Raju Das @ Babu vs The State Of Assam And Anr
2026 Latest Caselaw 283 Gua

Gauhati High Court

Raju Das @ Babu vs The State Of Assam And Anr on 21 January, 2026

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                        Page No.# 1/2

GAHC010175272025




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

                                 Case No. : I.A.(Crl.)/859/2025

            RAJU DAS @ BABU
            S/O. SRI KHOGEN DAS BUDHOR, R/O. NAMDANG SILAR SAKU, P/S. AND
            DIST. SIVASAGAR, ASSAM

            VERSUS

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

            2:NIRANJAN SARMAH
             S/O. LT. RAMESH CHANDRA SARMAH
             R/O. AMULAPATTY
             P/S. AND DIST. SIVASAGAR
            ASSAM

Advocate for the Petitioner   : MR J PAYENG, MR G SARMA,MS A PAYENG,MR S N
KRISHNATRAYA

Advocate for the Respondent : PP, ASSAM,

             Linked Case : Crl.A./304/2025

            RAJU DAS @ BABU
            S/O. SRI KHAGEN DAS @ BUDHBOR
            R/O. NAMDANG SILA SAKU
            P/S. AND DIST. SIVASAGAR
            ASSAM


             VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE PP
            ASSAM.
                                                                                    Page No.# 2/2


             2:NIRANJAN SARMAH
             S/O. LT. RAMESH CHANDRA SARMAH
              R/O. AMULAPATTY
              P/S. AND DIST. SIVASAGAR
             ASSAM.
              ------------
             Advocate for : MR J PAYENG
             Advocate for : PP
             ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                    BEFORE
                   HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                             ORDER

Date : 21.01.2026

Heard the learned counsel Mr. J Payeng appearing for the applicant. Also heard Mr. Bankim Sarma, the learned Special Public Prosecutor appearing for the Wild Life.

2. This is an application under Section 389 (2) of the Code of Criminal Procedure praying for suspension of sentence and for releasing the applicant on bail.

3. Mr. Sarma has objected to this Interlocutory Application.

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

5. After hearing the learned counsel of both sides, it is hereby directed that the sentence imposed upon the applicant Sri Raju Das @ Babu by the learned Addl. Sessions Judge (FTC)-cum- Special Judge, Sivasagar in Special (WL) Case No.01/202 shall remain suspended till disposal of the connected appeal.

6. The appellant Sri Raju Das @ Babu shall be released on bail of ₹25,000/- with a surety of like amount to the satisfaction of the learned Addl. Sessions Judge (FTC)-Cum-Special Judge, Sivasagar.

With the aforesaid direction, the IA stands disposed of.

JUDGE Comparing Assistant