Page No.# 1/2 vs The State Of Assam And Anr
2025 Latest Caselaw 8881 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And Anr on 25 November, 2025

                                                                  Page No.# 1/2

GAHC010259442025




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



                         Case No. : I.A.(Crl.)/1262/2025

         MD ABU SAMA AND ANR
         S/O RAMJAN ALI
         VILL. NIZ DHING
         BALIGAON
         P.S. DHING
         DIST. NAGAON
         ASSAM.

         2: RASIDUL ISLAM
         S/O LATE SAHAB UDDIN
         VILL. CHALCHALI KATIMARI GRANT
          P.S. NAGAON SADAR
          DIST. NAGAON
         ASSAM.
         VERSUS

         THE STATE OF ASSAM AND ANR
         REP BY THE PP
         ASSAM

         2:SWMDWN SWARGIARY
         SI OF POLICE
          S/O SRI LALIT CH. SWARGIARY
         THROUGH DGP ASSAM
          ULUBARI
          GUWAHATI 781007
          ------------
         Advocate for : MR M H AHMED
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR
                                                                     Page No.# 2/2


                                    BEFORE
                      HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                     ORDER

25.11.2025

Heard Mr. U. Das, learned counsel for the applicants. Also heard Mr. B. Sharma, learned Addl. Public Prosecutor for the State respondent.

This is an Interlocutory Application filed under Section 430 of the BNSS, 2023 for suspension of sentence and to allow the applicants to go on bail in connection with the Judgment & Order dated 17.10.2025 in NDPS Case No. 73/2023 passed by the learned Special Judge (NDPS), Karbi Anglong, by which the applicants were convicted under Section 20(b)(ii)(B)/29 of the NDPS Act, 1985 and were sentenced to undergo RI for 7 years each with fine and default stipulation.

The instant Interlocutory Application would be considered on receipt of the Trial Court Records.

List the matter after 2 (two) weeks.

JUDGE

Comparing Assistant