Sariful Islam vs The State Of Assam And Anr
2023 Latest Caselaw 2777 Gua

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GAHC010164552023




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

                                 Case No. : Crl.A./277/2023

            SARIFUL ISLAM
            S/O JALAL UDDIN, R/O JARABARI, P.S.- HOWLY, DIST.- BARPETA, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE P.P., ASSAM.

            2:KOHINUR AHMED
            W/O MAKIBUR KHAN
            VILL.- BHULUKABARI
             P.O.- JARABARI
             P.S.- BARPETA
             DIST.- BARPETA
            ASSAM
             PIN- 781314

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM




                                          BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

01.08.2023 Heard Mr. IU Chowdhury, learned counsel for the appellant. Also heard Ms. A Begum, learned Additional Public Prosecutor, Assam.

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This is an application under Section 374(2) of the Code of Criminal Procedure, 1973 assailing the judgment and order dated 30.06.2023 passed by the learned Additional Sessions Judge -cum- Special Judge (POCSO), Barpeta in Special POCSO case No. 105/2019.

Admit the appeal. Call for the record.

Issue notice, returnable after four weeks. Ms. A Begum, learned Additional Public Prosecutor, Assam accepts notice no behalf of respondent No. 1. Appellant to take steps for service of notice upon the respondent No. 2 by registered post with A/D and by usual process within a period of one week from today.

The Interlocutory Application being IA (Crl) 654/2023 shall be considered on receipt of the LCRs.

JUDGE

Comparing Assistant