Raju Gogoi @ Rajen vs The State Of Assam
2024 Latest Caselaw 8564 Gua

Gauhati High Court

Raju Gogoi @ Rajen vs The State Of Assam on 22 November, 2024

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                       Page No.# 1/2

GAHC010231562024




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

                                 Case No. : CRL.A(J)/116/2024

            RAJU GOGOI @ RAJEN
            S/O LT. MEGHNATH GOGOI @ LULU, R/O VILL- CHORAIMURIA, P.S.-
            NORTH LAKHIMPUR, DIST-LAKHIMPUR



            VERSUS


            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : X,

Advocate for the Respondent : PP, ASSAM,




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

                                           ORDER

22.11.2024 (S.K. Medhi, J)

This is an appeal preferred from Jail against the judgment dated 30.01.2024 passed by the Special (POCSO), North Lakhimpur, in Special Page No.# 2/2

(POCSO) Case No. 04/2023, R.I for 5 years with a fine of Rs. 3,000/- (three thousand) u/s 366 IPC and R.I. for 20 years with fine of Rs.10,000/- u/s 6 of POCSO Act.

Admit.

Call for the records.

Since Shri K.K. Das, learned Addl. Public Prosecutor, Assam has entered appearance and accepts notice on behalf of the State respondent No.1, issuance of formal notice to the said respondent is dispensed with.

Shri Arnav Das, learned counsel, who is empanelled as an Amicus Curiae is appointed as the Amicus Curiae in this case.

Let steps for service of notice upon the informant/victim be taken by the Registry of this Court in the manner prescribed through the Office of the Public Prosecutor, Assam within 3 (three) working days from today.

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

Let the Registry furnish the copies of the concerned documents to the learned Addl. Public Prosecutor for doing the needful.

The name of the appointed Amicus Curiae be reflected in the cause list.

                                        JUDGE                  JUDGE



Comparing Assistant