Mousam Paul vs The State Of Assam And Anr
2022 Latest Caselaw 3423 Gua

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GAHC010173242022




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

                                Case No. : I.A.(Crl.)/510/2022
                                   In Crl. Rev. Pet. No. 6956/2022

            MOUSAM PAUL
            S/O- SRI ARABINDA PAUL, R/O- VILL.- DWARBAND, P.S.- SILCHAR, DIST.-
            CACHAR, ASSAM


            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY THE LEARNED PUBLIC PROSECUTOR, ASSAM

            2:SMT. SWEETY PAUL
             D/O- UJJAL PAUL
             R/O- VILL.- TARAPUR
             NETAJI NAGAR
             P.S. SILCHAR
             DIST. CACHAR
            ASSAM
             PIN- 788001

Advocate for the Petitioner   : MR. D CHAKRABARTY

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

07-09-2022 Heard Mr. D. Chakraborty, learned counsel for the applicant. This application under Section 5 of the Limitation Act, 1963 praying for Page No.# 2/2

condonation of delay of 21 days in preferring Criminal Revision Petition against the impugned judgment dated 18.04.2022 passed by the learned Sessions Judge, Cachar, Silchar in Crl. Appl. No. 1 of 2021 arising out of Misc. DV Case No. 16/2019.

Perused the petition and the documents placed on record. Issue notice, returnable by 4 (four) weeks. Since Ms. N. Das, learned Addl. PP appears and accepts notice on behalf of State respondent No. 1, no formal notice need be issued.

Extra copies be served during the course of the day. Steps be taken upon respondent No. 2 by registered post with A/D as well as by usual process within a week from today.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant