Arup Hazarika vs Md Imran Hussain
2025 Latest Caselaw 2580 Gua

Gauhati High Court

Arup Hazarika vs Md Imran Hussain on 7 August, 2025

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GAHC010165562025




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

                                  Case No. : I.A.(Crl.)/803/2025

            ARUP HAZARIKA
            SON OF MAHENDRA HAZARIKA
            RESIDENT OF VILL- NAM-BAGHMORA
            P.O. CHARIALI, PIN-784176, P.S. BISWANATH CHARIALI, DIST. BISWANATH,
            ASSAM.

            VERSUS

            MD IMRAN HUSSAIN
            SON OF MD. SAMSHUL ISLAM
            R/O VILL- NO. 1 ADABHETI
            P.O. TEWARIPAL, PIN-784175, P.S. SOOTEA DIST. BISWANATH, ASSAM



Advocate for the Petitioner   : MR. P BORDOLOI, MS M NIROLA

Advocate for the Respondent : ,




                                            BEFORE
                 HON'BLE MRS. JUSTICE MITALI THAKURIA

                                            ORDER

07-08-2025

Heard Mr. P. Bordoloi, learned counsel for the applicant/petitioner.

This is an application under Section 5 of the Limitation Act for condonation of delay of 245 days in preferring the connected criminal revision petition Page No.# 2/2

against the judgment/order dated 16.08.2024, passed in Cri. Appl. No. 04(S-

1)/2022 by the learned Additional Sessions Judge, Biswanath, Biswanath Chariali, whereby the appeal of the applicant/petitioner was dismissed affirming the judgment and order dated 21.02.2022, passed by the learned SDJM (M), Biswanath.

Issue notice to the respondent, through Registered post with A/D as well as by usual process.

Applicant/petitioner to take steps for service of notice on the respondent within a period of 1 (one) week from today.

List this matter on 03.09.2025.

JUDGE

Comparing Assistant