Achyut Ch. Patowary vs The State Of Assam And Anr
2021 Latest Caselaw 754 Gua

                                                                                        Page No.# 1/2

GAHC010037992021




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

                                   Case No. : I.A.(Crl.)/119/2021

             ACHYUT CH. PATOWARY
             S/O LT. MONIRAM PATOWARY, R/O VILL-BIHDIA, P.S.-BAIHATA CHARIALI,
             DIST-KAMRUP, ASSAM, PIN-781381



             VERSUS

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

             2:MS. JUITKA BHARALI
              R/O VILL-BIHDIA
              P.O.-BIHDIA
              P.S.-BAIHATA CHARIALI
              PIN-781381
              DIST-KAMRUP
             ASSA

Advocate for the Petitioner    : MR. M J BARUAH

Advocate for the Respondent : PP, ASSAM




                                            BEFORE
                     HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
                                      ORDER

02.03.2021 By way of filing this application under Section 5 of the Limitation Act, 1963, the applicant/petitioner has sought for condonation of delay of 266 days in filing the revision against the judgment and order dated 17.09.2018, passed by the learned Special Judge, POCSO, Kamrup (M), at Page No.# 2/2

Guwahati, in Sessions Case No. 313/2017, under Section 12 of the POCSO Act, 2012.

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