Aynal Haque vs The State Of Assam And Anr
2023 Latest Caselaw 2297 Gua

                                                                    Page No.# 1/2

GAHC010113922023




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

                                 Case No. : Crl.A./186/2023

            AYNAL HAQUE
            S/O LATE TUTU MIYA,
            VILL.- BHOGRANDA,
            P.S.- BARPETA,
            DIST.- BARPETA, ASSAM.


            VERSUS

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

            2:MAJIBAR RAHMEN
             S/O LATE SONA ULLAH
            VILL.- KHABLAR VITHA
            P.S. AND DIST.- BARPETA
            ASSAM

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 01-06-2023

Heard Ms. R Deka, learned counsel for the appellant. Also heard Mr. P Borthakur, learned Additional Public Prosecutor appearing for the respondent Page No.# 2/2

No. 1.

This is an application filed under Section 374(2) of the Cr.PC against the judgment and order dated 12.05.2023, passed by he learned Additional Sessions Judge-cum-Special Judge (POCSO), Barpeta in Special POCSO Case No. 16/2022 under Section 376(1) of the IPC.

The appeal is admitted.

Issue notice, returnable by 4 (four) weeks.

Appellant to take steps for service of notice upon respondent No. 2 by registered post with A/D as well as by usual process within 3 days.

Call for the LCR.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant