Md. Atabur Rahman vs The State Of Assam And Anr
2023 Latest Caselaw 4525 Gua

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GAHC010238982023




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

                                 Case No. : Crl.A./401/2023

            MD. ATABUR RAHMAN
            S/O ABDUL SATTAR,
            VILL.- NO. 2 DIZOO PATHAR, P.S.- NORTH LAKHIMPUR, DIST.-
            LAKHIMPUR, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY P.P., ASSAM.

            2:NABARUN BHATTACHARYA
             SENIOR INTELLIGENCE OFFICER

            DIRECTORATE OF REVENUE INTELLIGENCE GUWAHATI REGIONAL UNIT
            GUWAHATI PIN- 781003

Advocate for the Petitioner   : MR T H HAZARIKA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

06.11.2023 (KR Surana, J) Page No.# 2/2

Heard Mr. M. Chetia, learned counsel for the appellant as well as Ms. S. Jahan, learned APP for the State.

This appeal under section 374(2) Cr.P.C. is directed against the impugned order and judgment dated 14.08.2023 passed by the learned Special Judge, Lakhimpur, North Lakhimpur in Special (NDPS) case no.01/2018 under section 20(b)(ii)(c) of the NDPS Act.

Admitted for hearing.

Call for the records.

Issue notice returnable in 4(four) weeks.

The appellant shall take steps within 2(two) days for service of notice on the respondent no.2 by registered post with A/D.

In addition a copy of the memo appeal be served on the learned standing counsel for the DRI, which will also constitute to be notice on the respondent no.2.

List after 4(four) weeks.

              JUDGE                         JUDGE




Comparing Assistant