Dilip Malakar vs The State Of Assam And Anr
2021 Latest Caselaw 613 Gua

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GAHC010005102021




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

                                   Case No. : I.A.(Crl.)/61/2021

             DILIP MALAKAR
             S/O SRI SRIKANTA MALAKAR, R/O VILL-SATDAL (DAHIAL PUM), P.S.-
             HAJO, DIST-KAMRUP, ASSAM, PIN-781102



             VERSUS

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

             2:SMTI. JYOTIKA DAS
             W/O SRI DILIP MALAKAR
              D/O SRI GANESH CH. DAS
              R/O VILL-SESSAMUKH (KUMARPARA)
              P.S.-HAJO
              DIST-KAMRUP(ASSAM)
              PIN-78110

Advocate for the Petitioner    : MR. U DUTTA

Advocate for the Respondent : PP, ASSAM


                                             BEFORE
                     HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN

                                              ORDER

22.02.2021 By way of filing this application under Section 5 of the Limitation Act, 1963, the applicant/appellant has sought for condonation of delay of 578 days in filing the revision petition against the judgment and order dated 02.03.2019, passed by the learned Principal Judge, Family Court-

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II, Kamrup (M), Guwahati, in FC (Crl.) Case No. 543/2014.

Learned counsel for the applicant/appellant is present and heard. Let a notice be issued to the respondents by registered post with A/D as well as by usual procedure, returnable by 4 (four) weeks.

JUDGE

Comparing Assistant