Md. Suraj Ali @ Suruj Ali vs The State Of Assam
2025 Latest Caselaw 2038 Gua

Gauhati High Court

Md. Suraj Ali @ Suruj Ali vs The State Of Assam on 6 August, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

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GAHC010231702024




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

                                 Case No. : CRL.A(J)/126/2024

            MD. SURAJ ALI @ SURUJ ALI
            S/O RUSTOM ALI, R/O VILL- BALIJAN NEAR KABARSTHAN, P.S.-
            KHATKHATI, DIST- KARBI ANGLONG



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : X,

Advocate for the Respondent : PP, ASSAM,




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                           ORDER

Date : --06.08.2025

Mr. M.P. Goswami, learned Additional Public Prosecutor for the respondent no. 1, State of Assam is in attendance.

2. This criminal appeal from jail is preferred preferred against a Judgment date 30.01.2024 and an Order on Sentence dated 02.02.2024 passed by the Court of learned Special Judge, NDPS, Karbi Anglong at Diphu ['the Special Court', for short] in NDPS Case no.

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12/2022. By the Judgment and the Order on Sentence, the accused-appellant has been convicted for the offence under Section 21[c] of the Narcotic Drugs and Psychotropic Substances [NDPS] Act, 1985 and he has been sentenced to undergo rigorous imprisonment for 10 [ten] years and to pay a fine of Rs. 1,00,000/-, in default of payment of fine, to undergo simple imprisonment for another six months.

3. I have gone through the grounds urged in the memorandum of appeal.

4. The criminal appeal is admitted for hearing.

5. The case records of NDPS Case no. 12/2022 be called for.

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

7. As Mr. Goswami, learned Additional Public Prosecutor has appeared and accepted notice for the respondent no. 1, State of Assam, formal notice need not be issued to the said respondent.

8. To represent the accused-appellant in the instant appeal, this Court deems it proper to appoint Sri Arunav Phukan, learned counsel from the panel of Amicus Curiae.

9. Registry to reflect the name of Mr. Arunav Phukan, learned Amicus Curiae in the Cause-List and he shall be furnishing the necessary case papers in a period of one week from today.

JUDGE

Comparing Assistant