Citation : 2024 Latest Caselaw 7469 Gua
Judgement Date : 1 October, 2024
Page No.# 1/2
GAHC010168662024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : CRL.A(J)/87/2024
MD. SHAH ALAM
S/O-MD. HANIF ALI, R/O-NO.2 BONGALBORI, P.S.-JAGIROAD, DISTRICT-
MORIGAON, ASSAM
VERSUS
THE STATE OF ASSAM AND ANR
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
2:ISMAIL ALI
S/O-LATE ALI HUSSAIN
R/O-VILLAGE-LUIADAL
P.S.-JAGIROAD
DISTRICT-MORIGAON
ASSAM
PHONE NO.60012-1455
Advocate for the Petitioner : MS B R A SULTANA,
Advocate for the Respondent : PP, ASSAM,
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BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
HONOURABLE MRS. JUSTICE MITALI THAKURIA
ORDER
01.10.2024 (S.K. Medhi, J)
Heard Ms B R A Sultana, learned Legal Aid Counsel, who has preferred this appeal against Judgment and Order dated 07.06.2024 passed by the learned Addl. Session Judge cum Special Judge (POCSO), Morigaon in POCSO Case No. 269/2023.
Admit.
Call for the records.
Issue notice to the respondents, returnable by 6 (six) weeks. Since Ms. S. Jahan, learned Additional Public Prosecutor, has entered appearance and accepts notice on behalf of State respondent No. 1, issuance of formal notice to the said respondent is dispensed with.
Let steps for service of notice upon the respondent No. 2 be taken through the Registry of this Court in the manner prescribed within 3 (three) days from today.
List after 6 (six) weeks along with a report on service as well as receipt of records.
JUDGE
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