Jeherul Hoque vs The State Of Assam And Anr
2025 Latest Caselaw 7763 Gua

Gauhati High Court

Jeherul Hoque vs The State Of Assam And Anr on 13 October, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                          Page No.# 1/2

GAHC010132602025




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

                                  Case No. : Crl.A./382/2025

            JEHERUL HOQUE
            S/O. NOIZUL HOQUE @ NEKIBAT ALI, VILL.- DANDUA, P/S. MORIGAON,
            DIST. MORIGAON, ASSAM



            VERSUS

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

            2:NAZMA BEGUM
            W/O. MD. YAR ALI
            VILL.- DANDUA MAZGAON
             P/S. MORIGAON
             DIST. MORIGAON
            ASSA

Advocate for the Petitioner   : MS A HUSSAIN, S AHMED,R BEGUM,H G DAISY,MR. J
AHMED

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                  HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                           ORDER

Date : --13.10.2025 (M. Zothankhuma, J) Page No.# 2/2

Heard Mr. J. Ahmed, the learned counsel for the appellant who submits that the judgment dated 05.06.2025 passed by the learned Additional Sessions Judge-cum-Special Judge (POCSO) Morigaon in POCSO Case No. 123 of 2024, arising out of Morigaon P.S. case No. 299 of 2023 by which the appellant has been convicted under Section 6 of the POCSO Act may be set aside.

3. Admit the appeal.

4. Call for the TCR.

5. Issue Notice returnable in 4 weeks.

6. Mr. R.R. Kaushik, the learned Additional Public Prosecutor accepts notice on behalf of the State.

7. The appellant shall furnish a soft copy of the appeal to the office of the Public Prosecutor who shall thereafter forward the same to the OC of the concerned police station for service of Notice to the respondent no. 2. Report shall thereafter be furnished by the OC of the concerned police station to the PP.

8. List the matter after 4 (four) weeks.

                                               JUDGE           JUDGE




Comparing Assistant