Fr. Justin Raj Rl vs The State Of Assam And Anr
2024 Latest Caselaw 4831 Gua

Gauhati High Court

Fr. Justin Raj Rl vs The State Of Assam And Anr on 15 July, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                  Page No.# 1/2

GAHC010138092024




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

                                  Case No. : AB/1795/2024

            FR. JUSTIN RAJ RL
            C/O MAR IVANIOUS PUBLIC SCHOOL, HARMOTI P.O. MERBIL
            P.S.LALUK( OUT POST- HARMUTTY)
            DIST. LAKHIMPUR, ASSAM-784160
            PHONE NO. 8794891089



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY THE PP, ASSAM

            2:NIBEDON TOPPO (INFORMANT)
             S/O LATE SANTOSH TOPPO
            VILL- BISHRAMPUR
             P.S.LALUK
             LAKHIMPUR
            ASSAM
             PIN-78416

Advocate for the Petitioner   : RAJU DEURI

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

                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

Date : 15.07.2024

Heard Mr. R. Deuri, learned counsel for the petitioner. Also heard Mr. R.J. Baruah, learned Additional Public Prosecutor for the State. Call for the case diary along with the statement of the victim recorded under Section 164 Cr.P.C. and medical report if any, pertaining to Laluk P.S. Case No. 85/2024, under Section 376(3) IPC r/w Section 6 of POCSO Act, 2012. Issue notice.

The learned counsel for the petitioner is directed to take step for service of notice to the respondent No. 2.

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., 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. concerned P.S., who shall serve the same to the victim/guardian of the victim/informant. The O.C. concerned P.S. shall thereafter give a report of service of the petition/notice to this Court.

List on 25.07.2024.

JUDGE

Comparing Assistant