Page No.# 1/2 vs Isbah Khan @ Safeena Sultana @ ...
2022 Latest Caselaw 1886 Gua

                                                                    Page No.# 1/2

GAHC010139132020




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

                                 Case No. : I.A.(Crl.)/481/2020

            RIZWAN KHAN AND ANR
            S/O MOHSIN ULLAH KHAN, R/O A-15, FRONT SIDE, SECOND FLOOR,
            NIZAMUDDIN, WEST, NEW DELHI-110013

            2: MOHSIN ULLAH KHAN
             S/O LATE RAFI ULLAH KHAN
             R/O A-15
             FRONT SIDE
             SECOND FLOOR
             NIZAMUDDIN
            WEST
             NEW DELHI-11001

            VERSUS

            ISBAH KHAN @ SAFEENA SULTANA @ GURIYA AND ANR.
            D/O LATE NURUL ABRAR, R/O AMIN MENSION, M.D. ROAD, P.S.-NAGAON
            SADAR, DIST-NAGAON, ASSAM

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

Advocate for the Petitioner   : MR. S C BISWAS

Advocate for the Respondent : PP, ASSAM (R2)
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                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                         ORDER

Date : 30.05.2022 Heard Mr. SC Biswas, learned counsel for the applicant as well as Ms. SH Borah, 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 condonation of delay of 80 days in filing the connected Criminal Revision Petition challenging the legality and correctness of the Judgment and Order, dated 20.05.2019, passed in DV Case No. 258/2019 by the learned JMFC, Nagaon.

Upon hearing the learned counsel for both sides and considering the averments made in the application, the delay of 80 days in filing the accompanying criminal revision, as prayed for, is condoned.

Registry to register the connected Criminal Revision Petition and list the same.

The interlocutory application stands disposed of.

JUDGE

Comparing Assistant