Sharun Khan vs The Union Of India And Anr
2025 Latest Caselaw 2936 Gua

Gauhati High Court

Sharun Khan vs The Union Of India And Anr on 7 February, 2025

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GAHC010015502025




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

                                  Case No. : Crl.A./33/2025

            SHARUN KHAN
            S/O PEER KHAN ,
            RESIDENT OF VILLAGE RAGHUNSTHBAS,
            PS BARODA MEO, PS GANDURA, DIST ALWAR, RAJASTHAN

            VERSUS

            THE UNION OF INDIA AND ANR
            REP BY THE NCB GUWAHATI ZONAL UNIT

            2:MANOJ SAUGANA
             INTELLIDENCE OFFICER OF NCB
             S/O K.L MEENA
             PS DISPUR DIST KAMRUP M ASSA

Advocate for the Petitioner   : S K DAS, A GHOSAL,J SINGPHO,MR. M BISWAS

Advocate for the Respondent : SC, NCB,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN
                                   ORDER

07.02.2025

Heard Mr. A. Ghosal, learned counsel for the appellant and Mr. S.C. Keyal, learned Standing Counsel for the respondent NCB.

2. In this appeal, under Section 415 of the BNSS, the appellant has put to challenge the correctness or otherwise of the Judgment dated 28.11.2024, passed Page No.# 2/2

by the learned Special Judge, Kamrup at Amingaon, in NDPS Case No. 12/2022.

3. It is to be noted here that vide Judgment dated 28.11.2024, the learned Special Judge, Kamrup at Amingaon, has convicted the appellant under Section 21(c) of the NDPS Act and sentenced him to suffer rigorous imprisonment for 10 years and also to pay a fine of Rs. 1,00,000/- with default stipulation.

4. Perused the memo of appeal as well as the grounds mentioned therein and also perused the impugned Judgment dated 28.11.2024, passed by the learned Special Judge, Kamrup at Amingaon, in NDPS Case No. 12/2022.

5. Admit.

6. Let notice be issued to the respondents, within a week from today, returnable in 4 weeks, by registered post with A/D and also by usual process. As Mr. Keyal has appeared and accepted notice on behalf of the NCB, no formal notice is required to be issued. However, extra requisite copy of the petition be furnished to him during the course of the day.

7. The Registry shall call for the record from the learned trial court.

8. List the matter after 4 (four) weeks.

JUDGE Comparing Assistant