Bhaskar Baruah vs The State Of Assam And Anr
2023 Latest Caselaw 3432 Gua

                                                                     Page No.# 1/2

GAHC010146332023




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

                                  Case No. : Crl.A./269/2023

            BHASKAR BARUAH
            S/O PROMOD BARUAH,
            VILL.- KENEDY PARK,
            P.S.- MARIANI, DIST.- JORHAT, ASSAM, PIN- 785634.

            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY LD. P.P., GOVT. OF ASSAM.
            2:RANJIT KR. DEY
             (SI OF POLICE GUWAHATI GPRS)
            AGED ABOUT 64 YEARS, S/O LT. RAJANI KANT DEY
            VILL.- BARUAH BARI, P.O.- SONAPUR
             DIST.- KAMRUP (M)
            ASSAM, PIN- 782402

Advocate for the Petitioner   : MR. N K MURRY

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 29.08.2023

Heard Mr. N. K. Murry, learned counsel for the appellant and also heard Mr. M.P.Goswami, learned Addl. P.P. for the State respondent. This is an appeal u/s 374(2) is preferred by appellant namely, Bhaskar Barua, Page No.# 2/2

against the judgment and order dated 12.5.2023, in which the learned Special Judge, Kamrup (M) Guwahati has convicted the appellant u/s 20(b)(ii) (B) of NDPS Act in NDPS Case No.100/2019 and sentencing to suffer rigorous imprisonment of four years with a fine of Rs. 50,000/- with default stipulation. Perused the memo of appeal and the documents placed on record and also perused the impugned order and judgment dated 12.5.2023. Admit.

Let notice be issued to the respondents returnable in two weeks. Since Mr. M.P.Goswami, learned Addl. P.P. appeared and received notice on behalf of both the respondents, no formal notice is required to be issued. However extra requisite copy of the appeal be furnished to him during the course of the day.

Call for the record from the learned Court below. List the matter on 11.9.2023.

JUDGE

Comparing Assistant