Madhab Saikia vs The State Of Assam
2025 Latest Caselaw 1056 Gua

Gauhati High Court

Madhab Saikia vs The State Of Assam on 15 July, 2025

Author: Manash Ranjan Pathak

Bench: Manash Ranjan Pathak

                                                                         Page No.# 1/2

GAHC010029322021




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

                                 Case No. : CRL.A(J)/13/2021

            MADHAB SAIKIA
            S/O. SRI GAKUL SAIKIA, R/O. DHEKIAKHOWA, P.S. TEOK, DIST. JORHAT.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MR. B BHAGAWATI, AMICUS CURIAE,

Advocate for the Respondent : PP, ASSAM,

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BEFORE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

15/07/2025

This criminal appeal by the convicted accused appellant under the POCSO Act against the judgment dated 30.06.2020 passed by the learned Special Judge, Jorhat was admitted on 02.03.2021.

2. It is seen that the paper book have already been prepared and the copies of it have been served upon the counsels for the parties.

3. It is also seen that the informant/respondent No. 2 have already received the notice of this appeal on 30.09.2021, but has not entered appearance in the matter.

4. In view of the above, Shri Debarshi Kumar Bhattacharyya, learned Amicus Curiae as notified vide Notification No. 80 dated 03.12.2024 of this High Court be appointed as Amicus Curiae for the respondent No. 2/informant of the case.

5. Registry shall reflect the name of Shri Debarshi Kumar Bhattacharyya, learned Amicus Curiae for the informant/respondent No. 2 in the cause list against this item.

6. Registry shall also furnish a copy of the paper book of this criminal appeal to Shri Debarshi Kumar Bhattacharyya, learned Amicus Curiae for the informant/respondent No. 2, obtaining necessary acknowledgment from him in that regard.

7. Shri Debarshi Kumar Bhattacharyya, learned Amicus Curiae is allowed to inspect the relevant records of Special Case No. 61/2018 in presence of the learned Additional Public Prosecutor, Assam.

8. List this matter for hearing on 31.07.2025.

JUDGE

Comparing Assistant