Gita Bonia vs The State Of Assam And Anr
2023 Latest Caselaw 2419 Gua

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GAHC010067872023




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

                                  Case No. : Crl.A./189/2023

            GITA BONIA
            W/O TONKO BAHADUR BONIA, VILL.- NAMTOLA, P.S.- NAMTOLA, DIST.-
            CHARAIDEO, ASSAM.



            VERSUS

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

            2:AMARJYOTI BAILUNG
             S/O LATE AMULYA KUMAR BAILUNG
             SUB-INSPECTOR OF POLICE
             SONARI POLICE STATION
             DIST.- CHARIDEO
            ASSAM

Advocate for the Petitioner   : MR. A R SHOME

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                          ORDER

Date : --07.06.2023

Heard Mr. A.J. Ghosh, learned counsel for the appellant Smt. Gita Bonia.

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The appellant has preferred this appeal challenging the judgment & order dated 17.01.2023 convicting her u/s 21(c)/29 of the NDPS Act to undergo Rigorous Imprisonment for 10 years and pay a fine of Rs. 1 lac with default stipulation.

Heard Mr. D. Das, learned Addl. P.P. for respondent No. 1.

The learned Addl. P.P. has accepted notice on behalf of respondent No. 1, so, no formal notice is required to be issued to respondent No. 1.

Issue notice to respondent No. 2 through registered post with A/D as well as usual process returnable within 4 (four) weeks.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant