Ranjan @ Bhai Sonowal vs The State Of Assam
2023 Latest Caselaw 5114 Gua

Gauhati High Court

Ranjan @ Bhai Sonowal vs The State Of Assam on 18 December, 2023

Author: M. Zothankhuma

Bench: Michael Zothankhuma, Malasri Nandi

                                                                        Page No.# 1/2

GAHC010234122023




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

                                Case No. : I.A.(Crl.)/1239/2023

            RANJAN @ BHAI SONOWAL
            S/O LT. DHIREN SONOWAL,
            VILL.- TUPKHUP, P.S.- TINGKHONG, DIST.- DIBRUGARH, ASSAM.



            VERSUS

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



Advocate for the Petitioner   : MR. A M BORA

Advocate for the Respondent : PP, ASSAM




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

                                           ORDER

18.12.2023 (M. Zothankhuma, J)

Heard Mr. M.S. Hussain, learned counsel for the applicant, who submits that there is a delay of 36 days in filing the appeal against the judgment dated 04.07.2023 passed by the learned Additional District & Sessions Judge, Page No.# 2/2

Dibrugarh, Assam in Sessions Case No.151/2014, by which the appellant has been convicted under Section 302/34 IPC.

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