Abdus Samad Dewan vs The State Of Assam And Anr
2025 Latest Caselaw 1916 Gua

Gauhati High Court

Abdus Samad Dewan vs The State Of Assam And Anr on 10 January, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                         Page No.# 1/2

GAHC010003292025




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

                                  Case No. : Crl.A./10/2025

            ABDUS SAMAD DEWAN
            S/O. LATE ABUL HUSSAIN DEWAN, R/O. BHAIRAGURI, P/S. BARPETA, DIST.
            BARPETA, ASSAM.

            VERSUS

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

            2:RAJIB ALI
             S/O. FAIZE ALI
             R/O. HOUSE NO. 24
             DPLS ROAD
             HEDAYETPUR
             P/S. LATASIL
             DIST. KAMRUP (M)
            ASSAM
             PIN-781001

Advocate for the Petitioner   : MR A TEWARI, MR A TEWARI,MR T THAKURIA

Advocate for the Respondent : PP, ASSAM,


                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                           ORDER

10.01.2025 Heard Shri A. Tewari, learned Counsel for the appellant, who has preferred this appeal under Section 415 (2) of the Bharatiya Nagarik Suraksha Sanhita, Page No.# 2/2

2023 (BNSS) read with Section 374 (2) of the Code of Criminal Procedure, 1973 against the judgment and order dated 16.12.2024 passed by the learned Addl. Sessions Judge cum Special Judge, POCSO, Kamrup (M), Guwahati in Sessions (Spl) Case No. 216/2023 arising out of Latasil P.S. Case No. 183/2023 under Section 8 of POCSO Act.

Admit.

Call for the records.

Shri D. Das, 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.

JUDGE

Comparing Assistant