Kishori Das vs The State Of Assam
2022 Latest Caselaw 465 Gua

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GAHC010008062022




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

                                  Case No. : Crl.A./4/2022

            KISHORI DAS
            S/O- LATE GHANA KANTA DAS, VILL- SANKAR NAGAR, WARD NO. 5, P.O.
            UDALGURI, P.S.- UDALGURI, DIST.-UDALGURI, ASSAM, PIN-784509


            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE LEARNED PP, ASSAM



Advocate for the Petitioner   : MR. S CHAUHAN

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                          ORDER

Date : 10-02-2022

The court proceedings have been conducted through Video-Conference due to COVID-19 pandemic.

The petitioner is represented by Mr. S Chauhan, learned counsel. Also heard Mr. RR Kaushik, learned Additional Public Prosecutor appearing for the State respondent.

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This is an appeal against the judgment and order, dated 23.12.2020, passed by the learned Special Judge, Udlaguri, in Special (NDPS) Case No. 20/2017 convicting the appellant under Section 20(b)(ii)(A) of the NDPS Act sentencing him to undergo rigorous imprisonment for 3 months with a fine of Rs. 1,000/- with a default clause.

Since the State respondent has entered appearance through Mr. RR Kaushik, learned Additional Public Prosecutor, no formal notice need be issued upon the said respondent.

Extra copies of the appeal memo be furnished to the learned Additional Public Prosecutor.

The appeal is admitted. Call for the LCR.

List the matter for hearing in the 4th week of March, 2022 after receipt of the LCR.

JUDGE

Comparing Assistant