Md. Shakil Ahmed vs The State Of Assam And Anr
2021 Latest Caselaw 678 Gua

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GAHC010075252020




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

                                Case No. : I.A.(Crl.)/312/2020

            MD. SHAKIL AHMED
            S/O- ABDUS SALAM, VILL- LAMAJUAR, P.S- BADARPUR, DIST-
            KARIMGANJ, ASSAM



            VERSUS

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

            2:MD. AINUL HAQUE
             S/O- LATE ABDUL KADIR
             R/O- VILL- BHOJKHOW
             P.S- TEZPUR
             DIST- SONITPUR
            TEZPUR
            ASSAM
             PIN- 78400



Advocate for the Petitioner   : MR. I A TALUKDAR

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM
                       HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                          ORDER

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24.02.2021

Suman Shyam, J.

Heard Mr. I. A. Talukdar, learned counsel appearing for the applicant.

Also heard Ms. B. Bhuyan, learned Addl. P.P., Assam, appearing for the State.

This I.A. has been filed with a prayer to condone the delay of 14 days in

preferring the connected appeal against the judgment and order dated

30.12.2019 passed by the learned Addl. Sessions Judge (FTC) in connection with

Sessions Case No.127/2018 convicting the appellant under Section 302/34 IPC

and sentencing him to undergo R.I. for life and also to pay fine.

Having perused the statement made in the I.A., we are convinced that

the applicant was prevented by sufficient reasons to prefer the appeal within

the prescribed period of limitation. The delay is, therefore, condoned.

Registry to number the connected appeal and list for admission hearing.

I.A. stands disposed of.

                                          JUDGE                             JUDGE



Comparing Assistant