Powal Ch. Deori @ Powel Ch. Deori vs Mahendra Nath Gogoi
2022 Latest Caselaw 4786 Gua

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GAHC010271512019




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

                                Case No. : I.A.(Crl.)/932/2019

            POWAL CH. DEORI @ POWEL CH. DEORI
            S/O LATE HAZARAM DEORI, R/O LAKHIMI NAGAR, WARD NO. 14,
            SIVASAGAR TOWN, P.O.-CHEREKAPAR, P.S.-SIVASAGAR, DIST-
            SIVASAGAR, ASSAM



            VERSUS

            MAHENDRA NATH GOGOI
            S/O LATE MUKHESWAR GOGOI, R/O VILL-TAXI MOTHADANG, P.O.-CHOUL
            KARA, P.S.-SIVASAGAR, DIST-SIVASAGAR, ASSAM, PIN-785670



Advocate for the Petitioner   : MR. T J MAHANTA

Advocate for the Respondent : MR. A BHATTACHARYYA




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                           ORDER

Date : 05-12-2022

Heard Mr. A. Borua, learned counsel for the applicant Shri Powal Ch. Deori @ Powel Ch. Deori who has filed an application under Section 5 of the Limitation Act, 1963 with prayer for condonation of delay of 53 days in filing the criminal revision petition against the Judgment & Order dated 10.04.2017 passed in C.R. Case No. 49/2012. It is submitted that the applicant Page No.# 2/2

was suffering from severe cardiac ailment including diabetes and he has unable to file the revision within the period of limitation. The learned Addl. P.P. has no objection.

Petition is allowed. Delay is condoned.

The matter is closed and disposed of.

Registry to register the criminal revision petition.

JUDGE

Comparing Assistant