Lakhi Bora vs The State Of Assam And Anr
2024 Latest Caselaw 7470 Gua

Gauhati High Court

Lakhi Bora vs The State Of Assam And Anr on 1 October, 2024

Author: Sk Medhi

Bench: Sanjay Kumar Medhi

                                                                   Page No.# 1/2

GAHC010200302024




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

                                     I.A.(Crl.)/942/2024 in
                               Crl. A./8780/2024 (filing number)

             LAKHI BORA
             S/O LATE BHADRA KANTA BORAH, VILLAGE BHURBANDHA HAHCHARA,
             PS MORIGAON, PO BHURBANDHA, DIST MORIGAON, ASSAM 782104


             VERSUS

             THE STATE OF ASSAM AND ANR
             REPRESENTED BY PP ASSAM

             2:SMTI JUNU MEDHI
             W/O SRI DIPAK MEDHI
             VILLAGE BHURBANDHA HAHCHARA
              PS MORIGAON
              PO BHURBANDHA
              DIST MORIGAON
             ASSAM 78210

Advocate for the Petitioner   : MR V JAMMAR, MR. P JAIN

Advocate for the Respondent : PP, ASSAM,


                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                   HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                           ORDER

01.10.2024 (SK Medhi, J)

Heard Shri P Teli, learned counsel appearing on instructions of Shri V Page No.# 2/2

Jammar, learned counsel for the applicant, who has filed this application under Section 5 of the Limitation Act, 1963 for condonation of delay of 192 days in preferring the present appeal against the judgment and order dated 12.01.2024 passed by the learned Special Judge (POCSO), Morigaon in POCSO Case No.21/2018.

Let notice be issued.

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

Steps for service of notice upon the respondent no. 2 be taken through the Registry of this Court in the manner prescribed.

Steps within 2 working days.

List this case after 6 weeks along with service report.

In the meantime, the respondents may file objection(s), if so advised.

                                          JUDGE               JUDGE




Comparing Assistant