Vivek Kumar vs The State Of Assam And Anr
2025 Latest Caselaw 4679 Gua

Gauhati High Court

Vivek Kumar vs The State Of Assam And Anr on 19 August, 2025

                                                                         Page No.# 1/2

GAHC010182622025




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

                               Case No. : Bail Appln./2679/2025

            VIVEK KUMAR
            S/O- CHOTTALAL KUMAR.
            R/O- P.S. AMBALA CANTT.
            P.O.- AMBALA, DIST.- AMBALA, HARAYANA.



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PP, ASSAM

            2:GITANJALI DUTTA
             D/O- PRANJAL DUTTA.

            R/O- NOTBOMA
            P.S.- HATIGAON
            DIST.- KAMRUP(M).
            PERMANENT ADDRESS-
            VILL.- MOUT GAON
            P.S.- KAMARBONDHA
            DIST.- GOLAGHAT
            ASSAM

Advocate for the Petitioner   : MR. M A CHOUDHURY, MR. N ISLAM

Advocate for the Respondent : PP, ASSAM,
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                                  BEFORE
                      HONOURABLE MR. JUSTICE PRANJAL DAS

                                      ORDER

Date : 19.08.2025

Heard Mr. M.A. Choudhury, learned counsel for the petitioner. Also heard Mr. D.P. Goswami, learned Additional Public Prosecutor for the State. The learned counsel for the petitioner is directed to take step for service of notice to the respondent No. 2.

The present application is arising out of the POCSO Act, accordingly, in view of the judgment of this Court passed in Dipak Nayak vs. State of Assam [Criminal Appeal(J) 40/2022], notice be issued to the victim/guardian of the victim/informant through the O.C., concerned Police Station. The petitioner shall submit a copy of the petition to the Registry of this Court, who shall furnish the same to the learned Additional Public Prosecutor. The learned Additional Public Prosecutor shall thereafter forward the same to the O.C. concerned P.S., who shall serve the same to the victim/guardian of the victim/informant. The O.C. concerned P.S. shall thereafter give a report of service of the petition/notice to this Court. No formal notice required to be served upon the respondent No.1 as because Mr. Goswami, Addl.P.P. has entered appearance. Extra copy of the petition shall be provided to Mr. Goswami. Call for the case diary pertaining to Hatigaon P.S. Case No. 108/2025, registered under Section 6 of POCSO Act.

List on 29.08.2025.

JUDGE Comparing Assistant