Debeswar Basumatary vs The State Of Assam And Anr
2023 Latest Caselaw 1912 Gua

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GAHC010051822023




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

                             Case No. : Crl.A./97/2023

          DEBESWAR BASUMATARY
          S/O SRI ANANTA BASUMATARY VILLAGE KACHARISON, PS ORANG, DIST
          UDALGURI, ASSAM

          VERSUS

          THE STATE OF ASSAM AND ANR.
          REPRESENTED BY PP, ASSAM

          2:LHUNKHOLAL
           INTELLIGENCE OFFICER
           NCB IMPHAL. SUB ZONE
           S/O SEISEKHOHEN
           RESIDENT OF IMPHAL PS IMPHAL WEST
           MANIPU



  For appellant               : Mr. M. Biswas, Advocate
  For respondents            : Ms. S. Jahan, Additional Public Prosecutor, Assam

-BEFORE-

HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE MITALI THAKURIA 11-05-2023 Learned counsel for the appellant submits that by mistake he has impleaded the State of Assam as a party respondent in the appeal as well as in the application for suspension of sentence. He thus prays for and is granted a Page No.# 2/2

week's time to file amended cause title by impleading Narcotics Control Bureau (NCB), Guwahati Zonal Unit as a party respondent in this appeal as well as in the application for suspension of sentence.

Copies of the memo of appeal and the impugned judgment and order be provided to Mr. S.C. Keyal, learned Standing Counsel, NCB, whose name henceforth shall be reflected in the cause list.

List after two weeks.

                      JUDGE                        CHIEF JUSTICE



Comparing Assistant