Mohibul Hoque @ Mohibul Islam vs The State Of Assam And Anr
2023 Latest Caselaw 3361 Gua

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GAHC010181362022




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

                                 Case No. : I.A.(Crl.)/511/2022

            MOHIBUL HOQUE @ MOHIBUL ISLAM
            S/O LATE TONKA SHEIKH @ TAZUDDIN,
            VILL.- DHARMASHALA PART- IV,
            P.O., P.S. AND DIST.- DHUBRI, ASSAM, PIN- 783301.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            THROUGH THE P.P., ASSAM.

            2:AFRUZA BIBI
             D/O ASKER ALI

            W/O MOHIBUL HOQUE

            VILL.- KACHUARKHASH PART- II

            P.O.
             P.S. AND DIST.- DHUBRI
            ASSAM
             PIN- 783301

Advocate for the Petitioner   : MR. A A R KARIM

Advocate for the Respondent : PP, ASSAM
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                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                            ORDER

Date : 25.08.2023

Heard Mr. A.A.R.Karim, learned Counsel for the applicant as well as Mr. B.B.Gogoi, learned Addl. P.P., for the State/opposite party No. 1.

By this application filed under Section 5 of the Limitation Act, the applicant has prayed for condonation of delay of 76 days in filing the connected Criminal Revision Petition vide Judgment and Order, dated 09.03.2021 passed by the learned Addl.Sessions Judge, Dhubri in Criminal Appeal No.06/2020.

Mr. R Islam, learned counsel for the Opposite party No.2 has no objection to the prayer of the appellant.

Upon hearing the learned counsel for both sides and considering the averments made in the application, delay, as prayed for, is hereby condoned.

Registry to register the connected Criminal Revision Petition and list the same.

The interlocutory application stands disposed of.

JUDGE

Comparing Assistant