Prabash Doley @ Sri Prabhas Doley vs The State Of Assam And Anr
2025 Latest Caselaw 7919 Gua

Gauhati High Court

Prabash Doley @ Sri Prabhas Doley vs The State Of Assam And Anr on 22 October, 2025

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GAHC010228112025




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

                             Case No. : Bail Appln./3377/2025

           PRABASH DOLEY @ SRI PRABHAS DOLEY
           S/O BOKUL DOLEY, R/O VIL - TANDANG MISSING GAON, P.S. BOGINADI,
           PIN - 787032, DISTRICT - LAKHIMPUR, ASSAM.



           VERSUS

           THE STATE OF ASSAM AND ANR
           REPRESENTED BY P.P. ASSAM

           2:PUNYA PEGU
            S/O LATE UTIRAM PEGU
            R/O VILL - KARAKANI
            P.S. - BOGINADI
            DISTRICT - LAKHIMPUR
           ASSA

Advocate for the Petitioner : MS. S G BARUAH, MS C SAIKIA,MR. S. RONGPI,MR. B
BORGOHAIN,MR B SAIKIA,MR. S NEOG

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                      HONOURABLE MR. JUSTICE PRANJAL DAS

                                           ORDER

Date : 22.10.2025

Heard Ms. S.G. Baruah, learned counsel for the petitioner. Also heard Mr. P. Page No.# 2/2

Barthakur, learned Additional Public Prosecutor for the State. The learned counsel for the petitioner is directed to take step for service of notice to the respondent No. 2.

The present application has arisen out of the POCSO Act; accordingly, in view of the judgment of this Court passed in Dipak Nayak vs. State of Assam [Criminal Appeal(J) 40/2022], notice be issued to the victim/guardian of the victim/informant through the O.C., concerned Police Station. The petitioner shall submit a copy of the petition to the Registry of this Court, who shall furnish the same to the learned Additional Public Prosecutor. The learned Additional Public Prosecutor shall thereafter forward the same to the O.C. concerned P.S., who shall serve the same to the victim/guardian of the victim/informant. The O.C. concerned P.S. shall thereafter give a report of service of the petition/notice to this Court. No formal notice required to be served upon the respondent No.1 as because Mr. Barthakur, Addl.P.P. has entered appearance. Extra copy of the petition shall be provided to Mr. Barthakur. Call for the scanned copy of case diary along with charge sheet and deposition, if any, pertaining to Special (POCSO) Case No. 130/2025, pending before the Special Judge (POCSO), Lakhimpur, North Lakhimpur. The Registry shall procure the same.

List on 04.11.2025.

JUDGE

Comparing Assistant