Md. Amir Hamza vs The State Of Assam And Anr
2023 Latest Caselaw 2412 Gua

                                                                 Page No.# 1/2

GAHC010118852023




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

                                Case No. : I.A.(Crl.)/466/2023

            MD. AMIR HAMZA
            S/O BHOMAR ALI,
            VILL.- NARESHING BARI,
            P.S.- GOBARDHANA, DIST.- BAKSA, ASSAM.



            VERSUS

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

            2:MAZAM ALI
             S/O JAHARRUDDIN

            VILL.- UTTAR BHAKUAMARI

            P.S.- SALBARI
             DIST.- BAKSA
            ASSAM

Advocate for the Petitioner   : MR A HAQUE

Advocate for the Respondent : PP, ASSAM




             WITH

            CRL.A. No. 4539/2023 (FILING NUMBER)
                                                                         Page No.# 2/2

                                       BEFORE

                  HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                   HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                        ORDER

07-06-2023 (Michael Zothankhuma, J)

Heard Mr. J. Ahmed, learned counsel for the applicant/appellant, who submits that there is a delay of 7 days in preferring the appeal against the impugned Judgment and Order dated 24.02.2023 passed by the learned Special Judge, Baksa in Special (POCSO) Case No. 16/2020 convicting the applicant/appellant under Section 4 of the POCSO Act, 2012 .

2. Ms. B. Bhuyan, learned Additional Public Prosecutor, Assam submits that she does not have any objection to the delay being condoned.

3. On considering the averments made in the application for the delay and keeping in view the submissions made by the learned Additional P.P., we find that sufficient cause for the delay has been made out.

4. Accordingly, the delay of 7 days is condoned.

5. Registry is directed to register the appeal and list the same after a week.

6. The I.A. is accordingly disposed of.

                           JUDGE                     JUDGE




Comparing Assistant