Md. Rafiqul Islam @ Rofikul Islam vs The State Of Assam And Anr
2023 Latest Caselaw 697 Gua

                                                                   Page No.# 1/2

GAHC010024952023




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

                                  Case No. : Crl.A./56/2023

             MD. RAFIQUL ISLAM @ ROFIKUL ISLAM
             S/O MD. YUNUS ALI,
             RESIDENT OF VILLAGE SHARIATPUR, PS KALGACHIA, DIST BARPETA,
             ASSAM
             VERSUS
             THE STATE OF ASSAM AND ANR.
             REPRESENTED BY PP ASSAM
             2:SMTI DALIMI NAMASUDRA
             W/O SRI BALEN NAMASUDRA
              RESIDENT OF PUNIA
              PS TAMULPUR
              DIST BAKSA
             ASSAM
              78136

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

22.02.2023 (M. Zothankhuma, J)

Heard Mr. A. Ahmed, learned counsel for the appellant, who submits that the judgment dated 21.01.2023 passed by the Special Court (POCSO), Baksa in Page No.# 2/2

Special (POCSO) Case No.114/2018, by which the appellant has been convicted under Section 4 of the POCSO Act, 2012 should be set aside.

Admit the Appeal.

Call for the LCR.

Ms. S. Jahan, learned Additional Public Prosecutor accepts notice on behalf of the respondent no.1.

Appellant to take steps for service of notice upon the respondent no.2 by registered post with AD within 3 (three) days.

List the matter after receipt of the LCR.

                          JUDGE                     JUDGE




Comparing Assistant