Gauhati High Court
Vinod Bijarnia vs Union Of India on 18 October, 2023
Author: Ajit Borthakur
Bench: Ajit Borthakur
Page No.# 1/2
GAHC010157652023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./2729/2023
VINOD BIJARNIA
S/O LATE RAM SINGH
BY FAITH AND RELIGION- HINDU, R/O VILL- NETRAMPURA, P.O. JAKHOD,
P.S. RAIGARH IN THE DISTRICT OF JHUNJHUNU, RAJASTHAN.
VERSUS
UNION OF INDIA
REP. BY THE NARCOTICS CONTROL BUREAU
Advocate for the Petitioner : MR. V N UPADHYAY
Advocate for the Respondent : SC, NCB
BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
18.10.2023 Mr. S. C. Keyal, learned Standing Counsel, NCB submits that an affidavit has been filed by the respondent which is not tagged with the instant case record.
In view of above, Registry to verify and tag the affidavit filed by the respondent's side on record.
In the meantime, call for an up-to-date status report on trial of the case Page No.# 2/2 fixing 16.11.2023.
JUDGE Comparing Assistant