Mrs. Alpana Borah vs Kumud Rajbonshi
2021 Latest Caselaw 230 Gua

                                                                      Page No.# 1/2

GAHC010148832019




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

                                Case No. : I.A.(Crl.)/585/2019

            MRS. ALPANA BORAH
            W/O SRI LANKESWAR KALITA, R/O N.F. RAILWAY HEAD QUARTER,
            MALIGAON, MECHANICAL DEPARTMENT, P.O.-GOSALA, P.S.-JALUKBARI,
            GUWAHATI-11, DIST-KAMRUP(M), ASSAM



            VERSUS

            KUMUD RAJBONSHI
            S/O SRI PRABHAT RAJBONGSHI, R/O BASISTHA MANDIR, P.O. AND P.S.-
            BASISTHA, DIST-KAMRUP(M), ASSAM



Advocate for the Petitioner   : MR. A SAHAD

Advocate for the Respondent : MR. C S RAY

            Linked Case :

            ALPANA BORAH



             VERSUS

            KUMUD RAJBONSHI (D)



            ------------
            Advocate for :
            Advocate for : appearing for KUMUD RAJBONSHI (D)
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                                    BEFORE
                       HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                           ORDER

Date : 25-01-2021

Learned counsel for the applicant Mr. A. Sahad and earned counsel for the respondent, Mr. C.S. Ray are in attendance.

By this application u/s 5 of the Limitation Act, the applicant prays for condonation of delay of 104 days in preferring the criminal revision against the judgment and order passed by the learned trial court in Crl. Appeal No. 179/2017.

The cause of delay has been reflected in paragraph 3, 4 and 5 of the application supported by an affidavit.

Learned counsel for the respondent submits that he has no objection in condoning the delay of 104 days in preferring the connected criminal revision.

Having considered the ground of delay shown in the application and also the submission of the learned counsel for the respondent that he has no objection in condoning the delay, the application is allowed and disposed of and the delay of 104 days stands condoned.

Office to register the connected criminal revision and list it for admission.

JUDGE

Comparing Assistant