Md. Jinna Miya vs The State Of Assam
2022 Latest Caselaw 676 Gua

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GAHC010001272022




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

                                   Case No. : CRL.A(J)/14/2022

            MD. JINNA MIYA
            DIBRUGARH, ASSAM.


            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   :X

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                            ORDER

Date : 24-02-2022

This is a jail appeal preferred against the judgment and order, dated 22.02.2021 passed by the learned Judicial Magistrate First Class, Dibrugarh in GR Case No. 31/2020 convicting him under Rule 6(a) of the Passport (Entry into India), Rules, 1950 and sentencing the appellant to undergo simple imprisonment for 5 years.

The appeal is admitted.

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Call for the LCR retaining copies thereof by the learned court below. Mr. RJ Baruah, learned Additional Public Prosecutor has entered appearance on behalf of the State respondent.

Registry shall prepare the Paper Book and furnish the same to the learned Additional Public Prosecutor.

Mr. Azad Ahmed, learned counsel, is appointed as Amicus Curiae in the instant appeal.

Registry shall provide all relevant papers/Paper Book to him. List the matter immediately after furnishing of the Paper Book/copies

thereof to the parties on 29th March, 2022.

Bring this order to the notice of the Registrar (Judicial) of this Court.

JUDGE

Comparing Assistant