Union Of India vs Dhan Boro @ Dhon Boro
2023 Latest Caselaw 1785 Gua

                                                                     Page No.# 1/2

GAHC010008962023




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

                                  Case No. : Crl.L.P./19/2023

            UNION OF INDIA
            (NARCOTICS CONTROL BUREAU) GUWAHATI ZONAL UNIT,
            HOUSE NO. 2, CHACHAL VIP ROAD GUWAHATI- 781022. REP. BY SH. ANIL
            JUSHWAHA, INTELLIGENCE OFFICER, NCB GUWAHATI.

            VERSUS

            DHAN BORO @ DHON BORO
            S/O LATE HOREN BORO,
            HUSBAND OF NIVA BORO,
            H.NO. 58, BY LANE NO. 2, KOINADHARA, P.S.- BASISHTHA, KHANAPARA,
            GUWAHATI- 781022.

Advocate for the Petitioner   : MR. S C KEYAL

Advocate for the Respondent :

             Linked Case : Crl.A./390/2023

            UNION OF INDIA

             VERSUS

            DHAN BORO @ DHON BORO . E

            ------------
            Advocate for : MR. S C KEYAL
            Advocate for : appearing for DHAN BORO @ DHON BORO . E
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                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                           ORDER

Date : -04.05.2023 Heard Mr. S. C. Keyal, learned standing counsel NCB appearing for Union of India represented by NCB, Guwahati Zonal Division.

2. This Interlocutory Application is filed seeking leave for appeal against the Judgment and Order dated 07.09.2022 passed by the Additional Sessions (Spl.) Judge No. 3 (FTC), Kamrup (M), Guwahati in NDPS Case No. 92 of 2018 (NCB Crime No. 06/2018), whereby the accused person, Dhan Boro was acquitted from the offences under Section 20 (b) (ii) (c) of the NDPS Act, 1985, which is punishable under Section 18 (b) of NDPS Act, 1985.

3. Accordingly, let Notice be issued returnable after 3 (three) weeks.

9. Steps on the respondent/opposite party by Registered Post within one week from today.

10. List this matter again after 3 (three) weeks.

JUDGE

Comparing Assistant