Admon Kujur vs The State Of Assam
2023 Latest Caselaw 2083 Gua

                                                                      Page No.# 1/2

GAHC010070272023




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

                                 Case No. : CRL.A(J)/51/2023

            ADMON KUJUR
            S/O- SRI ILIAS KUJUR, PERMANENT RESIDENT OF GANGABARI TEA
            ESTATE, P.S. MAKUM, DIST. TINSUKIA, ASSAM AND TEMPORARY ADRESS-
            VILL.- LAKHIJAN, CHRISTIAN BASTI, P.S. BOKAJAN, DIST. KARBI
            ANGLONG.



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : MR. DIKSHIT GOGOI (AMICUS CURIAE)

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 19.05. 2023 Heard Mr. Dikshit Gogoi, learned Amicus Curiae for the appellant and Mr. BB Gogoi, learned Addl. Public Prosecutor for the State respondent.

This is a jail appeal filed by the appellant against the judgment dated 23.02.2023, passed by the leaned special Judge (POCSO), Karbi Anglong, Diphu Page No.# 2/2

in connection with POCSO Case No. 01/2021.

The appeal is admitted for hearing.

Call for the LCR.

The Registry shall supply the required documents to the learned Amicus Curiae, during the course of the day.

JUDGE

Comparing Assistant