Rabi Basumatary @ B. Rongjabaja @ ... vs National Investigation Agency ...
2023 Latest Caselaw 2609 Gua

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GAHC010112912023




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

                                  Case No. : Crl.A./203/2023

            RABI BASUMATARY @ B. RONGJABAJA @ RABI
            S/O LATE GARGARAM BASUMATARY, VILL.- BARPHENA PATHAR,
            KALBARI, P.O.- ANANDA BAZAR, P.S.- SALBARI, DIST.- BAKSA (BTAD),
            ASSAM, PIN- 781318.
            VERSUS
            NATIONAL INVESTIGATION AGENCY (NIA) AND ANR.
            REP. BY THE SPECIAL P.P., NIA.
            2:MD. SAYED ALI
             S/O LATE SAIFUL ALI
            VILL.- BALAPARA PART- I
             SAPATGRAM
             P.S.- GOSAIGAON
             DIST.- KOKRAJHAR
            ASSAM
             PIN- 788114

Advocate for the Petitioner   : MR. S R RABHA

Advocate for the Respondent : SC, NIA

                                   BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

19.06.2023 (M. Zothankhuma, J.)

Heard Mr. S.R. Rabha, learned counsel for the appellant, who submits that the judgment dated 13.03.2023 passed by the Court of the Special Judge, NIA, Assam, Guwahati in Spl. NIA Case No.05/2025, by which the appellant has been Page No.# 2/2

convicted under Section 302/34 IPC should be set aside.

Admit the appeal.

Call for the LCR.

Issue Notice returnable in 4 (four) weeks.

Mr. R.K.D. Choudhury, learned Standing Counsel, NIA appears for the respondent no.1.

The appellant to take steps for service of notice upon the respondent no.2 by registered post with AD within 3 (three) days.

List the matter after four weeks.

                        JUDGE                       JUDGE




Comparing Assistant