Sareef Khan vs The Union Of India
2025 Latest Caselaw 2967 Gua

Citation : 2025 Latest Caselaw 2967 Gua
Judgement Date : 7 February, 2025

Gauhati High Court

Sareef Khan vs The Union Of India on 7 February, 2025

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GAHC010017322025




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

                           Case No. : I.A.(Crl.)/98/2025

         SAREEF KHAN
         S/O. BAMBUL KHAN
         R/O. VILL. NANGAL
         P/O. MAACHRI
         P/S. MALAKHEDA
         DIST. ALWAR
         RAJASTHAN


          VERSUS


         THE UNION OF INDIA
         REP BY THE LD PP
         NCB


         2:THE INVESTIGATION OFFICER
         NCB
          GUWAHATI
         ASSAM


         2:THE INVESTIGATION OFFICIAL
         NCB
         GUWAHATI
         ------------


         Advocate for : MS MADHUSMITA SAHOO
         Advocate for : PP
         ASSAM appearing for THE UNION OF INDIA
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN
                                   ORDER

07.02.2025

Heard Mr. N.N. Jha, learned counsel for the applicant and Mr. S.C. Keyal, learned Standing Counsel for the respondent NCB.

2. In this application, under Section 430 of the BNSS, the applicant has prayed for suspension of sentence passed in the Judgment dated 28.11.2024, passed by the learned Special Judge, Kamrup at Amingaon, in NDPS Case No. 12/2022.

3. Let notice be issued to the opposite parties, 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.

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

JUDGE Comparing Assistant