Kangkan Talukdar vs The State Of Assam And Anr
2021 Latest Caselaw 875 Gua

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GAHC010137632018




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

                                Case No. : I.A.(Crl.)/487/2018

            KANGKAN TALUKDAR
            S/O. SRI HOMESWAR TALUKDAR, R/O. HOUSE NO. 13, HASTINAPUR PATH,
            BYE LANE NO.1, NAYANPUR ROAD, GANESHGURI, P.S. DISPUR,
            GUWAHATI-05, DIST. KAMRUP (M), ASSAM.

            VERSUS

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

            2:Z4 A SOCIO CULTURAL AND ECONOMIC DEVELOPMENT
            ORGANIZATION
             REGD. OFFICE- NAYANPUR ROAD
             GANESHGURI CHARIALI
             P.O. AND P.S. DISPUR
             GUWAHATI-06
             DIST. KAMRUP (M)
            ASSAM REP. BY SRI BHAIRAB CHANDRA KALITA
             S/O. LT. HALADHAR KALITA
             R/O. HOUSE NO. 869
             NABIN NAGAR
             HENGRABARI
             P.S. DISPUR
             GUWAHATI-6
             DIST. KAMRUP (M), ASSAM

Advocate for the Petitioner   : MR. A TALUKDAR

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
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                                               ORDER

08-03-2021.

Heard the learned counsel for the petitioner as well as the learned counsel for the respondent No.2.

By way of filing this petition, the petitioner has sought for condonation of 567 days delay in preferring the Criminal Revision against the judgment and order of the appellate Court, contending that the delay was not intentional but under the compelling circumstances.

Today the learned counsel for the petitioner has also submitted that they are ready to pay the awarded amount, subject to negotiation between the parties.

On the other hand, the learned counsel for the respondent has also raised no objection against condoning the delay and subject to payment under the order.

Having regard to the submission so made and also the proposal for settlement of the matter, the petition is hereby allowed and the delay is condoned.

Let the revision be numbered and listed accordingly.

The I.A. stands disposed of.

JUDGE

Comparing Assistant