Ranjan Deka vs The State Of Assam And Anr
2024 Latest Caselaw 5733 Gua

Gauhati High Court

Ranjan Deka vs The State Of Assam And Anr on 9 August, 2024

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                       Page No.# 1/3

GAHC010146902024




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

                                Case No. : I.A.(Crl.)/714/2024

            RANJAN DEKA
            S/O LATE BIPIN DEKA,
            R/O DOLONGDIA,
            P.S.- GARESWAR, DIST.- BAKSA (BTAD).



            VERSUS

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

            2:DIPAK BARMAN
             S/O DHARMESWAR BARMAN

            R/O BORAGAON
            GANDHIPARA
            P.S.- GARCHUK
            DIST.- KAMRUP METRO
            ASSAM

Advocate for the Petitioner   : MR B M DEKA, MR. S SARKAR,MR K THAKUR,MR D MEDHI

Advocate for the Respondent : PP, ASSAM,




             Linked Case :

            RANJAN DEKA
                                                                                   Page No.# 2/3


             VERSUS

            THE STATE OF ASSAM AND ANR G



            ------------
            Advocate for : MR B M DEKA
            Advocate for : appearing for THE STATE OF ASSAM AND ANR G



                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY
                    HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                           ORDER

09.08.2024 [Manish Choudhury, J.]

Heard Mr. K. Thakur, learned counsel for the applicant-appellant and Ms. A. Begum, learned Additional Public Prosecutor for the opposite party no. 1 State.

2. The instant application under Section 5 of the Limitation Act, 1963 is preferred seeking condonation of delay of 168 days, stated to have occurred in filing the accompanying criminal appeal under Section 374[2], Code of Criminal Procedure [CrPC], 1973. The accompanying criminal appeal is preferred against a Judgment & Order dated 04.12.2023 passed by the Court of learned Additional Sessions Judge -cum- Special Judge [POCSO], Kamrup [M], Guwahati ['the Special Court', for short] in Sessions Case no. 300 of 2017, arising out of Gorchuk Police Station Case no. 89/2015. By the Judgment & Order dated 04.12.2023, the applicant-appellant has been convicted for the offence under Section 4 of Protection of Children from Sexual Offences [POCSO] Act, 2012 and he has been sentenced to rigorous imprisonment for 25 years and to pay a fine of Rs. 10,000/-, in default of payment of fine, to undergo simple imprisonment for another 3 [three] months.

3. The applicant-appellant has explained the reasons for the delay of 168 days in Page No.# 3/3

preferring the accompanying appeal in paragraph nos. 3, 4 and 5 of the application.

4. We have gone through the statements and averments made in this application, more particularly, in paragraph nos. 3, 4 and 5 thereof.

5. Ms. Begum, learned Additional Public Prosecutor for the opposite party no. 1 State has submitted that no instruction has been received to oppose the instant application, which has been preferred for condonation of delay in preferring the accompanying criminal appeal.

6. Having considered the reasons shown for the delay, we find that the applicant- appellant has been able to explain the period of delay showing sufficient cause. In any view of the matter, we find that ends of justice will be better subserved if the accompanying appeal is heard on merits, as the applicant-appellant has been sentenced to rigorous imprisonment for 25 years. Accordingly, the instant application is allowed condoning the period of delay of 168 days beyond the period of limitation.

7. The period of delay has been condoned without issuing notice to the opposite party no. 2-informant at this stage as the opposite party no. 2-informnant will have participatory right in the accompanying criminal appeal.

8. The Registry to register the accompanying appeal and to list the same thereafter, for admission.

                                  JUDGE                           JUDGE



Comparing Assistant