Ramai Khezii Hopingson vs The State Of Assam
2023 Latest Caselaw 4697 Gua

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GAHC010256872023




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

                                  Case No. : Crl.A./420/2023

            RAMAI KHEZII HOPINGSON
            S/O KHESZII,
            VILL.- PHAIBUNG KHONOU,
            P.S.- JADUBI,
            DIST.- SENAPATI, MANIPUR.



            VERSUS

            THE STATE OF ASSAM
            TO BE REP. BY THE P.P., ASSAM.



Advocate for the Petitioner   : MR I RAFIQUE

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

20.11.2023 (M. Zothankhuma, J.)

Heard Mr. I. Rafique, learned counsel for the appellant, who submits that the judgment and order dated 29.09.2023 passed by the Court of the Special Page No.# 2/2

Judge, Nagaon in Special NDPS Case No.188/2021 , by which the appellant has been convicted under Sections 21(C) of the NDPS Act, should be set aside.

Admit the appeal.

Call for the LCR.

Mr. K.K. Das, learned Additional Public Prosecutor appears for the State.

List the matter after four weeks.

                        JUDGE                         JUDGE




Comparing Assistant