The State Of Assam vs Gopal Choudhury
2023 Latest Caselaw 4110 Gua

                                                                             Page No.# 1/2

GAHC010107972023




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

                                 Case No. : I.A.(Crl.)/955/2023

             THE STATE OF ASSAM
             REPRESENTED BY PUBLIC PROSECUTOR, GOVERNMENT OF ASSAM



             VERSUS

             GOPAL CHOUDHURY
             LNK,
             S/O LATE RANJAN CHOUDHURY
             NALBARI POLICE RESERVE, NALBARI, P.S. AND DIST. NALBARI, ASSAM



Advocate for the Petitioner   : PP, ASSAM

Advocate for the Respondent :




                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                            ORDER

04.10.2023

Heard Mr. P. Borthakur, learned Additional Public Prosecutor, Assam, for the applicant.

This interlocutory application under Section 5 of the Limitation Act is preferred by Page No.# 2/2

the State of Assam for condonation of delay of 177 days in preferring criminal revision petition against the judgment and order passed by the learned Appellate court i.e. Sessions Judge, Nalbari, in Criminal Appeal No.25/2019, whereby the learned Court below has uphold the judgment and order of acquittal passed by the learned Additional Chief Judicial Magistrate, Nalbari.

Perused the petition and the documents placed on record.

Let notice be issued, returnable in 4(four) weeks.

Steps be taken upon the sole respondent by registered post with A/D and also by usual process within a week from today.

List the matter after 4(four) weeks

Sd/- Robin Phukan JUDGE

Comparing Assistant