Kamal Gogoi vs The State Of Assam And Anr
2024 Latest Caselaw 7474 Gua

Gauhati High Court

Kamal Gogoi vs The State Of Assam And Anr on 1 October, 2024

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                 Page No.# 1/2

GAHC010177292024




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

                                 Case No. : CRL.A(J)/89/2024

            KAMAL GOGOI
            S/O-LATE PARAMANANDA GOGOI, R/O-VILLAGE- NA-MATI, GHARFALIA
            GAON, P.S.-NAZIRA, DISTRICT-SIBASAGAR, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:SMTI. PRIYA HAZARIKA

             W/O-SRI DEBABRATA HAZARIKA
             R/O-VILL- NA-MATI
             GHARFALIA GAON
             P.S.-NAZIRA
             DISTRICT-SIBASAGAR
             ASSA

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 08.08.2022 passed by the learned Addl. Session Judge cum Special Judge (POCSO), Sibasagar in POCSO Case No. 38/2021.

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

Comparing Assistant