Hemen Das (Talukdar) vs The State Of Assam And Anr
2023 Latest Caselaw 4524 Gua

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GAHC010245832023




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

                                 Case No. : Crl.A./403/2023

            HEMEN DAS (TALUKDAR)
            S/O LATE KHAGEN DAS (TALUKDAR),
            VILL.- GAJIA, P.S.- BARPETA, DIST.- BARPETA, ASSAM.



            VERSUS

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

            2:TUTUMONI DAS
            W/O DHANJIT DAS

            R/O GAJIA
            P.S.- BARPETA
            DIST.- BARPETA
            ASSAM
            PIN- 781314

Advocate for the Petitioner   : MR. B K MAHAJAN

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

06.11.2023 (KR Surana, J) Page No.# 2/2

Heard Mr. R. Ali, learned counsel appearing on behalf of Mr. A. Choudhury, learned counsel for the appellant as well as Ms. S. Jahan, learned APP for the State.

This appeal under section 374(2) Cr.P.C. is directed against the impugned order and judgment dated 25.08.2023 passed by the learned Addl. Sessions Judge-cum-Special Judge (POCSO), Barpeta in Special POCSO case no.87/2020 under section 4(2) of the POCSO Act.

Admitted for hearing.

Call for the records.

Issue notice returnable in 4(four) weeks.

The appellant shall take steps within 2(two) days for service of notice on the respondent no.2 by usual process along with a soft copy of the memo appeal as well as the printed copy of the appeal. The Registry on receipt of the same shall forward it to the learned APP for onward service on the respondent no.2 through the jurisdictional police station.

List the matter after 4(four) weeks.

            JUDGE                            JUDGE




Comparing Assistant