Aminul Islam vs The State Of Assam And Anr
2022 Latest Caselaw 4457 Gua

Citation : 2022 Latest Caselaw 4457 Gua
Judgement Date : 14 November, 2022

Gauhati High Court

Aminul Islam vs The State Of Assam And Anr on 14 November, 2022

                                                                       Page No.# 1/2

GAHC010225502022




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

                                Case No. : I.A.(Crl.)/686/2022

            AMINUL ISLAM
            S/O. NOWSHED ALI, VILL. HATIJANA, P.O. JOSHIHATIPARA, P.S. HOWLY,
            DIST. BARPETA, ASSAM, PIN-781316.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY PP, ASSAM.

            2:QUEEN KHANAM
             D/O. KASHEM KHAN
            VILL. HATIJANA
             P.O. JOSHIHATIPARA
             P.S. HOWLY
             DIST. BARPETA
            ASSAM
             PIN-781316

Advocate for the Petitioner   : MR. A CHOUDHURY

Advocate for the Respondent : PP, ASSAM




             Linked Case :

            AMINUL ISLAM
                                                                                     Page No.# 2/2

             VERSUS

            THE STATE OF ASSAM AND ANR (E)



            ------------

Advocate for : MR. A CHOUDHURY Advocate for : appearing for THE STATE OF ASSAM AND ANR (E)

BEFORE HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

14.11.2022

Heard Mr. S. Islam, learned counsel appearing for the applicant/petitioner as well as Mr. K.K. Parasar, learned Addl. P.P. appearing for the State.

The learned counsel for the petitioner has prayed for condonation of delay of 14 days in filing the criminal revision petition against the judgment and order dated 15.07.2022 passed by the Principal Judge, Family Court Barpeta in F.C. Crl. Misc. 186/2021 arising out of F.C. (Crl.) 23/2016. As a result of communication gap between the learned counsel who conducted the case and the petitioner, there was a delay in filing this petition.

Learned Addl. P.P. has no objection to the said prayer.

Accordingly, this interlocutory application stands allowed.

Registry is directed to take necessary steps in this regard.

JUDGE

Comparing Assistant