Page No.# 1/2 vs Amina Khatun
2023 Latest Caselaw 3753 Gua

                                                                                   Page No.# 1/2

GAHC010239552022




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

                                 Case No. : I.A.(Crl.)/749/2022

            SADDAM HUSSAIN
            S/O. LT. HAJI NASIM UDDIN @ NASIM UDDIN, VILL. SADHADUBHASHA
            PART-IV, P.O. MAKRIJHARA, P.S. GAURIPUR, DIST. DHUBRI, ASSAM, PIN-
            783349.



            VERSUS

            AMINA KHATUN
            D/O. IMAN ALI, VILL. SADHADUBHASHA PART-IV, P.O. MAKRIJHARA, P.S.
            GAURIPUR, DIST. DHUBRI, ASSAM, PIN-783349.



Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : MS. M KHATUN




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                            ORDER

Date : 15.09.2023 Heard Mr. R.A.Choudhury, learned counsel for the applicant and Mr. A Ali, learned counsel for the sole opposite party.

By this interlocutory application under Section 5 of the Limitation Act, the applicant has prayed for condoning delay of 174 days in filing the connected criminal revision petition Page No.# 2/2

against the impugned judgment and order, dated 18.12.2021 passed by the learned Principal Judge, Dhubri in F.C. (Crl.) Case No. 03/2020.

Having heard learned counsel for the parties, perusal of the order of the learned court below and averments made in the application, particularly, paragraph-4 of the instant application wherein the applicant has cited the grounds, the prayer for condonation of delay is hereby allowed.

Accordingly, delay of 174 days in filing the connected criminal revision petition is hereby condoned.

Registry to register the connected criminal revision petition and list the same.

The interlocutory application stands disposed of.

JUDGE

Comparing Assistant