Ganesh Das vs The State Of Assam And Anr
2024 Latest Caselaw 4005 Gua

Gauhati High Court

Ganesh Das vs The State Of Assam And Anr on 5 June, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                     Page No.# 1/2

GAHC010111562024




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

                                 Case No. : Crl.Pet./644/2024

            GANESH DAS
            S/O SUBODH DAS, R/O HOUSE NO. 40, BANIKPARA, GOVINDA NAGAR,
            LALGANESH ROAD, P.S.-FATASIL, DIST-KAMRUP (M), ASSAM



            VERSUS

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

            2:BHASKAR MALLA PATOWARY
             S/O MRINAL MALLA PATOWARY
             INSPECTOR OF POLICE OF RANGIA P.S.
             DIST- KAMRUP
            ASSA

Advocate for the Petitioner   : MR P K KALITA

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 05.06.2024

Heard the learned counsel for the petitioner as well as Mr. B. Sarma, learned Additional Public Prosecutor appearing for the State respondent No.1.

Page No.# 2/2

Call for case diary of Jonai PS Case No. 54/2024 along with medical report and statement of the victim recorded under Section 164 Cr.P.C.

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.

List the matter after 3(three) weeks.

JUDGE

Comparing Assistant