Bikash Nath vs The State Of Assam And Anr
2025 Latest Caselaw 8306 Gua

Gauhati High Court

Bikash Nath vs The State Of Assam And Anr on 4 November, 2025

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GAHC010235722025




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

                          Case No. : I.A.(Crl.)/1161/2025




         BIKASH NATH
         S/O. BIBEK NATH
         RESIDENT OF JIRIGHAT
         LAKHICHERRA PART I
         P.O. AND P.S. JIRIGHAT
         DIST. CACHAR
         ASSAM.


          VERSUS

         THE STATE OF ASSAM AND ANR.
         REPRESENTED BY THE LEARNED PUBLIC PROSECUTOR
         ASSAM


         ------------
         Advocate for : MR. S D PURKAYASTHA
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.
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                               BEFORE
              HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                     ORDER

Date : 04.11.2025

Heard Mr. S. D. Purkayastha, learned counsel for the applicant. Also heard Mr. M. P. Goswami, learned Additional Public Prosecutor, appearing for the State.

2. The present Interlocutory Application has been instituted praying for suspending the execution of the sentence inflicted upon the applicant, herein, vide Judgment dated 06.09.2025, passed by the learned Special Judge (POCSO), Cachar, Silchar, in Special (POCSO) Case No.111/2023, under Section 324 IPC.

3. This Court has today admitted the connected appeal, preferred by the petitioner, herein, assailing the said Judgment dated 06.09.2025, passed by the learned Special Judge (POCSO), Cachar, Silchar, in Special (POCSO) Case No.111/2023.

4. It is submitted at the Bar that the applicant is presently on previous bail which would expire today.

5. In view of the materials brought on record, this Court is of the considered view that pending consideration of the connected appeal being Criminal Appeal No.399/2025, the sentencing of the petitioner, herein, vide the Judgment dated 06.09.2025, passed by the learned Special Judge (POCSO), Cachar, Silchar, in Special (POCSO) Case No.111/2023, shall remain suspended.

6. Petitioner to remain on Previous Bail.

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7. With the above observations and directions, the present Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant