Gauhati High Court
Rahman Ali vs The State Of Assam And Anr on 19 February, 2025
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/2
GAHC010203632024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./3024/2024
RAHMAN ALI
S/O MAHASEN ALI, R/O VILL. TANGABARI, P.S. DUDHNOI, DISTRICT
GOALPARA, ASSAM
VERSUS
THE STATE OF ASSAM AND ANR
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
2:DIGHANTA HAZOWARY
S/O LATE KHARGESWAR HAZOWARY
R/O VILLAGE BHALAPRA
P.O. AND P.S. DUDHNOI
DISTRICT GOALPARA
ASSA
Advocate for the Petitioner : MR M RANA, MR M.HOQUE
Advocate for the Respondent : PP, ASSAM, MS. M K BROWN, (AMICUS CURIAE, R2)
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BEFORE
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
ORDER
19-02-2025 Heard Mr. M. Rana, learned counsel for the petitioner and Mr. B. Sarma, learned Additional Public Prosecutor, Assam for the respondent No.1. Also heard Ms. M. K. Brown, learned Amicus Curiae, for the informant/opposite party No.2.
Issue reminder to the Court of learned Special Judge (POCSO)-cum- Additional Sessions Judge, Goalpara for the up-to-date records of Special (POCOS) Case No. 73/2024, arising out of Dudhnoi P.S. Case No. 35/2024 w.e.f., 26.11.2024 to 07.03.2025.
List this matter on 13.03.2025.
This order be brought to the notice of the Registrar (Judicial).
JUDGE Comparing Assistant