Sri Prosenjit Debnath vs The State Of Assam And 5 Ors
2021 Latest Caselaw 3067 Gua

                                                                      Page No.# 1/3

GAHC010077402020




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

                          Case No. : I.A.(Crl.)/319/2020

         SRI PROSENJIT DEBNATH
         S/O- DHARANI DEBNATH, R/O- TELIBOSTI, P.O. TELIBOSTI, P.S. HOJAI,
         DIST.- HOJAI, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REP. BY P.P., ASSAM

         2:BAPAN DEBNATH
          S/O- LT. NARAYAN DEBNATH
          R/O- TELIBOSTI
          P.O. TELIBOSTI
          P.S. HOJAI
          DIST.- HOJAI
         ASSAM
          PIN- 782435

         3:SANJAY BHAGAWATI
          S/O- LT. NARAYAN DEBNATH
          R/O- TELIBOSTI
          P.O. TELIBOSTI
          P.S. HOJAI
          DIST.- HOJAI
         ASSAM
          PIN- 782435

         4:NILIMA DEBNATH
          D/O- LT. NARAYAN DEBNATH
          R/O- TELIBOSTI
          P.O. TELIBOSTI
          P.S. HOJAI
                                                                         Page No.# 2/3

             DIST.- HOJAI
             ASSAM
             PIN- 782435

            5:CHAMPA DEBNATH
             D/O- LT. NARAYAN DEBNATH
             R/O- TELIBOSTI
             P.O. TELIBOSTI
             P.S. HOJAI
             DIST.- HOJAI
            ASSAM
             PIN- 782435

            6:JHUMA DEBNATH
             D/O- LT. NARAYAN DEBNATH
             R/O- TELIBOSTI
             P.O. TELIBOSTI
             P.S. HOJAI
             DIST.- HOJAI
            ASSAM
             PIN- 78243

Advocate for the Petitioner   : MR. I A TALUKDAR

Advocate for the Respondent : PP, ASSAM




             Linked Case :

            SRI PROSENJIT DEBNATH



             VERSUS

            THE STATE OF ASSAM AND 5 ORS



            ------------
            Advocate for :
            Advocate for : appearing for THE STATE OF ASSAM AND 5 ORS
                                                                       Page No.# 3/3


                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                     ORDER

24.11.2021

Heard Mr. I.A. Talukdar, learned counsel for the applicant as well as Mr. R.R. Kaushik, learned Addl. P.P., Assam appearing for the State/respondent No.

1. Also heard Mr. A. H. Sarkar, learned counsel for the respondent Nos. 3 to 6.

By this application filed under Section 5 of the Limitation Act, the applicant has prayed for condonation of delay of 9 days in filing the connected Criminal Appeal under Section 378 Cr.P.C. challenging the legality and correctness of the impugned Judgment and Order, dated 17.12.2019, passed in G.R. Case No. 2010/2016, by the learned Addl. Sessions Judge, FTC, Hojai, Sankardev Nagar, whereby acquitted the accused persons.

Upon hearing the learned counsel for both sides and considering the averments made in the petition along with the documents annexed thereto, the delay of 9 days is hereby condoned as prayed for.

Registry to register the connected Appeal and list the same.

JUDGE

Comparing Assistant