Gauhati High Court
The State Of Assam vs Joy Kanta Roy And Anr on 18 December, 2020
Author: Ajit Borthakur
Bench: Ajit Borthakur
Page No.# 1/2
GAHC010153862020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.L.P./46/2020
THE STATE OF ASSAM
REP. BY THE PUBLIC PROSECUTOR, ASSAM
VERSUS
JOY KANTA ROY AND ANR.
S/O- LATE TAHIKHON ROY, R/O- RAMPUR BASTI,P.S. HOJAI, DIST.- HOJAI,
ASSAM.
2:BASUDEV NATH
S/O- BISWAJIT NATH
R/O- NAGAON
P.S. NAGAON SADAR
DIST.- NAGAON
ASSAM
Advocate for the Petitioner : PP, ASSAM
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
18.12.2020 Heard Mr. N.K. Kalita, learned Addl. PP for the State/petitioner.
By this leave petition filed under Section 378(3) of the Cr.P.C., the petitioner has prayed for permission to file an appeal against the order of acquittal, dated 06.06.2020, passed by the learned Page No.# 2/2 Special Judge (NDPS Act), Nagaon in Special NDPS (T1) Case No. 46/2018 under Section 20(b)(ii)(C) of the NDPS Act.
Upon hearing the learned Addl. PP and consideration of the grounds of the memo of appeal, this Court is of the view that there are sufficient reasons to be adjudicated in the case against the aforesaid judgment and acquittal by the learned trial Court and as such, leave is hereby granted to the petitioner to file appeal.
Accordingly, the leave petition stands disposed off.
JUDGE Comparing Assistant