Suraj Kumar Roy vs The State Of Assam And Anr
2023 Latest Caselaw 2411 Gua

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GAHC010114032023




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

                                 Case No. : I.A.(Crl.)/453/2023

            SURAJ KUMAR ROY
            S/O KISANDEV ROY,
            R/O KUMARDUBI, KALYARI,
            P.S.- CHIRKUNDI, DIST.- DHANBAD, JHARKHAND, PIN- 828202.



            VERSUS

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

            2:SANJIB CHOUDHURY
             S/O LATE SUNIL CHOUDHURY

            VILL.- ABHAYAPURI
            WARD NO. 3
            P.S.- ABHAYAPURI
            DIST.- BONGAIGAON
            ASSAM

Advocate for the Petitioner   : MR. S MITRA

Advocate for the Respondent : PP, ASSAM




             WITH

            CRL.A(J) No. 5352/2023 (FILING NUMBER)
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                                     BEFORE
                  HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                   HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                        ORDER

07-06-2023 (Michael Zothankhuma, J)

Heard Mr. S. Mitra, learned counsel for the applicant/appellant, who submits that there is a delay of 13 days in preferring the appeal against the Judgment dated 09.03.2023 passed by the learned Special Judge, Bongaigaon in Special (Nar) Case No. 23(BGN)/2022 by which the applicant has been convicted under Sections 20(b)(ii)(c)/29 of the NDPS Act.

2. Ms. B. Bhuyan, learned Additional Public Prosecutor, Assam submits that she has got no objection to the delay of 13 days being condoned.

3. On considering the submissions of the parties and keeping in view the reasons for the delay in filing the appeal, the delay of 13 days is condoned.

4. Registry is directed to register the appeal and list the same after a week.

5. The I.A. is accordingly disposed of.

                            JUDGE                    JUDGE




Comparing Assistant