Raju Gowala vs The State Of Assam
2025 Latest Caselaw 9072 Gua

Gauhati High Court

Raju Gowala vs The State Of Assam on 1 December, 2025

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GAHC010193822025




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

                                 Case No. : CRL.A(J)/140/2025

            RAJU GOWALA
            SONITPUR, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : X,

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                           ORDER

Date : 01.12.2025

This is a jail appeal preferred against the judgment and order dated 05.07.2025 passed by the Special Judge, POCSO, Sonitpur, Tezpur in connection with Special POCSO Case No. 133/2023 (G.R. No. 516/2023).

Sri Sarfraz Nawaz is appointed as Amicus Curiae to represent the appellant Page No.# 2/2

Raju Gowala.

Learned Additional Public Prosecutor Ms. N. Das is present for the respondent State.

Call for the Trial Court Records.

List the matter on 18.12.2025.

JUDGE

Comparing Assistant