Romesh Hemron vs The State Of Assam
2025 Latest Caselaw 2728 Gua

Gauhati High Court

Romesh Hemron vs The State Of Assam on 12 August, 2025

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GAHC010263292024




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

                                 Case No. : CRL.A(J)/178/2024

            ROMESH HEMRON
            SIVASAGAR, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE P.P., 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 03.08.2024 passed by the Court of Sessions Judge, Sivasagar in Sessions Case No. 27 (S-N) of 2020 arising out of Gelakey P.S Case No. 04/2020 under Section 370/371 IPC.

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

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Mr. Sarfaraz Nawaz, 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 Mr. Sarfaraz Nawaz, learned Amicus Curiae.

List the matter after 2(two) weeks.

Registry shall inform Mr. Sarfaraz Nawaz, learned counsel about his appointment as Amicus Curiae on behalf of the appellant.

JUDGE

Comparing Assistant