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Gauhati High Court

Irfan Ali vs The State Of Assam And Anr on 3 March, 2025

Author: Manash Ranjan Pathak

Bench: Manash Ranjan Pathak

                                                                                 Page No.# 1/2

GAHC010034152025




                                                                         undefined

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

                                Case No. : Bail Appln./547/2025

            IRFAN ALI
            S/O JAKIR ALI
            R/O VILL- KHANDAPUKHURI , PS MIKIRBHETA ,
            DIST. MORIGAON, ASSAM

            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE PP, ASSAM

            2:MOJIBUR ALI
             S/OMD. HUSSAIN ALI
            VILL-TARAJAN
            P.S.MIKIRBHETA
            DIST. MORIGAON
            ASSA

Advocate for the Petitioner   : MR. A AHMED, U U KHAN,MR. R ALI

Advocate for the Respondent : PP, ASSAM,




                                           BEFORE
           HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

                                           ORDER

03-03-2025 Heard Mr. A. Ahmed, learned counsel for the petitioner and Mr. B. Sarma, learned Additional Public Prosecutor, Assam.

Call for the legible scanned copy of the records of POCSO Case No. 381/2023 arising out Page No.# 2/2 of Mikirbheta P.S. Case No. 221/2023 as on 18.03.2025 along with the copy of said Mikirbheta P.S. Case No. 221/2023 registered under Sections 365/376 IPC red with Section 4 of the POCSO Act, 2012 from the Court of learned Special Judge (POCOS), Morigaon.

As this application has arisen out of the POCSO Act, 2012, the petitioner shall serve a copy of this bail application to the Public Prosecutor, Gauhati High Court, Guwahati for service of notice on the informant/opposite party No.2 during the course of the day through the Registry of this Court, obtaining necessary acknowledgement from it in terms of the Notification No.17 dated 15.03.2024 of this Court.

Thereafter, the Public Prosecutor, Gauhati High Court, Guwahati through the Officer-in- Charge of Mikirbheta Police Station, shall serve a copy of this bail application upon the informant/opposite party No.2.

List this matter on 25.03.2025 and on the said date, the Officer-in-Charge of Mikirbheta Police Station, through the Public Prosecutor, Gauhati High Court, Guwahati shall submit its report regarding service of notice on the informant/opposite party No.2 of said Mikirbheta P.S. Case No. 221/2023.

JUDGE Comparing Assistant