Loknath Rajbongshi vs The State Of Assam And Anr
2024 Latest Caselaw 6541 Gua

Gauhati High Court

Loknath Rajbongshi vs The State Of Assam And Anr on 5 September, 2024

                                                                 Page No.# 1/3

GAHC010178052024




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

                                Case No. : I.A.(Crl.)/832/2024

            LOKNATH RAJBONGSHI
            S/O LATE BORIHANA RAJBONGSHI
            VILL-3 NO. HAZALPARA
            P.S. GORESWAR
            DIST. TAMULPUR BTR, ASSAM
            PIN-781366



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE LD. PP, ASSAM

            2:SRI NIRU SAHARIYA
             W/O SRI ANIL SAHARIYA
            VILL- 3 NO. HAZALPARA
            P.S. GORESWAR
            DIST. TAMULPUR
             BTR
            ASSAM
            PIN-78136

Advocate for the Petitioner   : MD M S ALI, MR. K BASUMATARY

Advocate for the Respondent : PP, ASSAM,




             Linked Case :

            LOKNATH RAJBONGSHI
                                                                            Page No.# 2/3




           VERSUS

           THE STATE OF ASSAM AND ANR (F)



           ------------
           Advocate for : MD M S ALI
           Advocate for : appearing for THE STATE OF ASSAM AND ANR (F)



           Linked Case :

           LOKNATH RAJBONGSHI



           VERSUS

           THE STATE OF ASSAM AND ANR



           ------------
           Advocate for : MD M S ALI
           Advocate for : appearing for THE STATE OF ASSAM AND ANR



                                BEFORE
               HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                       ORDER

Date : 05.09.2024

Heard Mr. M. S. Ali, learned counsel for the applicant. Also heard Mr. K. K. Parasar, learned Addl. Public Prosecutor appearing for the State respondents.

The present application has been instituted for condonation of delay of 80 days in preferring the connection Criminal Revision Petition against the Judgment Page No.# 3/3

and Order dated 12.03.2024 in Crl. Appeal No. 02/2022, passed by the learned Court of Sessions Judge Baksa, Mushalpur, Assam.

Issue notice returnable in 4(four) weeks.

The petitioner to take steps for service of notice upon the respondent no. 2 by way of registered post with A/D card as well as by usual process within 3(three) working days from today.

Registry to list this matter, immediately, on conclusion of 4(four) weeks from today.

JUDGE

Comparing Assistant