Rajesh Bag vs The State Of Assam And Anr
2024 Latest Caselaw 3978 Gua

Gauhati High Court

Rajesh Bag vs The State Of Assam And Anr on 5 June, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                           Page No.# 1/2

GAHC010011142024




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

                              Case No. : I.A.(Crl.)/71/2024

           RAJESH BAG
           S/O LATE ASSAM BAG,
           R/O BEESAKOPIC T.E. 2 NO. LINE, P.S.- DOOMDOOMA, DIST.- TINSUKIA,
           ASSAM, PIN- 786151.

           VERSUS

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

           2:SARITA TANTI
           W/O SRI RAMDHAN TANTI

           R/O BEESAKOPIC T.E. 2 NO. LINE
           P.S.- DOOMDOOMA
           DIST.- TINSUKIA
           ASSAM
           PIN- 786151

Advocate for the Petitioner : MR N N UPADHYAYA
Advocate for the Respondent : PP, ASSAM


                                 BEFORE
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

05.06.2024

Heard Mr. A. Thakuria, learned counsel for the applicant/appellant as well as Mr. B. Sarma, learned Addl. P.P., appearing for the State/respondent No. 1.

Page No.# 2/2

By this application filed under Section 5 of the Limitation Act, the applicant has prayed for condoning the delay of 32 days in preferring the connected Criminal Appeal against the Judgment and Order, dated 12.10.2023 in connection with Sessions Case No. 08/2023 whereby the accused was convicted and sentenced to undergo imprisonment for 4 years and to pay a fine of Rs.5000/- under Section 354 IPC and also sentenced to undergo rigorous imprisonment for six months under section 448 IPC.

The grounds of delay as stated in the petition are found to be satisfactory.

Learned Additional Public Prosecutor has made no objection in the matter of condoning the delay.

Accordingly, the delay of 32 days is hereby condoned.

Registry is directed to register the connected Criminal Appeal and list the same for admission.

This interlocutory application accordingly stands disposed of.

JUDGE

Comparing Assistant