Gulab Kr. Sah vs Union Of India And Anr
2024 Latest Caselaw 4826 Gua

Gauhati High Court

Gulab Kr. Sah vs Union Of India And Anr on 15 July, 2024

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                        Page No.# 1/2

GAHC010109122024




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

                                 Case No. : Crl.A./205/2024

            GULAB KR. SAH
            S/O RAJESH SAH,
            R/O WARD NO. 16, VILL.- KHUTIYA, P.S.- MANSI, DIST.- KHAGARIA, STATE-
            BIHAR, PIN- 851214.

            VERSUS

            UNION OF INDIA AND ANR.
            REP. BY THE STANDING COUNSEL, NCB.

            2:CHANDRA SHEKHAR KUMAR SINGH
             S/O LATE MITHILESH KUMAR SINGH
             R/O NCB
             LUKNOW
             P.S.- MAHANAGAR
             DIST.- LUKNOW
             OCCUPATION SUPERINTENDENT
             NCB LUCKNOW

Advocate for the Petitioner   : MR B M DEKA

Advocate for the Respondent : SC, NCB




                                      BEFORE
                     HONOURABLE MR. JUSTICE MANISH CHOUDHURY
                    HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                         ORDER

Date : 15.07.2024 [M. Choudhury, J] Heard Mr. D. Medhi, learned counsel for the accused-appellant and Mr. S.C. Page No.# 2/2

Keyal, learned Standing Counsel, Narcotics Control Bureau.

2. This criminal appeal under Section 374[2], Code of Criminal Procedure, 1973 is directed against a Judgment and Order dated 30.03.2024 passed by the court of learned Additional Sessions Judge No. 1, Kamrup [M], Guwahati ['the Special Court', for short] in NDPS Case no. 110/2021. By the Judgment and Order dated 30.03.2024, the learned Special Court has convicted the three accused persons including the accused-appellant for the offence under Section 20[b][ii][C], Narcotic Drugs and Psychotropic Substances [NDPS] Act, 1985 read with Section 29, NDPSA Act. The accused-appellant has been sentenced to undergo rigorous imprisonment for 20 [twenty] years and to pay a fine of Rs. 1,00,000/-, in default of payment of fine, to undergo simple imprisonment for further 3 [three] months.

3. The appeal is admitted for hearing.

4. The case records of NDPS Case no. 110/2021, be called for.

5. Issue notice, returnable in 4 [four] weeks.

6. As Mr. Keyal, learned Standing Counsel, Narcotics Control Bureau has appeared and accepted notice on behalf of the respondent no. 1, issuance of formal notice is dispensed with. The learned counsel for the accused-appellant shall furnish a copy of the memo of appeal along with annexures to Mr. Keyal within 2 [two] working days from today.

                                   JUDGE              JUDGE




Comparing Assistant