Abdul Sattar vs The State Of Assam
2025 Latest Caselaw 8191 Gua

Gauhati High Court

Abdul Sattar vs The State Of Assam on 30 October, 2025

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GAHC010231802025




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

                         Case No. : I.A.(Crl.)/1168/2025




         ABDUL SATTAR
         SON OF ABDUL REZZAK
         RESIDENT OF VILLAGE- RAJAGADHUA
         P.S. - LAHARIGHAT
         DISTRICT- MORIGAON
         PIN-782121
         ASSAM.


          VERSUS

         THE STATE OF ASSAM
         REP. BY THE PP
         ASSAM


         ------------
         Advocate for : DARAK ULLAH
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM
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                                    BEFORE
                      HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                       ORDER

30.10.2025 Heard Mr. D. Ullah, learned counsel for the applicant and Mr. K.K. Parashar, learned Addl. Public Prosecutor for the State.

This is an application filed under Section 430 of the BNS, 2023, for suspension of the sentence imposed by Judgment & Order dated 30.08.2025 passed by the learned Additional Sessions Judge, Morigaon in Sessions Case No. 75/2021. The applicant has also prayed for subsequent bail in connection with the said case.

Mr. K.K. Parashar, learned Addl. Public Prosecutor seeks some time to file his objection to the said bail application.

Prayer is allowed.

List the matter after 2 (two) weeks.

JUDGE

Comparing Assistant