Khireswar Saikia Alias Bogai vs The State Of Assam
2025 Latest Caselaw 4719 Gua

Gauhati High Court

Khireswar Saikia Alias Bogai vs The State Of Assam on 20 August, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                    Page No.# 1/2

GAHC010065962025




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

                              Case No. : CRL.A(J)/125/2025

           KHIRESWAR SAIKIA ALIAS BOGAI
           S/O DURNA SAIKIA
           R/O VILL NO. 2 NABAJYOTI
           PO AND P.S. MERAPANI
           DIST GOLAGHAT, ASSAM

           VERSUS

           THE STATE OF ASSAM
           REP BY PP ASSAM

            2:SMT GITANJALI BORA
             W/O SITARAM BORA
            R/O NO. 2 NABAJYOTI
            PS MERAPANI
            DIST GOLAGHAT
            ASSA
Advocate for the Petitioner : NIRMALA CHOUDHURY,

Advocate for the Respondent : PP, ASSAM,

                                 BEFORE
               HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                 HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                           ORDER

20.08.2025 (M. Zothankhuma, J)

This is an appeal against the impugned judgment dated 03.09.2024 passed by the Court of learned Special Judge (POCSO), Golaghat, in Special POCSO Page No.# 2/2

Case No.54/2021 arising out of Merapani P.S. Case No.93/2021, 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. Nirmala Choudhury, Advocate has been engaged as a legal aid counsel by the appellant. However, the name of Ms. Nirmala Choudhury has not been reflected in the cause list.

7. Registry to reflect the name of Ms. Nirmala Choudhury, learned legal aid counsel in the cause list.

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