Madhab Boruah vs The State Of Assam And 3 Ors
2024 Latest Caselaw 4157 Gua

Gauhati High Court

Madhab Boruah vs The State Of Assam And 3 Ors on 11 June, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                  Page No.# 1/3

GAHC010103972024




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

                            Case No. : I.A.(Crl.)/543/2024

         MADHAB BORUAH
         S/O SRI ROJANIKANTA BORUAH,
         R/O HATISHAL GAON, P.O. AND P.S.- DOOMDOOMA, DIST.- TINSUKIA,
         ASSAM.



         VERSUS

         THE STATE OF ASSAM AND 3 ORS.
         REP. BY THE PUBLIC PROSECUTOR.

         2:IMD ENTERPRISES
         A PARTNERSHIP FIRM HAVING ITS OFFICE AT- LOHARIPATTY
          MAKUM
          P.O. AND P.S.- MAKUM
          DIST.- TINSUKIA
         ASSAM.

         3:INDRAJIT CHUTIA
          S/O SRI KARUNADHAR CHUTIA
          R/O LOHARIPATTY
          MAKUM
          P.O. AND P.S.- MAKUM
          DIST.- TINSUKIA
         ASSAM.

         4:RANJIT MORAN
          S/O SRI JIBON MORAN

         R/O RUMAL GABHARU
         P.O. AND P.S.- KAKOPATHAR

          DIST.- TINSUKIA
                                                                             Page No.# 2/3

             ASSAM

Advocate for the Petitioner   : MR A K BHUYAN

Advocate for the Respondent : PP, ASSAM




             Linked Case :

            MADHAB BORUAH



             VERSUS

            THE STATE OF ASSAM AND 3 ORS



            ------------
            Advocate for : MR A K BHUYAN
            Advocate for : appearing for THE STATE OF ASSAM AND 3 ORS



                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 11.06.2024

Heard Mr. A.K. Bhuyan, learned counsel for the applicant. Also heard Mr. R.J. Baruah, learned Additional Public Prosecutor for the State/respondent No.1.

This is an application filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 29 days in preferring the connected criminal appeal against the impugned judgment and order dated 04.03.2024 passed by the learned Additional Sessions Judge- II, Tinsukia in Criminal Appeal No. 23(4)/2023.

Issue notice.

Page No.# 3/3

The applicant shall take step(s) for service of notice upon the respondent Nos. 2, 3 and 4 by registered post with AD as well as other usual service returnable within 4(four) weeks. The steps be taken within 7(seven) days.

List accordingly.

JUDGE

Comparing Assistant