Shaban Karmakar @ Teru vs The State Of Assam And Anr
2022 Latest Caselaw 634 Gua

                                                                                Page No.# 1/2

GAHC010007502022




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

                                Case No. : I.A.(Crl.)/73/2022

           SHABAN KARMAKAR @ TERU
           S/O NIGRO KARMAKAR,
           RESIDENT OF VILLAGE CHAPAMAL CHAH BAGICHA, PS SAMAGURI, DIST
           NAGAON, ASSAM

           VERSUS

           THE STATE OF ASSAM AND ANR.
           REPRESENTED BY PP ASSAM

           2:SMTI HEMA PRADHAN
           W/O SRI ESHAQUE PRADHAN
           RESIDENT OF VILLAGE CHAPAMAL CHAH BAGICHA

           PS SAMAGURI
           DIST NAGAON
           ASSA

Advocate for the Petitioner : MR F HAQUE
Advocate for the Respondent : PP, ASSAM

                                  BEFORE
                    HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

22.02.2022 Heard Mr. F. Haque, learned counsel for the applicant/appellant as well as Mr. D.Das, learned Addl. P.P., appearing for the State/respondent No. 1.

By this application filed under Section 5 of the Limitation Act, the applicant has prayed for condoning the delay of 383 days in preferring the connected Criminal Page No.# 2/2

Appeal against the Judgment and Order, dated 03.04.2019 passed in Sessions (T2) Case No. 72(N)/16 by the learned Additional District and Sessions Judge, FTC, Nagaon.

Upon hearing the learned counsel for both sides and considering the grounds cited in the petition, the delay of 383 days is hereby condoned.

Registry to register the connected Criminal Appeal and list the same.

This interlocutory application accordingly stands disposed of.

JUDGE

Comparing Assistant