Page No.# 1/4 vs Page No.# 2/4
2024 Latest Caselaw 4081 Gua

Gauhati High Court

Page No.# 1/4 vs Page No.# 2/4 on 7 June, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                               Page No.# 1/4

GAHC010108072024




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

                          Case No. : I.A.(Crl.)/532/2024

         DIPTI HATIMURIA GOGOI AND ORS
         W/O LATE BIDYADHAR HATIMURIA R/O 3 NO. RONGAJAN P.S. DULIAJAN
         DIST. DIBRUGARH, ASSAM

         2: TARU DEVI SHARMA
          W/O LATE GIRI SHARMA
         R/O 3 NO. RONGAJAN
         P.S. DULIAJAN
         DIST. DIBRUGARH
         ASSAM

         3: LIPUL GOGOI
          S/O SRI RAMESH GOGOI
         R/O 3 NO. RONGAJAN
         P.S. DULIAJAN
         DIST. DIBRUGARH
         ASSAM

         4: BEAUTY GOGOI
          W/O SRI LIPUL GOGOI
         R/O 3 NO. RONGAJAN
         P.S. DULIAJAN
         DIST. DIBRUGARH
         ASSAM

         5: PORI GOGOI
          D/O SRI LIPUL GOGOI
         R/O 3 NO. RONGAJAN
         P.S. DULIAJAN
         DIST. DIBRUGARH
         ASSA

         VERSUS
                                                                 Page No.# 2/4

            THE STATE OF ASSAM AND 2 ORS
            REP BY THE PP, ASSAM

            2:LAKHAN TANTI

             S/O LATE SUKURU TANTI
             R/O 3 NO. RONGAJAN P.S. DULIAJAN DIST. DIBRUGARH
             ASSAM

            3:BISHAL BHUMIJ

             S/OKANU BHUMIJ
             R/O 3 NO. RONGAJAN P.S. DULIAJAN DIST. DIBRUGARH
             ASSA

Advocate for the Petitioner   : MD IMRAN

Advocate for the Respondent : PP, ASSAM




             Linked Case : AB/1309/2024

            DIPTI HATIMURIA GOGOI AND 4 ORS.
            W/O LATE BIDYADHAR HATIMURIA
            R/O 3 NO. RONGAJAN
            P.S. DULIAJAN
            DIST. DIBRUGARH
            ASSAM

            2: TARU DEVI SHARMA
            W/O LATE GIRI SHARMA
            R/O 3 NO. RONGAJAN
            P.S. DULIAJAN
            DIST. DIBRUGARH
            ASSAM

             3: LIPUL GOGOI
            S/O SRI RAMESH GOGOI
            R/O 3 NO. RONGAJAN
            P.S. DULIAJAN
            DIST. DIBRUGARH
            ASSAM

             4: BEAUTY GOGOI
                                                                       Page No.# 3/4

          W/O SRI LIPUL GOGOI
          R/O 3 NO. RONGAJAN
          P.S. DULIAJAN
          DIST. DIBRUGARH
          ASSAM

           5: PORI GOGOI
          D/O SRI LIPUL GOGOI
          R/O 3 NO. RONGAJAN
          P.S. DULIAJAN
          DIST. DIBRUGARH
          ASSAM
           VERSUS

          THE STATE OF ASSAM
          REP BY THE PP
          ASSAM


          ------------
          Advocate for : MR S M ABDULLAH P
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM



                                 BEFORE
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                    ORDER

Date : 07.06.2024

Heard Mr. D. Saikia, learned counsel for the applicant/appellant as well as Mr. R. J. Baruah, learned Addl. P.P., Assam appearing for the State respondent No. 1.

By filing this interlocutory application, the applicant/appellant, has prayed for impleading the informants of Dhuliajan PS Case No. 105/2024 as respondent Nos. 2 and 3.

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 Page No.# 4/4

Dipak Nayak vs. State of Assam [Criminal Appeal(J) 40/2022], notice be issued to the newly impleaded respondent Nos. 2 and 3 through the O.C., of concerned Police Station.

The petitioner shall submit a copies 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/guardians of the victim/informants. 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 2(two) weeks.

JUDGE

Comparing Assistant