Munu Naiding vs The State Of Assam And Anr
2023 Latest Caselaw 4115 Gua

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GAHC010224852023




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

                                Case No. : I.A.(Crl.)/956/2023

             MUNU NAIDING
             S/O LATE GOBIND NAIDING,
             VILL.- LAMADISA, NEAR GUNJUNG NAIDING, P.S.- DEHANJI, DIST.- DIMA
             HASAO, ASSAM.


             VERSUS

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

             2:PALON SENGYUNG
             VILL.- LONGMAILAI
              P.S.- GUNJUNG
              DIST.- DIMA HASAO
             ASSAM

Advocate for the Petitioner   : MS M DAS (LEGAL AID COUNSEL)

Advocate for the Respondent : PP, ASSAM


                                   BEFORE
                 HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                   HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                          ORDER

Date : 04-10-2023 (M. Zothankhuma, J)

Heard Ms. M Das, learned Legal Aid Counsel appearing for the applicant.

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This is an application under Section 5 of the Limitation Act for condonation of delay of 31 days in filing the appeal against the judgment and order dated 14.06.2023, passed in Sessions Case No. 63/2018 convicting the appellant/applicant under Sections 363/376 IPC read with Section 4 of the POCSO Act.

Ms. S Jahan, learned Additional Public Prosecutor submits that she has no objection in the delay being condoned.

On considering the grounds for delay and keeping in view the submission made by the learned Additional Public Prosecutor, we find that sufficient cause for the delay has been made. Accordingly, the delay of 31 days is condoned.

Registry to register the connected appeal and interlocutory application and list the same after a week.

Interlocutory application is disposed of accordingly.

                                         JUDGE                JUDGE




Comparing Assistant