Md. Rajibul Hoque @ Raju @ Rajibul Hoque vs The State Of Assam And Anr
2026 Latest Caselaw 1087 Gua

Gauhati High Court

Md. Rajibul Hoque @ Raju @ Rajibul Hoque vs The State Of Assam And Anr on 11 February, 2026

Author: Nelson Sailo

Bench: Nelson Sailo

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GAHC010014382026




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

                                  Case No. : Crl.A./43/2026

            MD. RAJIBUL HOQUE @ RAJU @ RAJIBUL HOQUE
            S/O MD. SAMSUL HOQUE, VILL- KARAI BILAR PATHAR, P.O.- PACHIM
            CHAMARIA, P.S.- CHHAYGAON, DIST- KAMRUP, ASSAM, PIN-781136


            VERSUS


            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM


            2:BIKRAM SENAPATI
             S/O ROBIN SENAPATI
             R/O AMARAWATI
             BARAPUJIA
             P.O- BARAPUJIA
             P.S.- RAHA
             DIST- NAGAON
            ASSAM
             PIN-78210


Advocate for the Petitioner   : MR J HUSSAIN, MR L HUSSAIN,MR. F A HASSAN


Advocate for the Respondent : PP, ASSAM,
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                                 BEFORE
                     HONOURABLE MR. JUSTICE NELSON SAILO
                     HONOURABLE MR. JUSTICE PRANJAL DAS

                                       ORDER

11-02-2026 (Nelson Sailo, J)

Heard Mr. J Hussain, learned counsel for the appellant, who submits that the instant appeal is directed against the judgment and order dated 01.12.2025 passed by the learned Additional Sessions Judge cum Special Judge (POCSO), Morigaon in POCSO Case No. 141/2024 corresponding to Mikirbheta P.S. Case No. 121/2024 by which the appellant has been convicted under Section 6 of the POCSO Act and sentenced to undergo rigorous imprisonment for 20 (twenty) years and to pay a fine of Rs.15,000/- with a default clause.

Admit the appeal. Call for the Trial Court Records (TCR).

Issue notice to the State as well as the complainant.

Mr. RR Kaushik, learned Additional Public Prosecutor accepts notice on behalf of the State respondent.

Registry to furnish requisite papers to him within 2 (two) days. Also issue notice to the complainant through the office of the Additional Public Prosecutor, who shall in turn cause notice to the complainant through the Officer-In-Charge of the Police Station concerned.

Registry shall furnish the notice in the proper format to the office of the Additional Public Prosecutor within 3 (three) days whereafter notice shall be served to the complainant through the Officer-In-Charge of the Police Station concerned and the service report be returned back to this Court through the Page No.# 3/3

same office.

List the matter on receipt of the TCR.

                      JUDGE                    JUDGE



Comparing Assistant