Badal Moulana Alias Babul Islam vs The State Of Assam And Anr
2025 Latest Caselaw 3174 Gua

Gauhati High Court

Badal Moulana Alias Babul Islam vs The State Of Assam And Anr on 14 February, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                      Page No.# 1/3

GAHC010022112025




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

                                 Case No. : Crl.A./51/2025

           BADAL MOULANA ALIAS BABUL ISLAM
           S/O. LATE. ABDUL HASEN, R/O- VILLAGE- DOLONI LURIA, P.S. - JURLA,
           DISTRICT- NAGAON, ASSAM, PIN- 782124,
           A PERMANENT RESIDENT OF- VILL- FURHANI-ATI, P.S- JURIA, DISTRICT-
           NAGAON, ASSAM, PIN- 782124



           VERSUS

           THE STATE OF ASSAM AND ANR
           REP BY THE PP, ASSAM

           2:RAMISA KHATUN
           W/O. MD SAHIDUL ISLAM
            R/O. VILLAGE-PUB CHATIAN
            P.S JURIA
            DISTRICT NAGAON
           ASSAM
            PIN-78212

Advocate for the Petitioner : MISS R A CHOUDHURY, MR E AHMED,MRS. H
THAKURIA,MR. K A MAZUMDER

Advocate for the Respondent : PP, ASSAM,
                                                                       Page No.# 2/3



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

                                       ORDER

14.02.2025 (S.K. Medhi, J)

Heard Shri K.A. Mazumdar, learned Counsel for the appellant, who has preferred this appeal under Section 374 (2) of the Code of Criminal Procedure, 1973 against the judgment and order dated 03.12.2024 passed in Special Case 23 (N)/2017 by the learned Addl. Sessions Judge No.1 cum Special Judge (POCSO), Nagaon, Assam whereby appellant is sentenced u/s 6 of POCSO Act to undergo rigorous imprisonment for 20 (twenty) years and also sentenced to pay a fine of Rs.10,000/- only i/d to undergo rigorous imprisonment for a period of one year.

Admit.

Call for the records.

Ms. S.H. Bora, learned Addl. Public Prosecutor, Assam accepts notice on behalf of the State respondent no.1.

Let steps be taken for service of notice upon the respondent no. 2 which is to be routed through the Office of the P.P. Assam.

Steps within 2 (two) working days.

List this matter after 6 (six) weeks along with a report on receipt of records as well as service upon the respondent no.2.

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At this stage, Shri Mazumdar, the learned counsel prays for and is given liberty to file application for amending the cause title so as to incorporate the appropriate provision of law.

                                          JUDGE                  JUDGE


Comparing Assistant