Kalpana Singha vs The State Of Assam And 5 Ors
2022 Latest Caselaw 3691 Gua

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GAHC010180172022




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

                          Case No. : I.A.(Crl.)/533/2022

         KALPANA SINGHA
         D/O HARIKUMAR SINGHA, VILL.- BONTARAPUR, P.S.- KACHUDARAM,
         DIST.- CACHAR, ASSAM.



         VERSUS

         THE STATE OF ASSAM AND 5 ORS.
         THROUGH PUBLIC PROSECUTOR, ASSAM.

         2:F. RAKESH SHARMA
          S/O DEBANANADA SHARMA

         VILL.- SAINT KATHARINE (AMRAGHAT)

         P.S.- SAINT KATHARINE

         DIST.- CACHAR
         ASSAM.

         3:DEBANANDA SHARMA
          S/O BOYLONG SHARMA

         VILL.- SAINT KATHARINE (AMRAGHAT)

         P.S.- SAINT KATHARINE

         DIST.- CACHAR
         ASSAM.

         4:RADHAMONI SHARMA
          S/O DEBANANDA SHARMA
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             VILL.- SAINT KATHARINE (AMRAGHAT)

             P.S.- SAINT KATHARINE

             DIST.- CACHAR
             ASSAM.

             5:SURAJ SHARMA
              S/O DEBANANADA SHARMA

             VILL.- SAINT KATHARINE (AMRAGHAT)

             P.S.- SAINT KATHARINE

             DIST.- CACHAR
             ASSAM.

             6:SARADHAMONI SHARMA
              S/O DEBANANADA SHARMA

             VILL.- SAINT KATHARINE (AMRAGHAT)

             P.S.- SAINT KATHARINE

             DIST.- CACHAR
             ASSAM

Advocate for the Petitioner   : MR. U DUTTA

Advocate for the Respondent : PP, ASSAM



                                       BEFORE
                    HON'BLE MRS. JUSTICE MALASRI NANDI
                                          ORDER

21.09.2022 Heard Mr U Dutta, learned counsel for the petitioner and Mr B Sarma, learned Additional Public Prosecutor for the State of Assam/respondent No. 1.

This is an application under Section 5 of the Limitation Act, praying for condonation of delay of 237 days in presenting the connected appeal against the Judgment and Order dated 25.11.2019, passed by the learned Sessions Judge, Silchar, at Page No.# 3/3

Cachar, in Sessions Case No. 95/2017.

Issue notice to the respondents, i.e., respondent Nos. 2 to 6, by registered post with A/D as well as by usual process, returnable by 6 (six) weeks.

Steps be taken within a week from today.

Let extra copies of the petition be furnished to the learned Additional Public Prosecutor.

List the matter accordingly, after 6 (six) weeks.

JUDGE

Comparing Assistant