Sri Kumar Biswakarma vs The State Of Assam And Anr
2023 Latest Caselaw 3022 Gua

                                                                    Page No.# 1/2

GAHC010046692020




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

                                 Case No. : I.A.(Crl.)/196/2020

            SRI KUMAR BISWAKARMA
            S/O SRI KULA SANKAR BISWAKARMA, R/O LONGSOLIET TINIALI, P.S.
            BAR LANGFER, DIST. KARBI ANGLONG, ASSAM, PIN 782460.



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PUBLIC PROSECUTOR, GOVT. OF ASSAM

            2:KAMSIN TISSO
             S/O KHOYA TISSO
             R/O LONGSOLIET
             NEW MARKET
             P.S. BAR LANGFER
             DIST. KARBI ANGLONG
            ASSAM
             PIN 782460

Advocate for the Petitioner   : MR. D K DAS

Advocate for the Respondent : PP, ASSAM




             Linked Case :

            SRI KUMAR BISWAKARMA
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            VERSUS

            THE STATE OF ASSAM AND ANR



            ------------
            Advocate for :
            Advocate for : appearing for THE STATE OF ASSAM AND ANR


                                  BEFORE
                HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                       ORDER

Date : 09.08.2023

None appears for the applicant on call.

Heard Ms. A. Begum, learned Additional Public Prosecutor for the State.

It appears from the record that earlier also on two occasions, the applicant was not found on call.

It appears that the applicant is not interested in pursuing the instant interlocutory application which has been filed for condoning the delay of 184 days in preferring the connecting appeal, against the impugned judgment dated 24.06.2019, passed by learned Special Judge, Karbi Anglong in POCSO Case No. 19/2015.

As it appears that the applicant is not interested in pursuing the instant interlocutory application, this instant interlocutory application is dismissed for not prosecution.

JUDGE

Comparing Assistant