Johnsing Engti Kathar @S Jackson Kathar vs The State Of Assam And Anr
2025 Latest Caselaw 8779 Gua

Gauhati High Court

Johnsing Engti Kathar @S Jackson Kathar vs The State Of Assam And Anr on 21 November, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                          Page No.# 1/3

GAHC010241992025




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

                                 Case No. : I.A.(Crl.)/1248/2025

            JOHNSING ENGTI KATHAR @S JACKSON KATHAR
            S/O. SRI. JOYSING ENGTI KATHAR, R/O. VILL.- BIRLA GATE, ENGTI GAON,
            P/S. DIPHU, DIST. KARBI ANGLONG, ASSAM, PIN-782460



            VERSUS

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

            2:SMTI. ISHTA TERANGPI
             D/O. INDRAJIT TERANGPI
             R/O. VILL.- RONGNETHANG
             P/S. DIPHU
             DIST. KARBI ANGLONG
            ASSAM
             PIN-782460

Advocate for the Petitioner   : MR. A JAHID, MR ARJU IKBAL

Advocate for the Respondent : PP, ASSAM,




             Linked Case : ST.Rev./0/0

            JOHNSING ENGTI KATHAR ALIAS JACKSON KATHAR
            ASSAM


             VERSUS
                                                                           Page No.# 2/3


             THE STATE OF ASSAM
             REP BY PP ASSAM


             ------------
             Advocate for : A JAHID
             Advocate for : appearing for THE STATE OF ASSAM



                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                      HONOURABLE MR. JUSTICE KARDAK ETE

                                         ORDER

21.11.2025 (K.R. Surana, J) Heard Mr. A. Jahid, learned counsel for the applicant.

2. By filing this IA, the applicant who is the appellant in the connected appeal and convicted by the learned Special Judge, (POCSO), Karbi Anglong, Diphu by judgment and sentence dated 15.12.2023 passed in POCSO case no.7/2021 and sentencing him to undergo rigorous imprisonment for 20 years and to pay a fine of Rs.10,000/- with default stipulation under section 6 of the POCSO Act, has prayed for condoning the delay of 620 days beyond the period of limitation under section 5 of the Limitation Act.

3. Issue notice returnable on 07.01.2026.

4. Ms. B. Bhuyan, learned APP and senior counsel assisted by Ms. J. Saikia, learned counsel accepts notice for the respondent no.1.

5. The learned counsel for the applicant shall file written-up notice for service on the respondent no.2 indicating the next date as 07.01.2026. Upon Page No.# 3/3

receipt of steps, Registry shall issue notice to the respondent no.2 and hand it over to the office of the Public Prosecutor for onward service on respondent no.2 through the jurisdictional Diphu P.S. The Officer-in-Charge of Diphu Police Station is directed to serve notice on the respondent no.2 and return the service report to the Court through the Office of the Public Prosecutor, Gauhati High Court prior to the next date of listing.

6. In the notice, it shall also be indicated that in the event the respondent no.2 is unable to engage a learned counsel, he/she may apply before the Gauhati High Court Legal Aid Committee for being provided with a legal aid counsel. The Court also reserves right to appoint a legal aid counsel/Amicus Curiae on behalf of the respondent no.2, if so warranted.

7. List on 07.01.2026.

                                JUDGE                JUDGE



Comparing Assistant