CHANAKYA MONI RAJ BORAH @ CHAYANIKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B K Mahajan, learned counsel for the petitioners. Also heard Mr. P Borthakur, learned Addl. Public Prosecutor for the State of Assam.

(2.) This application under Sec. 483 of BNSS, 2023 has been filed by the petitioner, namely, Chanakya Moni Raj Borah @ Chanakya, praying for bail in connection with Basistha P.S Case No. 472/2025 registered under Ss. 109/115(2)/117(2)/186(2) of BNS, 2023.

(3.) As per the allegation made in the FIR, on 11/9/2025, a quarrel broke out between the victim and his co-students. In the course of this quarrel, the present petitioners along with other co- accused persons assaulted the victim, as a result of which the victim became unconscious and subsequently died 20 days later in hospital.