Sabin Das vs The State Of Assam And Anr
2024 Latest Caselaw 8336 Gua

Gauhati High Court

Sabin Das vs The State Of Assam And Anr on 13 November, 2024

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                     Page No.# 1/3

GAHC010220082024




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

                                Case No. : I.A.(Crl.)/1069/2024

            SABIN DAS
            S/O. UKUA DAS, R/O. OUZARIBORI, P/S. MORIGAON, DIST. MORIGAON,
            ASSAM.



            VERSUS


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

            2:BABUL PATAR
             S/O. LATE LAKHI PATAR
             R/O. MANIPUR
             P/S. MORIGAON
             DIST. MORIGAON
            ASSAM
             PIN-782105

Advocate for the Petitioner   : MR. N N B CHOUDHURY,

Advocate for the Respondent : PP, ASSAM,




             Linked Case :

            SABIN DAS
                                                                       Page No.# 2/3

             VERSUS

            THE STATE OF ASSAM AND ANR



            ------------
            Advocate for : MR. N N B CHOUDHURY
            Advocate for : appearing for THE STATE OF ASSAM AND ANR




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

                                       ORDER

13.11.2024 (S.K. Medhi, J)

Heard Shri A. Atreya, learned counsel appearing on behalf of Shri N.N.B. Choudhury, learned counsel for the applicant-appellant, who has filed this application under Section 5 of the Limitation Act, 1963 for condonation of delay of 4 days in preferring the appeal against the judgment and order dated 22.07.2024 passed by learned Addl. Sessions Judge cum Special Judge (POCSO), Morigaon, in POCSO Case No. 7/2021 (State of Assam -vs- Shri Sabin Das) convicting the accused / appellant under Section 6 of the POCSO Act and sentencing him to undergo rigorous imprisonment for twenty years and pay fine of Rs. 10,000/- (Ten Thousand only) and in default to suffer rigorous imprisonment for further 3 (three) months.

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

Ms. S. Jahan, learned Addl. Public Prosecutor, Assam accepts notice on behalf of the respondent no. 1.

Page No.# 3/3

Let steps be taken for service of notice upon the respondent no. 2 in the manner prescribed. Steps within 2 (two) working days.

                                        JUDGE                 JUDGE



Comparing Assistant