Mustt. Mirija Begum vs The State Of Assam And Anr
2022 Latest Caselaw 1134 Gua

                                                                             Page No.# 1/2

GAHC010057972022




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

                                Case No. : I.A.(Crl.)/134/2022

            MUSTT. MIRIJA BEGUM
            W/O HABIBUR RAHMAN, RESIDENT OF VILLAGE BARAMBOI, PS HAJO,
            DIST KAMRUP ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:SAMIR ALI
             S/O LATE SADEQUE ALI
             RESIDENT OF BARAMBOI
             PS HAJO
             DIST KAMRUP ASSA

Advocate for the Petitioner   : MR D K BHATTACHARYYA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 30-03-2022 Suman Shyam, J

Heard Mr. A.K. Bhuyan, learned counsel for the applicant. Also heard Ms. S. Jahan, Page No.# 2/2

learned Addl. P.P. Assam appearing for the State/ respondent No. 1.

This I.A. has been filed under Section 5 of the Limitation Act, 1963 praying for

condonation of delay of 693 days in preferring the connected appeal against the

judgment of conviction.

We have perused the statement made in the I.A.

Ms. Jahan prays for 02 weeks time to file objection/ affidavit placing the stand of

the State on record.

Issue notice returnable in 02 weeks.

In view of the notification No. HC-XI-07/2021/182/RC, dated 21-12-2021, no notice

is required to be sent to the informant/ respondent No. 2.

Copy of the I.A. be served upon Ms. Jahan.

Let this matter be listed after the Bihu vacation.

                          JUDGE                       JUDGE
GS


Comparing Assistant