Smti. Malti Devi vs The Union Of India
2022 Latest Caselaw 2273 Gua

                                                                  Page No.# 1/3

GAHC010017762019




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

                                   Case No. : Crl.A./141/2020

            SMTI. MALTI DEVI
            W/O- SRI SUKHDEV CHOUDHURY, R/O- 224 KALADANGA ROAD, P.O.
            KANTIKINAR, UNDER JAGDDAL POLICE STATION, DIST.- 24TH
            PARAGANA, WEST BENGAL.



            VERSUS

            THE UNION OF INDIA
            INDIA



Advocate for the Petitioner   : MRS R BEGUM

Advocate for the Respondent : SC, NCB




             Linked Case : I.A.(Crl.)/87/2020

            SMTI MALTI DEVI
            SON OF SUKHDEV CHOUDHURY
            RESIDENT OF HOUSE NO. 244
            KAMTADANGA ROAD
            P.O. KANKINARA
            P.S. JAGADDAL
            DISTRICT 24 PARAGANA
            WEST BENGAL-743129
                                                                    Page No.# 2/3

VERSUS

UNION OF INDIA AND ANR
REPRESENTED BY ASSTT. S.G.I.

2:RUSKIN TALUKDAR
INTELLIGENCE OFFICER
 NARCOTICS CONTROL BUREAU
 GUWAHATI ZONAL UNIT
 GUWAHATI-781022
 ------------
 Advocate for : MR. B C DAS
Advocate for : ASSTT.S.G.I. appearing for UNION OF INDIA AND ANR



Linked Case : I.A.(Crl.)/109/2022

SMTI. MALTI DEVI
W/O- SRI SUKHDEV CHOUDHURY
R/O- 224 KALADANGA ROAD
P.O. KANTIKINAR
UNDER JAGDDAL POLICE STATION
DIST.- 24TH PARAGANA
WEST BENGAL.


VERSUS

THE UNION OF INDIA
REPRESENTED BY STANDING COUNSEL
NARCOTICS CONTRIOL BUREAU.


------------
Advocate for : MR. M K DAS
Advocate for : SC
NCB appearing for THE UNION OF INDIA
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                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                    ORDER

Date : 29.06.2022.

Heard Mr. P. Kataki, learned counsel for the appellant.

Ms. P. Das, learned counsel appearing for the respondents submits that the learned conducting counsel Mr. S.C. Keyal is out of station and on that account an adjournment has been prayed for.

Mr. Katati has relied upon a judgment that was delivered in Mossa Koya KP -vs- State (NCT of Delhi) and submits that the appellant has already complete more than 7 years in judicial custody. Therefore, Mr. Kataki prayed that the appellant should be released on bail.

I have given my anxious consideration to the submissions made by the learned counsels for the parties.

This Court is of the opinion that before considering the prayer of the appellant, the learned counsel for the respondents should be given an opportunity of being heard. For that reason, the prayer of Ms. Das is allowed.

List the matter again on 21.07.2022.

JUDGE

Comparing Assistant