State Of Assam vs Sri Durga Ghosh
2023 Latest Caselaw 31 Gua

                                                                               Page No.# 1/2

GAHC010269552022




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

                                  Case No. : Crl.L.P./65/2022

            STATE OF ASSAM
            REPRESENTED BY PP ASSAM



            VERSUS

            SRI DURGA GHOSH
            S/O UPEN GHOSH, RESIDENT OF VILLAGE MADHABPUR, NORAGAON, PS
            GOLAGHAT, DIST GOLAGHAT, ASSAM, 785622



Advocate for the Petitioner   : PP, ASSAM

Advocate for the Respondent :




                                   BEFORE
                    HONOURABLE MR. JUSTICE SUMAN SHYAM
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                            ORDER

Date : 02-01-2023 Suman Shyam, J

Heard Ms. S. Jahan, learned Addl. P.P. Assam appearing on behalf of the applicant.

This I.A. has been filed under Section 5 of the Limitation Act, 1963 with a prayer to

condone the delay of 53 days in preferring the connected appeal against the judgment Page No.# 2/2

and order of acquittal passed by the learned Special Judge, Golaghat in Special (POSCO)

Case No. 54/2019.

We have perused the grounds taken in the application.

Issue notice returnable in 06 weeks.

Applicant to take steps for service of notice upon the sole respondent by registered

post with A/D as well as by usual process.

In addition, applicant/ State is also granted liberty to serve the respondent through

the concerned police station.

                          JUDGE                      JUDGE
GS


Comparing Assistant