Meherbul Khanam vs Noor Alam Khan
2023 Latest Caselaw 3811 Gua

                                                                 Page No.# 1/2

GAHC010209302023




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

                                Case No. : I.A.(Crl.)/877/2023

            MEHERBUL KHANAM
            D/O MAZEDUR RAHMAN KHAN
            VILL- BAHMURA
            P.S. BARPETA
            DIST. BARPETA, ASSAM



            VERSUS

            NOOR ALAM KHAN
            S/O LATE ALIAR KHAN
            VILL- AZAD NAGAR,
            P.O. BARPETA
            P.S. BARPETA,
            DIST. BARPETA, ASSAM
            PIN-781301



Advocate for the Petitioner   : MR. P RAHMAN

Advocate for the Respondent :




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

19.09.2023

Heard Mr. S. Islam, learned counsel for the applicant.

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This application, under Section 5 of the Limitation Act is preferred by the applicant for condonation of delay of 63 days, in preferring Criminal Revision Petition against the judgment and order dated 06.04.2023, passed by the learned Principal Addl. Sessions Judge [FTC], Barpeta in Criminal Appeal No. 07/2023.

Perused the petition as well as the documents placed on record. Let notice be issued to the respondent, within a week from today, returnable in 4 weeks, by registered post with A/D and also by usual process. List the matter after 4 weeks.

JUDGE

Comparing Assistant