Durlov Dutta Alias Jaan vs The State Of Assam And Anr
2025 Latest Caselaw 8840 Gua

Gauhati High Court

Durlov Dutta Alias Jaan vs The State Of Assam And Anr on 24 November, 2025

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GAHC010219852025




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



                          Case No.: I.A.(Crl.)/1256/2025

         DURLOV DUTTA ALIAS JAAN
         S/O SRI PRABIN DUTTA
         R/O PURONI KAMARGAON
         P.S. KAMARGAON
         DIST. GOLAGHAT
         ASSAM
         PIN 785619


          VERSUS

         THE STATE OF ASSAM AND ANR
         REP BY THE PP ASSAM

         2:SMT. JUNMONI DUTTA

         W/O SRI TAPAN DUTTA
         R/O PURONI KAMARGAON
         P.S. KAMARGAON
         DIST. GOLAGHAT
         ASSAM
         PIN 785619
         ------------
         Advocate for : MR R SENSUA
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR
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                                    BEFORE
                      HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                      ORDER

24.11.2025

Heard Mr. G. Kaushik, learned counsel for the applicant and Mr. K.K. Parashar, learned Addl. Public Prosecutor for the State respondent.

This is an application filed under Section 430 of the BNSS, 2023, for suspension of sentence and for allowing the applicant to go on bail in connection with the Judgment & Order dated 19.07.2025 passed by the learned Special Judge (POCSO), Golaghat in Special POCSO Case No. 1/2023, by which the applicant was convicted under Section 10 of the POCSO Act and was sentenced to undergo Rigorous Imprisonment for 5 years with fine and default stipulation.

The applicant to take steps for service of notice upon respondent No. 2 as per the prevailing notification.

Further, the prayer made in the said application be considered on service of notice as well as on receipt of the Trial Court Record.

List this matter after 2 (two) weeks.

JUDGE

Comparing Assistant