Rajesh Ram @ Rajeshwar Ram vs The State Of Assam
2021 Latest Caselaw 2879 Gua

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GAHC010026072021




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

                                   Case No. : Crl.A./159/2021

            RAJESH RAM @ RAJESHWAR RAM
            S/O- LATE BOLIRAM RAM, PERMANENT RESIDENT OF MANUPUR,
            JAHANGIR, P.S. DARIAGANJ, DIST.- CHAPRA, BIHAR AND PRESENTLY
            RESIDING AT VILL.- LAHARIJAN, P.O. AND P.S. KHATKHATI, DIST.- KARBI
            ANGLONG, ASSAM, PIN- 782480.



            VERSUS

            THE STATE OF ASSAM
            REP. BY THE PUBLIC PROSECUTOR, ASSAM.



Advocate for the Petitioner   : MR. A L MANDAL

Advocate for the Respondent : PP, ASSAM



             Linked Case : I.A.(Crl.)/398/2021

            RAJESH RAM @ RAJESHWAR RAM
            S/O- LATE BOLIRAM RAM
            PERMANENT RESIDENT OF MANUPUR
            JAHANGIR
            P.S. DARIAGANJ
            DIST.- CHAPRA
            BIHAR AND PRESENTLY RESIDING AT VILL.- LAHARIJAN
            P.O. AND P.S. KHATKHATI
            DIST.- KARBI ANGLONG
            ASSAM
            PIN- 782480.
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           VERSUS

           THE STATE OF ASSAM
           REP. BY THE PUBLIC PROSECUTOR
           ASSAM


           ------------
           Advocate for : MR. A L MANDAL
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM



                                 BEFORE
                HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                       ORDER

15-11-2021

Mr. A.L. Mandal, learned counsel represents the appellant. Mr. Bankim Sarma, learned Additional Public Prosecutor represents the State for respondent.

This appeal, under Section 374(2) of the Cr.P.C., is preferred challenging the judgment and order, dated 07-01-2020, passed by the learned Additional District & Sessions Judge, FTC, Karbi Anglong, Diphu, in NDPS Case No. 01/2006. The appeal is admitted for hearing.

Call for the LCR.

Issue notice.

No formal notice need be issued on the State respondent since Mr. Sarma, learned Additional Public Prosecutor, has already entered appearance and accepted notice on behalf of the State respondent.

Mr. Sarma, learned Additional Public Prosecutor has submitted that the State will file Page No.# 3/3

objection to the prayer for bail in the connected I.A. (Crl.) No. 398/2021. Accordingly, the objection be filed within the date fixed and the same be exchanged with the learned counsel for the appellant-applicant. List this appeal together with the connected I.A. (Crl.) No. 398/2021 on 13-12-2021 after receipt of the LCR.

JUDGE

Comparing Assistant