Gauhati High Court
Mrs Landhoni Devi vs Nia on 4 August, 2023
Author: K.R.Surana
Bench: Kalyan Rai Surana
Page No.# 1/9
GAHC010114042016
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A./165/2016
MRS LANDHONI DEVI
W/O JEETEN SINGH, R/O VILL. AWANG SEKMAI, P.S. SEKMAI, DIST.
IMPHAL WEST, MANIPUR
VERSUS
NIA
Advocate for the Petitioner : MR.M G SINGH
Advocate for the Respondent : SC, NIA
Linked Case : Crl.A./113/2017
N. DILIP SINGH
S/O- SRI N CHAOBA SINGH
R/O- VILL- SINGJAMEI
WAIKHOM LEIKAI
P.S- SINGJAMEI
DIST- IMPHAL WEST
MANIPUR
VERSUS
Page No.# 2/9
NIA
------------
Advocate for : MRSSHEELA KH.
Advocate for : appearing for NIA
Linked Case : Crl.A./265/2016
SRI W. NOREN SINGH A-8 @ W. NOREN MEETEI
S/O SRI WAYEMBAM TOMBA
R/O VILL.MOIRANGKAMPU
POROMPAT
IMPHAL EAST
MANIPUR
VERSUS
THE NATIONAL INVESTIGATION AGENCY
THROUGH ITS STANDING COUNSEL
------------
Advocate for : MR.B R DAS
Advocate for : appearing for THE NATIONAL INVESTIGATION AGENCY
Linked Case : Crl.A./291/2016
Y. BRAJABIDHU SINGH
S/O LATE MADHU SINGH
PALACE COMPOUND NEAR EASTERN GROUND
IMPHAL EAST MANIPUR
VERSUS
NIA
------------
Advocate for : MR.S ALI
Page No.# 3/9
Advocate for : appearing for NIA
Linked Case : Crl.A./257/2013
ASSOCIATION FOR EXTENSIVE GROWERS INNOVATIVE SERVICE AEGIS
HAVING ITS HEAD AND REGISTERED OFFICE AT MATAI LUWNGSANGBAM
IMPHAL 795002
REPRESENTED BY ITS SECY. N BOMI SINGH
VERSUS
THE STATE THROUGH NATIONAL INVESTIGATION AENCY NIA
------------
Advocate for : MRSSHEELA KH.
Advocate for : appearing for THE STATE THROUGH NATIONAL INVESTIGATION
AENCY NIA
Linked Case : Crl.A./289/2016
O. SAMARJIT SINGH @ NARESH @ KADENG
S/O LT. O DHANANJOY SINGH
R/O KEISHAMPAT AHEIBAM LEIRAKILL
P.S. IMPHAL WEST
DIST. IMPHAL WEST
MANIPUR
VERSUS
NIA
------------
Advocate for : MR.N T SINGH
Advocate for : SC
NIA appearing for NIA
Page No.# 4/9
Linked Case : I.A.(Crl.)/71/2019
THE NATIONAL INVESTIGATION AGENCY (NIA)
REP. BY ITS SUPERINTENDENT OF POLICE
NIA
B.O. GUWAHATI
NAZIRAKHAT
P.O. AND P.S.- SONAPUR
DIST.- KAMRUP (M)
ASSAM
PIN- 782402
VERSUS
MRS. LANDHONI DEVI
W/O- JEETEN SINGH
R/O- VILL.- AWANG SEKMAI
P.S.- SEKMAI
DIST.- IMPHAL WEST
MANIPUR
------------
Advocate for : MR J A HASSAN
Advocate for : MR. M G SINGH appearing for MRS. LANDHONI DEVI
Linked Case : Crl.A./262/2016
SOUGAIJAM RAKESH SINGH @ S. RAKESH SINGH A-6
S/O DR. S. PRIYO KUMAR SINGH
R/O MOIRANGKHOM YEISKUL
P.S. IMPHAL WEST
DIST. IMPHAL WEST
MANIPUR
VERSUS
THE NATIONAL INVESTIGTION AGENCY
THROUGH ITS STANDING COUNSEL
------------
Advocate for : MS.S JAHAN
Page No.# 5/9
Advocate for : appearing for THE NATIONAL INVESTIGTION AGENCY
Linked Case : Crl.A./115/2017
KHWAIRAKPAM JEETEN SINGH and KHOMBO @ DENE
S/O- LATE KH. SANAJAOBA SINGH
R/O- VILL- AWANG SEKMAI
P.S- SEKMAI
DIST- IMPHAL WEST
MANIPUR.
