Dist.- Kokrajhar vs The State Of Assam And Anr
2023 Latest Caselaw 804 Gua

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GAHC010188672022




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




          Linked Case : I.A.(Crl.)/131/2023

         RAJIMUL HOQUE
         S/O AKBAR ALI

         VILL.- ALOMGANJ PART- II (THURIAPAHAR)

         P.O.- ALAMGANJ

         P.S.- KAZIGAON

         DIST.- KOKRAJHAR
         ASSAM
         PIN- 783339.


          VERSUS

         THE STATE OF ASSAM AND ANR
         REP. BY THE LEARNED PUBLIC PROSECUTOR
         ASSAM.

         2:SMTI. HABIJAN BEWA
         S/O LATE KHAIBOR ALI
         VILL.- KHAMAR
          P.O.- BARKANDA
          P.S.- BOGRIBARI
          DIST.- KOKRAJHAR
         ASSAM
          PIN- 783348.
          ------------
         Advocate for : MR. M S ALAM
         Advocate for : PP
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             ASSAM appearing for THE STATE OF ASSAM AND ANR



                                      BEFORE


                  HON'BLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                     HON'BLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

27.02.2023 (M Zothankhuma, J)

Heard Mr. S. Alom, learned counsel for the applicant, who prays that the

impugned judgment & order passed by the Special Judge (POCSO), Krokrajhar, in

Special Case No. 8/2017, should be suspended and the petitioner be released on bail.

Ms. S Jahan, learned Addl. Public Prosecutor is granted 2 (two) weeks' time to

file objection.

List the matter after receipt of the LCR.

                                  JUDGE                  JUDGE



Comparing Assistant