Shriram Transport Finance Co. Ltd vs The State Of Assam And Anr
2022 Latest Caselaw 3878 Gua

                                                                    Page No.# 1/3

GAHC010047882020




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

                                 Case No. : I.A.(Crl.)/205/2020

            SHRIRAM TRANSPORT FINANCE CO. LTD.
            LAXMI APARTMENT, 2ND FLOOR, OPPOSITE TRUCK OWNERS
            ASSOCIATION BUILDING, CHAPAGURI ROAD, NORTH BONGAIGAON, P.S.
            AND DIST. BONGAIGAON, ASSAM, PIN 783380. REP. BY THE AUTHORIZED
            SIGNATORY NAMELY SRI SANJEEB TAMANG, S/O RAM BAHADUR
            TAMANG.



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE P.P., ASSAM.

            2:MOKBUL HUSSAIN PARMANIK
             S/O AJIMUDDIN PARMANIK
             R/O MAKRAPARA
             P.O. KHASIPARA BHOTAGON
             DIST. KOKRAJHAR
            ASSAM
             PIN 783370

Advocate for the Petitioner   : MD. I HUSSAIN

Advocate for the Respondent : PP, ASSAM




             Linked Case : I.A.(Crl.)/206/2020

            SHRIRAM TRANSPORT FINANCE CO. LTD.
            LAXMI APARTMENT
                                                                     Page No.# 2/3

             2ND FLOOR
             OPPOSITE TRUCK OWNERS ASSOCIATION BUILDING
             CHAPAGURI ROAD
             NORTH BONGAIGAON
             P.S. AND DIST. BONGAIGAON
             ASSAM
             PIN 783380. REP. BY THE AUTHORIZED SIGNATORY NAMELY SRI SANJEEB
             TAMANG
             S/O RAM BAHADUR TAMANG.


             VERSUS

             THE STATE OF ASSAM AND ANR
             REPRESENTED BY THE P.P.
             ASSAM.

             2:MOKBUL HUSSAIN PARMANIK
             S/O AJIMUDDIN PARMANIK
              R/O MAKRAPARA
              P.O. KHASIPARA BHOTAGON
              DIST. KOKRAJHAR
             ASSAM
              PIN 783370.
              ------------
             Advocate for : MD. I HUSSAIN
             Advocate for : PP
             ASSAM appearing for THE STATE OF ASSAM AND ANR



                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                      ORDER

28.09.2022

This is an application under Section 5 of the Limitation Act, 1963 for condonation of delay of 18 days in preferring Criminal Appeal against the judgment and order dated 27.11.2019 passed by the learned Chief Judicial Magistrate, Bongaigaon, in N.I.C.R. Case No. 20/15.

Perused the pleadings and the statements explaining such delay at Page No.# 3/3

paragraph-2. Considered the same and in the opinion of this Court that causes shown are sufficient to condone the delay of 18 days. Accordingly, delay of 18 days is condoned.

Registry to register the Criminal Appeal if same is in order.

JUDGE

Comparing Assistant