Dulal Saikia vs The State Of Assam
2025 Latest Caselaw 3385 Gua

Gauhati High Court

Dulal Saikia vs The State Of Assam on 21 February, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                         Page No.# 1/2

GAHC010008122025




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

                                     Case No. : CRL.A(J)/3/2025

             DULAL SAIKIA
             S/O LT. TANKESWAR SAIKIA, VILL- THIYA ATI KALIA GOSAIN THAN, P.S.-
             TEZPUR, DIST-SONITPUR



             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

21.02.2025 (S.K. Medhi, J)

This is an appeal preferred from Jail against the judgment dated 04.11.2024 to undergo (i) RI for 20 years and fine of Rs.20,000/- i/d to R.I. for 6 months u/s 6 of POCSO Act. (ii) R.I. for 10 years and fine of Rs.10,000/- i/d to Page No.# 2/2

R.I. for 3 months u/s 366 IPC.

Admit.

Call for the records.

Since Ms. S.H. Bora, 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 Atal Tewari, 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