Ananta Das vs The State Of Assam And Anr
2023 Latest Caselaw 5112 Gua

Gauhati High Court

Ananta Das vs The State Of Assam And Anr on 18 December, 2023

Author: M. Zothankhuma

Bench: Michael Zothankhuma, Malasri Nandi

                                                                      Page No.# 1/2

GAHC010283732023




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

                                Case No. : I.A.(Crl.)/1233/2023

            ANANTA DAS
            S/O ANIL DAS,
            R/O RAJABARI, PANIKHATITI, P.S.- PRAGJYOTISHPUR, DIST.- KAMRUP(M),
            ASSAM, PIN- 781026.

            VERSUS

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

            2:BHUILA BIN
            W/O DHANPAT BIN
             R/O RAJABARI
             PANIKHAITI
             P.S.- PRAGJYOTISHPUR
             DIST.- KAMRUP(M)
            ASSAM
             PIN- 781026

Advocate for the Petitioner   : MR C GOSWAMI

Advocate for the Respondent : PP, ASSAM

                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

18.12.2023 (M. Zothankhuma, J)

Mr. C. Goswami, learned counsel for the applicant submits that there is a Page No.# 2/2

delay of 2 (two) days in filing the appeal against the judgment dated 07.08.2013 passed by the learned Additional Sessions Judge-cum-Special Judge (POCSO), Kamrup(M), in Sessions Case No.420/2018.

Ms. S.H. Bora, learned Additional Public Prosecutor submits that she has got no objection to the delay being condoned.

The delay is accordingly condoned.

Registry to register and appeal and list the same accordingly.

I.A.(Crl.) is accordingly disposed of.

                        JUDGE                   JUDGE




Comparing Assistant