Page No. 1/3 vs The Central Bureau Of Investigation
2026 Latest Caselaw 198 Gua

Gauhati High Court

Page No. 1/3 vs The Central Bureau Of Investigation on 19 January, 2026

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                       Page No. 1/3

GAHC010233222025




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

                            Case No. : Crl.A./10/2026

         NABI HUSSAIN ALIAS NOBI
         SON OF- SAYED ALI, R/O- VILLAGE- 2 NO. BHALATAL, P.O.- 2 NO.
         BHALATAL, P.S.- BIJNI, PIN NO.- 783390, DISTRICT- CHIRANG, BTAD
         ASSAM.

         2: MD HABIZUR @ HABI ALI
          S/O JALALUDDIN
          R/O VILL. 2 NO. BHALAAL
          P.O. 2 NO BHALATAL
          PS. BIJNI
          PIN 783390
          DIST. CHIRANG BTAD (ASSAM)

         3: USAM ALI @ OSMAN ALI
          S/O NAJES ALI
          R/O VILL. 2 NO. BHALATAL
          P.O. 2 NO. BHALATAL
         AND P.S. BIJNI
          PIN 783390
          DIST. CHIRANG
          BTAD
         ASSAM

         VERSUS

         THE CENTRAL BUREAU OF INVESTIGATION
         REPRESENTED BY SC, CBI

         2:ALBERT L. RIENGSETE

          SUB INSPECTOR
          BIJNI POLICE STATION
          BIJINI TOWN
          WARD NO. 3 BIJNI
                                                                                    Page No. 2/3

            P.S. BIJNI
            PIN 783390
            DIST .CHIRANG (BTAD)
            ASSAM

Advocate for the Petitioner : MR. P J SAIKIA, SR. ADV, MD A RAHMAN,MR K J SAIKIA,MS
M NIROLA,MR. M RAHMAN

Advocate for the Respondent : SC, CBI,


                                  BEFORE
                 HONOURABLE MR. JUSTICE MANISH CHOUDHURY
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                            ORDER

Date : 19.01.2026 [Manish Choudhury, J.]

Heard Mr. M. Rahman, learned counsel for the accused-appellants and Ms. N. Kumari, learned Public Prosecutor, CBI for the respondent nos. 1 & 2.

2. This criminal appeal under Section 415[2], Bharatiya Nagarik Suraksha Sanhita [BNSS], 2023 is directed against a Judgment and Order dated 12.08.2025 passed by the Court of learned Special Judge, Bongaigaon ['the Special Court', for short] in Special [CBI] Case no. 06 [B] of 2012. By the Judgment and Order dated 12.08.2025, the Special Court has convicted five accused persons including the three accused-appellants herein, for the offences under Sections 148/324/149, Indian Penal Code [IPC] and Sections 302/149, IPC. For the offences under Sections 302/149, IPC, the three accused-appellants have been sentenced to undergo imprisonment for life and to pay a fine of Rs. 15,000/- each with default stipulation. For the offence under Sections 148/324/149, IPC, they have been sentenced to undergo rigorous imprisonment for three years each. The sentences are ordered to run concurrently.

3. We have gone through the grounds urged in the memo of appeal.

4. The appeal is admitted for hearing.

5. The case records of Special [CBI] Case no. 06 [B] of 2012 be called for.

6. Issue notice, returnable on 25.02.2026.

7. As Ms. Kumari has appeared and accepted notice on behalf of both the respondents, issuance of formal notice in respect of the respondents stand dispensed with. However, the learned counsel for the accused-appellants shall serve an extra copy of the memo of appeal along with annexures, to Ms. Kumari within 3 [three] working days from today.

                                                             JUDGE                 JUDGE




Comparing Assistant