Nur Bhanu Bibi vs The State Of Assam
2025 Latest Caselaw 2682 Gua

Gauhati High Court

Nur Bhanu Bibi vs The State Of Assam on 11 August, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                               Page No.# 1/2

GAHC010152822025




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

                                 Case No. : CRL.A(J)/102/2025

            NUR BHANU BIBI
            VILL.- JHAGRAPAR PART-III (DONGERPAR), P.S. AND DIST. DHUBRI,
            ASSAM



            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

11.08.2025

This criminal appeal from Jail is directed against a Judgment and Order dated 09.04.2025 passed by the Court of learned Special Judge [Additional], Dhubri in Special Case no. 3/2023, which arose out of Dhubri Police Station Case no. 483/2022. By the Judgment and Order dated 09.04.2025, the appellant has been convicted for the offence under Section 22[c] of the NDPS Act and he has been sentenced to undergo rigorous imprisonment for ten Page No.# 2/2

years and to pay a fine of Rs. 1,00,000/-, in default of payment of fine, to undergo rigorous imprisonment for another one year.

The criminal appeal is admitted for hearing.

Let the case records of Special Case no. 3/2023 be called for. Issue notice, returnable in 4 [four] weeks.

As Mr. M.P. Goswami, learned Additional Public Prosecutor has appeared and accepted notice in respect of the respondent, State of Assam, issuance of formal notice in respect of the respondent is dispensed with.

To represent the appellant in the instant appeal, this Court deems it proper to appoint Mr. Tapan Ranjan Deuri, learned counsel from the panel of Amicus Curiae.

The name of Mr. Tapan Ranjan Deuri, learned Amicus Curiae be reflected in the Cause-List. Office to furnish necessary case papers to Mr. Tapan Ranjan Deori, learned Amicus Curiae within a period of 2 [two] weeks from today.

List the case after 4 [four] weeks.

JUDGE

Comparing Assistant