Marjina Begum vs The State Of Assam And Anr
2022 Latest Caselaw 4610 Gua

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GAHC010224772022




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

                                   Case No. : Crl.A./310/2022

            MARJINA BEGUM
            W/O LATE JAKIR ALI, R/O VILL- JAMORTOL, PS- RANGIA, DIST KAMRUP,
            ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MS. B R A SULTANA

Advocate for the Respondent : PP, ASSAM




             Linked Case : I.A.(Crl.)/724/2022

            MARJINA BEGUM
            W/O LATE JAKIR ALI
            R/O VILL- JAMORTOL
            PS- RANGIA
            DIST KAMRUP
            ASSAM


             VERSUS

            THE STATE OF ASSAM AND ANR.
                                                                    Page No.# 2/3

          REPRESENTED BY PP ASSAM


          ------------
          Advocate for : MS. B R A SULTANA
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM AND ANR.



           Linked Case : I.A.(Crl.)/693/2022

          MARJINA BEGUM
          W/O LATE JAKIR ALI

          RESIDENT OF VILLAGE JAMORTOL
          PS RANGIA
          DIST KAMRUP R
          ASSAM


           VERSUS

          THE STATE OF ASSAM AND ANR.
          REPRESENTED BY PP ASSAM

          2:S.I MAZNUUDDIN AHMED
          T.S.I NALBARI TOWN BRANCH
           NALBARI
           DIST NALBARI
          ASSAM
           ------------
          Advocate for : MS. B R A SULTANA
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                BEFORE
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 21.11.2022 Heard Ms. B.R.A. Sultana, learned counsel for the appellant and Mr. D. Das, learned Addl. Public Prosecutor for the State respondent No. 1.

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This appeal under Section 374(2) of the Cr.P.C., 1973 read with Section 36B of the NDPS Act, 1985 has been preferred against the impugned judgment and conviction dated 28.11.2019 and 04.12.2019 passed by the learned Special Judge, Nalbari in NDPS Case No. 05/2012.

Issue notice to the respondent No. 2.

The appellant shall take steps for service of notice upon the respondent No. 2 by registered post with A/D as well as usual process, returnable within 4 weeks.

Steps be taken within 7 days.

No formal notice is required to be served upon the respondent No. 1 as Mr. D. Das, learned Addl. PP has entered appearance and accepted notice on behalf o the State respondent No. 1.

Call for the LCR.

List the matter after 4 week.

JUDGE

Comparing Assistant