Joydeep Das vs The State Of Assam And Anr
2025 Latest Caselaw 9526 Gua

Gauhati High Court

Joydeep Das vs The State Of Assam And Anr on 16 December, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                        Page No.# 1/2

GAHC010258912025




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

                                  Case No. : Crl.A./444/2025

            JOYDEEP DAS
            S/O-LT FULENDRA DAS,VILL- MADHUPUR PART-II,P.S.-
            UDHARBOND,DIST.- CACHAR, ASSAM, PIN-788030

            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP, ASSAM.

            2:POBITRA GANJU

             S/O SHIBDAYAL GANJU
             R/O VILL. MAHALTAL
             P.S. JIRIGHAT
             DIST. CACHAR
             ASSAM
             PIN 7883

Advocate for the Petitioner   : MR. L R MAZUMDER, MR. A ISLAM

Advocate for the Respondent : PP, ASSAM,


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

                                           ORDER

16.12.2025 (M. Zothankhuma, J)

Heard Mr. L.R. Mazumder, learned counsel for the appellant, who submits that the Page No.# 2/2

appellant has been convicted under Section 126(2)/137(2)/65 of BNSS read with Section 4(2) of the POCSO Act, vide judgment dated 25.09.2025, passed by the learned Special Judge (POCSO), Cachar, Silchar in Special (POCSO) Case No.257/2024 arising out of Udharbond P.S. Case No.115/2024.

Admit the appeal.

Call for the TCR.

Issue notice, returnable in 4(four) weeks.

Mr. R.R. Kaushik, learned Addl. P.P appears for the State.

Appellant to serve a soft copy of the appeal petition to the office of the Public Prosecutor, who shall forward the same to the O/C of the concerned police station. The O/c of the concerned police station shall thereafter serve the copy of the appeal to the respondent No.2 and make a report thereafter.

List the matter after 4(four) weeks.

                      JUDGE                                  JUDGE




Comparing Assistant