Sanjib Kumar Das vs The State Of Assam And Anr
2023 Latest Caselaw 3480 Gua

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GAHC010192032022




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

                                Case No. : I.A.(Crl.)/578/2022

            SANJIB KUMAR DAS
            S/O. SRI NAGEN DAS, R/O. HOUSE NO.28, KUMARPARA, NEAR RAILWAY
            GATE NO.7, GUWAHATI-781009, P.S. BHARALUMUKH, DIST. KAMRUP (M),
            ASSAM.



            VERSUS

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

            2:HARUNUZ JAMEN CHOUDHURY
             S/O. FOJNUR ALI CHOUDHURY
             R/O. HOUSE NO.6 F.A. AHMED ROAD
             SIX MILE
             P.O. KHANAPARA
             P.S. DISPUR
             PIN-781022
             DIST. KAMRUP (M)
            ASSAM

Advocate for the Petitioner   : MS R R MUZIB

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

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Heard Ms. R.R. Muzib, learned counsel for the applicant. Also heard, Mr. B. Sarma, learned Addl. P.P., Assam appearing for the State respondent No.1 and Ms. A. Kaushar, learned counsel for the respondent No.2.

By this interlocutory application under Section 5 of the Limitation Act, 1963 the applicant has prayed for condonation of delay of 68 days in filing the connected criminal revision petition against the Judgment and Order, dated 31.03.2022, passed in Criminal Appeal No.184/2017 by the learned Addl. Sessions Judge, FTC No.3, Kamrup(M), Guwahati.

Upon hearing the learned counsel for both sides and considering the grounds cited in Paragraph No.4 of the application along with the documents annexed thereto, the delay of 68 days in filing the connected criminal revision petition is hereby condoned.

Registry to register the connected criminal revision petition and list the same.

The I.A. stands disposed of.

JUDGE

Comparing Assistant