Gakul Bania vs The State Of Assam
2023 Latest Caselaw 5089 Gua

Gauhati High Court

Gakul Bania vs The State Of Assam on 15 December, 2023

Author: M. Zothankhuma

Bench: Michael Zothankhuma, Malasri Nandi

                                                                       Page No.# 1/2

GAHC010265322023




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

                                   Case No. : CRL.A(J)/130/2023

            GAKUL BANIA
            S/O- DEHIRAM BONIA, VILL.- BARHAMPUR, ADARSHAGAON, P.S.
            NAGAON, SADAR, DIST. NAGAON, 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 MICHAEL ZOTHANKHUMA
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                             ORDER

15.12.2023 (M. Zothankhuma, J)

This is a jail appeal against the impugned judgment dated 06.06.2023, passed by the learned Special Judge (POCSO) in Special (POCSO) Case No. 8(N)/2021, by which the appellant has been convicted under Section 6 of the POCSO Act.

Admit the appeal.

Page No.# 2/2

Call for the LCR.

Issue notice returnable in 4(four) weeks.

Ms. S.H. Bora, learned Addl. P.P. accepts notice on behalf of the State.

Mr. A. Dhar, learned counsel is hereby appointed as Amicus Curiae to assist the Court.

Registry to serve a scanned/soft copy of the appeal to Ms. S.H. Bora, learned Addl. P.P., who shall forward the same to the O/C of the concerned Police Station. The O/C of the concerned Police Station shall thereafter, furnish the same to the respondent No.2 and make a report regarding service of notice.

List after 4(four) weeks.

                      JUDGE                                        JUDGE



Comparing Assistant