Soneswar Lahkar vs The State Of Assam And Anr
2022 Latest Caselaw 4832 Gua

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GAHC010251352022




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

                                Case No. : I.A.(Crl.)/781/2022

            SONESWAR LAHKAR
            S/O LATE RAMESWAR LAHKAR,
            VILL.- PUB NALBARI,
            P.O. AND P.S.- TANGLA, IN THE DISTRICT OF UDALGURI, ASSAM.



            VERSUS

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

            2:SONKON LAHKAR
             S/O LATE DHANESWAR LAHKAR

            VILL.- PUB- NALBARI

            P.O. AND P.S.- TANGLA
             IN THE DISTRICT OF UDALGURI
            ASSAM

Advocate for the Petitioner   : MS. R DUTTA

Advocate for the Respondent : PP, ASSAM




             Linked Case :

            SONESWAR LAHKAR .
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          VERSUS

          THE STATE OF ASSAM AND ANR . E



          ------------
          Advocate for : MS. R DUTTA
          Advocate for : appearing for THE STATE OF ASSAM AND ANR . E



                                BEFORE
                   HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                      ORDER

07.12.2022

Heard Mr. R. Dutta, learned counsel for the applicant and Mr. R.R. Koushik, learned Addl. P.P. for the State respondent. This application, under section 5 of the Limitation Act is preferred by the petitioner for condonation of delay of 44 days in filing criminal appeal against the judgment and order dated 17.06.2022 passed by the learned Addl. Sessions Judge cum Special [POCSO] Judge, Udalguri in POCSO case No. 60/2019 under section 8 of POCSO Act.

Perused the petition and the grounds mentioned therein, let notice be issued to the respondent within a week from today, returnable in 4 weeks by registered post with A/D and usual process. As Mr. Koushik has appeared and accepted notice on behalf of the State respondent no formal notice is required to be issued. However, extra requisite copy of the petition be furnished to her during the course of the day.

List the case after 4 weeks.

JUDGE Page No.# 3/3

Comparing Assistant