Abdul Hai vs The State Of Assam And 2 Ors
2021 Latest Caselaw 1593 Gua

                                                                      Page No.# 1/2

GAHC010087082021




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

                                  Case No. : 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.

Advocate for the Petitioner   : MR. M A SHEIKH

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

15-06-2021 Heard Shri M.A. Sheikh, learned counsel for the appellant who has preferred this appeal against a Judgment and Order of conviction and sentence dated 27.04.2021 passed by Smti. S. Bhuyan, Special Judge, Nalbari in NDPS Page No.# 2/2

Case No. 4/11 U/S. 20(b)(ii)(B) of the NDPS Act.

Admit this appeal.

Call for the records.

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.

Extra copies of the memo of appeal along with the annexures be served upon the learned counsel within 2(two) days from today.

Office to take steps for requisitioning the LCR.

JUDGE

Comparing Assistant