Fulbor Ali @ Fulbar Ali vs The State Of Assam And Anr
2023 Latest Caselaw 2744 Gua

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GAHC010159232023




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

                                  Case No. : Crl.A./260/2023

            FULBOR ALI @ FULBAR ALI
            S/O JAFAR ALI
            RESIDENT OF VILLAGE SATIPUR, PS KAJALGAON, DIST CHIRANG, ASSAM
            783385

            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP ASSAM

            2:SIRAJUL HOQUE
             S/O LATE KADER ALI

            RESIDENT OF VILLAGE SATIPUR
            VILLAGE SATIPUR
            PS KAJALGAON
            DIST CHIRANG
            ASSAM 78338

Advocate for the Petitioner   : G UDDIN

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

24.07.2023

Heard Mr. G. Uddin, learned counsel for the petitioner as well as Mr. P.

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Borthakur, learned Addl. P.P., Assam appearing for the State respondent No. 1.

By this application under Section 374(2) Cr.P.C., the petitioner has prayed for setting aside the impugned judgment and order dated 28.06.2023 passed by the learned Special Judge (POCSO), Chirang in Special (POCOS) Case No. 11/2011.

The appeal is admitted.

As P. Borthakur, learned Additional Public Prosecutor has entered appearance on behalf of the State respondent No.1, a copy of the memo of appeal along with the documents annexed thereto be furnished to him during the course of the day.

Issue notice to the respondent No.2 by registered A/D post within three days.

Call for LCR.

List the matter on receipt of the LCR.

JUDGE

Comparing Assistant