Chitra Rajkonwar vs The State Of Assam And Anr
2023 Latest Caselaw 3304 Gua

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GAHC010185332023




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

                                Case No. : I.A.(Crl.)/742/2023

            CHITRA RAJKONWAR
            S/O LATE SOSHIDHAR RAJKONWAR,
            R/O LAKWA MOHAN DEODHAI GAON, P.O.- SILAKUTI, P.S.- SIMALUGRUI
            (LAKWA O.P.), DIST.- SAVISAGAR, ASSAM, PIN- 785688.



            VERSUS

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

            2:HEMANTA URIYA
             S/O NITAI URIYA

            R/O LAKWA MOHAN DEODHAI GAON
            P.O.- SILAKUTI
            P.S.- SIMALUGRUI (LAKWA O.P.)
            DIST.- SAVISAGAR
            ASSAM
            PIN- 785688

Advocate for the Petitioner   : MR. T J MAHANTA

Advocate for the Respondent : PP, ASSAM




                                              In

                               Crl.A./8560/2023 (Filing Number)
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                                     BEFORE

                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                     ORDER

24.08.2023

This Application under Section 5 of the Limitation Act, 1963, is preferred by the applicant, Sri Chitra Rajkonwar, for condonation of delay of 89 days in filing the Criminal Appeal against the judgment and order dated 21.03.2023, passed by the learned Additional Sessions Judge cum Special Judge (POCSO) in Special Case No. 04/2018.

Having heard Mr. P.B. Dutta, learned counsel for the applicant and also Mr. P.S. Lahkar, learned Additional Public Prosecutor for the State respondent No. 1, it is provided notice be issued to the respondents, returnable in 4 (four) weeks.

Steps be taken by registered post and also by usual process within a week from today. No formal notice is required to be issued to the respondent No. 1, since Mr. Lahkar, learned Additional Public Prosecutor appeared and received notice on behalf of respondent No. 1. However, extra requisite copy of the petition be furnished to Ms. Bora during the course of the day.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant