Pranjal Hazarika vs State Of Assam
2022 Latest Caselaw 4337 Gua

                                                                             Page No.# 1/2

GAHC010217522022




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

                                Case No. : I.A.(Crl.)/679/2022

            PRANJAL HAZARIKA
            S/O NIPEN HAZARIKA,
            VILL.- CHAUDANG PATHAR,
            P.O.- CHAUDANG PATHAR,
            P.S.- MERAPANI,
            DIST.- GOLAGHAR, ASSAM, PIN- 785705.



            VERSUS

            STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR.



Advocate for the Petitioner   : MR. K M HALOI

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                          ORDER

Date : 07-11-2022

Heard Mr. K.M. Haloi, learned legal aid counsel appearing for the applicant. Also

heard Ms. B. Bhuyan, learned Sr. counsel & Addl. P.P. Assam appearing for the State.

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This I.A. has been filed under Section 5 of the Limitation Act, 1963 with a prayer to

condone the delay 31 days in filing the connected appeal.

We have perused the grounds taken in the I.A. and have also heard the submission

advanced by learned counsel for both the sides.

Ms. Bhuyan submits that her junior has no instruction to file any objection opposing

the prayer in this I.A.

Since the connected appeal has been preferred against the judgment and order of

conviction awarded under Section 302 IPC and considering the explanation furnished in

the I.A., we are inclined to condone the delay. As such, the delay of 31 days in preferring

the connected appeal is hereby condoned.

Office to register the appeal and list the matter for admission.

I.A. stands disposed of.

                      JUDGE                           JUDGE
GS




Comparing Assistant