Jun Ali @ Md. Jun Ali vs The State Of Assam And Anr
2024 Latest Caselaw 86 Gua

Gauhati High Court

Jun Ali @ Md. Jun Ali vs The State Of Assam And Anr on 8 January, 2024

Author: M. Zothankhuma

Bench: Michael Zothankhuma, Malasri Nandi

                                                                          Page No.# 1/2

GAHC010286762023




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

                                 Case No. : Crl.A./483/2023

            JUN ALI @ MD. JUN ALI
            S/O MD. JALIL ALI,
            VILL.- NO. 1 NIZ GARUAJHAR, P.O.- PANERIHAT, P.S.- PANERY, DIST.-
            UDALGURI, BTAD, ASSAM, PIN- 784523.
            VERSUS
            THE STATE OF ASSAM AND ANR.
            REP. BY THE P.P., ASSAM.

            2:FULBHANU BEGUM
            W/O MD. KALU ALI
            VILL.- NO. 1 NIZ GARUAJHAR
             P.O.- PANERIHAT
             P.S.- PANERY
             DIST.- UDALGURI
             BTAD
            ASSAM
             PIN- 784523

Advocate for the Petitioner   : MR. M U MAHMUD

Advocate for the Respondent : PP, ASSAM

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

                                          ORDER

08.01.2024 (M. Zothankhuma, J.)

Heard Mr. M.U. Mahmud, learned counsel for the appellant.

Page No.# 2/2

This is an appeal against the judgment dated 22.11.2023 passed by the Court of the Special Judge, Udalguri, in Special(POCSO) Case No.61/2019, by which the appellant has been convicted under Section 376(3) IPC read with Section 4 of the POCSO Act, 2012.

Admit the appeal.

Call for the LCR.

Issue Notice returnable in 4 (four) weeks.

Ms. S.H. Bora, learned Additional Public Prosecutor accepts notice on behalf of the State.

Appellant to take steps for service of notice upon the respondent no.2 by registered post with AD within 3 (three) days.

In addition to the above, the appellant is given the liberty to take steps for service of notice upon the respondent no.2 through dasti service also.

List the matter after four weeks.

                        JUDGE                          JUDGE




Comparing Assistant