Purnima Borkakati vs The State Of Assam And Anr
2022 Latest Caselaw 1080 Gua

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GAHC010039662022




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

                              Case No. : I.A.(Crl.)/119/2022

            PURNIMA BORKAKATI
            W/O. MR. BONKIM BORKAKATI, R/O. HOUSE NO. 101, P.D. CHALIHA ROAD,
            NEAR LAXMI SERVICE STATION, SILPUKHURI, GUWAHATI-03, P.S.
            LATASIL, DIST. KAMRUP (M), ASSAM.



            VERSUS

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

            2:PALLAV KUMAR SHARMA
             S/O. LT. MANOJ KUMAR SHARMA
             R/O. C2
             MANORANJAN RESIDENCY
            APURBA SINHA PATH
             RAJGARH TINIALI
             GUWAHATI-03
             P.S. CHANDMARI
             DIST. KAMRUP (M)
            ASSAM

Advocate for the Petitioner   : MR. A CHAUDHURY

Advocate for the Respondent : PP, ASSAM




             Linked Case :

            PURNIMA BORKAKATI
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             VERSUS

             THE STATE OF ASSAM AND ANR. A



             ------------
             Advocate for : MR. A CHAUDHURY
             Advocate for : appearing for THE STATE OF ASSAM AND ANR. A



                                      :: BEFORE ::
                    HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN

                                         ORDER

25.03.2022

Heard the learned counsel for the applicant.

Today, the leaned Addl. Public Prosecutor, Assam appears for and on behalf of respondent no.1.

By way of this application filed under Section 5 of the Limitation Act, the applicant has prayed for condonation of delay of 250 days in preferring the connected criminal revision against the judgment and order dated 16.03.2019 passed by the learned Addl. Sessions Judge (FTC) No.3, Kamrup (M) in Criminal Appeal No.299 of 2016.

Let notice be issued to the respondent no.2, by registered post with A/D as well as by usual process, returnable in 4(four) weeks.

As respondent no.1 already represented by learned Addl. P.P., no formal notice need be issued. However, extra copy be furnished to him.

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List after the returnable date.

JUDGE

Comparing Assistant