Aminul Islam Barlaskar @ Munna vs The State Of Assam And Anr
2022 Latest Caselaw 3973 Gua

Citation : 2022 Latest Caselaw 3973 Gua
Judgement Date : 30 September, 2022

Gauhati High Court

Aminul Islam Barlaskar @ Munna vs The State Of Assam And Anr on 30 September, 2022

                                                                   Page No.# 1/2

GAHC010201272022




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

                               Case No. : I.A.(Crl.)/601/2022

            AMINUL ISLAM BARLASKAR @ MUNNA
            S/O. LT. MUKABBIR ALI BARLASKAR, R/O. RONGPUR PART-IV, P.S.
            SILCHAR, DIST. CACHAR, ASSAM, PRESETLY RESIDING AT SONAI ROAD,
            P.S. SILCHAR, DIST. CACHAR, ASSAM.

            VERSUS

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

            2:SMT. MAHMUDA BEGUM LASKAR
             D/O. LT. NIMAR ALI LASKAR
             R/O.. KANDIGRAM (MADHURBOND)
             P.O. AND P.S. SILCHAR
             DIST. CACHAR, ASSAM
             PIN-788001

Advocate for the Petitioner   : MS. R CHOUDHURY

Advocate for the Respondent : PP, ASSAM

BEFORE HON'BLE MR. JUSTICE ROBIN PHUKAN 30-09-2022

Heard Mrs. R. Choudhury, learned counsel for the applicant. Also heard Mr. K.K. Das, learned Additional Public Prosecutor for the State Respondent.

This application under Section 5 of the Limitation Act, 1963 is Page No.# 2/2

preferred by the applicant Aminul Islam Barlaskar @ Munna for condonation of delay of 88 days in preferring the connected criminal revision petition against the judgment and order dated 29.3.2022 passed by the leaned Additional Sessions Judge, FTC, Cachar, Silchar in Criminal Appeal No.21/2020 whereby the appeal preferred by the present applicant assailing the Judgment dated 11.3.2020 passed in CR (DV) Case No.448 of 2013 has been dismissed with cost of Rs.5000/-.

Perused the petition and the grounds mentioned therein.

Let notice be issued upon the respondents returnable on 2.11.2022.

Steps be taken by registered post with A/D as well as under usual process, within a week from today.

No formal notice is required to be issued upon Respondent No.1 since Mr. K.K. Das, learned Additional Public Prosecutor has entered appearance on behalf of the said respondent.

However, extra requisite copy of the petition be furnished upon the learned counsel for the Respondent No.1 during the course of the day.

List the matter on 2.11.2022.

JUDGE

Comparing Assistant