Sri Tarun Changmai vs The State Of Assam
2025 Latest Caselaw 9056 Gua

Citation : 2025 Latest Caselaw 9056 Gua
Judgement Date : 1 December, 2025

[Cites 2, Cited by 0]

Gauhati High Court

Sri Tarun Changmai vs The State Of Assam on 1 December, 2025

                                                                        Page No.# 1/2

GAHC010231222025




                                                                 undefined

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

                                 Case No. : Crl.A./422/2025

            SRI TARUN CHANGMAI
            S/O - JIBAN CHANGMAI, RESIDENCE OF VILLAGE - NO. 2 RANGPURIA, P.
            S. - SIMEN CHAPARI, DISTRICT - DHEMAJI, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            THROUGH THE PUBLIC PROSECUTOR, ASSAM.

            2:SMTI ANJUMONI NATH
            W/O - GOPI NATH
             RESIDENCE OF VILLAGE - BORUAH BALI GAON
             P.O. AND P. S. - SIMEN CHAPARI
             DISTRICT - DHEMAJI
            ASSAM. PIN - 787061

Advocate for the Petitioner   : BHASKAR DUTTA, B DUTTA,MR. U DUTTA

Advocate for the Respondent : PP, ASSAM,




                                    BEFORE
                        HONOURABLE MR. JUSTICE PRANJAL DAS

                                           ORDER

Date : 01.12.2025

Heard Mr. U. Dutta, learned counsel for the appellant. Also heard Mr. K. Baishya, learned Public Prosecutor for the State/respondent No.1.

Page No.# 2/2

This is an appeal under Section 415(2) of BNSS, 2023, against the judgment and order dated 03.07.2025 passed by the learned Special Judge, (POCSO), Dhemaji in Special (POCSO) Case No. 27/2017, wherein the appellant was convicted under Section 8 of POCSO Act.

The appeal is admitted.

Issue notice.

The present application has arisen out of the POCSO Act; accordingly, the appellant shall take step regarding service of notice upon the respondent No. 2 as per the judgment of this Court passed in Dipak Nayak vs. State of Assam [Criminal Appeal(J) 40/2022].

No formal notice required to be served upon the respondent No.1 as because Mr. Baishya, Addl.P.P. has entered appearance.

Extra copy of the petition shall be provided to Mr. Baishya. Call for the original record pertaining to Special (POCSO) Case No. 27/2017, from the court of learned Special Judge, (POCSO), Dhemaji. The Registry shall procure the same.

List the matter in the month of January, 2026 on a date to be fixed by the Registry.

JUDGE

Comparing Assistant