Jamanuddin Ali vs The State Of Assam And Anr
2025 Latest Caselaw 9659 Gua

Citation : 2025 Latest Caselaw 9659 Gua
Judgement Date : 17 December, 2025

[Cites 1, Cited by 0]

Gauhati High Court

Jamanuddin Ali vs The State Of Assam And Anr on 17 December, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                   Page No. 1/2

GAHC010279312025




                                                                          undefined

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

                                Case No. : I.A.(Crl.)/1364/2025

            JAMANUDDIN ALI
            S/O LATE MAIRUDDIN ALI, R/O1 NO, JALAH,P.O P.S CHANGSARI, DIST
            KAMRUP M. PIN-781101.

            VERSUS

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

            2:MONISHA BEGUM
             D/O MANIF ALI
            W/O JAMANUDDIN ALI
             R/O 1 NO
             JALAH
             P.O P.S CHANGSARI
             DIST KAMRUP (M). PIN-78110

Advocate for the Petitioner   : MR. S SAHU, MS A ROY

Advocate for the Respondent : PP, ASSAM,


                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                           ORDER

Date : 17.12.2025

Heard Mr. S. Sahu, learned counsel for the applicant and Mr. M.P. Goswami, learned Additional Public Prosecutor for the opposite party-respondent no. 1, State of Assam.

2. The instant application under Section 5 of the Limitation Act, 1963 is preferred seeking

condonation of delay of 77 days, which period of delay had occurred in filing of the accompanying criminal revision petition, Criminal Revision Petition no. 11793/2025 [Filing Number] against a Judgment and Order dated 26.06.2025 passed by the Court of learned Principal Judge, Family Court no. 1, Kamrup [Metro] ['the Family Court', for short] in F.C.[Crl.] Case no. 528/2019.

3. Issue notice, returnable on 06.02.2026.

4. As Mr. Goswami has appeared and accepted notices on behalf of the opposite party- respondent no. 1, issuance of formal notice to the said opposite party-respondent stands dispensed with. The applicant shall serve an extra copy of the application along with annexures, to Mr. Goswami within 2 [two] working days from today.

5. The applicant shall take steps for service of notice upon the opposite party-respondent no. 2 by Speed Post within 3 [three] working days from today.

JUDGE

Comparing Assistant