Sri Nirmal Paul vs The State Of Assam
2025 Latest Caselaw 8762 Gua

Gauhati High Court

Sri Nirmal Paul vs The State Of Assam on 20 November, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                         Page No.# 1/3

GAHC010235712025




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

                                Case No. : I.A.(Crl.)/1154/2025

            SRI NIRMAL PAUL
            SON OF LATE NARAYAN PAUL ALIAS NITAI PAUL RESIDENTS OF VILLAGE
            - GOBARDHAN, GHORAMARA, JANPAM PIN-781150 UNDER
            PRAGJYOTISHPUR POLICE STATION IN THE DISTRICT OF KAMRUP M
            ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY P.P. ASSAM.

            2:SRI AJOY PAUL
             SON OF LATE SUBAL PAUL
             RESIDENT OF VILLAGE- GOBARDHAN
             GHORAMARA
             JANPAM
             P.O. -CHANDRAPUR
             PIN781150
             UNDER PRAGJYOTISHPUR POLICE STATION IN THE DISTRICT OF
            KAMRUP M ASSAM

Advocate for the Petitioner   : MR S I AHMED, MR. N AHMED

Advocate for the Respondent : PP, ASSAM,




             Linked Case : Crl.A./50/2016

            SRI NIRMAL PAUL and ANR
                                                                           Page No.# 2/3

             S/O LATE NARAYAN PAUL @ NITAI PAUL

             2: SANJU PAUL
             S/O LATE NARAYAN PAUL
              BOTH ARE THE R/O VILL. GOBARDHAN
              GHORAMARA JANPAM
              P.S. PRAGJYOTISHPUR
              DIST. KAMRUP M
             VERSUS

             THE STATE OF ASSAM and ANR


             2:AJOY PAUL
             S/O LATE SUBAL PAUL
              THE R/O VILL. GOBARDHAN
              GHORAMARA JANPAM
              P.O. CHANDRAPUR
              P.S. PRAGJYOTISHPUR
              GUWAHATI 781105
              DIST. KAMRUP M
             ASSAM
              ------------
             Advocate for : MR.B I KHAN
             Advocate for : MR.A D CHOUDHURY R-2 appearing for THE STATE OF ASSAM
             and ANR



                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                   HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                       ORDER

20.11.2025 (K.R. Surana, J) All sides are duly represented.

Mr. N. Ahmed, learned counsel for the applicant has pressed the prayer for bail on the ground that the applicant has been in judicial custody for more than 10 years having been arrested immediately after the judgment was pronounced.

Ms. B. Bhuyan, learned APP, senior counsel assisted by Ms. J. Saikia, learned Page No.# 3/3

counsel prays for and is granted one last opportunity to file an objection by the next date of listing.

It is made clear that in view of the projection that the applicant has remained in custody for almost 10 years, this interlocutory application shall be taken up for consideration on the next date of listing.

List the matter on 26.11.2025.

                                     JUDGE                JUDGE



Comparing Assistant