Sukur Ali vs The State Of Assam
2025 Latest Caselaw 7891 Gua

Gauhati High Court

Sukur Ali vs The State Of Assam on 17 October, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                      Page No.# 1/2

GAHC010030182025




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

                                Case No. : Crl.A./359/2025

           SUKUR ALI
           S/O - MD JAKIR HUSSAIN
           R/O - VILL - PUB PATHAR GHAT SONABARI
           P.O. - SYAMTILLA
           P.S. - DHULA
           DIST -DARRANG, ASSAM



           VERSUS

           THE STATE OF ASSAM
           REP BY THE PP ASSAM

           2:SHAHIDA BEGUM
            W/O - SADDAM MIYA
           PRESENT ADD - KHANKA HOUSEFED
           P.S. - HATIGAON
            GUWAHATI - 781038
           DIST - KAMRUP(M)
           ASSAM
           PERMANENT ADD - VILL - CHENGA BANDALI RESERVE
           P.S. - TARABARI
           DIST - BARPETA
           ASSAM
           PIN - 78130

Advocate for the Petitioner : MR SHARBESH ALI AHMED, A. KHANAM,C S
KAMTHONG,MR. F A AHMED,MR. S A AHMED

Advocate for the Respondent : PP, ASSAM,
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                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                  HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                            ORDER

17.10.2025 (M. Zothankhuma, J)

Heard Mr. S.A. Ahmed, learned counsel for the appellant, who submits that the appellant has been convicted under Section 6 of the POCSO Act vide judgment dated 30.11.2024, passed by the Court of the learned Addl. Sessions Judge-cum-Special Judge (POCSO), Kamrup(M), Guwahati in Sessions (Special) Case No.219/2023 arising out of Hatigaon P.S. Case No.257/2023.

2. Admit the appeal.

3. Call for the TCR.

4. Ms. B. Bhuyan, learned Addl. P.P. appears for the State.

5. As can be seen from the order dated 03.09.2025 passed in the disposed of I.A. (Crl.) No.335/2025, notice has been served upon the informant.

6. Accordingly, no fresh notice needs be served in the present appeal.

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

                         JUDGE                              JUDGE




Comparing Assistant