Sri Ram Prabez Singh vs The State Of Assam
2025 Latest Caselaw 4714 Gua

Gauhati High Court

Sri Ram Prabez Singh vs The State Of Assam on 20 August, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                      Page No.# 1/3

GAHC010074352025




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

                                Case No. : CRL.A(J)/130/2025

            SRI RAM PRABEZ SINGH
            S/O LATE GUNESHWAR SINGH
            R/O MILANPATH,BHOOTHNATH,
            P.S. BHARALUMUKH
            DIST KAMRUP METRO, ASSAM,
            PARMANENT ADDRESS NEAR KUSHESHWAR ASTHAN, DARBHANGA,
            BIHAR

            VERSUS



            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR , ASSAM


            2:SMT RAJMATI CHOUDHURY
            W/O LATE SAMBHU CHOUDHURY
             R/O BHOOTNATH MILANPATH

            PS BHARALUMUKH
            GUWAHATI
            ASSAM


Advocate for the Petitioner   : BEGUM ROUSHAN ARA SULTANA,

Advocate for the Respondent : PP, ASSAM,
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                                BEFORE
              HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                       ORDER

20.08.2025 (M. Zothankhuma, J)

This is a jail appeal against the impugned judgment dated 07.01.2025 passed by the Court of learned Addl. Sessions Judge-cum-Special Judge (POCSO), Kamrup(M), in Sessions Special Case No.229/2024 arising out of Bharalumukh P.S. Case No.101/2024, by which the appellant has been convicted and sentenced under Section 6 of the POCSO Act.

2. Admit the appeal.

3. Call for the TCR.

4. Issue notice, returnable in 5(five) weeks.

5. Ms. A. Begum, learned A.P.P. accepts notice on behalf of the State.

6. We have noticed that one Ms. Begum Roushan Ara Sultana, Advocate has been engaged as a legal aid counsel by the appellant. However, the name of Ms. Begum Roushan Ara Sultana has not been reflected in the cause list.

7. Registry to reflect the name of Ms. Begum Roushan Ara Sultana, learned legal aid counsel in the cause list.

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8. Registry to provide a soft copy of the appeal to the office of the Public Prosecutor, Assam, who shall thereafter, communicate the same to the O/C of the concerned police station for service of notice upon the respondent No.2.

9. List the matter after 5(five) weeks.

                  JUDGE                                  JUDGE




Comparing Assistant