest Caselaw 5156 Gua

Gauhati High Court

Paokhanlal Manlun vs The State Of Assam on 30 May, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                  Page No. 1/2

GAHC010109842025




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

                                Case No. : I.A.(Crl.)/556/2025


            PAOKHANLAL MANLUN
            SON OF ZILTONG MANLUN
             RESIDENT OF VILLAGE SONJANG
             SAGOLMANG
             KANGPOKPI
             MANIPUR

            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PP ASSAM

            Advocate for : SABRISH AHMED
            Advocate for : PP ASSAM appearing for THE STATE OF ASSAM


                                 BEFORE
                HONOURABLE MR. JUSTICE MANISH CHOUDHURY
             HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                          ORDER

Date : 30.05.2025 [Manish Choudhury, J.]

Heard Mr. S. Ahmed, learned counsel for the applicant-appellant and Ms. A. Begum, learned Additional Public Prosecutor for the opposite party-respondent, State of Assam.

2. The present application under Section 430[1], Bharatiya Nagarik Suraksha Sanhita, 2023 is preferred seeking suspension of execution of the sentenced passed against the present applicant-appellant and for his release on bail. The applicant as the appellant has

preferred the accompanying criminal appeal, Criminal Appeal no. 195/2025 under Section 415[2], Bharatiya Nagarik Suraksha Sanhita [BNSS], 2023 to assail a Judgment dated 25.03.2025 and an Order on sentence dated 29.03.2025, passed by the Court of learned Additional Sessions Judge [FTC], Karbi Anglong, Diphu in NDPS Case no. 44/2023. By the said Judgment and Order, the applicant-appellant has been convicted for the offence under Section 21[c] of the Narcotic Drugs and Psychotropic Substances [NDPS] Act, 1985 and he has been sentenced to undergo rigorous imprisonment for 12 [twelve] years and to pay a fine of Rs. 1,00,000/-, in default of payment of fine, to undergo simple imprisonment for another 6 [six] months.

3. Issue notice, returnable in 4 [four] weeks.

4. As Ms. Begum, learned Additional Public Prosecutor, Assam has appeared and accepted notice on behalf of the opposite party-respondent, issuance of formal notice in respect of the said opposite party-respondent is dispensed with. The learned counsel for the applicant- appellant shall furnish an extra copy of the application along with annexures, to Ms. Begum within 3 [three] working days from today.

5. The objection on behalf of the opposite party-respondent, State is to be filed on or before the returnable date.

6. List the case after 4 [four] weeks.

                                                        JUDGE                        JUDGE




Comparing Assistant