Smti Durga Devi vs The Union Of India And Anr
2021 Latest Caselaw 2296 Gua

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GAHC010040002020




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

                               Case No. : Crl.A./113/2021

           SMTI DURGA DEVI
           D/O- TANKANATH,
           R/O- SATIKHOLA, SADAR HILL, WEST KANGPOKPI,
           P.S.- KANGPOKPI, SENAPATI, DIST- MANIPUR, PIN- 795129.

           VERSUS

           THE UNION OF INDIA AND ANR
           REPRESENTED BY NCB

           2:ANJANI KUMAR
            INTELLIGENCE OFFICER

            NARCOTICS CONTROL BUREAU

           GUWAHATI ZONAL UNIT
           VIP ROAD
           RUPKUNWAR PATH
           CHACHAL
           GUWAHATI-781022

Advocate for the Petitioner : MS. S K NARGIS
Advocate for the Respondent : SC, NCB

                                 BEFORE
                HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                       ORDER

23-09-2021

Ms. S.K. Nargis, learned counsel represents the appellant. Ms. P. Das, learned counsel, appearing on behalf of Mr. S.C. Keyal, learned Standing Counsel, represents the NCB/respondent No. 1.

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This appeal, under Section 374(2) of the Cr.P.C., is preferred challenging the judgment and order, dated 24-01-2017, passed by the learned Additional Sessions Judge No. 2, Kamrup (M), Guwahati, in NDPS Case No. 10/2016, convicting the appellant and sentencing her to suffer rigorous imprisonment for ten years and to pay fine of Rs.1,00,000/- with default clause for offence under Sections 21(c)/29 of the NDPS Act. The appeal is admitted for hearing.

The LCR has been received as called for.

Issue notice.

No formal notice need be issued on the respondent No. 1, since respondent No. 1 has already entered appearance and accepted notice through its standing counsel. The appellant shall take steps for service of notice on private respondent No. 2 by registered post with A/D Card or under any other prescribed mode, within five days from today.

List this appeal on 29-10-2021.

JUDGE

Comparing Assistant