Nijut Bormoholia vs The State Of Assam And Anr
2023 Latest Caselaw 1911 Gua

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GAHC010072322023




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

                                Case No. : I.A.(Crl.)/375/2023

            NIJUT BORMOHOLIA
            R/O BONDAIJHARNI,
            P.S.- DHEKIAJULI,
            P.O.- NO. 2 PIRAKATA,
            DIST.- SONITPUR, ASSAM, PIN- 784110.



            VERSUS

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



Advocate for the Petitioner   : MR D K MEDHI

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

11.05.2023

Heard Mr. D.K. Medhi, learned counsel for the applicant as well as Mr. B. Sarma, learned Addl. P.P., Assam appearing for the State respondent.

By this Interlocutory Application under Section 5 of the Limitation Act, the Page No.# 2/2

applicant has prayed for condonation of delay of 37 days in filing the connected Criminal Appeal under Section 374 Cr.P.C. challenging the legality and correctness of the Judgment and Order, dated 22.12.2022, passed by the learned Special Judge, Udalguri in Special (N) Case No. 04/2020.

Upon hearing the learned counsel for both sides and considering the grounds cited in the application, more particularly, in Paragraph Nos. 5, 6 and 7 of the petition, the delay of 37 days in filing the connected Criminal Appeal is hereby condoned.

Registry to register the connected Criminal Appeal and list the same.

The I.A. stands disposed off.

JUDGE

Comparing Assistant