Mukut Das vs The State Of Assam
2022 Latest Caselaw 3771 Gua

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GAHC010177132022




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

                                  Case No. : Crl.A./229/2022

            MUKUT DAS
            S/O SRI NIRMAL DAS,
            RESIDENT OF VILLAGE BHIMOR GAON, PS SAMAGURI, DIST NAGAON,
            ASSAM 782141



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY P.P., ASSAM



Advocate for the Petitioner   : MS M D MEDHI

Advocate for the Respondent :




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 23.09.2022

Heard Mr. BC Das, learned counsel for the appellant and Mr. BB Gogoi, learned Additional Public Prosecutor for the respondent. By this criminal appeal filed under Section 374(2) of the CrPC, the appellant has prayed for setting aside and quashing of the Judgment and order dated 15.06.2022 passed by the learned Special Judge, Karbi Anglong, Diphu in NDPS Case No.06/2014 whereby the Page No.# 2/2

appellant has been convicted under Section 20 ( C) of the NDPS Act. The criminal appeal is admitted.

Call for the LCR.

Issue notice to the respondents.

As Mr. BB Gogoi, learned Additional Public Prosecutor, Assam has entered appearance on behalf of the State respondent, no notice need be issued. However, a copy of the memo of appeal along with the documents annexed there with be furnished to the learned Additional Public Prosecutor within 5 days. List after receipt of the LCR.

JUDGE

Comparing Assistant