Pandu Urang vs The State Of Assam
2022 Latest Caselaw 4724 Gua

                                                                             Page No.# 1/2

GAHC010173352022




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

                                Case No. : I.A.(Crl.)/744/2022

            PANDU URANG
            S/O KARMA URANG,
            VILL.- GOBIDAPUR TEA ESTATE NO. 4,
            P.S.- GOLAGHAT,
            DIST.- GOLAGHAT, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY P.P., ASSAM.



Advocate for the Petitioner   : MR. R PHUKAN

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 30-11-2022

Suman Shyam, J

Mr. R. Phukan, learned legal aid counsel is present on behalf of the applicant. Ms. Page No.# 2/2

B. Bhuyan, learned Sr. counsel (Addl. P.P. Assam) assisted by Mr. J. Das, learned counsel is present on behalf of the State.

This I.A. has been filed under Section 5 of the Limitation Act, 1963 with a prayer to condone the delay of 117 days in preferring the connected appeal against the judgment of conviction.

We have perused the explanation furnished in the I.A. and have also heard the submission of learned counsel for both sides.

Ms. Bhuyan submits that she does not have any instruction to file objection in this I.A.

In view of the above and taking note of the explanation furnished by the applicant, we are of the considered opinion that this is a fit case where the delay of 117 days in preferring the connected appeal should be condoned and the appeal be considered on merit.

Ordered accordingly.

Office to register the appeal and list for admission.

I.A. stands disposed of.

                             JUDGE                        JUDGE
GS




Comparing Assistant