Jadav Hazarika vs The State Of Assam And Anr
2021 Latest Caselaw 876 Gua

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GAHC010041162021




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

                                 Case No. : I.A.(Crl.)/144/2021

            JADAV HAZARIKA
            S/O LATE SUSHEN HAZARIKA, R/O BALISAPORI, DEKA SOMUWA GAON,
            P.S.-JORHAT, DIST-JORHAT, ASSAM.

            VERSUS

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

            2:SUROJIT BORDOLOI
             S/O LATE PROBIN BORDOLOI
             R/O KASA GARAL SONARIGAON
             P.S.-JORHAT
             DIST-JORHAT
            ASSAM
             PIN-78500

Advocate for the Petitioner   : MR. P KATAKI

Advocate for the Respondent : PP, ASSAM.


             Linked Case :

            JADAV HAZARIKA.

             VERSUS

            THE STATE OF ASSAM AND ANR (F)



             ------------
             Advocate for : MR. P KATAKI
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             Advocate for : appearing for THE STATE OF ASSAM AND ANR (F)



                                       BEFORE
                      HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN


                                               ORDER

08-03-2021.

Heard the learned counsel for the applicant.

By filing this petition under Section 5 of the Limitation Act, 1963, prayer has been made by the petitioner for condoning the delay of 39 days (excluding the lockdown period), in filling the connected Crl. Revision Petition, against the judgment and order dated 30.10.2019, passed by the learned Addl. Sessions Judge, Jorhat, in Criminal Appeal No.52/2018, confirming the judgment and order dated 02.07.2018, passed by the learned CJM, Jorhat, in G.R. Case No.440/2011.

Let notice be issued to the respondent No.2, by Regd. Post as well as by usual process, returnable by four weeks and furnish extra copy to the State/respondent No.1.

List the matter accordingly.

JUDGE

Comparing Assistant