Page No.# 1/3 vs The State Of Assam
2025 Latest Caselaw 9670 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam on 17 December, 2025

                                                                             Page No.# 1/3

GAHC010035752025




                                                                    2025:GAU-AS:17574

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

                                 Case No. : I.A.(Crl.)/234/2025

            MOHAN DOLEY
            S/O. LT. TONGARAM DOLEY, R/O. VILL.- NO. 2 LAKHI PATHAR MISSING
            GAON , P/S. DHEMAJI, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REP. BY THE PP, ASSAM

            2:JUGOMAI BORAH
            W/O. SRI SANATAN BORAH
             R/O. NO. 2 LAKHI PATHAR MISSING GAON
             P/S. DHEMAJI
            ASSA

Advocate for the Petitioner   : MR. B. KUMAR, B DUTTA,MR. U DUTTA

Advocate for the Respondent : PP, ASSAM, I AMIN (R-2),MR ROBIUL HOQUE(R-2)




             Linked Case : ST.Rev./0/0

            SRI MOHAN DOLEY
            RO NO 2 LAKHI PATHAR MISSING GAON
            PS DHEMAJI
            ASSAM


             VERSUS
                                                                       Page No.# 2/3


            THE STATE OF ASSAM
            PP ASSAM

            2:SMTI JUGAMAI BORA
            RO NO 2 LAKHI PATHAR MISSING GAON
             PS DHEMAJI
            ASSAM
             ------------
            Advocate for : BIKASH KUMAR
            Advocate for : appearing for THE STATE OF ASSAM



                                  BEFORE
                      HONOURABLE MR. JUSTICE PRANJAL DAS

                                        ORDER

Date : 17.12.2025

Heard Mr. U. Dutta, learned counsel for the applicant. Also heard Mr. R.J. Baruah, learned Additional Public Prosecutor for the State/respondent No.1 and Mr. R. Hoque, learned counsel for the respondent No. 2.

This application under Section 5 of the Limitation Act has been filed by the applicant praying for condonation of delay of 11 (eleven) days in preferring a connected appeal against the Judgment & Order dated 07.12.2024 passed by the learned Special Judge (POCSO)in Special (POCSO) Case no. 27/2018.

The learned counsel for the applicant submits that the delay occurred in filing the connected appeal is not intentional. He further submits that grounds of delay has been explained in the petition.

Mr. Baruah, learned Additional Public Prosecutor for the State as well as the learned counsel for the respondent No. 2 has no objection if the delay is condoned.

Page No.# 3/3

I have considered the submissions made by the learned counsel for the parties.

The quantum of delay is small and that it is in a criminal appeal against conviction.

Situated thus, the delay of 11 days is condoned. The Registry is directed to register the connected appeal and list it in admission column on 29.01.2026.

With the above observation, I/A stands disposed of.

JUDGE

Comparing Assistant