Nayan Das vs The State Of Assam
2025 Latest Caselaw 5165 Gua

Gauhati High Court

Nayan Das vs The State Of Assam on 30 May, 2025

                                                                            Page No.# 1/2

GAHC010077572025




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

                               Case No. : Bail Appln./1121/2025

            NAYAN DAS
            S/O- LATE JAYDEV DAS,
            R/O- KALAMATI PATHAR ( ANTAIBARI ROUMARI), P.S- SALBARI, DIST-
            BAKSA, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REP BY PP ASSAM

            2:SMT PHULE BASUMATARY
            W/O- RABIN BASUMATARY
             R/O- VILLAGE ANTHAIBARI
             KALAMATI PATHAR
             P.S SALBARI

            BAKSA
            ASSA

Advocate for the Petitioner   : MR. J HATIMURIA, MR. N M DAS,MR. M KALITA

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                     HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                           ORDER

Date : 30.05.2025 Page No.# 2/2

Heard Mr. M Kalita, learned counsel for the petitioner. Also heard Mr. K Baishya, learned Additional Public Prosecutor for the State of Assam.

As required under the rules of Hon'ble Gauhati High Court which was inserted in pursuant to a decision of the Hon'ble Gauhati High Court passed in judgment Dipak Nayak vs. State of Assam delivered in Crl.A.(J)./40/2022, it is mandated that the victim or her guardian shall be served with a copy of the petition in P.O.C.S.O matters.

Mr. K Baishya, learned Additional Public Prosecutor for the State of Assam will take instruction within a week from today as to whether the service is complete upon the victim or the guardian.

Let the matter come up on 10.06.2025.

In the meantime, Mr. K Baishya, learned Additional Public Prosecutor for the State of Assam will place the instructions.

JUDGE

Comparing Assistant