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Abdul Hai vs The State Of Assam And 2 Ors
2021 Latest Caselaw 1592 Gua

Citation : 2021 Latest Caselaw 1592 Gua
Judgement Date : 15 June, 2021

Gauhati High Court
Abdul Hai vs The State Of Assam And 2 Ors on 15 June, 2021
                                                            Page No.# 1/2

GAHC010087082021




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


                                 I.A.(Crl.)/272/2021 in
                                   Crl.A./119/2021


         ABDUL HAI
         S/O LATE ABDUL KHALEK
         R/O VILL-SONERTARI
         P.S.-TARABARI
         P.O.-KHONGRA
         DIST-BARPETA
         ASSAM
         PIN-781301


          VERSUS

         THE STATE OF ASSAM AND 2 ORS
         REPRESENTED BY THE PUBLIC PROSECUTOR
         ASSAM

         2:ANTI SMUGGLING UNIT
          GUWAHATI
         CUSTOMS DIVISION
          GUWAHATI
          3:THE UNION OF INDIA
         REPRESENTED BY RESPONDENT NO. 2
          ------------
         Advocate for : MR. M A SHEIKH
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND 2 ORS
                                                                     Page No.# 2/2


                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                     ORDER

15-06-2021 Heard Shri M.A. Sheikh, learned counsel for the appellant who has preferred the connected appeal against a Judgment and Order of conviction and sentence dated 27.04.2021 passed by Smti. S. Bhuyan, Special Judge, Nalbari in NDPS Case No. 4/11 U/S.20(b)(ii)(B) of the NDPS Act.

The appeal has been admitted today.

By this present application, the applicant/appellant has prayed for suspension of the sentence and grant of bail in connection with the aforesaid Judgment & Order of conviction and sentence dated 27.04.2021.

Issue Notice, returnable by 14.07.2021.

Shri T.K. Mishra, learned Addl. Public Prosecutor, Assam accepts notice on behalf of respondent no. 1 whereas Ms. G. Hazarika, learned counsel accepts notice on behalf of respondent nos. 2 & 3 on behalf of Shri S.C. Keyal, learned Standing Counsel.

List accordingly on 14.07.2021.

JUDGE

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