Rumpi Biswas vs Biplojit Roy
2025 Latest Caselaw 3789 Gua

Gauhati High Court

Rumpi Biswas vs Biplojit Roy on 5 March, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                          Page No.# 1/2

GAHC010024362025




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

                                  Case No. : Crl.A./50/2025

            RUMPI BISWAS
            W/O. SRI BIPLOB BISWAS, R/O. VILL.- RONGGHAR PART-II, P/O.
            BHANGARPAR, P/S. BORKHOLA, DIST. CACHAR, ASSAM, PIN-788117.



            VERSUS

            BIPLOJIT ROY
            S/O. SRI BENU ROY, C/O. SRI BINOD ROY, VILL.- RANGGHAR PART II, P/O.
            BHANGARPAR, P/S. BORKHOLA, DIST. CACHAR, ASSAM, PIN-788117.

            2:THE STATE OF ASSAM
             REPRESENTED BY THE PUBLIC PROSECUTOR
            ASSA

Advocate for the Petitioner   : MR. S D PURKAYASTHA, MS S.S.BORA

Advocate for the Respondent : ,




                                    BEFORE
                   HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                        HONOURABLE MR. JUSTICE K. SEMA

                                          ORDER

05-03-2025 (S. K. Medhi, J) Heard Shri S. D. Purkayastha, learned Counsel for the appellant, who has preferred this appeal under Section 413 of the BNSS, 2023 (corresponding to Page No.# 2/2

the old Section 372 of Criminal Procedure Code, 1973) against the judgment and order dated 03.12.2024 passed by the learned Special Judge (POCSO), Cachar, Silchar in Special (POCSO) Case No. 15/2024, acquitting the accused person from the charge of offence punishable under Section 366 of IPC and Section 6 of POCSO Act, 2012.

Admit.

Call for the records.

Ms. A. Begum, learned Addl. PP, Assam accepts notice on behalf of respondent no. 2.

Let steps be taken for service of notice upon the respondent no. 1 which is to be routed through the Office of the learned PP, Assam within 2 (two) days. List after 6 (six) weeks along with the service report as well as report on receipt of records.

                                     JUDGE                      JUDGE




Comparing Assistant