Bablin Hussain vs The State Of Assam And Anr
2025 Latest Caselaw 7708 Gua

Gauhati High Court

Bablin Hussain vs The State Of Assam And Anr on 26 September, 2025

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GAHC010212082025




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

                                  Case No. : Crl.A./372/2025

            BABLIN HUSSAIN
            S/O. SHRI BADAL HUSSAIN, R/O. TIPUK TEA ESTATE, KORDOIGURI NO. 1,
            HATIHAL GAON, P/S. DOOMDOOMA, DIST. TINSUKIA, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE PP, ASSAM

            2:MINTU MORAN
             S/O. KHAGESWAR MORAN
             R/O. VILL.- KACHIJAN GAON
             P/O. TONGANAGAON
             PIN-786152
             P/S. TONGA
             DIST. TINSUKIA
            ASSAM

Advocate for the Petitioner   : MS M NIROLA, MR. P BORDOLOI

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                           ORDER

26.09.2025

1. Heard Ms. M. Nirola, the learned counsel for the appellant. Also Page No.# 2/2

heard Mr. B. Sarma, the learned Additional Public Prosecutor appearing for the State of Assam.

2. This appeal under Section 415(2) of the BNSS, 2023 has been filed by the petitioner, namely, Shri Bablin Hussain, impugning the judgment and order dated 30.08.2025, passed by the learned Sessions Judge, Tinsukia in Sessions Case No. 38(T)/2022, whereby the appellant was convicted under Section 498 of the Indian Penal Code, 1860 and was sentenced to undergo rigorous imprisonment for 2(two) years.

3. The appeal is admitted.

4. Issue notice to the respondent No. 2.

5. The appellant shall take steps for issuance of notice upon the respondent No. 2 by registered post with A/D as well as by usual mode within 7(seven) days from the date of this order, returnable after 4(four) weeks.

6. Let the records of the Trial Court records be called for.

7. The Registry to take steps for requisitioning the Trial Court records.

8. List accordingly.

JUDGE

Comparing Assistant