L. Sana Meitei vs State Of Assam
2023 Latest Caselaw 761 Gua

                                                                          Page No.# 1/2

GAHC010034422023




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

                                Case No. : I.A.(Crl.)/128/2023

             L. SANA MEITEI
             S/O L. MANA MEITEI,
             VILL.- KHONGHAMPAT AWANG LEIKAI,
             P.S.- SEKMAI,
             DIST.- LAMSANG, MANIPUR, PIN- 795146.


             VERSUS

             STATE OF ASSAM
             REP. BY P.P., ASSAM.


Advocate for the Petitioner   : MRS DIPANJALI BORPUJARI

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                 HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 24-02-2023 (M. Zothankhuma, J)

Heard Ms. D Borpujari, learned counsel for the applicant/appellant, who submits that there is a delay of 200 days in filing the connected appeal against the judgment and orders dated 26.05.2022 and 30.05.2022 passed by the learned Sessions Judge cum Special Judge, Morigaon, Assam in NDPS Case No. 3/2020. Vide the impugned judgment and orders, the applicant has been convicted under Section 22(c) read with Page No.# 2/2

Section 29 of the NDPS Act and sentenced him to undergo rigorous imprisonment for 14 (fourteen) years and to pay a fine of Rs. 1,00,000/-, in default simple imprisonment for 3 (three) years.

Ms. S Jahan, learned Additional Public Prosecutor submits that as the appeal is a jail appeal, the delay of 200 days may be condoned.

On perusing the reasons for the delay and taking into consideration the submission made by the learned Additional Public Prosecutor, we find that sufficient cause for the delay has been made out. Therefore, the delay of 200 days is condoned.

Registry to register the connected appeal and list the same accordingly. The interlocutory application stands disposed of.

                                           JUDGE                 JUDGE




Comparing Assistant