Central Bureau Of Investigation vs Shri Rajib Chetia
2022 Latest Caselaw 548 Gua

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GAHC010160412018




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

                               Case No. : I.A.(Crl.)/560/2018

            CENTRAL BUREAU OF INVESTIGATION
            THROUGH ITS HEAD OF BRANCH, CBI/ANTI CORRUPTION BRANCH, OPP.
            BLAJI TEMPLE, BETKUCHI, GUWAHATI-35, ASSAM.



            VERSUS

            SHRI RAJIB CHETIA
            S/O JUGA KANTA CHETIA, R/O MOUZA NAZIRA, P.S. NAZIRA TOWN, DIST.
            SIVASAGAR, ASSAM 7856685



Advocate for the Petitioner   : MR. S C KEYAL

Advocate for the Respondent : MR. R KONWAR

BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA

16-02-2022

This is an application under Section 5 of the limitation Act seeking condonation of delay of 97 days in preferring the connected criminal appeal against the judgment and order dated 15.07.2017 passed by the learned Special Judge, CBI Court, in Special Case No.5/2005, acquitting Page No.# 2/2

the respondent herein.

Heard Ms. P.Das, learned counsel, on behalf of Mr. S.C. Keyal, learned Standing Counsel, CBI for the applicant/appellant. Also heard Mr. U.K. Barman, learned counsel for the respondent.

Perused the application and the grounds cited therein for the delay in filing the connected criminal appeal, as specifically stated in paragraphs 3 and 4 of the application.

Considering the grounds stated and as agreed to by the learned counsel for the respondent, the delay occurred in filing the connected criminal appeal is condoned.

The connected criminal appeal be registered by the Registry and, thereafter, be placed before this Court for orders.

The interlocutory application stands disposed of accordingly.

JUDGE

Comparing Assistant