Citation : 2021 Latest Caselaw 3018 Gua
Judgement Date : 22 November, 2021
Page No.# 1/2
GAHC010186652021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Crl.)/498/2021
DEBOJIT GOGOI
S/O KUNJA GOGOI
R/O JYOTINAGAR P.S. AND DIST. GOLAGHAT
ASSAM
VERSUS
THE STATE OF ASSAM AND ANR.
REP. BY THE PP
ASSAM
2:NARENDRA NATH BARIK
S/O LT. DEBEN BARIK
SI OF GOLAGHAT POLICE STATION
R/O JORHAT
P.S. JORHAT
ASSAM
------------
Advocate for : MR. R J DAS
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR.
BEFORE
HONOURABLE MR. JUSTICE HITESH KUMAR SARMA
ORDER
Date : 22-11-2021
This interlocutory application has been filed seeking suspension of the judgment and order, dated 04.10.2020, passed by the learned Sessions Page No.# 2/2
Judge (Special Judge), Golaghat in Spl. (NDPS) Case No. 08/2019 convicting the applicant/appellant under Sections 20(b)(ii)(c) of the NDPS Act and sentencing him to undergo rigorous imprisonment for 10 years and to pay a fine of Rs. 1,00,000/- with a default clause. The applicant has also prayed for bail.
The applicants are represented by Mr. RJ Das, learned counsel. Also heard Mrs. SH Borah, learned Additional Public Prosecutor appearing for the State respondent No. 1.
Applicants to take steps for service of notice upon the respondent No. 2 by registered post with A/D or under any other prescribed mode within 7 days from today.
Mrs. SH Borah, learned Additional Public Prosecutor shall file objection to the prayer for bail by the next date fixed and exchange the same with the learned counsel for the parties.
List the matter along with the connected criminal appeal.
JUDGE
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