KUNAL KAUSHIK KASHYAP 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, Kunal Kaushik Kashyap, 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.