Samadul Ali vs The State Of Assam And Anr
2025 Latest Caselaw 4827 Gua

Gauhati High Court

Samadul Ali vs The State Of Assam And Anr on 22 August, 2025

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GAHC010187672025




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

                                  Case No. : Crl.A./321/2025

            SAMADUL ALI
            S/O. MD. BABEL ALI @ BABAR, VILL.- PUBPAR JATIA BHANGARA, P/S.
            BAIHATA CHARALI, DIST. KAMRUP, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE PP, ASSAM

            2:PRANITA DEKA
            W/O. ATUL DEKA
             R/O. VILL.- BIHDIA
             P/S. BAIHATA CHARIALI
             DIST. KAMRUP
            ASSAM

Advocate for the Petitioner   : MS N SULTANA, MS S BEGUM,MS. S K NARGIS

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                           ORDER

22.08.2025

1. Learned counsel Ms. N. Sultana is present for the petitioner who has preferred this appeal against the judgment and order dated 10.07.2025, passed Page No.# 2/2

by the learned Special Judge (POCSO) in connection with Special (POCSO) Case No. 20/2019 convicting the appellant under Section 4 of the POCSO Act and sentencing him to undergo rigorous imprisonment for 7 years and to pay a fine of RS. 10,000/- with default stipulation.

2. Heard learned Additional Public Prosecutor, Mr. J. Chutia for the respondent State.

3. Admit.

4. Appellant to take steps to issue notice to the respondent No. 2 returnable on 18.09.2025.

5. Meanwhile, call for the Trial Court Records.

6. List on 18.09.2025.

JUDGE

Comparing Assistant