Puni Ram Nath @ Koniram Nath vs The State Of Assam And Anr
2024 Latest Caselaw 180 Gua

Gauhati High Court

Puni Ram Nath @ Koniram Nath vs The State Of Assam And Anr on 10 January, 2024

Author: M. Zothankhuma

Bench: Michael Zothankhuma, Malasri Nandi

                                                                                        Page No.# 1/2

GAHC010286972023




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

                                      Case No. : I.A.(Crl.)/26/2024

               PUNI RAM NATH @ KONIRAM NATH
               S/O LATE PANI RAM NATH,
               R/O MIKIRBHETA, P.S.- MIKIRBHETA, IN DISTRICT OF MORIGAON,
               ASSAM, PIN- 782413.

               VERSUS

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

               2:BIPIN CHANDRA NATH
                S/O LATE PEPALU NATH
                R/O PATKOMOI
                P.S. AND DIST.- MORIGAON
               ASSAM PIN- 782411

Advocate for the Petitioner        : MR D K BHATTACHARYYA

Advocate for the Respondent : PP, ASSAM

                                     BEFORE
                   HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                                ORDER

Date : 10.01.2024 (M. Zothankhuma, J.)

Heard Mr. D. K. Bhattacharyya, learned counsel appearing for the applicant/appellant, who submits that there is a delay of 1490 days in preferring the appeal against the conviction and sentence of the applicant pursuant to the judgment Page No.# 2/2

and order dated 20.09.2017, passed by the learned Sessions Judge, Morigaon, in Sessions Case No. 57/2016.

Ms. S. H. Bora, learned Add. Public Prosecutor, appearing for the State, submits that she has no objection to the delay being condoned.

On considering the grounds of delay, we are of the view that sufficient cause for the delay has been made out as numerated in the application. Accordingly, the delay of 1490 days in preferring the appeal is condoned.

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

I.A. is accordingly allowed and disposed of.

                                               JUDGE                           JUDGE




Comparing Assistant