Ratan Medhi vs The State Of Assam And Anr
2023 Latest Caselaw 1779 Gua

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GAHC010080632023




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

                                 Case No. : I.A.(Crl.)/352/2023

            RATAN MEDHI
            S/O JIBAN MEDHI,
            VILL.- DUONIGAON, UNDER MORIGAON POLICE STATION, IN THE
            DISTRICT OF MORIGAON, ASSAM, PIN- 782105.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE PUBLIC PROSECUTOR.

            2:RATUL MEDHI
             S/O JIBAN MEDHI

            VILL.- DUONIGAON
            UNDER MORIGAON POLICE STATION
            IN THE DISTRICT OF MORIGAON
            ASSAM
            PIN- 782105

Advocate for the Petitioner   : MR D K BHATTACHARYYA

Advocate for the Respondent : PP, ASSAM




             Linked Case : Crl.A./3883/2023

            RATAN MEHI
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          VERSUS

         THE STATE OF ASSAM AND ANR . B



         ------------
         Advocate for : MR D K BHATTACHARYYA
         Advocate for : appearing for THE STATE OF ASSAM AND ANR . B



                               BEFORE
                HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

Date : 04.05.2023 Heard Mr. D. K. Bhattacharyya, learned counsel appears for the appellant/applicant. Also heard Ms. S. H. Borah, learned Additional Public Prosecutor appearing for the State of Assam.

2. This is an application seeking condonation of a delay of 320 days that has occurred in filing the accompanying appeal against the Judgment and order dated 22.03.2022 passed by learned Sessions Judge, Morigaon in Sessions case No. 155/2014 (State of Assam Vs Ratan Medhi), whereby the appellant/applicant was convicted under Section 304 (Part-I) IPC and sentencing him to undergo rigorous imprisonment for a period of 10 years and pay fine of Rs.5,000/- (Rupees five thousand) only and in default to suffer simple imprisonment for further 2 (two) months.

3. Accordingly, let Notice be issued returnable after 4 (four) Page No.# 3/3

weeks.

4. Steps on the respondent No.2/opposite party by Registered Post within one week from today.

5. Since Ms. S.H. Bora, learned Addl. P.P has entered appearance on behalf of respondent No.1, no formal notice was issued. However, extra copies of the application along with appeal memo be furnished to the learned Addl. P.P within 1 (one) week from today.

7. List this matter again after 4 (four) weeks.

JUDGE

Comparing Assistant