Basudev Khodal vs The State Of Assam
2025 Latest Caselaw 9764 Gua

Gauhati High Court

Basudev Khodal vs The State Of Assam on 19 December, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                      Page No.# 1/3

GAHC010265752022




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

                                Case No. : CRL.A(J)/188/2025

            BASUDEV KHODAL
            S/O, LATE BARIKA KHODAL
            R/O, BAMUNPUKHURI HAPJAN LINE
            P.O. NAZIRA
            P.S. NAZIRA
            DIST- SIVASAGAR,
            ASSAM

            VERSUS

            THE STATE OF ASSAM
            REP. BY PP ASSAM

            2:PALLAVI KHODAL
             D/O
             LATE RAJESH KHODAL
            VILL- BAMUNPUKHURI HAPJAN
            P.O. NAZIRA
            P.S- NAZIRA
            DIST- SIVASAGAR
            ASSA

Advocate for the Petitioner   : MR. R DEV,

Advocate for the Respondent : PP, ASSAM,
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                                 BEFORE
               HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                       ORDER

19.12.2025 (M. Zothankhuma, J)

Heard Ms. P. Brahma, learned counsel appearing on behalf of Mr. R. Dev, learned counsel for the appellant.

This appeal had been filed in the year 2022. However, it was in the defect stage for more than 3 years. Hence the listing of this case, 3 years after the filing of the case.

This is an appeal against the impugned judgment dated 05.08.2022 passed by the learned Additional Sessions Judge cum Special Judge (POCSO), Sivasagar, in Special (POCSO) Case No.65/2019 arising out of Nazira P.S. Case No.277/2019, by which the appellant has been convicted under Section 6 of the POCSO Act.

Admit the appeal.

Call for the TCR.

Issue Notice to the respondents.

Ms. B. Bhuyan, learned Additional Public Prosecutor appears on behalf of the State.

The appellant shall provide a soft copy of the appeal to the office of the Public Prosecutor, Assam, who shall thereafter send the same to the O.C. of the concerned police station for furnishing the same to the respondent no.2. The O.C. shall thereafter give a report.

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The appellant shall also serve copies of the appeal and the application under Section 389 of Cr.P.C. to the learned Additional Public Prosecutor.

List the matter on 19.02.2026.

                       JUDGE                        JUDGE




Comparing Assistant