Jahanuddin Sk @ Ali Jiban @ Raju Das vs The State Of Assam And Anr
2023 Latest Caselaw 552 Gua

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GAHC010019392023




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

                                 Case No. : CRL.A(J)/22/2023

            JAHANUDDIN SK @ ALI JIBAN @ RAJU DAS
            S/O ELAHI SK,
            VILL.- KARAIPAHAR,
            P.S.- JOGIGHOPA,
            DIST.- BONGAIGAON, ASSAM, PIN- 783382.


            VERSUS


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


            2:GITA PRADHANI
             D/O GOPAL CHANDRA PRADHANI
            VILL.- SANTIPUR
            P.S.- SERFANGURI
            DIST.- KOKRAJHAR
            ASSAM
             PIN- 783346


Advocate for the Petitioner   : MR. S BISWAS


Advocate for the Respondent : PP, ASSAM
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                                   BEFORE
                 HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 15-02-2023 (M. Zothankhuma, J)

Heard Mr. S Biswas, learned Legal Aid Counsel, who submits that the judgment

dated 04.11.2022, passed by the learned Special Judge, POCSO, Kokrajhar in Case No.

Special 29/2020 by which the appellant has been convicted under Sections

366/419/370/370(A)/372 of the IPC read with Sections 6/17 of the POCSO Act and

Section 5 of the Immoral Traffic (Prevention) Act, 1956 should be set aside.

Admit the appeal. Call for the LCR.

Issue notice to the respondents.

Ms. S Jahan, learned Additional Public Prosecutor accepts notice on behalf of

the State respondent No. 1.

List the matter after receipt of the LCR.

                                             JUDGE               JUDGE



Comparing Assistant