Bikram Teron vs The State Of Assam
2023 Latest Caselaw 2219 Gua

                                                                       Page No.# 1/2

GAHC010005032023




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

                                 Case No. : CRL.A(J)/6/2023

            BIKRAM TERON
            S/O- SRI HAREN TERON, VILL- DHANSING TERON GAON, LANGMILI, P.S-
            DIPHU, DIST- KARBI ANGLONG, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REP. BY THE PP, ASSAM



Advocate for the Petitioner   : Ms. DEBASHREE SAIKIA (AMICUS CURIAE)

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 26.05.2023

Heard Ms. D. Saikia, learned Amicus Curiae for the appellant. Also heard Mr. P. Barthakur, learned Additional Public Prosecutor appearing for the State/respondent No. 1.

This appeal has been preferred by the appellant against the judgment and order dated 02.09.2022 passed by the learned Special Page No.# 2/2

Judge(POCSO), Karbi Anglong, Diphu in POCSO Case No. 06/2019.

The appeal is admitted.

Issue notice.

The Registry is directed to take step for service of notice upon the respondent No. 2 by way of registered post with AD as well as other usual process returnable within 4(four) weeks. The steps be taken within 7(seven) days.

Call for the LCR.

List accordingly.

JUDGE

Comparing Assistant