Raja Rabi Das vs The State Of Assam
2025 Latest Caselaw 597 Gua

Gauhati High Court

Raja Rabi Das vs The State Of Assam on 15 May, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                            Page No.# 1/2

GAHC010137982020




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

                                 Case No. : CRL.A(J)/66/2020

            RAJA RABI DAS
            R.K. ROAD, METOR-PATTY P.S. NAGAON, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MR N J DAS, AMICUS CURIAE,

Advocate for the Respondent : PP, ASSAM,




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY
                    HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                           ORDER

Date : --15.05.2025 [M. Choudhury, J]

The learned Amicus Curiae appointed to represent the appellant is found absent today on call. Ms. B. Bhuyan, learned Senior Counsel & Additional Public Prosecutor for the respondent no. 1, State of Assam is present.

The appeal is from a Judgment & Order of conviction and sentence under Section 6 of the POCSO Act.

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In view of the Practice Directions laid down by Notification no. 17 dated 15.03.2024, we deem it proper, in the interest of justice, to appoint Ms. Meghali Barman, learned Legal Aid Counsel, from the Panel of Legal Aid Counsel to represent the respondent no. 2 in this appeal.

The Registry to furnish a copy of the paper book to Ms. Barman, learned Legal Aid Counsel appointed to the respondent no. 2.

List the appeal on 09.06.2025.

                                                     JUDGE                  JUDGE



Comparing Assistant