Md Ramjan Ali Alias Mohammed Ali vs The State Of Assam
2025 Latest Caselaw 1420 Gua

Gauhati High Court

Md Ramjan Ali Alias Mohammed Ali vs The State Of Assam on 23 July, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

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

                                  Case No. : Crl.A./202/2025

            MD RAMJAN ALI ALIAS MOHAMMED ALI
            S/O - LT IMAN ALI
            R/O - VILL - TITATOLA W/NO. 3
            PS - LAHARIGHAT
            DIST - MORIGAON, ASSAM

            VERSUS

            THE STATE OF ASSAM
            REP BY THE PP, ASSAM

            2:TARA BANU
             W/O- HUSSAIN ALI
             R/O- VILLAGE - TITATOLA W/NO 3
            P.S - LAHARLGHAT
             DISTRICT - MORIGAON
            ASSAM

Advocate for the Petitioner   : NAZMIN SULTANA, A SAHA,MR F H LASKAR (2),MS S
BEGUM,MS. S K NARGIS

Advocate for the Respondent : PP, ASSAM,




                                    BEFORE
                   HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                      HONOURABLE MR. JUSTICE KARDAK ETE

                                           ORDER

23-07-2025 (S. K. Medhi, J) Heard Shri A. Saha, learned Counsel for the appellant, who has preferred Page No.# 2/2

this appeal under Section 415(2) of the BNSS, 2023 against the judgment and order dated 04.12.2024 passed by the learned Addl. Sessions Judge-cum- Special (POCSO), Morigaon in POCSO Case No. 232/2023, whereby the accused appellant was convicted and sentenced to undergo rigorous imprisonment for 20 years with fine of Rs.20,000/-, in default RI for another 6 months u/s 6 of POCSO Act.

Admit.

Call for the records.

Shri R. R. Kaushik, learned Addl. PP, Assam accepts notice on behalf of respondent no. 1.

Let steps be taken for service of notice upon the respondent no. 2 in the manner prescribed which is to be routed through the Office of the learned PP, Assam within 3 (three) days.

List after 6 (six) weeks along with the service report as well as report on receipt of records.

                                     JUDGE                    JUDGE




Comparing Assistant