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Pulak Deka vs The State Of Assam And Anr
2023 Latest Caselaw 3859 Gua

Citation : 2023 Latest Caselaw 3859 Gua
Judgement Date : 20 September, 2023

Gauhati High Court
Pulak Deka vs The State Of Assam And Anr on 20 September, 2023
                                                                    Page No.# 1/2

GAHC010196872023




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

                                 Case No. : Crl.A./342/2023

            PULAK DEKA
            S/O LATE KHAGEN DEKA,
            R/O DHUPGURI, P.S.- KHETRI, DIST.- KAMRUP (M), ASSAM.



            VERSUS

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

            2:JINA DEVI
            W/O SANTOSH CHETRI

            R/O DHOPGURI
            P.S.- KHETRI
            DIST.- KAMRUP (M)
            ASSAM
            PIN

Advocate for the Petitioner   : MR. A CHAUDHURY

Advocate for the Respondent : PP, ASSAM
                                                                           Page No.# 2/2

                                          BEFORE

                          HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                         HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

20-09-2023 (Kalyan Rai Surana, J)

Heard Mr. R. Ali, learned counsel appearing for the appellant. Also heard Ms. B. Bhuyan, learned Senior Counsel as well as Additional Public Prosecutor appearing for the State of Assam.

This appeal under Section 374(2) of the Code of Criminal Procedure, 1973 is directed against the Judgment and Order dated 05.07.2023 passed by the learned Additional Sessions Judge POCSO, Kamrup (M), Assam.

The appeal is admitted for hearing.

Call for the records.

The appellant shall take steps for service of notice within 2 (two) days on the respondent No. 2 by registered post with A/D as well as through usual process.

In addition, scanned copies of the memo. of appeal along with written-up notice shall be also filed with the Registry for processing and onward transmissions to the learned Additional Public Prosecutor for service of notice on the respondent No. 2 through the Officer-In-Charge of Khetri Police Station and to send back the service report.

List after 4(four) weeks.

                                JUDGE              JUDGE



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