Page No.# 1/2 vs The Union Of India And Anr
2023 Latest Caselaw 4016 Gua

                                                          Page No.# 1/2

GAHC010216202023




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

                            Case No. : Crl.A./358/2023


         MD. SAMIR ALI AND ANR.
         S/O LATE ABDUL SALAM

         VILL.- NO. 1 DIZOO PATHAR
         P.S.- NORTH LAKHIMPUR
         DIST.- LAKHIMPUR
         ASSAM.

         2: MD. GULAB HUSSAIN
         S/O ABDUL FARUQUE

         VILL.- KANDURA PATHAR DIZOO T.E
         P.S.- NORTH LAKHIMPUR
         DIST.- LAKHIMPUR
         ASSAM.
         VERSUS

         THE UNION OF INDIA AND ANR.
         REP. BY THE SC
         DIRECTORATE OF REVENUE INTELLIGENCE.

         2:DIBYENDU BHAUMIK
         SENIOR INTELLIGENCE OFFICER
          DIRECTORATE OF REVENUE INTELLIGENCE
          GUWAHATI REGIONAL UNIT
          GUWAHATI.
          ------------
         Advocate for : MR. P HAZARIKA
         Advocate for : SC
          DRI appearing for THE UNION OF INDIA AND ANR.
                                                                     Page No.# 2/2

                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                  HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                        ORDER

27.09.2023 (M. Zothankhuma, J.)

Heard Mr. P. Hazarika, learned counsel for the appellant, who submits that the impugned judgment and order dated 14.08.2023 passed by the Special Judge, Lakhimpur at North Lakhimpur in Special (NDPS) Case No.1/2018 convicting the appellant under Section 20(b)(ii)(c) of the NDPS Act should be set aside.

Admit the appeal.

Call for the LCR.

Ms. M. Deka, learned counsel accepts notice on behalf of Mr. S.C. Keyal, learned Standing Counsel, DRI for the respondent nos.1 & 2.

List the matter after four weeks.

                        JUDGE                       JUDGE



Comparing Assistant