Meher Ali vs The State Of Assam And Anr
2024 Latest Caselaw 255 Gua

Gauhati High Court

Meher Ali vs The State Of Assam And Anr on 12 January, 2024

Author: M. Zothankhuma

Bench: Michael Zothankhuma, Malasri Nandi

                                                              Page No.# 1/2

GAHC010000772024




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

                                  Case No. : Crl.A./12/2024

            MEHER ALI
            S/O BAHAR UDDIN,
            R/O MAHAMMAPUR,
            P.O.- KADONG, P.S.- BARPETA (ASSAM).



            VERSUS

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

            2:JELEKA KHATUN
             D/O ABDUL SALAM
             R/O- JANIA RESERVE
             P.S.- BARPETA
             DIST.- BARPETA (ASSAM)
             PIN- 781318

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

12.01.2024 (M. Zothankhuma, J) Page No.# 2/2

Heard Ms. R. Deka appearing on behalf of Mr. H.R.A. Choudhury, learned Sr. Counsel for the appellant.

This is an appeal against the judgment dated 02.11.2023, passed by the learned Addl. Sessions Judge-cum- Special Judge (POCSO) at Barpeta in Special (POCSO) Case No.126/2022, by which the appellant has been convicted under Section 4(2) of the POCSO Act.

Admit the appeal.

Call for the LCR.

Issue notice returnable in 4(four) weeks.

Ms. S.H. Bora, learned Addl. P.P. accepts notice on behalf of the State respondent No.1.

The appellant shall take steps for service of notice upon the respondent No.2 by registered post with A/D within the course of the day.

List the matter after 4(four) weeks.

             JUDGE                                       JUDGE


Comparing Assistant