Soib Ali vs The State Of Assam And Anr
2024 Latest Caselaw 3882 Gua

Citation : 2024 Latest Caselaw 3882 Gua
Judgement Date : 3 June, 2024

Gauhati High Court

Soib Ali vs The State Of Assam And Anr on 3 June, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

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GAHC010082452024




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

                             Case No. : I.A.(Crl.)/514/2024

           SOIB ALI
           S/O LATE HAIDER ALI,
           VILL.- KALIRAM BASTI, P.O.- KHATKHATI, P.S.- KHATKHATI, DIST.- KARBI
           ANGLONG, ASSAM.

           VERSUS

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

           2:MINARA BEGUM
           W/O ABDUL JALIL

           VILL.- TINI ALI BAMUN GAON
           WARD NO. 10
           P.S.- LANKA
           DIST.- HOJAI
           ASSAM
           PIN

Advocate for the Petitioner : MR. M H LASKAR
Advocate for the Respondent : PP, ASSAM


                                 BEFORE
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

Date : 03.06.2024

Heard Mr. M. H. Laskar, learned counsel for the applicant. Also heard Mr. P.S. Lahkar, learned Additional Public Prosecutor, Assam.

Page No.# 2/2

By this application filed under Section 5 of the Limitation Act, the applicant has prayed for condoning the delay of 263 days in preferring the accompanying appeal against the impugned judgment and order dated 30.05.2023 passed by the learned Additional Special Judge (POSCO), Karbi Anglong, Diphu in POSCO Case No.6/2013.

Issue notice, returnable on 24.06.2024. No formal notice is required to be served upon the respondent No.1 as Mr. Lahkar, learned Additional Public Prosecutor has entered appearance on behalf of the State.

Applicant to take steps for service of notice upon the respondent No.2 by registered post with A/D as well as usual process within 7(seven) days.

List this matter on 24.06.2024.

JUDGE

Comparing Assistant