Sobur Ali vs The State Of Assam And Anr
2021 Latest Caselaw 877 Gua

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GAHC010039602021




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

                                Case No. : I.A.(Crl.)/139/2021

            SOBUR ALI
            S/O EASHAK ALI, VILL-JORSHIMULI, P.S.-CHHAYGAON, DIST-KAMRUP(R),
            ASSAM.

            VERSUS

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

            2:MUSST. KAMLA KHATUN (INFORMANT)
            W/O LATE YUSUF ALI
             R/O JORSHIMULI
             P.S.-CHHAYGAON
             DIST-KAMRUP(R)
            ASSAM
             PIN

Advocate for the Petitioner   : MR. S MUNIR

Advocate for the Respondent : PP, ASSAM


             Linked Case :

            SOBUR ALI



             VERSUS

            THE STATE OF ASSAM AND ANR (F)
                                                                                           Page No.# 2/2

             ------------
             Advocate for : MR. S MUNIR
             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 565 days, in filling the connected Crl. Revision Petition, against the judgment and order dated 08.11.2018, passed by the learned CJM, Kamrup at Amingaon, in G.R. Case No.7295/2012 (New No.89/2015).

Let notice be issued to the respondent No.2, by usual process as well as by way of dasti, returnable by two weeks and furnish extra copy to the State/respondent No.1.

List the matter accordingly.

JUDGE

Comparing Assistant