Rakesh Chandra Mal Das vs The State Of Assam And Anr
2025 Latest Caselaw 5729 Gua

Gauhati High Court

Rakesh Chandra Mal Das vs The State Of Assam And Anr on 25 June, 2025

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GAHC010200932024




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

                                  Case No. : Crl.A./331/2024

            RAKESH CHANDRA MAL DAS
            S/O ANIL CHANDRA MAL DAS, RESIDENT OF VILLAGE SURENDRA
            SARKAR PARA, PS SHANTI BAZAR, PO UTTAR TAKMACHERRA, DIST
            SOUTH TRIPURA, STATE TRIPURA, 799144



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:WSI(P) NOOR NEHA BEGUM
             PS BADARPUR DIST KARIMGANJ
            ASSAM 78880

Advocate for the Petitioner   : MS D BORGOHAIN, MR. P GOHAIN,MS. M SARMAH,MS. K
BORUAH,MS M BORAH

Advocate for the Respondent : PP, ASSAM,




             Linked Case : Crl.A./62/2024

            MAYA SAH AND 3 ORS
            D/O ACCHALAL SAH R/O VILL. NEW MILAN PALLLY
            SILIGURI P.S. SILIGURI (T) P.O. SILIGURI BAZAR DIST. SILIGURI GRP WEST
            BENGAL PIN 734001

            2: SUKLA SAH
            W/O MUNNA SAH R/O VILL BHAKTI NAGAR SILIGURI P.S. BHAKTI NAGAR
                                                                     Page No.# 2/3

          DIST. SILIGURI POLICE COMMISSIONERATE WEST BANGAL PIN 734007

          3: TAPASYA DAS
          W/O SUBHASH DAS R/O IOC ROAD JANATPARA BHAKTI NAGAR P.S.
          BHAKTI NAGAR DIST. SILIGURI POLICE COMMISSIONERATE WEST
          BENGAL PIN 734007

           4: SUBHANKAR DAS
          SUBHASH DAS R/O IOC ROAD JANATPARA BHAKTI NAGAR P.S. BHAKTI
          NAGAR DIST. SILIGURI POLICE COMMISSIONERATE WEST BENGAL PIN
          734007
          VERSUS

          THE STATE OF ASSAM AND ANR
          REP BY THE PP ASSAM

          2:WSI(P) NOOR NEHA BEGUM
          P.S BADARPUR DIST.KARIMGANJ ASSAM PIN 7888806
           ------------
          Advocate for : MS D BORGOHAIN
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM AND ANR



                                BEFORE
             HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                   ORDER

Date : 25.06.2025

1. Heard Mr.A.K.Gupta, learned counsel for the appellants and Mr. B.Sharma, learned Additional Public Prosecutor for the State of Assam/respondent Nos. 1 and 2.

2. This is an appeal filed under Section 374(2) Cr.P.C. against the judgment and order dated 30.11.2023 passed by the learned Sessions Judge, Karimganj in connection with Special NDPS Case No. 04/2023, whereby the accused/appellant Rakesh Chandra Mal Das was convicted to undergo rigorous imprisonment for a period of 10(ten) years and to pay a fine of Rs.1,00,000/- with default stipulation to undergo further simple imprisonment for 1(one) year Page No.# 3/3

each for committing the offence under Section 20(b)(ii)(C)/29 of NDPS Act.

3. The appeal is admitted.

4. List the matter on 24.07.2025.

JUDGE

Comparing Assistant