Mum Barman @ Kale vs The State Of Assam And Anr
2022 Latest Caselaw 4378 Gua

                                                                                       Page No.# 1/2

GAHC010207722022




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

                                  Case No. : I.A.(Crl.)/650/2022

             MUM BARMAN @ KALE .
             C/O SUK CHARAN BARMAN
             RESIDENT OF VILLAGE BORCHARA, PS AND DIST BONGAIGAON, ASSAM



             VERSUS

             THE STATE OF ASSAM AND ANR .
             REPRESENTED BY PP ASSAM

             2:SRI NRIPEN BARMAN
              S/O LATE HARENDRA BARMAN

             RESIDENT OF BOGULAMARI
             PS AND DIST BONGAIGAON
             ASSA

Advocate for the Petitioner    : MS. M BARMAN

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                             ORDER

Date : --10.11.2022 Heard Ms. M. Barman, learned counsel for the applicant. Also heard Mr. B. Sarma, learned Addl. P.P., Assam, for the respondent No. 1.

This application has been filed for condoning the delay of 850 days in preferring the appeal against the judgment and Order dated 14.03.2018 passed by the learned Sessions Judge, Bongaigaon in Page No.# 2/2

Sessions Case No. 69(BNG)/2017.

Issue notice to the respondent No. 2 returnable by 4 weeks. The applicant shall take steps for service of notice upon respondent No. 2 by registered post with A/D as well as by usual process within 7 days.

No formal notice is required against the respondent No. 1 as the learned Addl. P.P., Assam has entered appearance on behalf of respondent No. 1. However, extra copies of this application be furnished to the learned Addl. P.P., Assam.

List the matter accordingly.

JUDGE

Comparing Assistant