Citation : 2021 Latest Caselaw 551 Gua
Judgement Date : 17 February, 2021
Page No.# 1/2
GAHC010018842021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A./37/2021
UNION OF INDIA
THROUGH INTELLIGENCE OFFICER, NARCOTICS CONTROL BUREAU,
GUWAHATI ZONE, GUWAHATI- 781022.
VERSUS
RAJA HAZARIKA AND ANR.
S/O- SRI BABUL HAZARIKA, VILL.- KUNDIL NAGAR, P.O. AND P.S.
BASISTHA, GUWAHATI- 781029.
2:RANDIP PATHAK
S/O- SRI DHANANJAYA PATHAK
SRIMANTA SHANKAR NAGAR
MAGZINE
H/NO. 15
PATHARQUARY
GUWAHATI- 781071
Advocate for the Petitioner : SC, NCB
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
17.02.2021 Heard Mr. S.C. Keyal, learned Standing counsel for the NCB.
This appeal under Section 36B of the NDPS, Act, 1985 read with Section 377 and Section 386 of the Cr.P.C. has Page No.# 2/2
been preferred against the judgment and order, dated 01.06.2020 passed by the learned Addl. Sessions Judge No. 1, Kamrup(M) at Guwahati in NDPS Case No. 74/2018, whereby both the respondents herein are convicted under Section 21(b) read with Section 29 of the NDPS Act and sentenced to undergo RI for 2(two) years and to pay a fine of Rs. 25,000/- each and in default to suffer SI for 6(six) months for committing offence under Section 21(b) of the NDPS act read with Section 29 of the NDPS Act.
The appeal is admitted.
Call for the records.
Issue notice to the respondents by registered post with A/D card.
List on 23.03.2021.
JUDGE
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