Junu Bawri vs The State Of Assam
2025 Latest Caselaw 6840 Gua

Gauhati High Court

Junu Bawri vs The State Of Assam on 29 August, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                       Page No.# 1/2

GAHC010071702025




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

                                 Case No. : CRL.A(J)/121/2025
            JUNU BAWRI
            S/O Lakhan Bawri
            R/O Vill-Bamunpukhuri Line No 25
            PS-Nazira Dist Sivsagar
            PIN 785685 Assam

            VERSUS

            THE STATE OF ASSAM
            Represented by PP Assam

            2:Sujita Bhumij
            W/O Sanjay Bhumij
            R/O Vill- Methunchuwa
            PS-Nazira Dist Sivasagar
            PIN 785685 Assa

Advocate for the Petitioner   : MS NAZIA HASSAN, MS N HASSAN

Advocate for the Respondent : PP, ASSAM,

             Linked Case : EC/0/0

            Junu Bawri
            Vill-Bamunpukhuri PS-Nazira Dist-Savasagar

             VERSUS

            The State of AssamPP Assam

            2:Sujita Bhumij
            Vill-Methunchuwa PS-Nazira Dist-Sivasagar
             ------------
            Advocate for : MS NAZIA HASSAN
            Advocate for : appearing for The State of Assam
                                                                       Page No.# 2/2

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

                                      ORDER

Date : 29.08.2025 (M. Zothankhuma, J)

Heard Ms. N. Hasan, learned counsel for the appellant, who submits that the appellant has been convicted under Section 6 of the POCSO Act, vide the judgment dated 09.02.2023, passed by the Court of the learned Addl. Sessions Judge-cum-Special Judge (POCSO), Sivasagar in Special (POCSO) Case No.36/2022, arising out of Nazira P.S. Case No. 42/2022.

Admit this appeal.

Call for the TCR.

Issue notice, returnable in five weeks.

Ms. A. Begum, learned Addl. Public Prosecutor, Assam accepts notice on behalf of the State.

The appellant to submit a 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 service of notice to the respondent No. 2.

List this matter after 5 (five) weeks.

Registry to register the IA and list the same after a week.

                              JUDGE                                  JUDGE



Comparing Assistant