Md Jakir Ali vs The State Of Assam And Anr
2025 Latest Caselaw 5668 Gua

Gauhati High Court

Md Jakir Ali vs The State Of Assam And Anr on 24 June, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                            Page No. 1/3

GAHC010214412024




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

                                Case No. : CRL.A(J)/78/2025

            MD JAKIR ALI
            S/O MD. ISMILE ALI, VILLAGE HIJUGURI, P.S. TINSUKIA, DISTRICT
            TINSUKIA, ASSAM

            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PP ASSAM

            2:ROBINA KHATOON
             D/O MD. JAKIR ALI
             R/O- HIJUBARI
             P.S. TINSUKIA
             DISTRICT TINSUKIA
            ASSAM

Advocate for the Petitioner   : MS. N CHOUDHURY,

Advocate for the Respondent : PP, ASSAM,




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                           ORDER

Date : 24.06.2025 [Manish Choudhury, J.]

Heard Ms. N. Choudhury, learned Legal Aid Counsel for the appellant and Ms. S.H.

Bora, learned Additional Public Prosecutor for the respondent no. 1, State of Assam.

2. This criminal appeal under Section 415[2], Bharatiya Nagarik Suraksha Sanhita [BNSS], 2023 is preferred against a Judgment and Order dated 26.06.2024 passed by the Court of learned Special Judge [POCSO], Tinsukia ['the Special Court', for short] in POCSO Case no. 60/2023. By the Judgment and Order dated 26.06.2024, the learned Special Court has found the appellant guilty for the offence under Section 6 of the Protection of Children from Sexual Offences [POCSO] Act, 2012 and he has been sentenced to undergo imprisonment for life and to pay a fine of Rs. 10,000/-, with default stipulation.

3. We have gone through the contents of the memo of the criminal appeal.

4. The criminal appeal is admitted for hearing.

5. The case records of POCSO Case no. 60/2023 be called for.

6. Issue notice, returnable in 4 [four] weeks.

7. As Ms. Bora has appeared and accepted notice in respect of the respondent no. 1, issuance of formal notice in respect of the said respondent stands dispensed with. The learned counsel for the appellant shall serve a copy of the memo of appeal along with annexures, to Ms. Bora within 3 [three] working days from today.

8. The appellant shall take steps for service of notice upon the respondent no. 2/informant in terms of the Practice Direction laid down in the Notification no. 17 dated 15.03.2024.

9. The learned Additional Public Prosecutor shall obtain a report from the Officer In- Charge, Tinsukia Police Station as regards the service of notice upon the respondent no. 2- informant and place the same before the Court on or before the returnable date.

10. List the case after 4 [four] weeks.

                                            JUDGE     JUDGE




Comparing Assistant