Union Of India vs Sambhu Nandi
2026 Latest Caselaw 27 Gua

Gauhati High Court

Union Of India vs Sambhu Nandi on 5 January, 2026

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                       Page No.# 1/3

GAHC010270592025




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

                                  Case No. : Crl.L.P./56/2025

            UNION OF INDIA
            REPRESENTED BY SHRI UDAYAN SENGUPTA, SENIOR INTELLIGENCE
            OFFICER, DIRECTORATE OF REVENUE INTELLIGENCE, GUWAHATI
            ZONAL UNIT, GUWAHATI- 781005, ASSAM



            VERSUS

            SAMBHU NANDI
            S/O- LATE NARESH NANDI RESIDENT OF - SHANKARDEV NAGAR NEAR
            D.C. COURT LANKA, P.O. JORAPUKHURI SHANKARDEV NAGAR P.S.
            LANKA, DIST- HOJAI, ASSAM782435. PRESENTLY RESIDING AT- HOUSE
            NO. -32, BYE LANE NO. 5 ABC, TARUN NAGAR, GUWAHATI, ASSAM 781005



Advocate for the Petitioner   : MR K BROOK,

Advocate for the Respondent : ,




             Linked Case : ST.Rev./0/0

            UNION OF INDIA
            REPRESENTED BY SHRI UDAYAN SENGUPTA
            SENIOR INTELLIGENCE OFFICER
            DIRECTORATE OF REVENUE INTELLIGENCE
            GUWAHATI ZONAL UNIT
            GUWAHATI- 781005
            ASSAM
                                                                                    Page No.# 2/3



             VERSUS

             SAMBHU NANDI
             AGED ABOUT 39 YEARS
             S/O- LATE NARESH NANDI RESIDENT OF - SHANKARDEV NAGAR NEAR
             D.C. COURT LANKA
             P.O. JORAPUKHURI SHANKARDEV NAGAR P.S. LANKA
             DIST- HOJAI
             ASSAM782435. PRESENTLY RESIDING AT- HOUSE NO. -32
             BYE LANE NO. 5 ABC
             TARUN NAGAR
             GUWAH


             ------------
             Advocate for : Kriston Brook
             Advocate for : appearing for SAMBHU NANDI



                                   BEFORE
                  HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                           ORDER

Date : --05.01.2026

Heard Mr. K. Brook, learned Junior Standing Counsel, DRI for the applicant.

2. The instant criminal leave petition is preferred under sub-sections [4] & [5] of Section 419 of the Bharatiya Nagarik Suraksha Sanhita, 2023 seeking leave to prefer an appeal against a Judgment and Order dated 19.06.2025 passed by the Court of learned Additional Sessions Judge no. 1, Kamrup [M], Guwahati ['the Trial Court', for short] in NDPS Case no. 27/2020. By the impugned Judgment and Order, the Trial Court has acquitted the opposite party from the charges under Sections 8[c], 21[c], 22[c], 23[c], 25, 27A and 29 of the NDPS Act, 1985.

3. Issue notice, returnable on 06.02.2026.

4. The applicant shall take steps for service of notice upon the opposite party by speed post within 5 [five] working days from today.

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JUDGE

Comparing Assistant