Sanjib Kumar Das vs The State Of Assam And Anr
2022 Latest Caselaw 3898 Gua

Citation : 2022 Latest Caselaw 3898 Gua
Judgement Date : 28 September, 2022

Gauhati High Court

Sanjib Kumar Das vs The State Of Assam And Anr on 28 September, 2022

                                                                           Page No.# 1/2

GAHC010192032022




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

                               Case No. : I.A.(Crl.)/578/2022

            SANJIB KUMAR DAS
            S/O. SRI NAGEN DAS, R/O. HOUSE NO.28, KUMARPARA, NEAR RAILWAY
            GATE NO.7, GUWAHATI-781009, P.S. BHARALUMUKH, DIST. KAMRUP (M),
            ASSAM.

            VERSUS

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

            2:HARUNUZ JAMEN CHOUDHURY
             S/O. FOJNUR ALI CHOUDHURY
             R/O. HOUSE NO.6 F.A. AHMED ROAD
             SIX MILE
             P.O. KHANAPARA
             P.S. DISPUR, PIN-781022
             DIST. KAMRUP (M), ASSAM

Advocate for the Petitioner   : MS R R MUZIB

Advocate for the Respondent : PP, ASSAM

BEFORE HON'BLE MR. JUSTICE ROBIN PHUKAN 28-09-2022

Heard Ms. R.R. Muzim, learned counsel for the applicant. Also heard Mr. K.K. Das, learned Additional Public Prosecutor for the State Respondent No.1.

This application under Section 5 of the Limitation Act is preferred by the Page No.# 2/2

applicant - Sanjib Kumar Das, for condonation of delay of 68 days in filing the connected Criminal Revision Petition, against the judgment and order dated 31.03.2022 passed in Criminal Appeal No.184 of 2017 by the learned Additional Sessions Judge, FTC No.3, Kamrup (Metro) at Guwahati.

Let notice be issued upon the respondents, returnable in four weeks.

Steps be taken by registered post with A/D as well as under usual process upon Respondent No.2, within a week.

Since Mr. K.K. Das, learned Additional Public Prosecutor appears and accepts notice on behalf of Respondent No.1, no formal notice is required to be issued upon the said respondent.

However, extra requisite copy of the petition be furnished to him during the course of the day.

List the matter after four weeks.

JUDGE

Comparing Assistant