David Bright Basumatary vs The State Of Assam And Anr
2023 Latest Caselaw 4378 Gua

                                                                     Page No.# 1/3

GAHC010231242023




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

                                Case No. : I.A.(Crl.)/1003/2023

            DAVID BRIGHT BASUMATARY
            S/O LATE SILENDRA BASUMATARY,
            VILL.- RAMDEO, KASHIABARI, P.S.- GOSSAIGAON, DIST.- KOKRAJHAR.



            VERSUS

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

            2:THEOPHIL MUSHAHARY
             S/O SUNEN MUSHAHARY

            R/O- SUENDRAPUR
            P.S.- GOSSAIGAON
            DIST.- KOKRAJHAR
            PIN

Advocate for the Petitioner   : MR. A BHATTACHARYA

Advocate for the Respondent : PP, ASSAM




             Linked Case :

            DAVID BRIGHT BASUMATARY



             VERSUS
                                                                      Page No.# 2/3


           THE STATE OF ASSAM AND ANR



           ------------
           Advocate for : MR. A BHATTACHARYA
           Advocate for : appearing for THE STATE OF ASSAM AND ANR



           Linked Case :

           DAVID BRIGHT BASUMATARY



           VERSUS

           THE STATE OF ASSAM AND ANR



           ------------
           Advocate for : MR. A BHATTACHARYA
           Advocate for : appearing for THE STATE OF ASSAM AND ANR



                                BEFORE
              HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                 HONOURABLE MRS. JUSTICE MALASRI NANDI

                                      ORDER

16.10.2023 (M. Zothankhuma, J)

Heard Mr. A. Bhattacharya, learned counsel for the applicant, who submits that there is a delay of 6 days in filing the appeal against the impugned Judgment & Order dated 01.08.2023 passed by the learned Special Judge, POCSO, Kokrajhar in Special Case No. 15/2022 arising out of Gossaigaon P.S Page No.# 3/3

Case No. 68/2022.

Ms. S. Jahan, learned Addl. PP submits that she has got no objection to the delay being condoned.

On considering the grounds taken for the delay and keeping in view the submission made by the learned Addl. PP, the delay of 6 days in filing the appeal is condoned.

Registry to register the appeal and the application under Section 389 Cr.PC and list the same accordingly.

I.A is accordingly disposed of.

[                                     JUDGE                  JUDGE



Comparing Assistant