Jayanta Bora vs The State Of Assam And Anr
2023 Latest Caselaw 4034 Gua

                                                                 Page No.# 1/2

GAHC010213712023




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

                                Case No. : I.A.(Crl.)/925/2023

            JAYANTA BORA
            S/O LATE GOKUL CHANDRA BORA
            R/O KUSHAL KONWAR PATH,
            KACHALUKHOWA UNDER P.O. KACHALUKHOWA, P.S. NAGAON IN THE
            DISTRICT OF NAGAON, ASSAM


            VERSUS

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

            2:SRI DIBYAJYOTI BARUAH
             S/O BHOLANATH BARUAH
            R/O KUSHAL KONWAR PATH
             KACHALUKHOWA
            UNDER P.O. KACHALUKHOWA AND P.S. NAGAON
             IN THE DISTRICT OF NAGAON
            ASSA

Advocate for the Petitioner   : MR G CHOUDHURY

Advocate for the Respondent : PP, ASSAM


             Linked Case :

            JAYANTA BORA

             VERSUS

            THE STATE OF ASSAM AND ANR (B)
                                                                                         Page No.# 2/2


             ------------
             Advocate for : MR G CHOUDHURY
             Advocate for : appearing for THE STATE OF ASSAM AND ANR (B)



                                      BEFORE
                         HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                              ORDER

Date : 28.09.2023

Heard Mr. G. Choudhury, learned counsel for the applicant. Also heard Ms. N. Das, learned Addl.P.P. for the State respondent.

This application, u/s 5 of the Limitation Act is preferred by the applicant, Sri Jayanta Bora for condonation of delay of 67 days in preferring the Criminal Revision Petition against the judgment and order dated 12.4.2022, passed by the learned Sessions Judge, Nagaon in Crl. Appeal No. 77/2019. It is to noted herein that vide impugned order, the learned Court below has upheld the judgment and order of conviction and sentence dated 9.9.2019, passed by the learned Chief Judicial Magistrate, Nagaon in NI Case No. 68/2016.

Perused the petition and grounds mentioned therein. Let notice be issued to the respondent No.2 returnable in four weeks. Steps be taken upon respondent No.2 by registered post and also by usual process within a week from today However, no formal notice is required to be issued to respondent No.1, since Ms.N. Das, learned Addl. P.P. appeared and accepted notice. List after four weeks.

JUDGE

Comparing Assistant