Paritush Ghosh @ Paritush Ghose vs The State Of Assam And Anr
2024 Latest Caselaw 8566 Gua

Gauhati High Court

Paritush Ghosh @ Paritush Ghose vs The State Of Assam And Anr on 22 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                  Page No.# 1/3

GAHC010244742024




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

                               Case No. : Bail Appln./3556/2024

            PARITUSH GHOSH @ PARITUSH GHOSE
            S/O LATE ANIL CH. GHOSE
            R/O MODARTOLI
            P.S. DOBOKA
            DIST. HOJAI, ASSAM



            VERSUS

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

            2:KRISHNA DAS
             R/O MODARTOLI
             PS DOBOKA
             DIST HOJAI
            ASSAM
            PH. 742925226

Advocate for the Petitioner   : MR. A PARAMANIK, P. KALITA

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

Date :22.11.2024

Heard Mr.A.Paramanik, learned counsel for the petitioner as well as Mr. Page No.# 2/3

D.P.Goswami, learned Addl. P.P., Assam for the State respondent No.1.

This application under section 483 of the Bharatiya Nagarik Surakshya Sanhita, 2023 has been filed by the petitioner, namely Paritush Ghosh @ Paritush Ghose praying for bail in connection with Special POCSO Case No. 266/2024 (Doboka P.S. Case No. 180/ 2024) under Section 75 of the BNS read with Section 8 of the POCSO Act.

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.

Issue notice to the respondent No.2.

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. Call for scanned copy of trial court records and scanned copy case diary. Registry to procure the records.

List on 05.12.2024.

JUDGE Page No.# 3/3

Comparing Assistant