Mosharof Ali @ Mosharaf Ali vs The State Of Assam And Anr
2023 Latest Caselaw 2328 Gua

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GAHC010044782023




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

                                Case No. : I.A.(Crl.)/192/2023

            MOSHAROF ALI @ MOSHARAF ALI
            S/O BABAR ALI, RESIDENT OF VILLAGE PAHARTOLI, PO P CHATALA, PS
            KALGACHIA, DIST BARPETA, ASSAM 781321



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:MOINAL SHEIKH
             S/O LATE NOIMUDDIN SHEIKH

            VILLAGE BARJANA PART III
            PO BARJANA
            PS JOGIGHOPA
            DIST BONGAIGAON
            ASSAM 78338

Advocate for the Petitioner   : MR. A M KHAN

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

02.06.2023

Heard Mr. A.M. Khan, learned counsel for the applicant/appellant as well as Mr. P.S. Page No.# 2/2

Lahkar, learned Addl. P.P. for the State respondent.

By this application filed under Section 5 of the Limitation Act, 1963, the applicant/appellant has prayed for condonation of delay of 2 days in preferring the criminal appeal against the impugned judgment and order dated 06.12.2022 passed in Session Case No. 91/2022(arising out of GR Case No. 215/2022 and Kalgachia P.S. Case No. 21/2022) passed by the learned Addl. Session Judge (FTC) Barpeta

The grounds shown in the petition for condonation of delay of 2 days filed by the petitioner are reasonable.

On the other hand, learned Additional Public Prosecutor for the State of Assam submits that he has no objection on the prayer made by the applicant/appellant.

Accordingly, the delay is condoned.

Interlocutory application stands disposed of.

Registry is directed to register the criminal appeal and list the matter for admission

JUDGE

Comparing Assistant