Hemen Nath vs The State Of Assam And Anr
2023 Latest Caselaw 3697 Gua

                                                                 Page No.# 1/2

GAHC010200912023




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

                                Case No. : I.A.(Crl.)/827/2023

            HEMEN NATH
            S/O LATE BIREN NATH
            R/O WARD NO. 1, DERGAON TOWN,
            P.S. DERGAON, DIST. GOLAGHAT, ASSAM



            VERSUS

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

            2:SMTI. JAYA NATH
            W/O LATE MANOJ NATH
            R/O WARD NO. 1

            DERGAON TOWN

            P.S. DERGAON

            DIST. GOLAGHAT
            ASSA

Advocate for the Petitioner   : MR. K BORUAH

Advocate for the Respondent : PP, ASSAM

             Linked Case :

            HEMEN NATH


             VERSUS
                                                                          Page No.# 2/2

           THE STATE OF ASSAM AND ANR (B)

           ------------
           Advocate for : MR. K BORUAH
           Advocate for : appearing for THE STATE OF ASSAM AND ANR (B)



                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                       ORDER

13.09.2023

Heard Mr. M. Alom, learned counsel for the applicant and Mr. K.K. Parasar, learned Addl. P.P. for the State respondent.

This application, under Section 5 of the Limitation Act, is preferred by the applicant for condonation of delay of 123 days in filing the Criminal Revision Petition, against the judgment and order date 09.01.2023, passed by the learned Addl. Sessions Judge, Golaghat, in Criminal Appeal No. 18/2018.

Perused the memo of the appeal and the grounds therein, admit. Let notice be issued to the respondent No. 2, within a week from today, returnable in 3 weeks, by registered post with A/D and also by usual process. As Mr. Parasar has appeared and accepted notice on behalf of the respondent No. 1, no formal notice is required to be issued. However, extra requisite copy of the petition be furnished to the State respondent during the course of the day.

Call for the record from the learned court below. List the matter after 3 weeks.

JUDGE

Comparing Assistant