Gauhati High Court
Sri Mohet Hojai vs The National Investigation ... on 23 May, 2023
Page No.# 1/6
GAHC010259672017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A./238/2017
SRI MOHET HOJAI
S/O SH. THANGMAI HOJAI, R/O VILL. BOILDURA,
P.O./P.S. HALFLONG, DIST. DIMA HASAO, STATE-ASSAM.
VERSUS
THE NATIONAL INVESTIGATION AGENCY
THROUGH ITS STANDING COUNSEL
Linked Case : Crl.A./305/2017
SRI GOLON DAULAGOPU
S/O LATE HAMSRING DAULAGUPU
R/O COUNCIL COLONY P.O. HAFLONG UNDER HAFLONG P.S.
IN THE DIST. OF DIMA HASAO ASSAM.
VERSUS
NATIONAL INVESTIGATION AGENCY
Linked Case : Crl.A./262/2017
SRI DEBASHISH BHATTACHARJEE @ BAPPI
S/O LATE SUJIT BHATTACHARJEE
R/O HOUSE NO. 44 K.C. PATOWARY LANE
MANIPURI BASTI PALTAN BAZAR-781008
VERSUS
THE NATIONAL INVESTIGATION AGENCY
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Linked Case : Crl.A./233/2017
SRI REDAUL HUSSAIN KHAN
S/O LT. HAJI MOHAMMED HUSSAIN KHAN
R/O HOUSE NO. 14 BYE LANE NO. 2 TARUN NAGAR
GUWAHATI 781006 STATE ASSAM.
VERSUS
THE NATIONAL INVESTIGATING AGENCY
THROUGH ITS STANDING COUNSEL
Linked Case : Crl.A./286/2017
SRI BABUL KAMPRAI
S/O PURNA KANTA KAMPRAI
R/O VILL. DAUDANG UNDER MAHORE P.S. IN THE DIST.
OF DIMA HASAO ASSAM.
VERSUS
NATIONAL INVESTIGATION AGENCY
Linked Case : Crl.A./206/2017
SRI SANDIP KUMAR GHOSH
S/O LATE SAMARENDRA KUMAR GHOSH R/O K.C. DAS LANE
MANIPURI BASTI PALTAN BAZAR GUWAHATI 781007
VERSUS
THE NATIONAL INVESTIGATION AGENCY
Linked Case : Crl.A./261/2017
SRI JEWEL GARLOSA @ MIHIR BARMAN @ DEBOJIT SINGHA
S/O SH. LATE G.N. BARMAN
R/O VILL. / TOWN HAFLONG NEAR GOVT. GIRLS HIGH SCHOOL
P.O. and P.S. HAFLONG PIN 788819 DIST. DIMA HASAO ASSAM.
VERSUS
1: THE NATIONAL INVESTIGATING AGENCY and ANR
REPRESENTED BY ITS DIRECTOR GENERAL 6TH and 7TH FLOOR
NDCC-II BUILDING JAI SIG ROAD NEW DELHI-110001
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2:MUKESH SINGH
SUPERINDENT OF POLICE CHIEF INVESTIGATION OFFICER
NATIONAL INVESTIGATION AGENCY BRANCH OFFICE-GUWAHATI
ASSAM PIN 7810
Linked Case : Crl.A./205/2017
SRI JAYANTA KUMAR GHOSH
S/O LATE BALARAM GHOSH
R/O 119/3 MAHARAJA NANDA KUMAR ROAD
KOLKATA 36 DIST. 24 PARAGANAS WEST BENGAL
VERSUS
THE NATIONAL INVESTIGATION AGENCY
Linked Case : Crl.A./237/2017
SRI PHOJENDRA HOJAI
S/O LATE SURJAYA HOJAI
R/O SARAT NAGAR SARKARI BAGAN
P.O./P.S. HAFLONG DIST. DIMA HASAO PIN 788819 STATE-ASSAM
VERSUS
THE NATIONAL INVESTIGATION AGENCY
THROUGH ITS STANDING COUNSEL
Linked Case : Crl.A./290/2017
VANLALCHHANA
S/O TLUANGKIPTHANGA
PERMANENT R/O VILL. SARON VENG H/NO. B-37 UNDER AIZWAL POLICE
STATION IN THE DIST. OF AIZWAL MIZORAM.
