Rupeswar Gogoi vs The State Of Assam And Anr
2025 Latest Caselaw 3321 Gua

Gauhati High Court

Rupeswar Gogoi vs The State Of Assam And Anr on 19 February, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                        Page No.# 1/2

GAHC010019272025




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

                                Case No. : I.A.(Crl.)/134/2025

            RUPESWAR GOGOI
            S/O. LT. KUKHESWAR GOGOI, R/O. VILL. PUKHURI PORIA, P/S. LALUK,
            DIST.- LAKHIMPUR, ASSAM.



            VERSUS

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

            2:SATYAWATI LALUNG
            W/O. SRI LAKHIDHAR LALUNG
             R/O. VILL.- LALUNG KAPATOLI
             P/S. SILAPATHAR
             DIST. DHEMAJI
            ASSAM
             PIN-786110

Advocate for the Petitioner   : MRS. S KHATANIAR, LEGAL AID COUNSEL

Advocate for the Respondent : PP, ASSAM,

                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                           ORDER

Date : 19.02.2025 (S.K. Medhi, J)

Heard Ms. S. Khataniar, learned Legal Aid Counsel who has filed this Page No.# 2/2

application on behalf of the applicant under Section 5 of the Limitation Act, 1963 for condonation of delay of 80 (eighty) days in preferring the connected criminal appeal. The appeal has been preferred against the judgment and order dated 11.09.2024 passed by the learned Special Judge (POCSO), Dhemaji in Special (POCSO) Case No. 02/2020 (Silapathar Police Station Case No. 364/2019).

2. Issue notice, returnable by 6 (six) weeks.

3. Ms. S. Jahan, learned Additional Public Prosecutor accepts notice on behalf of the respondent No. 1.

4. Let steps be taken for service of notice upon the respondent No. 2 in the manner prescribed which is to be routed through the Office of the Public Prosecutor within two days.

5. List this matter after 6 (six) weeks along with the service report.

6. Objections, if so advised, may be filed in the meantime.

                                          JUDGE                   JUDGE




Comparing Assistant