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Md. Azizur Haque vs The State Of Assam
2022 Latest Caselaw 3257 Gua

Citation : 2022 Latest Caselaw 3257 Gua
Judgement Date : 26 August, 2022

Gauhati High Court
Md. Azizur Haque vs The State Of Assam on 26 August, 2022
                                                                      Page No.# 1/2

GAHC010160752022




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


             I.A.(Crl.)/468/2022

            MD. AZIZUR HAQUE
            S/O. MD. MAINUL HAQUE
            VILL. KACHARI PAM
            P.S. BOKO
            DIST. KAMRUP (M)
            ASSAM.


             VERSUS

            THE STATE OF ASSAM
            REP. BY PP
            ASSAM.


            ------------

Advocate for : MR. A M BORA Advocate for : PP ASSAM appearing for THE STATE OF ASSAM

BEFORE HON'BLE MR. JUSTICE N. KOTISWAR SINGH HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND Order 26-08-2022

(N. Kotiswar Singh, J)

Heard Mr. V.A. Chowdhury, learned counsel for the applicant.

Page No.# 2/2

The present application has been filed for granting bail to the accused/applicant during the pendency of the Criminal Appeal No.198/2022 against the judgment dated 05.07.2022 passed by learned Additional Sessions Judge-cum-Special Judge, POCSO, Kamrup(Metro) in Sessions Case No.401 of 2018 arising out of Jalukbari P.S. Case No.1159/2018 registered under Section 4 of the POCSO Act, 2012 by which the appellant/applicant was convicted under Section 4 of the POCSO Act and was sentenced to undergo rigorous imprisonment for a period of 20 years and to pay a fine of Rs.5,000/- (Rupees five thousand) and in default, to suffer Simple Imprisonment for another period of 3(three) months.

Issue notice, returnable within 3(three) weeks.

Ms. S. Jahan, learned Additional Public Prosecutor, Assam accepts notice on behalf of the respondent No.1.

Learned counsel for the applicant to take steps for service of notice upon the respondent No.2, the informant (name withheld), mother of the victim girl, by registered post with A/D.

List the matter after 3 (three) weeks.

                                    JUDGE                            JUDGE


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