Kabir Ali vs The State Of Assam And Anr
2021 Latest Caselaw 436 Gua

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GAHC010015552021




                                THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                     Case No. : Crl.A./20/2021

             KABIR ALI
             S/O- RASHID ALI, R/O- VILL.- SANTIPUR NIGAM, P.S. MATIA, DIST.-
             GOALPARA, ASSAM



             VERSUS

             THE STATE OF ASSAM AND ANR
             REP. BY PUBLIC PROSECUTOR, ASSAM

             2:SMTI. MANJU ROY
             W/O- SRI SANTOSH ROY
              R/O- PATHSALA
              JYOTI NAGAR
              P.S. PATACHARKUCHI
              DIST.- BARPETA
             ASSA

Advocate for the Petitioner    : MR. M AHMED

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                        HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                                ORDER

Date : --08.02.2021 Heard lerned counsel for the appellant. This appeal is directed against the judgment and order dated 03.10.2019 passed by the learned Additional Sessions Judge, Bajali at Pathsala, in Special POCSO Case No.18/2018 whereby the Page No.# 2/2

appellant was convicted under Section 419 of the IPC read with Section 4 of the POCSO Act.

The appeal is admitted.

Call for the records.

Issue notice.

Appellant to take steps for notice by registered A/D post as well as usual process. The learned counsel for the appellant prays for deleting the name of respondent No. 2. Accordingly, the name of respondent No. 2 be deleted.

JUDGE

Comparing Assistant