Th. Thoiba Singh vs The State Of Assam And Anr
2021 Latest Caselaw 386 Gua

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GAHC010013522021




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

                                 Case No. : I.A.(Crl.)/62/2021

            TH. THOIBA SINGH
            S/O- LATE TH. NAGESHAR SINGH, R/O- OLD CHECKON KHANGLABUNGR,
            P.S. PAROMPAT, DIST.- IMPHAL EAST (MANIPUR), PIN- 795001.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            TO BE REP. BY THE P.P., ASSAM

            2:CUSTOMS PREVENTIVE FORCE
             CACHAR
             SILCHAR
             P.S. SILCHAR
             DIST.- CACHAR
            ASSAM
             PIN- 788001

Advocate for the Petitioner   : MR. L R MAZUMDER

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                           ORDER

Date : 04.02.2021

Heard Mr. LR Mazumdar, learned counsel for the appellant and Ms. A Begum, learned Additional Public Prosecutor for the State opposite party No.1.

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This application under Section 5 of the Limitation Act for condonation of delay of 531 days in preferring the appeal against the impugned Judgment and order, dated 25.07.2018 and 31.07.2018 passed by the learned Special (NDPS) Judge, Cachar, at Silchar in NDPS Case No.06/2015.

Issue notice to the opposite parties.

Call for the records.

List on 09.03.2021.

JUDGE

Comparing Assistant