David Bright Basumatary vs The State Of Assam And Anr
2023 Latest Caselaw 4313 Gua

                                                                       Page No.# 1/2

GAHC010231192023




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

                                Case No. : I.A.(Crl.)/999/2023

            DAVID BRIGHT BASUMATARY
            S/O LATE SOLENDRA BASUMATARY,
            VILL.- RAMDEO, KASHIABARI, P.S.- GOSAIGAON, DIST.- KOKRAJHAR.
            VERSUS
            THE STATE OF ASSAM AND ANR.
            REP. BY ITS LEARNED P.P., ASSAM.
            2:JITEN MUSHAHARY
             S/O LATE ABIRAM MUSHAHARY
             R/O SURENDRAPUR
             P.O.- KASHIABARI
             P.S.- GOSSAIGAON
             DIST.- KOKRAJHAR
             PIN

Advocate for the Petitioner   : MR. A BHATTACHARYA

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

13.10.2023 (M. Zothankhuma, J)

Heard Mr. A. Bhattacharya, learned counsel for the applicant, who submits that there is a delay of 6 (six) days in filing the appeal against the judgment and order dated 01.08.2023 passed by the learned Special Judge (POCSO), Page No.# 2/2

Kokrajhar, in Special Case No.20/2022, by which the appellant has been convicted under Section 6 of the POCSO Act.

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

On considering the grounds for the delay and keeping in view the submission of the learned Additional Public Prosecutor, the delay of six days is condoned.

Registry to register the appeal; the application under Section 389 Cr.P.C and list these matters accordingly.

The I.A.(Crl.) is accordingly disposed off.

                        JUDGE                     JUDGE




Comparing Assistant