Ram Yadav vs The State Of Assam
2022 Latest Caselaw 2356 Gua

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GAHC010124782022




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

                             Case No. : I.A.(Crl.)/324/2022

           RAM YADAV
           S/O LATE JAGADISH YADAV
           RESIDENT OF VILLAGE BELTOLA, WARD NO. 3, PS BOKAJAN, KARBI
           ANGLONG, ASSAM

           VERSUS

           THE STATE OF ASSAM
           REPRESENTED BY PP ASSAM

Advocate for the Petitioner : MR. A GANGULY
Advocate for the Respondent : PP, ASSAM

                                 BEFORE
                   HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                       ORDER

18.07.2022

Heard Mr. A. Ganguly, learned counsel for the applicant as well as Mr. B. Sarma, learned Addl. P.P., Assam appearing for the State respondent.

By this application filed under Section 5 of the Limitation Act, 1963 the applicant has prayed for condonation of delay of 150 days in filing the connected Criminal Appeal under Section 374(2) Cr.P.C. challenging the legality and correctness of the Judgment and Order, dated 23.11.2021, passed in POCSO Case No. 40/2019, by the learned Special Judge (POCSO Act), Karbi Page No.# 2/2

Anglong, Diphu.

Upon hearing the learned counsel for both sides and considering the grounds cited in the petition along with the documents annexed thereto, the delay, as prayed for, is condoned.

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

JUDGE

Comparing Assistant