Moynal Hoque vs The State Of Assam And Anr
2024 Latest Caselaw 8195 Gua

Gauhati High Court

Moynal Hoque vs The State Of Assam And Anr on 8 November, 2024

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                     Page No.# 1/3

GAHC010230582024




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

                                Case No. : I.A.(Crl.)/1051/2024

            MOYNAL HOQUE
            S/O. LATE SIRAJUL HOQUE,R/O. VILL. PADUPARA DHUPDHARA, P/S.
            DHUPDHARA, DIST.-GOALPARA, ASSAM, PIN-783123.



            VERSUS

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

            2:KOHINOOR ISLAM
             S/O. MEAR ALI
             R/O. PADUPARA
             P/S. DHUPDHARA
             DIST.-GOALPARA
            ASSAM
             PIN-783123

Advocate for the Petitioner   : MR J DAS,

Advocate for the Respondent : PP, ASSAM,




             Linked Case :

            MAYNAL HOQUE



             VERSUS
                                                                       Page No.# 2/3


            THE STATE OF ASSAM AND ANR



            ------------
            Advocate for : MR J DAS
            Advocate for : appearing for THE STATE OF ASSAM AND ANR



                                    BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                  HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                       ORDER

08.11.2024 (S.K. Medhi, J)

Heard Shri J. Das, learned counsel for the applicant, who by means of this application filed under Section 5 of the Limitation Act, 1963 has prayed for condonation of delay of 13 days up to 29.10.2024. The appeal has been preferred against the judgment dated 17.08.2024 and order of conviction and sentence dated 22.08.2024 passed by the learned Special Judge, Goalpara in Special (P) Case No. 61 of 2021 convicting and sentencing the applicant to undergo rigorous imprisonment for 20 years and to impose a fine of Rs. 30,000/- (Rupees Thirty Thousand) only and in default of payment thereof to suffer simple imprisonment for a further period of 4 (four) months for the offence under Section 6 of the POCSO Act, 2012.

Let notice be issued, returnable by 6 (six) weeks.

Ms. A. Begum, learned Addl. Public Prosecutor, accepts notice on behalf of the State respondent.

Let steps for service of notice upon the respondent No. 2 be taken Page No.# 3/3

through the Registry of this Court in the manner prescribed within 3 (three) days from today.

List this matter after 6 (six) weeks along with a report on service as well as receipt of records.

                                   JUDGE                 JUDGE



Comparing Assistant