Gauhati High Court
Jai Kishan Sharma vs National Investigation Agency (Nia) on 15 February, 2021
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/2
GAHC010163612020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A./201/2020
JAI KISHAN SHARMA
S/O- LATE MANOHAR LAL SHARMA, R/O- KHONSA BAZAR, P.O. AND P.S.
KHONSA, DIST.- KHONSA, ARUNACHAL PRADESH, PIN- 792130.
VERSUS
NATIONAL INVESTIGATION AGENCY (NIA),
SC, NIA
Advocate for the Petitioner : MR K K MAHANTA
Advocate for the Respondent : SC, NIA
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
HONOURABLE MR. JUSTICE MIR ALFAZ ALI
ORDER
15.02.2021 Suman Shyam, J.
Heard Mr. K. K. Mahanta, learned senior counsel assisted by Ms. N. Begum, learned counsel appearing for the appellant. Also heard Mr. Page No.# 2/2 R.K.D.Choudhury, learned ASGI assisted by Mr. Satyanarayan, learned counsel appearing for the NIA.
This appeal has already been admitted and the Case Diary has been received. Learned counsel for both the parties have submitted that this appeal can now be taken up for disposal.
Keeping in view the business of this Court and on the request of learned counsel for the parties, we direct that this matter be posted again in the 3 rd week of March, 2021 for final hearing.
JUDGE JUDGE Comparing Assistant