Anisur Rahman vs The State Of Assam And Anr
2023 Latest Caselaw 3260 Gua

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GAHC010142782023




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

                                 Case No. : Crl.A./245/2023

            ANISUR RAHMAN
            S/O SADEM ALI,
            VILL.- AMERBHITA, CHOTO BASHJANI, P.S.- DHUBRI, DIST.- DHUBRI,
            ASSAM.


            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE PUBLIC PROSECUTORS.

            2:SI SAFIQUL HUSSAIN
             S/O MD. NAZMUL HUSSAIN
            VILL.- SORBHOG
             P.S.- SORBHOG
             DIST.- BARPETA
            ASSAM
             PIN- 781317

Advocate for the Petitioner   : MR. M AHMED

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 22-08-2023

Heard the learned counsel for the appellant, who submits that the judgment dated 25.05.2023 and order dated 29.05.2023, passed by the Page No.# 2/2

court of the learned Special Judge (Additional), Dhubri in Special Case No. 219/2022, by which the appellant has been convicted under Section 22(c) of the NDPS Act should be set aside.

Admit the appeal. Call for the LCR.

Ms. A Begum, learned Additional Public Prosecutor appears for the State respondent.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant