Srikant Baishnav vs The State Of Assam
2025 Latest Caselaw 4350 Gua

Gauhati High Court

Srikant Baishnav vs The State Of Assam on 21 March, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                             Page No.# 1/2

GAHC010052622025




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

                               Case No. : CRL.A(J)/32/2025

           SRIKANT BAISHNAV
           S/O LT. KHETRA BAISHNAV, R/O VILL- DAKHIN KALAHBHANGA, P.S.-
           BARPETA ROAD, DIST-BARPETA


           VERSUS

           THE STATE OF ASSAM
           REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM


Advocate for the Petitioner : X,
Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                   HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                           ORDER

21-03-2025 (S. K. Medhi, J) This is an appeal preferred from Jail against the judgment and order dated 04.02.2025 passed by the learned Addl. Sessions Judge, Barpeta in Special (POCSO) Case No. 154/2023. RI for 20 years for committing the offence u/s-6 of POCSO Act & also to pay a fine of Rs.10,000/- i/d, to undergo period of 1 year.

Admit.

Call for the records.

Page No.# 2/2

Shri K. Baishya, learned Addl. PP, Assam appears and accepts notice on behalf of State respondent.

Let steps for service of notice upon the informant/victim be taken by the Registry which is to be routed through the office of the learned PP, Assam within 2 (two) working days.

Since this appeal is preferred from Jail, we appoint, Shri Neelanjan Deka, learned Amicus Curiae to appear on behalf of the appellant.

List after 6 (six) weeks along with receipt of records as well as to enable the learned APP to obtain instructions regarding service of notice upon the informant/victim.

The name of the appointed Amicus Curiae be reflected in the Cause list and let all the relevant documents be served upon him.

                                        JUDGE                            JUDGE



Comparing Assistant