Ganesh Boro vs The State Of Assam And Anr
2025 Latest Caselaw 6409 Gua

Gauhati High Court

Ganesh Boro vs The State Of Assam And Anr on 27 August, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                          Page No.# 1/2

GAHC010184072025




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

                                  Case No. : Crl.A./320/2025

             GANESH BORO
             S/O. SRI GAGEN BORO, R/O. VILL.- OJAGAON, P/O. AND P/S. KALAIGAON,
             DIST. UDALGURI, BTAD, ASSAM

             VERSUS

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

             2:MAHESH BORO
              S/O. KASTARAM BORO
              R/O. VILL.- BPNGAON
              P/O. AND P/S. KALAIGAON
              DIST. UDALGURI
              BTAD
             ASSAM

Advocate for the Petitioner   : MR M AHMED, MR A. ALI,A. K. KANU

Advocate for the Respondent : PP, ASSAM,

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

                                           ORDER

27.08.2025 (M. Zothankhuma, J)

Mr. S.U. Ahmed, learned counsel appearing on behalf of Mr. M. Ahmed, learned counsel for the appellant submits that the judgment dated 17.06.2025 Page No.# 2/2

passed by the Special Judge, Udalguri in Special (P) Case No.27/2018 arising out of Kalaigaon P.S. Case No.114/2017, by which the appellant has been convicted under Section 6 of the POCSO Act should be set aside.

Admit the appeal.

Call for the TCR.

Issue Notice returnable in 5(five) weeks.

Ms. B. Bhuyan, learned Additional Public Prosecutor appears for the State. The appellant shall provide soft copy of the appeal to the Office of the Public Prosecutor, who shall thereafter forward the same to the O.C. of the concerned police station for serving the same on the respondent no.2.

List the matter after five weeks.

                          JUDGE                      JUDGE




Comparing Assistant