Mohammad Alimuddin vs The State Of Assam And 2 Ors
2024 Latest Caselaw 8355 Gua

Gauhati High Court

Mohammad Alimuddin vs The State Of Assam And 2 Ors on 13 November, 2024

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                             Page No.# 1/2

GAHC010213802024




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

         Linked Case : I.A.(Crl.)/1065/2024
                        In Crl.A/373/2024

         MOHAMMAD ALIMUDDIN
         S/O. MD. JALALUDDIN
         R/O. SORA
         MAMUNG LEIKAI
         P/S. KAKCHING
         DIST. THOUBAL
         MANIPUR.


          VERSUS

         THE STATE OF ASSAM AND 2 ORS
         REP. BY THE PP
         ASSAM.

         2:MUKESH KUMAR
         I/O. DOBOKA POLICE STATION
          DIST. HOJAI
          ASSAM.

          3:MINTU HANDIQUE
         I/O. DOBOKA POLICE STATION
          DIST. HOJAI
          ASSAM.
          ------------
          Advocate for : MR. S KAUR
         Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM AND 2 ORS
                                                                          Page No.# 2/2



                                 BEFORE
               HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                       ORDER

13-11-2024 (S. K. Medhi, J) Heard Ms. L. Banik, learned Counsel for the applicant, who has filed this application under Section 430 of the BNSS, 2023 for suspension of sentence and granting bail to the applicant/appellant during the pendency of the case against the judgment and order dated 07.08.2024 passed by the learned Special Judge, Hojai in NDPS case No. 34 of 2022 under Sections 21(c)/29 of the NDPS Act and sentencing the appellant to undergo RI for 18 years and to pay a fine of Rs.1,00,000/- and in default of payment of fine to undergo further RI for another 1 year.

The connected appeal, namely, Crl. A/373/2024 has been admitted today. Issue notice, returnable by 6 (six) weeks.

Ms. S. Jahan, learned Addl. PP, Assam accepts notice on behalf of all the respondents.

Objection, if any, may be filed in the meantime.

                                  JUDGE                          JUDGE




Comparing Assistant