Sadiqul Rahman @ Sadikul Rahman vs The State Of Assam And Anr
2023 Latest Caselaw 4196 Gua

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GAHC010226272023




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

                                  Case No. : Crl.A./377/2023

             SADIQUL RAHMAN @ SADIKUL RAHMAN
             S/O HACHEN ALI,
             R/O KORIGAON, P.S.- SARUPATHAR, DIST.- GOLAGHAT, ASSAM.


             VERSUS

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

             2:BIJOY KURMI
              S/O SRI RAM KURMI
             VILL.- BALIPATHAR NEPERPATTY
              P.S.- BOKAJAN
              DIST.- KARBI ANGLONG

Advocate for the Petitioner   : MR. A AHMED

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                 HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                   HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                          ORDER

Date : 09-10-2023 (M. Zothankhuma, J)

Heard Mr. IU Choudhury, learned counsel for the appellant, who submits that the impugned judgment dated 05.08.2023 passed by the learned Special Judge (POCSO), Karbi Anglong, Diphu in POCSO Case No. 23/2022, by which Page No.# 2/2

the appellant has been convicted under Section 6 of the POCSO Act should be set aside.

Ms. S Jahan, learned Additional Public Prosecutor appears for the State respondent.

Ms. S Jahan, learned Additional Public Prosecutor submits that she will send the copy of the appeal to the concerned Officer-In-Charge of the Bokajan Police Station, who shall deliver the same to the respondent No. 2 in terms of the order dated 23.06.2023 passed in Dipak Nayak vs. State of Assam (Crl.A.(J) No. 40/2022). To enable the learned Additional Public Prosecutor to take steps, as indicated above, the appellant shall submit a copy of the appeal to the Registry, who shall in turn furnish the same to the learned Additional Public Prosecutor, Ms. S Jahan.

The learned Additional Public Prosecutor shall thereafter submit a report with regard to the delivery of the copy of the appeal by the Officer-In-Charge of the Bokajan Police Station.

List the matter after 4 (four) weeks.

                                        JUDGE                         JUDGE




Comparing Assistant