Rajesh Khodal @ Pitika vs The State Of Assam And Anr
2024 Latest Caselaw 8206 Gua

Gauhati High Court

Rajesh Khodal @ Pitika vs The State Of Assam And Anr on 8 November, 2024

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                      Page No.# 1/2

GAHC010215222024




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

                                Case No. : I.A.(Crl.)/1046/2024

            RAJESH KHODAL @ PITIKA
            S/O. LATE BINDA KHODAL, R/O. KHARAHAT LHONGIA LINE, P/S. DEMOW,
            DIST.- SIVASAGAR, ASSAM.

            VERSUS

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

            2:GOPINATH NAYAK
             S/O. SRI. SHIVANATH NAYAK
             R/O. VILL. KHORAHAT MAJ LINE
             P/S. DEMOW
             DIST.- SIVASAGAR
            ASSAM

Advocate for the Petitioner   : MS. L DEVI,

Advocate for the Respondent : PP, ASSAM,

             Linked Case :

            RAJESH KHODAL @ PITIKA


             VERSUS

            THE STATE OF ASSAM AND ANR



            ------------
            Advocate for : MS. L DEVI
            Advocate for : appearing for THE STATE OF ASSAM AND ANR
                                                                       Page No.# 2/2




                                    BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                  HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                     ORDER

08.11.2024 (S.K. Medhi, J)

Heard Ms. L. Devi, learned counsel for the applicant, who by means of this application filed under Section 5 of the Limitation Act has prayed for condonation of delay of 677 days in preferring the connected criminal appeal. The appeal has been preferred against the judgment and order dated 27.09.2022 passed by the learned Addl. Sessions Judge cum Special Judge (POCSO), Sivasagar in Special (POCSO) Case No. 27/2022.

Let notice be issued, returnable by 6 (six) weeks.

Ms. A. Begum, learned Addl. Public Prosecutor, accepts notice on behalf of the State respondent.

Let steps for service of notice upon the respondent No. 2 be taken through the Registry of this Court in the manner prescribed within 3 (three) days from today.

List this matter after 6 (six) weeks along with a report on service as well as receipt of records.

                                        JUDGE                  JUDGE


Comparing Assistant