Shohidul Islam vs Mehera Khatun
2021 Latest Caselaw 2488 Gua

                                                                       Page No.# 1/2

GAHC010023692021




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

                                 Case No. : I.A.(Crl.)/83/2021

            SHOHIDUL ISLAM
            S/O BILLAL HUSSAIN, VILL-NO. 3 SOUTH RANGAPANI, P.O.-BADLA
            BAZAR, P.S.-BOKO, DIST-KAMRUP(R), ASSAM, PIN-781127



            VERSUS

            MEHERA KHATUN
            D/O AFSAR ALI, VILL-NO. 2 SOUTH RANGAPANI, P.O.-BADLA BAZAR, P.S.-
            BOKO, DIST-KAMRUP(R), ASSAM, PIN-781127



Advocate for the Petitioner   : MR. M U MAHMUD

Advocate for the Respondent : MR M RAHMAN



             Linked Case :

            SHOHIDUL ISLAM

             VERSUS

            MEHERA KHATUN (B)



            ------------
            Advocate for : MR. M U MAHMUD
            Advocate for : appearing for MEHERA KHATUN (B)
                                                                                      Page No.# 2/2




                                     BEFORE
                    HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN


                                            ORDER

08.10.2021.

By way of this petition under Section 5 of the Limitation Act, 1963, the petitioner has sought for condonation of delay of 41 days in filing the connected Criminal Revision petition, for setting aside the judgment and order dated 08.11.2019, passed by the learned Principle Judge, Family Court, Kamrup (M) at Guwahati, in F.C. (Crl.) Case No.677/2018.

Heard the learned counsel for the petitioner.

Notice issued to the respondent by way of Regd. Post has been returned back. Accordingly the notice is deemed to be served.

Having heard the submission of learned counsel for the petitioner and also the ground assigned in para 3 & 4 of the petition, this Court is of opinion that there is sufficient cause for not preferring the revision in time and there is no intentional delay.

Accordingly the delay is condoned.

Resultantly the Registry is directed to register the Revision Petition and list the same after the ensuing Puja vacation.

The I.A. stands disposed of.

JUDGE

Comparing Assistant