Page No.# 1/2 vs The State Of Assam And Anr
2023 Latest Caselaw 3812 Gua

                                                                 Page No.# 1/2

GAHC010209182023




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

                                Case No. : I.A.(Crl.)/874/2023

            ANIL PEGU AND ANR
            S/O LATE KANDU PEGU
            R/O VILL- BALIGAON
            P.O. PATHALIPAM,
            P.S. BIHPURIA
            DIST. LAKHIMPUR, ASSAM

            2: SRI LABAN PEGU
             S/O LATE KANDU PEGU
            R/O VILL- BALIGAON
            P.O. PATHALIPAM

            P.S. BIHPURIA
            DIST. LAKHIMPUR
            ASSA

            VERSUS

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

            2:SMTI. MUNU BASAK
             W/O SRI NANDA BASAK
            R/O VILL- BALIGAON
            P.O. PATHALIPAM

            P.S. BIHPURIA
            DIST. LAKHIMPUR
            ASSA

Advocate for the Petitioner   : MR S GOGOI

Advocate for the Respondent : PP, ASSAM
                                                                           Page No.# 2/2




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                       ORDER

19.09.2023

Heard Ms. A. Gogoi, learned counsel for the applicants 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 applicants for condonation of delay of 322 days, in preferring Criminal Revision Petition against the judgment and order dated 21.07.2022, passed by the learned Addl. Sessions Judge [F.T.C.], Lakhimpur in Criminal Appeal No. 11[1]/2019, whereby the learned court below has affirmed the order of conviction and sentence dated 18.12.2018, passed by the learned CJM, Lakhimpur in GR Case No. 1171/2011. Perused the petition as well as the documents placed on record. Let notice be issued to the respondent no. 2, within a week from today, returnable in 4 weeks, by registered post with A/D and also by usual process. As Mr. Parasar has appeared and accepted notice on behalf of the State respondent, 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. List the matter after 4 weeks.

JUDGE

Comparing Assistant