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Uday Brahma vs The State Of Assam And Anr
2023 Latest Caselaw 2686 Gua

Citation : 2023 Latest Caselaw 2686 Gua
Judgement Date : 17 July, 2023

Gauhati High Court
Uday Brahma vs The State Of Assam And Anr on 17 July, 2023
                                                                    Page No.# 1/2

GAHC010138702023




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

                                Case No. : I.A.(Crl.)/562/2023

             UDAY BRAHMA
             S/O BILAS BRAHMA,
             RESIDENT OF VILLAGE BHOWRAGURI, UNDER BARBARI POLICE
             STATION IN THE DISTRICT OF BAKSA, ASSAM


             VERSUS

             THE STATE OF ASSAM AND ANR.
             REPRESENTED BY PP ASSAM

             2:SRI MANIKANTA BRAHMA
              S/O BANGAL BRAHMA
             RESIDENT OF VILLAGE BHOURAGURI
              SUBUNKHATA
              BARBARI PS
              DIST BAKSA
             ASSAM

Advocate for the Petitioner   : MRS. P B BORDOLOI

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 17-07-2023 (M. Zothankhuma, J)

Heard Ms. PB Bordoloi, learned Legal Aid Counsel appearing for the Page No.# 2/2

applicant, who submits that there is a delay of 27 days in filing the appeal and the application under Section 389(2) Cr.PC against the Judgment and Order dated 24.03.2023, passed by the learned Sessions Judge, Baksa in Sessions Case No. 87/2021 by which the applicant/appellant has been convicted and sentenced under Section 302 of the IPC.

Ms. S Jahan, learned Additional Public Prosecutor submits that she has got no objection if the delay is condoned.

On considering the grounds for delay given in the application and keeping in view the submission made by the learned Additional Public Prosecutor, the delay of 27 days is condoned.

Interlocutory application stands disposed of.

Registry to register the connected appeal and the interlocutory application and list the same after a week.

                                         JUDGE              JUDGE



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