Raju Ali vs The State Of Assam
2023 Latest Caselaw 890 Gua

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GAHC010038252023




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

                                  Case No. : Crl.A./76/2023

             RAJU ALI
             S/O LATE MAMTAZ ALI,
             R/O B.G. ROAD, STATION CHARIALI,
             P.S.- SIVASAGAR, DIST.- SIVASAGAR, ASSAM.


             VERSUS

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


Advocate for the Petitioner   : M K BORAH

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 03-03-2023 (M. Zothankhuma, J)

Heard Mr. MK Borah, learned counsel for the appellant, who submits that the judgment and order dated 17.01.2023, passed by the learned Sessions Judge, Sivasagar in Sessions Case No. 41(S-S)/2017, convicting the appellant under Sections 3(a) & 5(a) of the Explosive Substances Act, 1908 should be set aside.

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Admit the appeal. Call for the LCR.

Ms. S Jahan, learned Additional Public Prosecutor accepts notice on behalf of the State respondent.

List the matter after 2 (two) weeks.

                                        JUDGE               JUDGE




Comparing Assistant