Monsha Gowala vs The State Of Assam And Anr
2023 Latest Caselaw 4008 Gua

                                                                      Page No.# 1/2

GAHC010190152023




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

                                Case No. : I.A.(Crl.)/792/2023

            MONSHA GOWALA
            S/O SANTANU GOWALA,
            VILL.- CHUTIAKARI GAON, P.S.- BORHAT, DIST.- CHARAIDEO, ASSAM.
            VERSUS
            THE STATE OF ASSAM AND ANR.
            REP. BY P.P., ASSAM.
            2:JOYDHAN GOWALA
             S/O MONSHA GOWALA
            VILL.- CHUTIAKARI GAON
             P.S.- BORHAT
             DIST.- CHARAIDEO
            ASSAM

Advocate for the Petitioner   : MR. B HALDAR

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                  HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                          ORDER

27.09.2023 (M. Zothankhuma, J.)

Heard Mr. B. Haldar, learned counsel for the applicant, who submits that there is a delay of 5 days in filing the appeal against the impugned judgment dated 29.05.2023 passed by the learned Sessions Judge, Charaideo in Sessions Page No.# 2/2

(Cha) Case No.15/2020 convicting the applicant under Section 302 IPC.

Ms. S. Jahan, learned Additional Public Prosecutor submits that she has got no objection to the delay being condoned.

In view of the above, the delay is condoned.

Registry to register the appeal and list the same after a week.

I.A. is accordingly disposed of.

                        JUDGE                         JUDGE



Comparing Assistant