Smti Leena Doley vs The State Of Assam And Othrs
2026 Latest Caselaw 1589 Gua

Gauhati High Court

Smti Leena Doley vs The State Of Assam And Othrs on 23 February, 2026

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                               Page No.# 1/3

GAHC010032782026




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

                         Case No. : WP(C)/912/2026

         SMTI LEENA DOLEY
         DAUGHTER OF LATE BIRENDRA KUMAR DOLEY, RESIDENT OF HOUSE
         NO. 54, BELTOLA COLLEGE ROAD, BANGAON, BELTOLA, GUWAHATI-
         781028, KAMRUP M, ASSAM.



         VERSUS

         THE STATE OF ASSAM AND OTHRS
         , REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
         ASSAM, DISPUR, GUWAHATI781006.

         2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
         ASSAM

          HOME POLITICAL DEPARTMENT
          DISPUR
          GUWAHATI-781006.

         3:THE LEGAL REMEMBRANCER AND COMMISSIONER AND SPECIAL
         SECRETARY TO THE GOVERNMENT OF ASSAM

          JUDICIAL DEPARTMENT
          DISPUR
          GUWAHATI- 781006..

         4:THE DISTRICT COMMISSIONER
          KARBI-ANGLONG
          DIPHU
          PIN782460
         ASSAM.

         5:THE SENIOR SUPERINTENDENT OF POLICE
                                                                        Page No.# 2/3

             KARBI-ANGLONG
             DIPHU
             PIN-782460
             ASSAM

Advocate for the Petitioner   : MR H K NATH, A J KASHYAP,MR. A A MIR

Advocate for the Respondent : GA, ASSAM,




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                           ORDER

23.02.2026 Heard Shri A.A. Mir, learned counsel for the petitioner.

The petition has been filed with a prayer for appointment of a Special Public Prosecutor in POCSO Case No. 37/2021 pending before the learned Special Judge (POCSO), Karbi Anglong. It is contended that Section 32 of the POCSO Act, 2012 mandates such an appointment. It is also informed that though a Special PP was conducting the case,on reasons of ill health, he has resigned whereafter another Special PP was appointed. However, the said appointment was challenged on some legal grounds and accordingly, it has been stayed. As a result, the trial is in a limbo and the matter has not progressed.

The claimof the petitioner appears to be on the basis of statutory requirement.

Let notice be issued, returnable on 06.03.2026.

Shri N. Das, learned State Counsel accepts notice on behalf of all the respondents. Extra copies of the writ petition be served upon him by tomorrow.

Considering the grievance of the petitioner and based on the instructions, an endeavour would be made for disposal of the writ petition on the returnable Page No.# 3/3

date.

List this case on 06.03.2026.

JUDGE

Comparing Assistant