State Of Assam vs Pranjal Das
2023 Latest Caselaw 2459 Gua

                                                                     Page No.# 1/2

GAHC010078062023




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

                                Case No. : I.A.(Crl.)/473/2023


             STATE OF ASSAM
             REP. BY P.P.
             ASSAM.

              VERSUS

             PRANJAL DAS
             S/O TILIKI DAS
             VILL.- AHATPAM
             P.S.- DHARAMTUL
             DIST.- MORIGAON
             ASSAM.


             ------------
             Advocate for : PP
             ASSAM
             Advocate for : appearing for PRANJAL DAS



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

                                          ORDER

Date : 09-06-2023 (M. Zothankhuma, J)

Heard Ms. S Jahan, learned Additional Public Prosecutor appearing for the State respondent/applicant.

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This is an application under section 5 of the Limitation Act for condoning the delay of 29 days in preferring the appeal against the judgment and order dated 06.12.2022, passed by the learned Additional Sessions Judge -cum- Special Judge, Morigaon in POCSO Case No. 24/2018.

Issue notice, returnable in 4 (four) weeks.

Applicant to take steps for service of notice upon respondent by registered post with A/D within three days.

List the matter after 4 (four) weeks.

                                        JUDGE               JUDGE




Comparing Assistant