Gauhati High Court
Pinak Sankar Basu vs The State Of Assam on 11 January, 2021
Author: Manojit Bhuyan
Bench: Manojit Bhuyan, Soumitra Saikia
Page No.# 1/2
GAHC010160512020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : CRL.A(J)/84/2020
PINAK SANKAR BASU
S/O. PRANIB BASU, VILL. GANDHIGRAM, P.O. PASCHIM TRIPURA, DIST.
AGARTALA.
VERSUS
THE STATE OF ASSAM
REP. BY PP, ASSAM.
Advocate for the Petitioner :X
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MANOJIT BHUYAN
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
11.01.2021 (Manojit Bhuyan, J) This jail appeal is preferred against the judgment and sentence dated 16.12.2019 passed by the learned Special Judge, Nalbari, Assam in NDPS Case No.11/2018 convicting the appellant under section 20(b)(ii)(c) of the NDPS Act and sentencing him to undergo Page No.# 2/2 Rigorous Imprisonment for 12 years and fine of Rs.1,50,000/- with default stipulation.
Admit.
Notice be issued to the first informant.
We appoint Mr. A. Kalita as Amicus Curiae in the case, having regard to the judgment dated 18.12.2019, passed by the Supreme Court of India in Anokhilal v. State of Madhya Pradesh, reported in (2019) 20 SCC 196. In terms of the directions in the said order, we also grant permission to the Amicus Curiae to have meetings and discussions with the concerned accused.
Let the lower court records with reference to the case number, as indicated above, be requisitioned forthwith.
On receipt of the said records, Office shall take steps for preparation of the Paper Book, copies of which be furnished to the Amicus Curiae as well as to Ms. B. Bhuyan, learned Additional Public Prosecutor, Assam.
JUDGE JUDGE Comparing Assistant