Ashok Roy vs The State Of Assam
2025 Latest Caselaw 2725 Gua

Gauhati High Court

Ashok Roy vs The State Of Assam on 12 August, 2025

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GAHC010263032024




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

                                 Case No. : CRL.A(J)/155/2024

            ASHOK ROY
            S/O- LATE RAGHUNATH YADAV, R/O- RENG BENG, GREEN HILL DHABA,
            P.S. KAMPUR, DIST. NAGAON, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : X,

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
              HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                           ORDER

Date : 12.08.2025

This is a Jail Appeal under Section 397/401/482 Cr.P.C challenging the judgment and order dated 20.08.2024 passed by the Court of Special POCSO Judge, Nagaon, Assam in Special POCSO Case No. 262 of 2023 arising out of GR 1864/2023 under Section 8 of POCSO Act.

Ms. S.H Borah, learned Additional Public Prosecutor is present.

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Ms. Roushanara Choudhury, learned counsel is appointed as Amicus Curiae to appear on behalf of the appellant.

Registry is directed to supply copies of the documents to Ms. S.H Borah, learned Additional Public Prosecutor as well as Ms. Roushanara Choudhury, learned Amicus Curiae.

List the matter after 2(two) weeks.

Registry shall inform Ms. Roushanara Choudhury, learned counsel about her appointment as Amicus Curiae on behalf of the appellant.

JUDGE

Comparing Assistant