Jamir Ali vs The State Of Assam And Anr
2026 Latest Caselaw 202 Gua

Gauhati High Court

Jamir Ali vs The State Of Assam And Anr on 19 January, 2026

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                        Page No.# 1/3

GAHC010035552025




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

                              I.A.(Crl.)/177/2025

         JAMIR ALI
         SON OF BISHA SHEIKH
          RESIDENT OF VILLAGE -TANONMARI
          P.S. - HAJO
          DISTRICT - KAMRUP
          PIN-781102


          VERSUS

         THE STATE OF ASSAM AND ANR
         BY THE PUBLIC PROSECUTOR
         ASSAM

         2:ALI AKBAR
         S/O LT. BADSHA ALI
          RESIDENT OF VILLAGE- TANONMARI
          P.S - HAJO
          DISTRICT - KAMRUP
          PIN - 781102
          ------------
         Advocate for : MS. S NAZNEEN
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR


                     Linked Case :   Case No. : Crl.A./71/2025

         JAMIR ALI
         SON OF BISHA SHEIKH, RESIDENT OF - VILLAGE TANONMARI, P.S. - HAJO,
         DISTRICT - KAMRUP, PIN-781102
                                                                                     Page No.# 2/3

            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:ALI AKBAR
             S/O LT. BADSHA ALI
             RESIDENT OF VILLAGE- TANONMARI
             P.S - HAJO
             DISTRICT - KAMRUP
             PIN - 78110

Advocate for the Petitioner      : MS. S NAZNEEN, MR. J ISLAM,MR Z ALAM

Advocate for the Respondent : PP, ASSAM, MR SARFRAZ NAWAZ, AMICUS CURIAE (R2),R
ISLAM (R-2)




                                    BEFORE
                   HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                            ORDER

Date : 19.01.2026

Heard Mr. Z Alam, the learned counsel appearing for the applicant. Also heard Mr. M P Goswami, the learned Addl. Public Prosecutor appearing for the State of Assam and Mr. S. Nawaz, the learned Amicus Curiae appearing for the respondent No. 2.

2. This is an application under Section 430 of the BNSS, 2023 praying for suspension of sentence imposed upon the applicant Jamir Ali.

3. The applicant Jamir Ali was convicted under Section 304 Part-II of the Indian Penal Code by the learned Additional Sessions Judge, Kamrup at Amingaon in Sessions Case No.227/2014.

4. Mr. Goswami has objected to this Interlocutory Application.

5. I have gone through the judgment. I have also considered the submissions made by the learned counsel of both sides.

6. The prayer of Mr. Alam is allowed.

7. It is hereby directed that the operation of the sentence imposed upon the applicant Jamir Ali by the learned Additional Sessions Judge, Kamrup at Amingaon in Sessions Case No.227/2014 Page No.# 3/3

shall remain suspended till disposal of the connected appeal.

8. The applicant Jamir Ali shall be released on bail of ₹50,000/- with a surety of like amount to the satisfaction of the learned Additional Sessions Judge, Kamrup at Amingaon.

With the aforesaid direction, this IA stands disposed of.

JUDGE

Comparing Assistant