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Ratan Kisku vs The State Of Assam
2025 Latest Caselaw 6857 Gua

Citation : 2025 Latest Caselaw 6857 Gua
Judgement Date : 29 August, 2025

Gauhati High Court

Ratan Kisku vs The State Of Assam on 29 August, 2025

Author: M. Zothankhuma
Bench: Michael Zothankhuma
                                                                     Page No.# 1/2

GAHC010152992025




                                                              undefined

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

                              Case No. : CRL.A(J)/133/2025

             RATAN KISKU
             S/O LT. DEWAN KISKU
             R/O VILL JITPUR PS SIDLI
             DIST CHIRANG ASSAM

             VERSUS

             THE STATE OF ASSAM
             ASSAM

             2:MARSILA MARDI
              D/O JUBAL MARDI
             R/O VILL JITPUR
              BETONI PS SIDLI
             DIST CHIRANG ASSA

Advocate for the Petitioner : MONIKA DAS, MS. MONIKA DAS,P SINGH,N HASAN,MR A
HUSSAIN,MR F HAQUE,MR. B K SEN

Advocate for the Respondent : PP, ASSAM,

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

                                           ORDER

Date : 29.08.2025 (M. Zothankhuma, J)

Heard Mr. A. Hussain, learned counsel for the appellant, who submits that the appellant has been convicted under Section 6 of the POCSO Act, vide the Page No.# 2/2

judgment dated 08.01.2025, passed by the learned Special Judge, Chirang at Kajalgaon in Special POCSO Case No.05/2024, arising out of Sidli P.S. Case No. 15/2023.

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.

                             JUDGE                                   JUDGE




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