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Dhanmoni Barman @ Sunmoni Barman @ ... vs The State Of Assam And Anr
2023 Latest Caselaw 2734 Gua

Citation : 2023 Latest Caselaw 2734 Gua
Judgement Date : 24 July, 2023

Gauhati High Court
Dhanmoni Barman @ Sunmoni Barman @ ... vs The State Of Assam And Anr on 24 July, 2023
                                                                        Page No.# 1/2

GAHC010145952023




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

                                Case No. : I.A.(Crl.)/609/2023

             DHANMONI BARMAN @ SUNMONI BARMAN @ DHANMANI TALUKDAR
             S/O LATE RATNESWAR BARMAN
             RESIDENT OF LAKHIPUR A BLOCK, PS MUSHALPUR, DIST BAKSA, ASSAM


             VERSUS

             THE STATE OF ASSAM AND ANR.
             REPRESENTED BY PP ASSAM

             2:SRI KABITA MUNDA
              D/O LATE PRABHAS MUNDA
             RESIDENT OF NO. 3 DIHIRA
              PS MUSHALPUR
             DIST BAKSA
             ASSA

Advocate for the Petitioner   : MS N HASSAN

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 24-07-2023 (M. Zothankhuma, J)

This is an application praying for condonation of delay under Section 5 of the Limitation Act for 147 days in filing the appeal against the judgment dated Page No.# 2/2

01.12.2022, passed by the court of the learned Special Judge, Baksa in Special (P) Case No. 81/2018, by which the applicant/appellant has been convicted under Section 4 of the POCSO Act and sentenced accordingly.

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

On considering the grounds for delay in filing the appeal and keeping in view the submissions made by the learned Additional Public Prosecutor, the delay of 147 days is condoned.

Registry is directed to register the connected appeal and interlocutory application and thereafter list the same before the court after a week.

Interlocutory application stands disposed of.

                                           JUDGE                  JUDGE




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