Md. Meraj Ahmed vs The State Of Assam And Anr
2023 Latest Caselaw 2259 Gua

                                                                          Page No.# 1/2

GAHC010099532023




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

                               Case No. : I.A.(Crl.)/441/2023

             MD. MERAJ AHMED
             S/O LATE HABIBUDDIN AHMED,
             R/O OIL SETTLEMENT AREA,
             P.O. AND P.S.- DULIAJAN, DIST.- DIBRUGARH, ASSAM, PIN- 786602.

             VERSUS

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

             2:PRASANTA GUHA ROY
              S/O LATE PRABHAT CH. GUHA ROY

            ORDINARY RESIDENT OF OIL SETTLEMENT AREA
             P.O. AND P.S.- DULIAJAN
             DIST.- DIBRUGARH
            ASSAM
             PIN- 786602.
            PERMANENT RESIDENT OF MADHYAM GRAM
             P.O. AND P.S.- MADHYAM GRAM
             WEST BENGAL
             PIN- 700129
Advocate for the Petitioner : MR N N UPADHYAYA
Advocate for the Respondent : PP, ASSAM



                                        BEFORE
                    HON'BLE MRS. JUSTICE MALASRI NANDI
                                         ORDER

30.05.2023 Heard Mr D Boruah, learned counsel appearing for the petitioner and Mr K K Page No.# 2/2

Parashar, learned Additional Public Prosecutor for the State of Assam.

By this application filed under Section 5 of the Limitation Act, 1963, the applicant/petitioner has prayed for condonation of delay of 137 days in preferring the criminal revision against the Judgment and order dated 13.09.2022, passed by the learned Additional Sessions Judge, Dibrugarh, in Criminal Appeal No. 43(4) of 2017, whereby the appeal was dismissed, upholding the finding and sentence of the impugned Judgment and Order dated

16.10.2017, passed by the learned CJM, Dibrugarh, in Case No. 40 c/2012, thereby confirming the conviction and sentencing of the accused applicant/petitioner under Section 138 of the NI Act.

Issue notice to the respondent No. 2.

The applicant shall take steps for service of notice upon the respondent No. 2 by registered post with A/D as well as by usual process, returnable within 4 (four) weeks.

Steps be taken within a week from today.

List the matter accordingly.

JUDGE

Comparing Assistant