Rekibuddin Ahmed @ Bhaity Ali vs The State Of Assam And Anr
2023 Latest Caselaw 808 Gua

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GAHC010252742022




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

                                Case No. : CRL.A(J)/129/2022

            REKIBUDDIN AHMED @ BHAITY ALI
            S/O LATE FAZAR ALI,
            R/O MAZENGA KATAKIBARI,
            P.S.- NAZIRA,
            DIST.- SIVASAGAR, ASSAM, PIN- 785685.



            VERSUS

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

            2:RATAN KARMAKAR
             S/O LATE RAI MOHAN KARMAKAR

            R/O MAZENGA KAKTAKIBARI

            P.S.- NAZIRA

            DIST.- SIVASAGAR
            ASSAM
            PIN- 785685

Advocate for the Petitioner   : MR J DAS

Advocate for the Respondent : PP, ASSAM
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                                     BEFORE


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

                                        ORDER

27.02.2023 (M Zothankhuma, J)

Heard Mr. J Das, learned counsel for the appellant.

This appeal has been filed against the judgment dated 30.07.2022, by which the

Court of the Addl. Sessions Judge-cum-Special Judge (POCSO), Sivasagar had

convicted the appellant under Section 6 of the POCSP Act in Special (POCSO) Case No.

76/2019.

Admit the appeal.

Call for the LCR.

Ms. S Jahan, Addl. Public Prosecutor accepts notice on behalf of the State.

List the matter after receipt of the LCR.

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JUDGE JUDGE

Comparing Assistant