Rumid Ali vs The State Of Assam
2025 Latest Caselaw 7744 Gua

Gauhati High Court

Rumid Ali vs The State Of Assam on 13 October, 2025

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GAHC010216522025




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

                                  Case No. : Crl.A./379/2025

            RUMID ALI
            S/O. LT. TAPAJUL HUSSAIN, R/O. SAMAGURI GAON, P/S. AMGURI, DIST.
            SIVASAGAR, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY THE PP, ASSAM

            2:NITU GOGOI
             S/O. SRI SONADHAR GOGOI
             R/O. BELIMUKHIA DIBRUAL GAON
             P/S. AMGURI
             DIST. SIVASAGAR
            ASSAM
             PIN-78566

Advocate for the Petitioner   : MR. N MAHAJAN, MR. D BORA,MR. P K DAS,MR. A
CHAUDHURY

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                     HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                           ORDER

13.10.2025

Heard Mr. D. Bora, learned counsel appearing for the appellant. Also heard Page No.# 2/2

Mr. K.K. Parashar, learned Addl. Public Prosecutor for the State.

This is an appeal filed under Section 450(2) of the BNSS, 2023 by which

the appellant had challenged the Judgment and Order dated 16.08.2025 passed

by the learned Additional Session Judge - cum - Special Judge (POCSO),

Sivasagar in POCSO Case No. 26/2019.

By the said Judgment and Order, the appellant was convicted under

Section 354(A) of the IPC read with Section 10 of the POCSO Act and was

sentence to undergo RI for a period of five (5) years with fine and default

stipulation and under Section 10 of the POCSO Act.

Since the instant matter relates to an offence under the POCSO Act, it is

mandatory that the victim/or her guardian may be served with a notice.

As such, the appellant may take steps for service of notice upon the

informant i.e., respondent No. 2, the father of the victim through the office of

the P.P. as required under the law.

Admit the appeal.

Call for the records.

List the matter after three (3) weeks.

JUDGE

Comparing Assistant