Md. Manirut Jaman @ Moni vs The State Of Assam
2023 Latest Caselaw 4456 Gua

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GAHC010215842023




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

                                 Case No. : Crl.A./392/2023

            MD. MANIRUT JAMAN @ MONI
            S/O LATE HABIBUR RAHMAN,
            R/O WARD NO. 4, GAURIPUR, P.O. AND P.S.- GAURIPUR, DIST.- DHUBRI,
            ASSAM.



            VERSUS

            THE STATE OF ASSAM
            THROUGH THE PUBLIC PROSECUTOR.



Advocate for the Petitioner   : MR D K BHATTACHARYYA

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                          ORDER

Date : --18.10.2023

Heard Mr. NNB Choudhury, learned counsel for the appellant/applicant Md. Manirut Jaman @ Moni.

The appellant has filed this appeal under Section 374(2) of the Cr.PC challenging the judgment and order dated 27.07.2023 passed by the learned Sessions Judge cum Special Page No.# 2/2

Judge, Morigaon in connection with NDPS Case No. 71/2021 convicting the appellant u/s 21(c) of the NDPS Act and sentencing him to undergo Rigorous Imprisonment for 10 years and a fine of Rs. 1 Lac with default stipulation.

Heard Mr. B. Sharma, learned Addl. P.P. for respondent State.

The appeal is admitted.

Call for the LCR.

Meanwhile, the learned Addl. PP is to file objection along with the bail petition.

List the matter on 15.11.2023.

JUDGE

Comparing Assistant