Manjil Islam vs The State Of Assam And Anr
2024 Latest Caselaw 6445 Gua

Gauhati High Court

Manjil Islam vs The State Of Assam And Anr on 30 September, 2024

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                         Page No.# 1/3

GAHC010198702024




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

                                   Case No. : Crl.A./320/2024

            MANJIL ISLAM
            S/O. RAJAB ALI, R/O.- BALIDUNGA, P/O.- BHURAGAON, P/S.-
            BHURAGGAON, DIST.- MORIGAON, ASSAM.



            VERSUS

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

            2:RABIYA KHATUN
            W/O. ABDUL KUDDUS
             R/O.- BALIDUNGA
             P/O. AND P/S.-BHURAGAON
             DIST.- MORIGAON
             PIN-78212

Advocate for the Petitioner   : MR. N HOQUE, MD. S HUDA,MR. Md. ARIF,MR. KHAIRUL
ISLAM

Advocate for the Respondent : PP, ASSAM,




             Linked Case : I.A.(Crl.)/932/2024

            MANJIL ISLAM
            S/O. RAJAB ALI
            R/O.- BALIDUNGA
            P/O.- BHURAGAON
            P/S.- BHURAGGAON
                                                                     Page No.# 2/3

          DIST.- MORIGAON
          ASSAM.


          VERSUS

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

          2:RABIYA KHATUN
          W/O. ABDUL KUDDUS
           R/O.- BALIDUNGA
           P/O. AND P/S.-BHURAGAON
           DIST.- MORIGAON
           PIN-782121
           ------------
          Advocate for : MR. N HOQUE
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM AND ANR




                       BEFORE
      HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
       HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                   ORDER

Date : 30.09.2024 (S. K. Medhi, J)

Heard Shri S. Huda, learned counsel for the appellant, who has preferred this appeal under Section 415 of the Bharatiya Nagarik Suraksha Sanhita, 2023 against the judgment and order dated 19.07.2024, passed by the learned Special Judge (POCSO), Morigaon in POCSO Case No. 69/2023, whereby the accused/appellant has been convicted under Section 6 of POCSO Act and sentenced to undergo Rigorous Imprisonment for a period of 20 (twenty) years and also to pay fine of Rs. 10,000/- (Rupees ten thousand) only, in default, to Page No.# 3/3

undergo further Rigorous Imprisonment for 3 (three) months.

Admit.

Issue notice to the respondents, returnable by 6 (six) weeks.

Since Ms. S. H. Bora, 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                                JUDGE




Comparing Assistant