Sri Bhola Thakur vs The State Of Assam
2025 Latest Caselaw 9039 Gua

Gauhati High Court

Sri Bhola Thakur vs The State Of Assam on 1 December, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                        Page No.# 1/2

GAHC010197852025




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

                              Case No. : Crl.A./423/2025

             SRI BHOLA THAKUR
             S/O - BHUPENDRA THAKUR
             R/O - VILL - BHUPERIA GAON
             P.S. - KESORITY
             DIST - SAMASTIPUR, BIHAR
             PRESENTLY RESIDING AT B.G. ROAD, STATION CHARIALI
             C/O - HABIBULLAH KHAN
             P.S. AND DIST - SIVASAGAR, ASSAM
             VERSUS
             THE STATE OF ASSAM
             REPRESENTED BY PP, ASSAM
             2:KHUSBU SAH TANTI
              W/O - DEBARAJ TANTI
             R/O - B.G. ROAD
              WARD NO. 13
             P.S. - SIVASAGAR
             DIST - SIVASAGAR
             ASSA

Advocate for the Petitioner : MS. PRATHANA BORAH, MS P DAS,MR. M ALAM,MS. P
BORAH,MR. K BORUAH
Advocate for the Respondent : PP, ASSAM,

                                 BEFORE
               HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                      ORDER

01.12.2025 (M. Zothankhuma, J)

Ms. M. Bhuiya, learned counsel appearing on behalf of Mr. K. Boruah, Page No.# 2/2

learned counsel for the appellant submits that this appeal has been filed against the judgment dated 08.08.2022 passed by the learned Sessions Judge-cum- Special Judge (POCSO), Sivasagar, in Special (POCSO) Case No.56/2020, arising out of Sivasagar P.S. Case No.1039/2020, by which the appellant has been convicted under Section 367AB of IPC/Section 6 of the POCSO Act and sentenced under Section 6 of the POCSO Act.

Admit the appeal.

Call for the TCR.

Issue Notice returnable in 4 (four) weeks.

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

The learned counsel for the appellant shall submit a soft copy of the appeal petition to the office of the Public Prosecutor, Assam, who shall furnish the same to the O.C. of the concerned police station. The O.C. of the concerned police station shall thereafter furnish the same to the respondent no.2 and make a report with regard to service of notice by the next date.

List the matter after 4 (four) weeks.

                        JUDGE                       JUDGE



Comparing Assistant