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Page No.# 1/2 vs The State Of Assam And Anr
2025 Latest Caselaw 5115 Gua

Citation : 2025 Latest Caselaw 5115 Gua
Judgement Date : 29 May, 2025

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And Anr on 29 May, 2025

                                                                           Page No.# 1/2

GAHC010009542025




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

                                 Case No. : Crl.A./194/2025

            RAJEEV SURANA AND ANR.
            S/O. SRI BAHADUR SINGH SURANA, G.M TOWER, M.S ROAD, FANCY
            BAZAR, P/S. PAN BAZAR, GUWAHATI-781001.

            2: KHYATI SURANA
             D/O. RAJEEV SURANA
             REP. BY HER FATHER SRI REJEEV SURANA
             G.M TOWER
             M.S ROAD
             FANCY BAZAR
             P/S. PAN BAZAR
             GUWAHATI-781001

            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE PP, ASSAM.

            2:DHRUBA NARAYAN SINHA
             S/O. LT. RAM JUGAL SINGH
             R/O. CHATRIBARI
             P/S. PALTAN BAZAR
             DIST. KAMRUP (M)
            ASSAM

Advocate for the Petitioner   : MR H BETALA, P K KHAKHOLIA,S BORO

Advocate for the Respondent : PP, ASSAM,
                                                                                    Page No.# 2/2

                                            BEFORE
                     HON'BLE MR. JUSTICE KAUSHIK GOSWAMI
                                              ORDER

29.05.2025

Heard Mr. K. Agarwal, learned Senior Counsel assisted by Mr. H. Betala, learned counsel for the appellants. Also heard Mr. B. Sarma, learned Addl. Public Prosecutor for the State.

This appeal is directed against the Judgment and Order dated 30.11.2024 passed in Sessions Special Case No. 157/2020 (All Woman PS Case No. 146/2019) whereby the accused/respondent No. 2 was acquitted.

Admit.

Issue notice.

Mr. B. Sarma, learned Addl. Public Prosecutor accepts notice on behalf of respondent No. 1.

Steps by registered post with A/D in respect of respondent No. 2.

Call for the case record from the Court of Addl. Sessions Judge-cum-Special Judge, POCSO, Kamrup (M), Guwahati in Sessions Case No. 157/2020.

List the matter after four weeks on a date to be fixed by the Registry.

JUDGE

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