Kabir Ali vs The State Of Assam And Anr
2021 Latest Caselaw 24 Gua

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GAHC010017772020




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

                                Case No. : I.A.(Crl.)/191/2020

            KABIR ALI
            S/O- RASHID ALI, R/O- VILL.- SANTIPUR NIGAM, P.S. MATIA, DIST.-
            GOALPARA, ASSAM.



            VERSUS

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

            2:SMTI. MANJU ROY
            W/O- SRI SANTOSH ROY
             R/O- PATHSALA
             JYOTI NAGAR
             P.S. PATACHARKUCHI
             DIST.- BARPETA
            ASSAM

Advocate for the Petitioner   : MR. M AHMED

Advocate for the Respondent : PP, ASSAM




             Linked Case :

            KABIR ALI
            S/O- RASHID ALI
            R/O- VILL.- SANTIPUR NIGAM
            P.S. MATIA
            DIST.- GOALPARA
                                                                                        Page No.# 2/3

             ASSAM.


             VERSUS

             THE STATE OF ASSAM AND ANR
             REP. BY PUBLIC PROSECUTOR
             ASSAM.

             2:SMTI. MANJU ROY
             W/O- SRI SANTOSH ROY
              R/O- PATHSALA
              JYOTI NAGAR
              P.S. PATACHARKUCHI
              DIST.- BARPETA
             ASSAM
              ------------
             Advocate for : MR. M AHMED
             Advocate for : PP
             ASSAM appearing for THE STATE OF ASSAM AND ANR



                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                             ORDER

05.01.2021

Heard Mr. M. Ahmed, learned counsel for the applicant/appellant as well as Mr. D. Das, learned Addl. Public Prosecutor, appearing for the State/respondent No. 1.

By this applicant filed under Section 5 of the Limitation Act 1963m the applicant has prayed for condonation of delay of 51 days in filing the connected Criminal Revision Petition challenging the legality and correctness of the Judgment and Order, dated 03.10.2019, passed in Special POCSO case No. 18/2018( arising out of Patacharkuchi P.S. case No. 325/2018) by Learned Additional Sessions Judge, Bajali at Pathsala.

Having heard the learned counsel for both the sides and on perusal of the grounds stated in the application along with the documents annexed therewith, this Court finds that there is sufficient reason to condone the delay as prayed for.

In view of the above, the condonation of delay of 51 days in filing the connected Page No.# 3/3

Criminal Revision is hereby condoned.

The Interlocutory Application stands disposed of.

Registry to register the connected Criminal Revision Petition and list the same on 08.02.2021.

JUDGE

Comparing Assistant