Neeraj Sharma vs The State Of Assam
2025 Latest Caselaw 7110 Gua

Gauhati High Court

Neeraj Sharma vs The State Of Assam on 8 September, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

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GAHC010196102025




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

                                Case No. : CRL.A(J)/146/2025

            NEERAJ SHARMA
            S/O. SRI MAHENDRA SARMAH, R/O. VILL.- BORJALAH, WARD NO. 4,
            JORPUKHURI, P/S. TANGLA, DIST. UDALGURI, BTR, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REP. BY THE PPP, ASSAM



Advocate for the Petitioner   : MR. U CHOUDHURY, FOR LEGAL AID

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                  HONOURABLE MR. JUSTICE ANJAN MONI KALITA

                                           ORDER

08.09.2025 (M. Zothankhuma, J)

Heard Mr. U. Choudhury, learned counsel for the appellant, who submits that the judgment dated 26.06.2025, passed by the learned Sessions Judge, Udalguri in Sessions (T-I) Case No.12/2025, by which the appellant has been Page No.# 2/2

convicted under Section 103(1) BNS read with Section 140(1) of BNS, should be set aside.

2. Admit the appeal.

3. Call for the TCR.

4. Ms. A. Begum, learned APP appears for the State.

5. List the matter after 5(five) weeks.

                         JUDGE                      JUDGE




Comparing Assistant