VERSUS
NATIONAL INVESTIGATION AGENCY NIA
Linked Case : Crl.A./259/2017
SRI NIRANJAN HOJAI
SRI JOPOLAL HOJAI
R/O- DISGAORAJI P.S- HAFLONG
DIST- N C HILLS DIMA HASAO ASSAM
VERSUS
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1: NATIONAL INVESTIGATION AGENCY AND ANR
UNDER THE MINISTRY OF HOME AFFAIRS
GOVT OF INDIA NEW DELHI CAMP- GUWAHATI PIN- 110001
2:THE STATE OF ASSAM
Linked Case : Crl.A./257/2017
SRI JIBANGSHU PAUL
S/O- LATE NALINI PAUL
PERMANENT R/O- NEAR HAFLONG RAILWAY FILED
HAFLONG UNDER HAFLONG POLICE STATION IN THE DISTRICT OF DIMA
HASAO ASSAM
VERSUS
NATIONAL INVESTIGATING AGENCY
Linked Case : Crl.A./256/2017
SRI AHSHRINGDAW WARISA
S/O- SRI PUTUL WARISA
R/O- VILL- DISGAORAJI P.O AND P.S- HAFLONG
DIST- DIMA HASAO ASSAM
VERSUS
1: THE NATIONAL INVESTIGATING AGENCY and ANR
REP. BY ITS DIRECTOR GENERAL 6TH AND 7TH FLOOR
NDCC-II BUILDING JAI SING ROAD NEW DELHI- 110001
2:MUKESH SINGH SUPERINTENDENT OF POLICE CHIEF INVESTIGATION
OFFICER NATIONAL INVESTIGATION AGENCY BRANCH OFFICE-
GUWAHATI ASSAM PIN- 7810
For the Appellants : Mr. D.K. Mishra, Senior Advocate, assisted by Mr. B.
Prasad, Advocate in Criminal Appeal No.238/2017 and
Criminal Appeal No.237/2017.
: Mr. A. Chowdhury, Senior Advocate, assisted by Ms. B.
Chowdhury, Advocate in Criminal Appeal No.205/2017 and
Criminal Appeal No.262/2017.
: Mr. N.N.B. Choudhury, Advocate in Criminal Appeal
No.206/2017.
: Mr. Z. Kamar, Senior Advocate, assisted by Mr. Z. Alam,
Advocate in Criminal Appeal No.233/2017.
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: Mr. S. Borgohain, Advocate in Criminal Appeal No.256/2017
and Criminal Appeal No.261/2017.
: Mr. B.K. Mahajan, Advocate, assisted by N.J. Das, Advocate in
Criminal Appeal No.259/2017.
: Mr. P. Kataki, Advocate in Criminal Appeal No.286/2017.
: Mr. Z. Kamar, Senior Advocate, assisted by Mr. D. Talukdar,
Advocate in Criminal Appeal No.290/2017.
For the Respondents : Mr. R.K.D. Choudhury, Deputy Solicitor General of India,
assisted by Ms. B. Devi, Advocate.
: Mr. Sathyanarayana, Senior Public Prosecutor, NIA.
: Mr. D.K. Das, Special Public Prosecutor, NIA, assisted by Ms.
G.D. Choudhury, Advocate.
-B E F O R E -
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE MITALI THAKURIA
23.05.2023
Arguments have been concluded in Crl. Appeal No.238/2017; Crl.
Appeal No.205/2017; Crl. Appeal No.206/2017; Crl. Appeal No.233/2017;
Crl. Appeal No.237/2017; Crl. Appeal No.256/2017; Crl. Appeal
No.259/2017; Crl. Appeal No.261/2017; Crl. Appeal No.262/2017; Crl.
Appeal No.286/2017 and Crl. Appeal No.290/2017 arising from NIA Case
No.1/2009.
Since the NIA Case No.2/2009 relates to a distinctly different set
of facts and was decided by a separate judgment, the arguments on Crl.
Appeal No.257/2017 and Crl. Appeal No.305/2017, arising from NIA Case
No.2/2009 shall be detached and listed for hearing after a week.
Judgment is reserved in Crl. Appeal No.238/2017; Crl. Appeal
No.205/2017; Crl. Appeal No.206/2017; Crl. Appeal No.233/2017; Crl.
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Appeal No.237/2017; Crl. Appeal No.256/2017; Crl. Appeal No.259/2017;
Crl. Appeal No.261/2017; Crl. Appeal No.262/2017; Crl. Appeal No.286/2017
and Crl. Appeal No.290/2017.
JUDGE CHIEF JUSTICE
Comparing Assistant
