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Gauhati High Court

Page No.# 1/2 vs The State Of Assam And Anr on 22 July, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                      Page No.# 1/2

GAHC010141222024




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

                                  Case No. : AB/1835/2024

            ABDULLA ALI SK @ ANR
            S/O AKKAS ALI SK, R/O PUB GAIKHOWA PART-II, P.S.-GOLAKGANJ, DIST-
            DHUBRI, ASSAM

            2: AKKAS ALI SK
             S/O LATE MOFIZ ALI
             R/O PUB GAIKHOWA PART-II
             P.S.-GOLAKGANJ
             DIST-DHUBRI
            ASSA

            VERSUS

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

            2:JOHIRUL KHAN
             S/O LATE SAMSUL KHAN
             R/O PUB GAIKHOWA PART-I
             P.S.-GOLAKGANJ
             DIST-DHUBRI
            ASSA

Advocate for the Petitioner   : MR S RAHMAN

Advocate for the Respondent : PP, ASSAM
                                                                              Page No.# 2/2

                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

Date : 22.07.2024 Heard Mr. S. Rahman, learned counsel for the petitioners. Also heard Mr. B. Sarma, learned Additional Public Prosecutor for the State. Issue notice.

The learned counsel for the petitioners is directed to take step for service of notice to the respondent No. 2.

The present application is arising out of the POCSO Act, accordingly, in view of the above facts and in terms 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 petitioners 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.

Call for the case diary along with the statement of the victim recorded under Section 164 Cr.P.C. pertaining to Golakganj P.S. Case No. 158/2024 under Section 331(4)/76 of BNS, 2023 r/w Section 8 of POCSO Act. List on 12.08.2024.

JUDGE Comparing Assistant