Xxxx vs In Re- The State Of Assam And 4 Ors
2022 Latest Caselaw 2022 Gua

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GAHC010001602019




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

                       Case No. : PIL(Suo Moto)/1/2019

         XXXX
         XXXX

         VERSUS

         IN RE- THE STATE OF ASSAM AND 4 ORS.
         REPRESENTED BY THE ADDL. CHIEF SECRETARY, DEPARTMENT OF
         SOCIAL WELFARE, JANATA BHAWAN, DISPUR, GUWAHATI - 781006.

         2:STATE OF ASSAM
          REPRESENTED BY THE PRINCIPAL SECRETARY
          HOME AND POLITICAL DEPARTMENT
          JANATA BHAWAN
          DISPUR GUWAHATI - 781006.

         3:DIRECTOR GENERAL OF POLICE
         ASSAM
         ASSAM POLICE HEADQUARTERS
          B.K. KAKATI ROAD
          ULUBARI
          GUWAHATI - 781006.

         4:SUPERINTENDENT OF POLICE
          SIVASAGAR
          PACHI PATHAR
          SIVASAGAR - 785640

         5:ASSAM STATE COMMISSION FOR PROTECTION OF CHILD RIGHTS
          REPRESENTED BY THE CHAIRPERSON
          SURVEY
          BELTOLA
          SAMANNYA PATH
          BYLANE NO. 1 HOUSE NO. 3
          GUWAHATI - 781028
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            6:MIGUEL QUEAH
             SON OF BARNABAS MILTON QUEAH
             FOUNDER AND EXECUTIVE DIRECTOR OF UTSAH CHILD RIGHTS
            ORGANISATION
             5B BLOCK A
             SUBANSIRI APARTMENTS
             GOVERNMENT PRESS ROAD
             BAMUNIMAIDAN GUWAHATI-781021

Advocate for the Petitioner   : MR S S DEY

Advocate for the Respondent : MS. S KANUNGOE (R5)




                                  BEFORE
         HON'BLE THE CHIEF JUSTICE (ACTING) MR. N. KOTISWAR SINGH
                       HON'BLE MR. JUSTICE SOUMITRA SAIKIA
                                         :: O R D E R ::

07.06.2022 [N. Kotiswar Singh, CJ(Acting)]

Heard Mr. H.K. Das, learned amicus curiae. Also heard Ms. R.B. Bora, learned Govt. Advocate, Assam appearing for the State respondents.

It has been submitted at the Bar by Ms. Bora, learned Govt. Advocate that the State Government is proposing to file an appeal against the judgment dated 28.12.2021 delivered by the Special Judge, Savasagar in Special (POCSO) Case No.30/2020.

List the matter on 17.06.2022 to enable Ms. Bora, learned Govt. Advocate to apprise this Court as to the status of the proposed appeal.

                              JUDGE                         CHIEF JUSTICE (ACTING)




Comparing Assistant