Samiran Debnath vs Dinesh Namasudra And Anr
2023 Latest Caselaw 616 Gua

                                                                    Page No.# 1/2

GAHC010029392023




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

                                  Case No. : Crl.A./45/2023

             SAMIRAN DEBNATH
             S/O LATE KULENDRA DEBNATH,
             VILL.- CHOTO DUDHPATIL PART- I, NGESWAR TILLA,
             P.O.- SHASTRI NAGAR (B.O.), P.S.- SILCHAR,
             DIST.- CACHAR, ASSAM, PIN- 788002.
             VERSUS
             DINESH NAMASUDRA AND ANR.
             S/O GOUR CHAND NAMASUDRA,
             VILL.- CHOTO DUDHPATIL PART- I, NGESWAR TILLA,
             P.O.- SHASTRI NAGAR (B.O.), P.S.- SILCHAR,
             DIST.- CACHAR, ASSAM, PIN- 788002.
             2:THE STATE OF ASSAM
              REP. BY THE P.P.
             ASSAM

Advocate for the Petitioner   : MS. S PHUKAN

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

17.02.2023 (M. Zothankhuma, J)

Heard Mr. S.D. Purkayastha, learned counsel for the appellant, who submits that the judgment dated 15.12.2022 passed by the Special Judge (POCSO), Page No.# 2/2

Cachar in Special (POCSO) Case No.48/2020 should be set aside.

The challenge is made by the informant against the acquittal of the accused (respondent no.1).

Issue Notice returnable in 4 (four) weeks.

Ms. S. Jahan, learned Additional Public Prosecutor accepts notice on behalf of the respondent no.2.

Appellant to take steps for service of notice upon the respondent no.1 within 3 (three) days.

Admit the Appeal.

Call for the LCR.

List the matter after four weeks.

                          JUDGE                      JUDGE




Comparing Assistant