Kaw Majhi vs The State Of Assam And Anr
2024 Latest Caselaw 7473 Gua

Gauhati High Court

Kaw Majhi vs The State Of Assam And Anr on 1 October, 2024

Author: Sk Medhi

Bench: Sanjay Kumar Medhi

                                                                     Page No.# 1/2

GAHC010205062024




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

                                Case No. : I.A.(Crl.)/933/2024 in
                                     Crl. A.(J)/8987/2024
             KAW MAJHI
             S/O. SHRI SUKRESWAR MAJHI, R/O. VILL.- THOWRA KOTHALGURI BASTI,
             P/S.- DEMOW, DIST.- SIVASAGAR, ASSAM, PIN-785662


             VERSUS

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

             2:SHRI GOPINATH NAYAK
              S/O. SHRI. SHIBNATH NAYAK
              R/O.- KHARAHAT MAJLINE
              P/S. DEMOW
              DIST.- SIVASAGAR
             ASSAM
              PIN-78566

Advocate for the Petitioner   : MR J DAS,

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 J Das, learned Legal Aid Counsel, who has filed this application Page No.# 2/2

under Section 5 of the Limitation Act, 1963 for condonation of delay of 668 days in preferring the present appeal against the judgment and order dated 27.09.2022 passed by the learned Addl. Sessions Judge-cum-Special Judge (POCSO), Sivasagar in Case No. Special (POCSO) 27 of 2022.

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