Bablu Nath vs The State Of Assam And Anr
2023 Latest Caselaw 3813 Gua

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GAHC010203252023




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

                                Case No. : I.A.(Crl.)/862/2023

            BABLU NATH
            S/O NRIPENDRA NATH
            R/O VILL- RADHA NAGAR, P.O. AND P.S. RAMKRISHNA NAGAR,
            DIST. KARIMGANJ, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR.
            THROUGH PP, ASSAM

            2:SMT. DIPIKA NATH
            W/O BABLU NATH
            R/O CHINATOLIA
             P.O. BOGOLIJAN
             P.S. AND DIST. NORTH LAKHIMPUR
            ASSAM

            PIN-78703

Advocate for the Petitioner   : MR. M H LASKAR

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

19.09.2023 Page No.# 2/2

Heard Mr. M.H. Laskar, 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 323 days, in preferring Criminal Revision Petition against the ex-parte judgment and order dated 20.07.2022, passed by the learned Judicial Magistrate First Class, Lakhimpur in Misc. Case No. 50/2021. 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