BUDDHA RAJ RAI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) An application for suspension of sentence and bail under Sec. 430(1) of the Bharatiya Nagarik Suraksha Sanhita, 2023 (the BNSS) has been filed by the applicant on 5/7/2025 on the following grounds:-

(2.) The application is accompanied and supported by several documents including the final diagnosis of the Department of General Surgery of Central Referral Hospital, Sikkim Manipal University dtd. 10/2/2025 relating to Mrs. Ran Maya Rai and other connected medical papers of the applicant's mother.

(3.) The applicant has also placed on record his Certificate of Identification, transfer certificate issued by the Head Master of the Government Secondary School, Aho Shanti and 'parcha khatiyan' of the land recorded in the name of his father.