Jagabandhu Ray @ Dinabandhu Ray vs The State Of Assam And Anr
2022 Latest Caselaw 394 Gua

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GAHC010020712022




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

                                 Case No. : I.A.(Crl.)/50/2022

            JAGABANDHU RAY @ DINABANDHU RAY
            S/O SRI DHANA RAY, VILLAGE BAMUNITIL, PS AND DIST BONGAIGAON,
            ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:SUKLAL RAY
            ASSA

Advocate for the Petitioner   : MS. L DEVI

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                             ORDER

Date : 07-02-2022 Suman Shyam, J

This I.A. has been filed under Section 5 of the Limitation Act, 1963 with a prayer

to condone the delay of 39 days in preferring the connected criminal appeal.

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The connected appeal has been preferred against the judgment of conviction.

Issue notice returnable in 04 weeks.

Ms. B. Bhuyan, learned Addl. P.P. Assam has appeared and accepted notice on

behalf of the State/ respondent No. 1.

Applicant to take steps for service of notice upon respondent No. 2 by registered

post with A/D within a week from today.

The respondent No. 1 may file objection, if any, on or before the returnable date.

Let this matter be listed after 04 weeks with appropriate note.

                          JUDGE                      JUDGE
GS


Comparing Assistant