Gauhati High Court
Jiten Bhumij vs The State Of Assam on 24 October, 2025
Author: Manish Choudhury
Bench: Manish Choudhury
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GAHC010152712025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : CRL.A(J)/96/2025
JITEN BHUMIJ
S/O- LATE SUK RAM BHUMIJ, VILL.- MADURALI, P.S. GINGIA, DIST.
BISWANATH, ASSAM
VERSUS
THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : X,
Advocate for the Respondent : PP, ASSAM,
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
HONOURABLE MRS. JUSTICE MITALI THAKURIA
ORDER
Date : --24.10.2025
[M. Choudhury, J]
This criminal appeal from jail is preferred against a Judgment and Order dated
22.05.2025 passed by the Court of learned Special Judge [POCSO], Biswanath, Biswanath
Chariali in Special [POCSO] Case no. 15/2024 ['the Trial Court', for short], which arose out of
Gingia Police Station Case no. 15/2024. By the Judgment and Order dated 22.05.2025, the
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accused-appellant has been convicted for the offences under Section 6, Section 16/17 of the
Protection of Children from Sexual Offences [POCSO] Act, 2012. For the offence under
Section 6 of the POCSO Act, the accused-appellant has been sentenced to undergo rigorous
imprisonment for 20 [twenty] years and to pay a fine of Rs. 15,000/-, in default of payment
of fine, to undergo further rigorous imprisonment for a period of three months.
2. We have gone through the contents of the memorandum of appeal.
3. The criminal appeal is admitted for hearing.
4. The case records of Special [POSCO] Case no. 15/2024 be called for.
5. Issue notice, returnable in 4 [four] weeks.
6. As Ms. Begum, learned Additional Public Prosecutor, Assam has appeared and accepted
notice on behalf of the respondent State of Assam, issuance of formal notice in respect of the
said respondent stands dispensed with. The learned counsel for the accused-appellant shall
furnish an extra copy of the memo of appeal along with annexures, to Ms. Begum within 3
[three] working days from today.
7. Necessary steps for service of notice upon the victim/guardian/support person as the
respondent no. 2 shall be taken in terms of the Practice Direction laid down in the Notification
no. 17 dated 15.03.2024.
8. The learned Additional Public Prosecutor is to obtain a report from the Officer In-
Charge of the Gingia Police Station as regards the service of notice upon the
victim/guardian/support person and place the same on record on or before the returnable
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date.
9. The Court deems it proper, in the interest of justice, to appoint Ms. Meghali Barman
from the Panel of Amici Curiae to represent the accused appellant in this appeal. Ms. Meghali
Barman, learned Amicus Curiae is to be informed accordingly.
10. List the appeal after 4 [four] weeks.
11. The name of Ms. Meghali Barman, learned Amicus Curiae is to be reflected in the
appellants' side in the Cause-List.
JUDGE JUDGE
Comparing Assistant
