Aman Sah @ Aman Verma vs The State Of Assam And Anr
2024 Latest Caselaw 5632 Gua

Gauhati High Court

Aman Sah @ Aman Verma vs The State Of Assam And Anr on 7 August, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                      Page No.# 1/2

GAHC010156402024




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

                               Case No. : Bail Appln./2299/2024

            AMAN SAH @ AMAN VERMA
            S/O SRI BINOD SAH, R/O VILL- JAMPATHAR, KHERONI, P.S.-KHERONI,
            DIST-WEST KARBI ANGLONG, ASSAM, PIN-782448



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:VICTIM
             D/O DURGA BAHADUR RANA BHAT
            VILL- UMRANGSO
             NEAR HAFLONG GOVT COLLEGE
             P.S.-HAFLONG
             DIST- DIMA HASAO
            ASSA

Advocate for the Petitioner   : MR M Z SHAH, MD P RAHMAN

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

Date : 22.07.2024

Heard Mr.P.Rahman, learned counsel for the petitioner as well as Mr. B.Sharma, Page No.# 2/2

learned Addl. P.P., Assam for the State respondent.

This application under section 483 of the Bharatiya Nagarik Surakshya Sanhita, 2023 has been filed by the petitioner, namely Aman Sah @ Aman Verma praying for bail in connection with Haflong P.S. Case No. 48/ 2024 under Sections 120B/354A IPC r/w Section 12 of the POCSO Act r/w Section 67 A of IT Act.

The present application is arising out of the POCSO Act, accordingly, in view of the above facts and in terms of the judgment of this Court passed in Dipak Nayak vs. State of Assam [Criminal Appeal(J) 40/2022], notice be issued to the victim/guardian of the victim/informant through the O.C., of concerned Police Station.

The petitioner shall submit a copy of the petition to the Registry of this Court, who shall furnish the same to the learned Additional Public Prosecutor. The learned Additional Public Prosecutor shall thereafter forward the same to the O.C. of concerned P.S., who shall serve the same to the victim/guardian of the victim/informant. The O.C. of concerned P.S. shall thereafter give a report of service of the petition/notice to this Court. Call for case diary, medial report and 164 CrPC statement of the victim.

List on 29.08.2024.

JUDGE

Comparing Assistant