Simanta Saikia vs State Of Assam And 3 Ors. Rep. By Ld. ...
2023 Latest Caselaw 2048 Gua

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GAHC010100282023




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

                                 Case No. : I.A.(Crl.)/395/2023

            SIMANTA SAIKIA
            S/O KESAB CHNADRA SAIKIA,
            PROP. OF M/S GABHARU ENTERPRISE, NEAR HOLESWAR MANDIR,
            P.O.- HALESWAR- 784104,
            DIST.- SONITPUR, ASSAM.

            VERSUS

            STATE OF ASSAM AND 3 ORS. REP. BY LD. A.P.P.

            2:M/S POWER NETWORK ENGINEERS PVT LTD
             REP. BY RAMENDRA PRASAD DAS
             MANAGING DIRECTOR
             REGD. OFFICE AT- HOUSE NO. 32
             JURANI PATH
             RUKMINIGAON
             P.O.- GUWAHATI- 781022
             HEAD OFFICE AT 5TH FLOOR DEVINE PLAZA
             G S ROAD
             P.O.- GUWAHATI- 781006.

            3:RAMENDRA PRASAD DAS
             MANAGING DIRECTOR.
            4:HEMA DAS DIRECTOR

Advocate for the Petitioner   : MR. P K BAJAJ

Advocate for the Respondent :

             Linked Case :

            SIMANTA SAIKIA
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            VERSUS

            STATE OF ASSAM AND 3 ORS. (A)

            ------------
            Advocate for : MR. P BAJAJ
            Advocate for : appearing for STATE OF ASSAM AND 3 ORS. (A)



                                 BEFORE
                 HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                                 ORDER

Date : 18.05.2023

Both sides are duly represented.

By this application filed under Section 5 of the Limitation Act, the applicant has prayed for condoning the delay of 457 days in preferring the connected Criminal Revision Petition arising out of the Judgment and Order, dated 30.09.2019 passed in Crl. Appl. No. 120/2018 by the learned JMFC, Kamrup (M) at Guwahati.

Issue notice, returnable on 21.06.2023.

No formal notice is required to be sent to respondent No. 1 as Mr. B. Sarma, learned Addl. Public Prosecutor, Assam has accepted notice on behalf of the said respondent. Extra copy of this application and the Annexures thereto be furnished to him.

The applicant/petitioner shall take steps for service of notice on the respondent Nos. 2, 3 and 4 by registered post with A/D as well as by e-mail, if available.

List this matter on 21.06.2023.

JUDGE

Comparing Assistant