Sri Jayanta Dey vs State Of Assam And Others
2025 Latest Caselaw 5726 Gua

Gauhati High Court

Sri Jayanta Dey vs State Of Assam And Others on 25 June, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                            Page No.# 1/2

GAHC010070322025




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

                               Case No. : CRL.A(J)/83/2025

           SRI JAYANTA DEY
           S/O- LATE BABUL CHANDRA DEY, R/O- BALUGADA SABJIBARI, PS-
           TINSUKIA, DIST- TINSUKIA, ASSAM

           VERSUS

           STATE OF ASSAM AND OTHERS
           REPRESENTED BY THE PP, ASSAM

           2:MISS ANJALI DEY
           W/O SHRI JAYANTA DEY R/O BALUGADA SABJIBARI
            PS TINSUKIA DISTRICT TINSUKIA
           ASSAM PIN 78612

Advocate for the Petitioner : NIRMALA CHOUDHURY,
Advocate for the Respondent : PP, ASSAM,

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

                                        ORDER

25.06.2025 [Manish Choudhury, J]

This Criminal Appeal under Section 415[2], Bharatiya Nagarik Suraksha Sanhita [BNSS] is preferred against a Judgment and Order dated 26.12.2024 passed by the Court of learned Additional Sessions Judge -cum- Special Judge, POCSO, Tinsukia in POCSO Case no. 57/2019. By the Judgment and Order dated 26.12.2024, the appellant has been convicted for the offence under Section 6 of the POCSO Act and he has been sentenced to undergo Page No.# 2/2

imprisonment for life and to pay a fine of Rs. 20,000/-.

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

3. The criminal appeal is admitted for hearing.

4. The case records of POCSO Case no. 57/2019 be called for.

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

6. As Ms. S.H. Bora has appeared and accepted notice in respect of the respondent no. 1, issuance of formal notice in respect of the respondent no. 1 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.

7. 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.

8. 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 the returnable date.

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

10. The name of Ms. Nirmola Choudhury, learned Legal Aid Counsel is to be reflected in the appellant side in the Cause-List.

                                                JUDGE                               JUDGE

Comparing Assistant