Gopal Mandal vs The State Of Assam
2023 Latest Caselaw 1782 Gua

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GAHC010144422017




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

                                    Case No. : CRL.A(J)/94/2017

             GOPAL MANDAL




             VERSUS

             THE STATE OF ASSAM




Advocate for the Petitioner     : MR.R DEY

Advocate for the Respondent : MR. B MAHAJAN, SPL PP, ASSAM




                                   BEFORE
                HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                               ORDER

Date : --04.05.2023 Heard Mr. R. Dey, learned Amicus Curiae for the appellant Gopal Mandal who is lodged in the Central Jail, Tezpur at Sonitpur in connection with Sessions Case No. 71/2012 arising out of C.R. Case No. 29/2012 under Section 51 of Wildlife (Protection) Act, 1972.

Heard Mr. P. Borthakur, learned Addl. P.P. appearing for the State. It is submitted that the appellant was convicted and sentenced to suffer 7 years imprisonment under Section 51 of Wildlife (Protection) Act, 1972 vide judgment and order passed in the year 2017.

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Registry to call for a report from the Central Jail, Sonitpur at Tezpur whether the appellant is still in jail or not.

List the matter on 06.06.2023.

JUDGE

Comparing Assistant