Ranbir Lal Baruah vs The State Of Assam And Anr
2023 Latest Caselaw 3075 Gua

                                                                           Page No.# 1/2

GAHC010168842023




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

                                 Case No. : I.A.(Crl.)/695/2023

            RANBIR LAL BARUAH
            S/O LT. HIRENDRA LAL BARUAH, STREAMER GHAT ROAD, SOUTH
            AMOLAPATTY, P.O.-MOHONAGHAT, DIST-DIBRUGARH, PIN-786008, ASSAM

            VERSUS

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

            2:SMTI. KARABI BORA
            W/O RANBIR LAL BARUAH
             R/O SANDIAMAJOR CHUK GAON
             P.S. AND P.O.-JAMUGURIHAT
             DIST- SONITPUR
            ASSAM
             PIN-78418

Advocate for the Petitioner   : MR. S R GOGOI

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                           ORDER

Date : 11.08.2023

Heard Mr. S.R. Gogoi, learned counsel for the applicant.

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

1963 praying for condonation of delay of 31 days in filing the criminal revision petition against the judgment and order dated 31.03.2023 passed by the Additional Chief Judicial Magistrate, Sonitpur, Tezpur in MR Case No.133/2018.

Issue notice returnable by 4 (four) weeks. Learned Addl. PP accepts notice on behalf of the respondent No.1, so no formal notice is required to be issued upon the respondent No.1.

Steps for service of notice upon the respondent No.2 be taken by way of Registered Post with A.D as well as through usual process within 5 (five) days.

JUDGE

Comparing Assistant