Md Ahmed Ali vs The State Of Assam And Anr
2025 Latest Caselaw 2167 Gua

Gauhati High Court

Md Ahmed Ali vs The State Of Assam And Anr on 22 January, 2025

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                          Page No.# 1/3

GAHC010251482024




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

                               Case No. : Bail Appln./3665/2024

            MD AHMED ALI
            S/O LT. ALI HUSSAIN
            R/O VILL- BARSAL, PALAHGURI
            P.S. JAGIROAD,
            DIST. MORIGAON, ASSAM



            VERSUS

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

            2:SRI SANTANU PATAR
             S/O LATE LOKO PATAR
            R/O GUVA
             JAGIROAD

            P.S. JAGIROAD

            DIST. MORIGAON
            ASSA

Advocate for the Petitioner   : MS. S K NARGIS, MS N SULTANA,MS S BEGUM

Advocate for the Respondent : PP, ASSAM,
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                                BEFORE
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                    ORDER

22.01.2025

Heard Ms. S.K. Nargis, learned counsel for the petitioner as well as Mr. K. Baishya, learned Additional Public Prosecutor appearing for the State respondent No.1.

Call for case diary of Jagiroad PS Case No. 151/2024 U/S 87/64(2)(m) B.N.S R/W Sec.6 of the Protection of Children from Sexual Offences Act,2012 along with statement of the victim recorded under Section 164 Cr.P.C.

As Mr. K. Baishya, learned Additional Public Prosecutor has entered appearance on behalf of the State respondent No.1, a copy of the petition along with the documents annexed thereto be furnished to him during the course of the day.

Issue notice upon the respondent No.2.

The present application is arising out of the POCSO Act, accordingly, in view of the above facts and in terms of the judgment of this Court passed in Dipak Nayak vs. State of Assam [Criminal Appeal(J) 40/2022], notice be issued to the victim/guardian of the victim/informant through the O.C., of concerned Police Station.

The petitioner shall submit a copy of the petition to the Registry of this Court, who shall furnish the same to the learned Additional Public Prosecutor. The learned Additional Public Prosecutor shall thereafter forward the same to Page No.# 3/3

the O.C. of concerned P.S., who shall serve the same to the victim/guardian of the victim/informant. The O.C. of concerned P.S. shall thereafter give a report of service of the petition/notice to this Court.

List the matter after 2 (two) weeks.

JUDGE

Comparing Assistant