VERSUS
NIA
------------
Advocate for : MR.M G SINGH
Advocate for : appearing for NIA
Linked Case : Crl.A./295/2016
A. IBOMCHA
S/O LATE JOY KUMAR SINGH
R/O KHONGMAN
SONE-4
IMPHAL RIMS
MANIPUR
VERSUS
NIA
------------
Advocate for : MR.M K DUTTA
Advocate for : appearing for NIA
Page No.# 6/9
Linked Case : Crl.A./299/2016
LAURENBUM JATISHOR SINGH @ TILEMBA
S/O SH. GULAMJAT SINGH
R/O VILL. MOIRANGKAMPU
P.S. IMPHAL EAST
DIST. IMPHAL WEST
MANIPUR
VERSUS
NIA
------------
Advocate for : MR.M K DUTTA
Advocate for : appearing for NIA
Linked Case : Crl.A./169/2016
NINGTHOUJAM BOMI SINGH
AGED ABOUT 52 YEARS
S/O N. BINOY SINGH
R/O NAGAMAPAL RIMS ROAD CORNER
DIST. IMPHAL WEST
MANIPUR
VERSUS
NIA
------------
Advocate for : MR.M K NEOG
Advocate for : appearing for NIA
Linked Case : Crl.A./264/2016
OINAM MANITON SINGHA A-15
S/O OINAM NILAMANI SINGHA
Page No.# 7/9
R/O VILL. BAHADURGRAM
P.S. UDHARBOND
DIST. CACHAR
ASSAM
PIN 788030
VERSUS
THE NATIONAL INVESTIGATION AGENCY
THROUGH ITS STANDING COUNSEL
------------
Advocate for : MS.D MUSAHARY
Advocate for : appearing for THE NATIONAL INVESTIGATION AGENCY
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
HONOURABLE MR. JUSTICE KARDAK ETE
ORDER
Date : 04-08-2023 (K.R.Surana,J) Mr. B. Prasad, learned counsel for the appellants in Crl.A./262/2016; Crl.A./263/2016; Crl.A./264/2016; Crl.A./265/2016 and Crl.A./291/2016 submits that he has received a copy of the paperbook and he has found that certain exhibits are missing. He has provided a list of those exhibits being Exhibit Nos. 4 to 4(1) - Email ; 6(2) - Email; 7 to 7(1) - Email; 8- Email; 11- Email; 13 to 13(1) - Email; 13(71) to 13(120) - Email; 14 (2) to 14(77) - Email; 15(1) to 15(16) - Email; 16 to 16(16) - Email; 17- Email; 18 to 18(3) - Email; 19 to 19(31) - Email; 20 to 20(1) - Email; 21 to 21(3) - Email; 22 to 22(1) - Email; 23 to 23(1) - Email; 23(3) - Email; 24- Email; 25 to 25(1) - Email; 25(11) to 25(12) - Email; 26- Email; 29(5) to 29(7) -
Page No.# 8/9 Email; 30 to 30 (1) - Email; 30 (4) to 30(67) - Email; 30 (71) to 30 (72) - Email; 32(2) (a)- Seizure Memo; 34(2) to 34(4)- Pro-forma for verification; 43 to 43(5)- FIR; 48(6) to 48 (7)- Application for opening Bank Account; 51(6)- Loan Sanction letter ; 56 (15) to 56(18)- Seizure Memo; 59(6)- S.164 statement of PW 26; 73- Photograph; 75 to 75(2)- Forwarding report; 86 to 86(2)- FIR; 91(1) to 91(9)- Kacha Cash Book; 91(11) to 91(15)- Kacha Cash Book; 91(21) to 91(30)- Kacha Cash Book; 91(48) to 91(76)- Kacha Cash Book; 92(21) to 92(30)- Specimen Signatures; 93 to 93(2)- S.164 statement of PW 43; 94 (7)- Attachment Notice; 102- Covering Letter CFSL; 103- Photograph; 104(2) to 104(6)- S. 164 statement of PW 47; 105 to 105(2)- Letter; 115(5 to 12) - Emails; 115(17 to 36) - Emails; 115(43 to 44) - Emails; 115(63 to 68) - Emails; 115(79 to 126) - Emails; 115(129 to 154) - Emails; 115(157 to 171) - Emails; 115(186 to 529)
- Emails; 115(538 to 547) - Emails; 115(552 to 155) - Emails; 115(557 to 159) - Emails; 115(564 to 703) - Emails; 115(712 to 739)
- Emails; 115(744 to 749) - Emails; 115(788) - Emails; 115(825 to
834) - Emails; 115(858 to 859) - Emails; 115(865) - Emails; 115(871 to 872) - Emails; 115(878) - Emails; 115(885) - Emails; 115(890) to 115(909) - Emails; 122- News item n Manipuri Paper; 123- News item n Manipuri Paper; 145(3) to 145(20)- Interim report; 161- Examination Report; 164- Forwarding Letter; 165 to 165(7)- Examination Report; 170(7) to 170(15)- Statement of A-11; 171(5) to 171(16)- Statement of A-8; 172(6) to 172(14)- Statement of A-9; 173(6) to 173(14)- Statement of A-7; 174(6) to 174(14)- Statement of A-5; 175(4) to 175(14)- Statement of A-13; 176(6) to 176(14)-
Page No.# 9/9 Statement of A-10; 180(4) to 180(10)- Statement of A-16; 180(13) to 180(14)- FIR; 181(6) to 180(10)- Statement of A-17; 181(12) to 181(13)- FIR; 189- Supplementary Charge-sheet Annexure A, B1, B2, C; 191(1) to 191(5)- Emails; 192(1) to 192(3)- Emails; 199- Order of Ministry of Home Affairs; 201- Charge-sheet Annexure A, B1, B2, C. The Registry as well as Mr. D. Das, learned Senior counsel and learned Standing counsel for the NIA assisted by Ms. P. K. Darjee, learned counsel shall verify the same and a photo copy of the exhibits would be furnished to the learned counsel for the appellants if those are missing in the paper book.
The learned counsel for the other appellants are not present.
List the matter after four weeks.
The documents will be provided as early as possible, preferably within a period of two weeks.
JUDGE JUDGE Comparing Assistant