Zulfaqarul Islam @ Julfakrul Islam vs The State Of Assam And Anr
2025 Latest Caselaw 1135 Gua

Gauhati High Court

Zulfaqarul Islam @ Julfakrul Islam vs The State Of Assam And Anr on 18 July, 2025

Author: Manash Ranjan Pathak

Bench: Manash Ranjan Pathak

                                                                         Page No.# 1/3

GAHC010271982022




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

                                  Case No. : I.A.(Crl.)/18/2023

            ZULFAQARUL ISLAM @ JULFAKRUL ISLAM
            S/O LATE ABUL KASEM, VILL.- NO. 1 THEKERABARI, P.S.- DHOLA, DIST.-
            DARRANG, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE LEARNED P.P.

            2:SULTANA BEGUM
            W/O ISRAFUL HUSSAIN

            R/O NOTBOMA
            HOUSEFED
            HOUSE NO. 14
            MILAN PATH

            P.S.- HATIGAON

            DIST.- KAMRUP (METRO)
            ASSAM
            PIN- 781038

Advocate for the Petitioner   : MR J HUSSAIN, MR. L HUSSAIN

Advocate for the Respondent : PP, ASSAM,




             Linked Case : Crl.A./5/2023
                                                                              Page No.# 2/3


           ZULFAQARUL ISLAM @ JULFAKRUL ISLAM
           S/O LATE ABUL KASEM

           VILL.- NO. 1 THEKERABARI

           P.S.- DHOLA

           DIST.- DARRANG
           ASSAM.


            VERSUS

           THE STATE OF ASSAM AND ANR.
           REP. BY THE LEARNED P.P.

           2:SULTANA BEGUM
           W/O ISRAFUL HUSSAIN

           R/O NOTBOMA
           HOUSEFED
           HOUSE NO. 14
           MILAN PATH

           P.S.- HATIGAON

           DIST.- KAMRUP (METRO)
           ASSAM
           PIN- 781038.
           ------------
           Advocate for : MR J HUSSAIN
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                       BEFORE
          HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

                                        ORDER

18-07-2025

The applicant as appellant filed the connected Criminal Appeal being convicted under Section 8 of the POCSO Act and to undergo Rigorous Imprisonment for three years with fine of Rs.10,000/- in terms of the judgment and order dated 30.11.2022 passed by the learned Page No.# 3/3

Special Judge (POCSO)-cum-Additional Sessions Judge, Kamrup (Metro), Guwahati in Sessions Case No. 129/2017.

From the office note dated 26.03.2025, it is seen that the respondent No.2/informant has received the notice, however, she has not entered appearance in this matter.

In view of the above, Ms. Priyanki Das, learned Amicus Curiae as notified vide Notification No. 80 dated 03.12.2024 of this High Court be appointed as Amicus Curiae for the informant/respondent No.2 of the case.

Registry shall reflect the name of Ms. Priyanki Das, learned Amicus Curiae for the respondent No.2/informant in the cause list against this item.

Registry shall also furnish a copy of the Memo of Appeal to Ms. Priyanki Das, learned Amicus Curiae for the respondent No.2/informant obtaining necessary acknowledgement from her in that regard.

List these matters on 29.07.2025.

JUDGE

Comparing Assistant