Md Muhammad Nadeer @ Naheed Khan @ Nadeer vs The State Of Assam And Anr
2024 Latest Caselaw 8418 Gua

Gauhati High Court

Md Muhammad Nadeer @ Naheed Khan @ Nadeer vs The State Of Assam And Anr on 18 November, 2024

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                      Page No.# 1/2

GAHC010235802024




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

                                  Case No. : Crl.A./380/2024

            MD MUHAMMAD NADEER @ NAHEED KHAN @ NADEER
            S/O. ABRAR AHMED, PERMANENT R/O. AMROHA, MOHALLA
            DANISHMANDAN, AMROHA, UTTER PRADESH-244245.



            VERSUS

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

            2:ANJALI MONDOL
             D/O. UPENDRA RAI
             R/O. SIMALUGURI RAILWAY COLONY
             P/S. SIMALUGURI
             DIST. SIVASAGAR
             PIN-785686
            ASSAM

Advocate for the Petitioner   : MR. P DUTTA, MR. M HUSSAIN

Advocate for the Respondent : PP, ASSAM,
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                                     BEFORE
                   HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                   HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                      ORDER

18-11-2024 (S. K. Medhi, J) Heard P. Dutta, learned counsel for the appellant, who has preferred this appeal under Section 415 of the BNSS, 2023 against the judgment and order dated 13.09.2024 passed by the learned Addl. Sessions Judge-cum-Special Judge (POCSO), Sivasagar in Special (POCSO) Case No. 73/2023 convicting and sentencing the appellant/accused with RI for a period of 20 years with fine of Rs.10,000/- under Section 6 of the POCSO Act in default of fine the appellant shall undergo RI for a period of another 6 months. Admit.

Call for the records.

Ms. A. Begum, learned Addl. PP, Assam accepts notice on behalf of respondent no. 1.

Let steps for service of notice upon the respondent no. 2 be taken in the manner prescribed within 2 (two) days.

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

                              JUDGE                       JUDGE




Comparing Assistant