Chitra Rajkonwar vs The State Of Assam And Anr
2024 Latest Caselaw 4844 Gua

Gauhati High Court

Chitra Rajkonwar vs The State Of Assam And Anr on 15 July, 2024

                                                                    Page No.# 1/3

GAHC010185332023




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

                                Case No. : I.A.(Crl.)/742/2023

            CHITRA RAJKONWAR
            S/O LATE SOSHIDHAR RAJKONWAR,
            R/O LAKWA MOHAN DEODHAI GAON, P.O.- SILAKUTI, P.S.- SIMALUGRUI
            (LAKWA O.P.), DIST.- SAVISAGAR, ASSAM, PIN- 785688.



            VERSUS

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

            2:HEMANTA URIYA
             S/O NITAI URIYA

            R/O LAKWA MOHAN DEODHAI GAON
            P.O.- SILAKUTI
            P.S.- SIMALUGRUI (LAKWA O.P.)
            DIST.- SAVISAGAR
            ASSAM
            PIN- 785688

Advocate for the Petitioner   : MR. T J MAHANTA

Advocate for the Respondent : PP, ASSAM



             Linked Case :

            CHITRA RAJKONWAR
                                                                                         Page No.# 2/3

              VERSUS

              THE STATE OF ASSAM AND ANR. A



              ------------

Advocate for : MR. P P DUTTA Advocate for : appearing for THE STATE OF ASSAM AND ANR. A

Linked Case :

CHITRA RAJKONWAR

VERSUS

THE STATE OF ASSAM AND ANR. A

------------

Advocate for : MR. P P DUTTA Advocate for : appearing for THE STATE OF ASSAM AND ANR. A

BEFORE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK 15/07/2024

Perused the office note dated 19.04.2024.

From the FIR of the case submitted before the Court by the learned counsel for the petitioner, Ms. P Sarma, the name and address of the informant is Hamenta Uriya, son of Sri Nitai Uriya, resident of Lakwa Mohan Deodhai Village, Lakwa-785398, Phone No. 81360-35297 under Lakwa Outpost of Simaluguri Police Station, District-Sivasagar.

Matter relates to the judgment and order of conviction and sentence dated 21.03.2023 passed by the learned Additional Sessions Judge-cum-Special Judge (POCSO), Sivasagar in Special (POCSO) Case No. 04/2018 arising out of Simaluguri P.S. Case No. 16/2018 along with an application Page No.# 3/3

for condonation of delay of 89 days in preferring the criminal appeal by the convicted appellant.

Applicant/appellant is allowed to take fresh steps for service of notice on the opposite party/respondent No. 2 in the address, noted above, by registered post with A/D within 2 (two) days from today, providing its proper and correct address with requisite postal stamps.

In addition to the above, the applicant/appellant is also allowed to take steps for service notice on the opposite party/respondent No. 2, the complainant/informant through the office of the Public Prosecutor, Gauhati High Court, Guwahati by serving copy of this Interlocutory Application as well as the Memo of the connected criminal appeal for proper service on the respondent No. 2.

Such steps shall be taken by the applicant/appellant within 2 (two) days from today, obtaining necessary acknowledgment from the office of the Public Prosecutor, Gauhati High Court, Guwahati in that regard.

List this matter on 19.08.2024.

JUDGE

Comparing Assistant