Diganta Kalita vs The State Of Assam
2025 Latest Caselaw 8188 Gua

Gauhati High Court

Diganta Kalita vs The State Of Assam on 30 October, 2025

                                                                        Page No.# 1/3

GAHC010231742025




                                                                 undefined

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

                               Case No. : I.A.(Crl.)/1167/2025

           DIGANTA KALITA
           S/O. LT. MADHAB KALITA, RESIDENT OF VILLAGE BILORTARI HATI,
           DAPARA, PO AND PS AND DISTRICT BARPETA, ASSAM, PIN 781319



           VERSUS

           THE STATE OF ASSAM
           REPRESENTED BY PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner : MR Z ALAM, MR. J ISLAM,MS. S NAZNEEN,MS. M
DUTTA,MR. S K CHAKRABORTY

Advocate for the Respondent : PP, ASSAM,




            Linked Case : Crl.A./400/2025

           DIGANTA KALITA
           S/O. LT. MADHAB KALITA
           RESIDENT OF VILLAGE BILORTARI HATI
           DAPARA
           PO AND PS AND DISTRICT BARPETA
           ASSAM
           PIN 781319


            VERSUS
                                                                     Page No.# 2/3


             THE STATE OF ASSAM
             REPRESENTED BY PUBLIC PROSECUTOR
             ASSAM


             ------------
             Advocate for : MR Z ALAM
             Advocate for : PP
             ASSAM appearing for THE STATE OF ASSAM




                                      BEFORE
                   HON'BLE MRS. JUSTICE SHAMIMA JAHAN
                                  ORDER

30.10.2025

Heard Ms. S. Nazneen, learned counsel for the applicant and Mr. K.K. Parashar, learned Addl. PP for the State.

This is an application filed under Section 430 of the BNSS, 2023 for suspension of sentence and subsequent bail to the accused in connection with the Judgment & Order dated 15.09.2025 by which the applicant was convicted and sentence under Section 140(3), 127(2) of the BNS, as well as 64(1) of the BNS, 2023.

Mr. K.K. Parashar, learned Addl. PP seeks some time to file their bail objection.

Prayer is allowed.

Page No.# 3/3

This application may be considered after receipt of the TCR.

List this matter after 2 (two) weeks.

JUDGE

Comparing Assistant