Gauhati High Court
Page No.# 1/5 vs Nepal Chandra Das And Anr on 29 September, 2022
Page No.# 1/5
GAHC010174652020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Crl.)/50/2021
ON THE DEATH OF BIKASH BHUIYA, HIS LEGAL HEIRS BIDYUT KUMAR
BHUIYA AND 5 ORS.
S/O- LATE BINODE BIHARI BHUIYA, R/O- FLAT-C 202, PRISTINE
GRANDEUR, WAKAD, PUNE- 411057.
2: BIMAL BHUIYA
S/O- LATE BINODE BIHARI BHUIYA
R/O- 18/80
DOVERLANE
GARIAHAT
KOLKATA- 700029.
3: BIDHAN CHANDRA BHUIYA
S/O- LATE BINODE BIHARI BHUIYA
R/O- BHUIYA ROAD
JANIGANJ
DIST.- CACHAR
SILCHAR
ASSAM- 788001.
4: SMT. KAJOLI SAHA
/O- LATE BINODE BIHARI BHUIYA
R/O- SACHIN ENCLAVE
SOLAPARA ROAD
GUWAHATI- 781008.
5: SMT. SEFALI BHUIYA
D/O- LATE BINODE BIHARI BHUIYA
R/O- BHUIYA ROAD
JANIGANJ
DIST.- CACHAR
SILCHAR
ASSAM- 788001.
Page No.# 2/5
6: SMT. ANJALI SAHA
D/O- LATE BINODE BIHARI BHUIYA
R/O- NAIPUKUR
OPP. SUHASINI APARTMENT
RAJARHAT
KOLKATA- 700156
VERSUS
NEPAL CHANDRA DAS AND ANR.
S/O- LATE GOPENDRA CHANDRA DAS, R/O- MALUGRAM, P.O. AND P.S.
SILCHAR, DIST.- CACHAR, ASSAM, PIN- 788001.
2:THE STATE OF ASSAM
REP. BY THE LEARNED PUBLIC PROSECUTOR
ASSAM
Advocate for the Petitioner : MR. I H LASKAR
Advocate for the Respondent : PP, ASSAM
Linked Case :
ON THE DEAT OF BIKASH BHUIYA HIS LEGAL HEIRS BIDYUT KUMAR
BHUIYA
VERSUS
NEPAL CHANDRA DAS AND ANR. B
------------
Advocate for : MR. I H LASKAR
Advocate for : appearing for NEPAL CHANDRA DAS AND ANR. B
Linked Case : Crl.L.P./3/2021
ON THE DEATH OF BIKASH BHUIYA
HIS LEGAL HEIRS BIDYUT KUMAR BHUIYA AND 5 ORS.
S/O- LATE BINODE BIHARI BHUIYA
R/O- FLAT-C 202
PRISTINE GRANDEUR
WAKAD
PUNE- 411057.
2: BIMAL BHUIYA
S/O- LATE BINODE BIHARI BHUIYA
Page No.# 3/5
R/O- 18/80
DOVERLANE
GARIAHAT
KOLKATA- 700029.
3: BIDHAN CHANDRA BHUIYA
S/O- LATE BINODE BIHARI BHUIYA
R/O- BHUIYA ROAD
JANIGANJ
DIST.- CACHAR
SILCHAR
ASSAM- 788001.
4: SMT. KAJOLI SAHA
/O- LATE BINODE BIHARI BHUIYA
R/O- SACHIN ENCLAVE
SOLAPARA ROAD
GUWAHATI- 781008.
5: SMT. SEFALI BHUIYA
D/O- LATE BINODE BIHARI BHUIYA
R/O- BHUIYA ROAD
JANIGANJ
DIST.- CACHAR
SILCHAR
ASSAM- 788001.
6: SMT. ANJALI SAHA
D/O- LATE BINODE BIHARI BHUIYA
R/O- NAIPUKUR
OPP. SUHASINI APARTMENT
RAJARHAT
KOLKATA- 700156.
VERSUS
NEPAL CHANDRA DAS AND ANR
S/O- LATE GOPENDRA CHANDRA DAS
R/O- MALUGRAM
P.O. AND P.S. SILCHAR
DIST.- CACHAR
ASSAM
PIN- 788001.
2:THE STATE OF ASSAM
REP. BY THE LEARNED PUBLIC PROSECUTOR
ASSAM.
------------
Advocate for : MR. I H LASKAR
Page No.# 4/5
Advocate for : PP
ASSAM appearing for NEPAL CHANDRA DAS AND ANR
BEFORE
HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY
ORDER
Date : 29.9.2022
Heard Mr. N. H. Laskar, learned counsel for the applicant.
This is an application u/s 5 of the Limitation Act for
condonation of delay of 1132 days in filing the appeal against the
Judgment dated 8.12.2016 passed by learned Addl. Sessions Judge
(FTC) , Cachar at Silchar in Crl Appeal No. 14/2016.
The grounds for condonation is that the petitioner has earlier
preferred Revision Petition No. 35/2017 against the impugned
judgment. However, the same was done inadvertently. Accordingly
connected appeal has been preferred and in the meantime there
was delay.
In the considered opinion of this Court the causes shown are
sufficient and the same not being objected by the learned counsel
for the respondents, this application is allowed by condoning the
delay of 1132 days in preferring the appeal.
I.A (Crl) stands disposed of
Registry to register the connected appeal and list the same if
the same is in order and not defective. Learned counsel for the
appellant to serve copies of the appeal memo to the learned counsel
Page No.# 5/5
representing the respondents.
JUDGE
Comparing Assistant
