Page No.# 1/3 vs The State Of Assam
2025 Latest Caselaw 2614 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam on 8 August, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                      Page No.# 1/3

GAHC010173102025




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

                                  Case No. : Crl.A./299/2025

            MINTU LAL AND ANR.
            SON OF SHRI SURINDER SINGH, R/O BAHADURPUR, CHINAUTA, P/S.
            PATEPUR, DIST. VAISHALI, BIHAR

            2: SASHI KUMAR
             SON OF SH. AKALOO SAH
             R/O BAHADURPUR
             CHINAUTA
             P/S. PATEPUR
             DIST. VAISHALI
             BIHA

            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PP ASSAM

Advocate for the Petitioner   : M PATHAK, MR. T ALI

Advocate for the Respondent : PP, ASSAM,


                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                           ORDER

Date : 08.08.2025

Heard Mr. M. Pathak, learned counsel for the appellants and Mr. M.P. Goswami, learned Additional Public Prosecutor for the respondent State of Assam.

Page No.# 2/3

2. This criminal appeal under Section 415 of the Bharatiya Nagarik Suraksha Sanhita, 2023 is preferred against a Judgment and Order dated 11.07.2025 passed by the Court of learned Special Judge, Bongaigaon ['the Special Court', for short] in Special [NAR] Case no. 02[BGN]/2024. By the Judgment and Order dated 11.07.2025, the Special Court has convicted the appellants for the offence under Sections 20[b][ii][C] read with Section 29 of the Narcotic Drugs and Psychotropic Substances Act and they have been sentenced to undergo rigorous imprisonment for 10 years each and to pay a fine of Rs. 1,00,000/- each, in default of payment of fine, to undergo simple imprisonment for 6 months each.

3. I have gone through the contents of the memorandum of appeal.

4. The criminal appeal is admitted for hearing.

5. The case records of Special [NAR] Case no. 02[BGN]/2024 be called for.

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

7. As Mr. Goswami, learned Additional Public Prosecutor has appeared and accepted notice on behalf of the respondent , issuance of formal notice to the respondent is dispensed with. However, an extra copy of the memo of appeal along with annexures is to be furnished to Mr. Goswami within 3 [three] working days from today.

8. List the case after 4 [four] weeks.

JUDGE Page No.# 3/3

Comparing Assistant