Haider Ali @ Sailen Barman vs The State Of Assam
2025 Latest Caselaw 120 Gua

Gauhati High Court

Haider Ali @ Sailen Barman vs The State Of Assam on 2 May, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                      Page No.# 1/2

GAHC010065812025




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

                                 Case No. : CRL.A(J)/40/2025

            HAIDER ALI @ SAILEN BARMAN
            S/O- MEGHNATH BARMAN, R/O- VILL- BOLAIKHAMAR SIGRI, PS-
            LAKHIPUR, PO- BADALMARI, DIST- GOALPARA, ASSAM, PIN- 783129



            VERSUS

            THE STATE OF ASSAM
            REP BY THE PP, ASSAM

            2:CHAIBHANU BIBI
            W/O. MIYARUDDIN SEIKH
             R/O. VILL.- TUKURA PART II
             BHIMAJULI MUSLIMPARA
             P/S. AGIA
             P/O. TUKURA
             DIST. GOALPARA
            ASSAM
             PIN-783126

Advocate for the Petitioner   : , FOR LEGAL AID,MR. B K SEN

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
              HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                           ORDER

02.05.2025 Page No.# 2/2

(S.K. Medhi, J.)

Heard Shri BK Sen, learned Legal Aid Counsel for the appellant, who has preferred this appeal under Section 415 of the BNSS, 2023 against the judgment and order dated 21.01.2025 passed by the learned Special Judge, Goalpara in Special (P) Case No.65/2021 under Sections 363/376 Indian Penal Code read with Section 6 of POCSO Act arising out of Agia P.S. Case No. 163/2021 under Section 363 Indian Penal Code read with Section 84 of Juvenile Justice Act and read with 4 of POCSO Act.

2. Admit.

3. Call for the records.

4. Ms. S. Jahan, learned Additional Public Prosecutor, Assam accepts notice on behalf of the respondent no. 1.

5. Let steps for service of notice upon the respondent no. 2 be taken by the appellant which is to be routed through the Office of the learned PP, Assam within two working days.

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

                            JUDGE                    JUDGE



Comparing Assistant