Jiten Nath vs The State Of Assam And Anr
2025 Latest Caselaw 2878 Gua

Gauhati High Court

Jiten Nath vs The State Of Assam And Anr on 5 February, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                      Page No.# 1/2

GAHC010278382024




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

                                   Case No. : Crl.A./25/2025

            JITEN NATH
            S/O LATE KANTI RAM NATH,
            RESIDENT OF KABORU GAON, JOYMPT PATH, PS GOLAGHAT DIST
            GOLAGHAT, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP ASSAM

            2:BITUMONI HAZARIKA
             S/O LATE DIGEN HAZARIKA

            RESIDENT OF KACHARIHAT KABORU GAON
            PS AND DIST GOLAGHAT
            ASSA

Advocate for the Petitioner   : MR. U J SAIKIA,

Advocate for the Respondent : PP, ASSAM,
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                                BEFORE
                HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
             HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                       ORDER

05.02.2025 (Soumitra Saikia, J)

Heard Mr. U.J. Saikia, learned counsel for the appellant. Also heard Mr. S. Jahan, learned A.P.P. for the State.

This is an appeal directed against the judgment and order dated 25.11.2024 passed by the learned Special Judge,POCSO, Golaghat in Special POCSO Case No. 83 of 2021, whereby the petitioner was convicted under Section 6 of the POCSO Act and sentenced to suffer rigorous imprisonment for 20 years and to pay a fine of Rs. 20,000/- and in default to simple imprisonment for another two months.

In view of the judgment passed on 23.06.2023 by the Division Bench of this Court in Deepak Nayak Vs. The State of Assam in CRL.A.(J)/40/2022 and the notification No.17 dated 15.03.2024 issued by the Gauhati High Court, let notice be issued on the respondent No.2 (informant).

The notice be served through the Office of the learned P.P., Assam and an affidavit of compliance with regard to the service of notice be filed thereafter.

Meanwhile let the records also be called for of the concerned case by the Registry.

Matter be listed after two weeks.

JUDGE

Comparing Assistant