Sahidul Alom vs The State Of Assam
2025 Latest Caselaw 3089 Gua

Gauhati High Court

Sahidul Alom vs The State Of Assam on 12 February, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                       Page No.# 1/2

GAHC010255952024




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

                                 Case No. : CRL.A(J)/146/2024

            SAHIDUL ALOM
            S/O LATE FAKAR UDDIN, C/O FULERAN BIBI (MOTHER IN LAW), VILL-
            NORTH SOUTH SOLAMONA, P.S.-BAZARICHERRA, DIST-KARIMGANJ



            VERSUS


            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : X,

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                           ORDER

12.02.2025 (S.K. Medhi, J)

This is an appeal preferred from Jail against the judgment dated 14.08.2024 passed by the Sessions Judge, Karimganj in Special Sessions Case Page No.# 2/2

No. 78/2021, R.I. for 20 years and to pay fine of Rs. 20,000/- i/d to undergo S.I. for 1 year for committing the offence u/s 6 of the Protection of Children from Sexual Offences Act, 2012.

Admit.

Call for the records.

Since Ms. S. Jahan, learned Addl. Public Prosecutor, Assam has entered appearance and accepts notice on behalf of the State respondent No.1, issuance of formal notice to the said respondent is dispensed with.

Shri Debanga Kumar Baidya, learned counsel, who is empanelled as an Amicus Curiae is appointed as the Amicus Curiae in this case.

Let steps for service of notice upon the informant / victim be taken by the Registry of this Court in the manner prescribed through the Office of the Public Prosecutor, Assam within 3 (three) working days from today.

List this matter after 6 (six) weeks along with a report on service as well as receipt of records.

Let the Registry furnish the copies of the concerned documents to the learned Addl. Public Prosecutor for doing the needful.

The name of the appointed Amicus Curiae be reflected in the cause list.

                                            JUDGE               JUDGE


Comparing Assistant