Nogen Das vs The State Of Assam
2025 Latest Caselaw 3176 Gua

Gauhati High Court

Nogen Das vs The State Of Assam on 14 February, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                        Page No.# 1/2

GAHC010255692024




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

                                 Case No. : CRL.A(J)/142/2024

             NOGEN DAS
             S/O LT. NAW RAM DAS, R/O VILL- HATAPARA, P.S.-BARPETA ROAD, DIST-
             BARPETA


             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

14.02.2025 (S.K. Medhi, J)

This is an appeal preferred from Jail against the judgment dated 13.05.2024 passed by Addl. Sessions Judge-cum-Special Judge (POCSO), Barpeta, Assam in Special (POCSO) case no. 134 of 2022. R.I. for 20 (twenty) Page No.# 2/2

years for committing the offence u/s 6 of POCSO Act and also to pay a fine of Rs. 5,000/- only, i/d to undergo S.I. for another period of 6 months.

Admit.

Call for the records.

Since Shri K. Baishya, 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 Santanu Chakraborty, 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