Nitul Chetia vs Dipti Hazarika
2022 Latest Caselaw 1198 Gua

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GAHC010067132022




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

                                Case No. : I.A.(Crl.)/143/2022

             NITUL CHETIA
             S/O. LT. SUKRAM CHETIA, R/O. BIHPURIA, SANTAPUR, KANDALIGAON,
             P.O. BIHPURIA, P.S. BIHPURIA, DIST. LAKHIMPUR, ASSAM.



             VERSUS

             DIPTI HAZARIKA
             D/O. NOMAL HAZARIKA, R/O. MILANPUR, P.S. NAGAON SADAR, DIST.
             NAGAON, ASSAM.



Advocate for the Petitioner   : MR. L MOHAN

Advocate for the Respondent :



                                         BEFORE
               HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
                                ORDER

04.04.2022 By way of this interlocutory application, the petitioner has prayed for condonation of delay of 1184 days, w.e.f. 16.12.2016, in preferring the connected criminal revision petition, challenging the impugned ex-parte Judgment and Order dated 17.09.2016, passed by the learned Sub-Divisional Judicial Magistrate, Nagaon, in MR Case No. 51/2015, under Section 125 CrPC.

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Issue notice to the respondent by registered post with A/D as well as by usual process, returnable by 4 (four) weeks.

Additionally, the petitioner is also allowed to take steps upon the respondent, by way of dasti service.

JUDGE

Comparing Assistant