Hatem Ali vs The State Of Assam
2023 Latest Caselaw 1494 Gua

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GAHC010070262023




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

                                    Case No. : CRL.A(J)/50/2023

            HATEM ALI
            S/O- LATE AJAR ALI, VILL.- BARAGUWA, P.S. BARPETA ROAD, DIST.
            BARPETA, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner    :X

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                             ORDER

Date : 11.04.2023 This is an jail appeal directed against the Judgment dated 22.12.2022 passed by the Additional Sessions Judge- cum-Special Judge (POCSO), Barpeta in Special (POCSO) case No. 88/2018.

Appeal is by the accused, Sri Hatem Ali.

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Smti. Debashree Saikia, be appointed as Amicus Curiae to assist the Court in this jail appeal.

Let the Registry prepare the paper book. List this matter after preparation of paper book in the month of May.

LCR of Special (POCSO) Case No.88/2018 be called for.

JUDGE

Comparing Assistant