Seru Barman @ Khiren Barman @ Chera vs The State Of Assam And Anr
2024 Latest Caselaw 7929 Gua

Gauhati High Court

Seru Barman @ Khiren Barman @ Chera vs The State Of Assam And Anr on 30 October, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                            Page No.# 1/2

GAHC010202682024




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

                                 Case No. : I.A.(Crl.)/957/2024

            SERU BARMAN @ KHIREN BARMAN @ CHERA
            S/O. GAYAN BARMAN, R/O. VILL. DWARKA BAZAR, P/S. LAKHIPUR, DIST.-
            GAOLPARA, PIN-783129, ASSAM.

            VERSUS

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

            2:JUNU BARMAN
            W/O. PHUKAN BARMAN
             R/O. VILL. DWARKA KISHORI DABI
             P/S.- LAKHIMPUR
             DIST.- GOALPARA
             PIN-783129
            ASSAM

Advocate for the Petitioner   : MS N HASSAN,

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

30.10.2024

Heard Ms. N. Hassan, learned counsel for the applicant/appellant as well as Mr. B. Sarma, learned Addl. P.P., appearing for the State/respondent No. 1.

Page No.# 2/2

By this application filed under Section 5 of the Limitation Act, the applicant has prayed for condoning the delay of 66 days in preferring the connected Appeal against the judgment and order dated 17.05.2024 passed by the court of Special Judge No.2, Goalpara in Special POCSO Case No. 12/2023 under Section 10 of POCSO Act and section 448/354B IPC whereby the accused was convicted under the said sections of law for a period of five years with fine.

The grounds of delay as stated in the petition are found to be satisfactory.

Learned Additional Public Prosecutor has made no objection in the matter of condoning the delay.

Accordingly, the delay of 66 days is hereby condoned.

This interlocutory application accordingly stands disposed of.

Registry is directed to register the connected appeal and list the matter for admission.

JUDGE

Comparing Assistant