Phanidhar Talukdar vs The State Of Assam And Anr
2022 Latest Caselaw 1162 Gua

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GAHC010164082021




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

                                 Case No. : I.A.(Crl.)/440/2021

            PHANIDHAR TALUKDAR
            SON OF LATE RATI KANTA TALUKDAR PERMANENT RESIDENT OF HOUSE
            NO. 185, UDAY NAGAR, RAJIV GANDHI PATH, KHANAPARA, GUWAHATI-
            781022, IN THE DIST. OF KAMRUP (METRO), ASSAM

            VERSUS

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

            2:DURGA MADHAB MISRA
            ASSISTANT GENERAL MANAGER
             BRANCH HEAD
             PUNJAB NATIONAL BANK
             ZOO ROAD BRANCH
             R.G. BARUAH ROAD
             GUWAHATI-78100

Advocate for the Petitioner   : MR. A K BHATTACHARYYA

Advocate for the Respondent : PP, ASSAM

             Linked Case : Crl.Pet./580/2021

            PHANIDHAR TALUKDAR
            SON OF LATE RATI KANTA TALUKDAR
            PERMANENT RESIDENT OF HOUSE NO. 185
            UDAY NAGAR
            RAJIV GANDHI PATH
            KHANAPARA
            GUWAHATI-781022
            IN THE DIST. OF KAMRUP (METRO)
            ASSAM
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            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY THE PP
            ASSAM

            2:DURGA MADHAB MISRA
            ASSISTANT GENERAL MANAGER

            BRANCH HEAD
            PUNJAB NATIONAL BANK
            ZOO ROAD BRANCH
            R.G. BARUAH ROAD
            GUWAHATI-781005
            ------------
            Advocate for : MR. A K BHATTACHARYYA
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM AND ANR



                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                           ORDER

Date : 01.04.2022

Heard Mr. A. K. Bhattacharyya, learned counsel for the petitioner and Mr. P. Borthakur, learned Addl. P.P., appearing for the State/respondent No. 1.

Notice issued for service on the respondent No. 2 by registered A/D post returned after service, vide acknowledgement receipt. However, none appears today.

By this application filed under Section 5 of the Limitation Act, the applicant has prayed for condoning the delay of 101 days in preferring the connected Criminal Petition against the Judgment and Order, dated 17.07.2019 passed in G.R. Case No. 692/2018 by the learned Addl. Chief Judicial Magistrate, Kamrup (M).

Upon hearing the learned counsel for both sides and considering the grounds cited in the petition, the delay of 101 days is hereby condoned.

Registry to register the connected Criminal Petition and list the same after 2 (two) Page No.# 3/3

weeks.

This interlocutory application accordingly stands disposed of.

JUDGE

Comparing Assistant