Dilip Kumar Sarma vs The State Of Assam And 4 Ors
2022 Latest Caselaw 3317 Gua

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GAHC010164552022




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

                         Case No. : I.A.(Crl.)/479/2022

         DILIP KUMAR SARMA
         S/O. LT. GIRISH CHANDRA SARMA, R/O. DAKHINGAON, KAHILIPARA,
         GUWAHATI, P.S. DISPUR, DIST. KAMRUP (M), ASSAM, PIN-781019.



         VERSUS

         THE STATE OF ASSAM AND 4 ORS.
         REP. BY PP, ASSAM.

         2:SMT. DHARITRI TALUKDAR
         W/O. LT. PABITRA KUMAR TALUKDAR


         3:MANASH TALUKDAR
          S/O. LT. PABITRA KUMAR TALUKDAR


         4:SMT. INDRANI TALUKDAR
          D/O. LT. PABITRA KUMAR TALUKDAR


         5:SMT. PALLABI TALUKDAR
          D/O. LT. PABITRA KUMAR TALUKDAR
         THE COMPLAINANT
          LATE PABITRA KUMAR TALUKDAR NO.2
          3
          4 AND 5 ARE THE LEGAL HEIRS OF LT. PABITRA KUMAR TALUKDAR AND
         ARE R/O. HOUSE NO. 478
          BAGHABARI ROAD
          PANJABARI
          GUWAHATI
          P.S. DISPUR
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             DIST. KAMRUP (M)
             ASSAM
             PIN-781037

Advocate for the Petitioner   : MR. T DEURI

Advocate for the Respondent : PP, ASSAM



                                          BEFORE
                      HON'BLE MR. JUSTICE ROBIN PHUKAN
                                   ORDER

31.08.2022 Heard Mr D Kalita, learned counsel for the applicant.

This application has been filed under Section 5 of the Limitation Act, praying for condonation of delay of 79 days in filing the criminal revision petition, against the impugned judgment and order dated 17.11.2021, passed by the learned Additional Sessions Judge, FTC No. 3, Kamrup (Metro), Guwahati, in Criminal Appeal Case No. 228/2017.

Let a notice be issued, returnable within 4 (four) weeks.

Steps be taken upon the respondents by registered post with A/D as well as by usual process, within a week from today.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant