Md Abu Sama vs The State Of Assam And Anr
2023 Latest Caselaw 2781 Gua

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GAHC010149332023




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

                                  Case No. : Crl.A./274/2023

            MD ABU SAMA
            S/O LATE AKKASH ALI,
            VILL.- KATHAN, P.S.- LAHORIGHAT, DIST.- MORIGAON, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            THROUGH THE P.P., ASSAM.

            2:MD. SHARIFUL ISLAM
             S/O MD. KHAYAL UDDIN

            VILL.- KATHONI
            (WARD NO. 1) P.S.- LAHORIGHAT
            DIST.- MORIGAON
            ASSAM

Advocate for the Petitioner   : MR. J I BORBHUIYA

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

01.08.2023

Heard Mr. J.I. Borbhuiya, learned counsel for the appellant. Also heard Page No.# 2/2

Ms. S.H. Bora, learned Additional Public Prosecutor appearing for the State/respondent No. 1.

This appeal has been preferred by the appellant against the Judgment and Order dated 03.06.2023 passed by the learned Additional Sessions Cum Special Judge,(POCSO), Morigaon, Assam in POCSO Case No. 132/2021.

The appeal is admitted.

Call for the LCR.

Issue notice to the respondent No. 2. The appellant shall take steps for service of notice on the respondent No. 2 by way of registered post with AD as well as other usual process returnable within 4(four) weeks.

List the matter on 07.09.2023.

JUDGE

Comparing Assistant