Hemanta Kr Basumatary vs Md. Azgar Ali And Anr
2022 Latest Caselaw 1092 Gua

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GAHC010051872022




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

                                 Case No. : Crl.Rev.P./115/2022

            HEMANTA KR BASUMATARY
            S/O LT. BISTI BASUMATARY, R/O VILL AND P.O.-BHALUKMARI, P.S.-
            DOTMA, DIST- KOKRAJHAR, BTAD, PIN-783347



            VERSUS

            MD. AZGAR ALI AND ANR
            S/O LT INTAJ ALI, R/O PUB MUNSHIRGHOP, P.O. AND P.S.-DOTMA, DIST-
            KOKRAJHAR, BTAD, ASSAM, PIN-783347

            2:THE STATE OF ASSAM
             REPRESENTED BY THE PUBLIC PROSECUTOR
            ASSA

Advocate for the Petitioner   : MR P K DAS

Advocate for the Respondent : PP, ASSAM




             Linked Case : Crl.Rev.P./123/2022

            HEMANTA KR. BASUMATARY
            S/O. LT. BISTI BASUMATARY
            R/O. VILL. AND P.O. BHALUKMARI
            P.S. DOTMA
            DIST. KOKRAJHAR
            BTAD
            PIN- 783347
                                                               Page No.# 2/3


VERSUS

MD. AZGAR ALI AND ANR.
S/O. LT. INTAJ ALI
R/O. VILL. PUB-MUNSHIRGHOP
P.O. AND P.S. DOTMA
DIST. KOKRAJHAR
BTAD
ASSAM
PIN- 783347

2:THE STATE OF ASSAM
REP. BY THE P.P.
ASSAM
 ------------
Advocate for : MR. P K DAS
Advocate for : MR. I A TALUKDAR appearing for MD. AZGAR ALI AND ANR.



Linked Case : I.A.(Crl.)/125/2021

HEMANTA KR BASUMATARY
S/O LT. BISTI BASUMATARY
R/O VILL AND P.O.-BHALUKMARI
P.S.-DOTMA
DIST-KOKRAJHAR
BTAD
PIN-783347


VERSUS

MD. AZGAR ALI AND ANR
S/O LT INTAJ ALI
R/O VILL-PUB-MUNSHIRGHOP
P.O. AND P.S.-DOTMA
DIST-KOKRAJHAR
BTAD
PIN-783347

2:THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR
ASSAM
 ------------
Advocate for : MR P K DAS
Advocate for : PP
                                                                                    Page No.# 3/3

              ASSAM appearing for MD. AZGAR ALI AND ANR



                                     BEFORE
                    HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN


                                           ORDER

28.03.2022.

By way of this petition under Section 5 of the Limitation Act, 1963, the petitioner has sought for condonation of delay of 23 days in filing the connected revision petition, for setting aside the judgment and order dated 03.12.2019, passed by the learned District & Sessions Judge, Kokrajhar, in Criminal Appeal No.19/2018, partly allowing and modifying the order of the learned Addl. CJM, Kokrajhar, passed in C.R. Case No.237/2015.

Having regard to the submission of learned counsel for both the parties and the delay which is not in the higher side, this Court propose to condone the delay and accordingly the delay is hereby condoned.

Resultantly the Registry is directed to register the connected Revision Petition and list the same on 29.03.2022, along with Crl. Rev. Petition No.115/2022.

The I.A. stands disposed of.

JUDGE

Comparing Assistant