Kali Munda vs The State Of Assam And Anr
2023 Latest Caselaw 3284 Gua

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GAHC010181202023




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

                                 Case No. : I.A.(Crl.)/715/2023

            KALI MUNDA
            S/O LT. SOMA MUNDA,
            VILL.- NO. 1 BHOLATAR, P.O.- KALIKHOLA, P.S.- DIMAKUCHI, DIST.-
            UDALGURI, ASSAM.



            VERSUS

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

            2:BANDHAN MUNDA
             S/O LATE SOMA MUNDA

            VILL.- NO. 1 BHOLATAR
            P.O.- KALIKHOLA
            P.S.- DIMAKUCHI
            DIST.- UDALGURI
            ASSAM

Advocate for the Petitioner   : MS. L DEVI

Advocate for the Respondent : PP, ASSAM


                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                             ORDER

Date : 23.08.2023

Heard Ms. L Devi, learned Legal Aid Counsel for the applicant as well as Mr. Page No.# 2/2

M.P.Goswami, learned Addl. P.P., for the State/respondent No. 1.

By this application filed under Section 5 of the Limitation Act, the applicant has prayed for condonation of delay of 516 days in filing the connected Criminal Appeal (J) through jail authority against conviction vide Judgment and Order, dated 11.12.2019 passed by the learned Addl.Sessions Judge, Udalguri in Sessions Case No. 59/2017.

Upon hearing the learned counsel for both sides and considering the averments made in the application, delay, as prayed for, is hereby condoned as prayed for to prefer the connected statutory appeal against conviction as stated above.

Registry to register the connected Criminal Appeal (J) and list the same.

The interlocutory application stands disposed of.

JUDGE

N

Comparing Assistant