The State Of Assam vs Rubul Buragohain
2024 Latest Caselaw 8348 Gua

Gauhati High Court

The State Of Assam vs Rubul Buragohain on 13 November, 2024

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                           Page No.# 1/2

GAHC010196112024




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

           Linked Case : I.A.(Crl.)/1062/2024

           THE STATE OF ASSAM
           REP. BY THE PP
           ASSAM.


           VERSUS

           RUBUL BURAGOHAIN
           S/O. LATE. BINOD BORGOHAIN
           R/O. VILL.- CHIRANG CHAPORI THANA GALI
           P/S. AND DIST. DIBRUGARH.


           ------------
           Advocate for : PP
           ASSAM
           Advocate for : appearing for RUBUL BURAGOHAIN



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

                                          ORDER

13-11-2024 (S. K. Medhi, J) Heard Ms. S. Jahan, learned Addl. PP, Assam, who has filed this application under Section 5 of the Limitation Act, 1963 for condonation of delay of about 300 days in preferring the Criminal Appeal against judgment and order dated 22.05.2023 passed by the learned Addl. Sessions Judge-cum-Special Court (POCSO), Dibrugarh in POCSO Page No.# 2/2

Case No. 13/2016.

Issue notice returnable by 6 (six) weeks. Let steps be taken for service of notice upon the respondents within 3 (three) working days.

List after 6 (six) weeks for service report.

                             JUDGE                            JUDGE



Comparing Assistant