Pradip Jha vs The State Of Assam And Anr
2023 Latest Caselaw 2780 Gua

                                                                      Page No.# 1/2

GAHC010013252021




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

                                  Case No. : Crl.A./28/2021

            PRADIP JHA
            S/O- LATE RAMJI JHA, R/O- VILL.- MAZBAT TOWN, P.S. MAZBAT, PIN-
            784507, DIST.- UDALGURI (BTAD), ASSAM AND ALTERNATE ADDRESS-
            M/S. MAA TEA GARDEN NO. 1 GAROGAON, MAZBAT, DIST.- UDALGURI,
            BTAD, ASSAM
            VERSUS
            THE STATE OF ASSAM AND ANR.
            REP. BY THE LEARNED PUBLIC PROSECUTOR, ASSAM.
            2:MANTU KUMAR DEKA
             S/O- LATE BENUDHAR DEKA
             SUB INSPECTOR OF POLICE MAZBAT PS
             MAZBAT
             DIST.- UDALGURI (BTAD)
            ASSA

Advocate for the Petitioner   : MR. A BHATTACHARYA

Advocate for the Respondent : PP, ASSAM


                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                   HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                          ORDER

01.08.2023 (M. Zothankhuma, J.)

Mr. A. Bhattacharya, learned counsel appears for the appellant, while Ms. S. Jahan, learned Additional Public Prosecutor appears for the State.

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This appeal has been filed against the judgment dated 26.11.2020 passed by the learned Special Judge, Udalguri in Special (NDPS) Case No.20/2015, by which the appellant Pradip Jha has been convicted along with one Rinush Basumatary under Section 20(b)(ii)(c) of the NDPS Act. However, the present appeal has been filed only by Pradip Jha.

In view of the fact that an appeal may have been filed by the co-convict Rinush Basumatary and disposed off by the Appellate Court, we are of the view that a report may be made by the Registry as to whether the co-convict Rinush Basumatary has filed an appeal against the judgment dated 26.11.2020 passed in Special (NDPS) Case No.20.2015. If any appeal has filed by the said Rinush Basumatary before this Court, the status of the same may be stated in the report.

Further, as Ms. S. Jahan, learned Additional Public Prosecutor prays for time to go through the case records, list the matter on 17.08.2023.

                       JUDGE                         JUDGE




Comparing Assistant