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Manik Ali vs The State Of Assam
2025 Latest Caselaw 9574 Gua

Citation : 2025 Latest Caselaw 9574 Gua
Judgement Date : 15 December, 2025

[Cites 1, Cited by 0]

Gauhati High Court

Manik Ali vs The State Of Assam on 15 December, 2025

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

GAHC010249362025




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

                                  Case No. : Crl.A./424/2025

            MANIK ALI
            S/O - MAINA ALI
            VILLAGE 4 NO SONAPUR P S GOGAMUKH DIST DHEMAJI ASSAM



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY P P ASSAM

            2:MUSSTT HASINA BEGUM
            W/O - MD. NUR HOQUE ALI
            VILLAGE 4 NO SONAPUR P S GOGAMUKH DIST DHEMAJI ASSA

Advocate for the Petitioner   : MR BABUL ISLAM, MR B ISLAM,MR B TAID,MR. J C GOGOI

Advocate for the Respondent : PP, ASSAM,




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

                                           ORDER

15.12.2025 (M. Zothankhuma, J)

Mr. B. Islam, learned counsel for the appellant prays for setting aside the impugned judgment and order dated 22.07.2025, passed by the learned Sessions Page No.# 2/2

Judge, Dhemaji in Special (POCSO) Case No.06/2024 arising out of Gogamukh P.S. Case No.206/2021, by which the appellant has been convicted under Section 4(1) of the POCSO Act, 2012.

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 on 10.02.2026.

                      JUDGE                                       JUDGE




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