L. Sana Meitei vs State Of Assam
2023 Latest Caselaw 946 Gua

                                                                     Page No.# 1/2

GAHC010034412023




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

                                 Case No. : CRL.A(J)/34/2023

             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

10.03.2023 (M. Zothankhuma, J)

Ms. D. Borpujari, learned counsel for the appellant prays that the impugned judgment and order dated 26.05.2022 and 30.05.2022 passed by the Court of the learned Sessions Judge-cum-Special Judge, Morigaon in NDPS Case Page No.# 2/2

No.3/2020, convicting the appellant under Section 22(c) read with Section 29 of the NDPS Act should be set aside.

Admit the Appeal.

Call for the LCR.

Ms. M. Chakraborty, learned counsel accepts notice on behalf of Ms. B. Bhuyan, learned Public Prosecutor for the State.

List the matter after receipt of the LCR.

                      JUDGE                     JUDGE



Comparing Assistant