Smt Manju Talukdar Choudhury vs The State Of Assam And Anr
2025 Latest Caselaw 2463 Gua

Gauhati High Court

Smt Manju Talukdar Choudhury vs The State Of Assam And Anr on 29 January, 2025

                                                                        Page No.# 1/2

GAHC010014612025




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

                                 Case No. : Crl.Rev.P./22/2025

            SMT MANJU TALUKDAR CHOUDHURY
            W/O-BISWAJIT CHOUDHURY
            R/O-K.K HANDIQUE NAGAR, NEAR BIHU FIELD, KAHILIPARA,
            P.O. KAHILIPARA, P.S. DISPUR
            DIST. KAMRUP (M) ASSAM

            VERSUS

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

            2:SRI JAYANTA DEURI
             S/O LATE LAKHYAPATI DEURI
            R/O NABAGRAHA GOLAK DHAM
            SILPUKHURI
            P.O.SILPUKHURI
             P.S. CHANDMARI
            GUWAHATI-781003

            DIST. KAMRUP (M)
            ASSA

Advocate for the Petitioner   : MR. S N KRISHNATRAYA,

Advocate for the Respondent : PP, ASSAM,

                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                           ORDER

Date : 29.01.2025

Heard Mr. S N Krishnatraya, learned counsel for the Page No.# 2/2

petitioner.

The present application is filed assailing the impugned judgment and order dated 04.11.2024 passed in Misc Case No.31/2024 by the learned Addl. Sessions Judge, FTC No.3, Kamrup (M), whereby five days delay in preferring the connected appeal against the judgment and order dated 12.06.2024 passed by the learned CJM, Kamrup (M), in Complaint Case No.3253/2021 was not condoned.

Issue notice returnable by 03.03.2025. Mr. P Borthakur, learned Addl. PP, Assam accepts notice on behalf of respondent No.1, so no formal notice is required to be served, however, extra copy of the petition be served upon the learned Addl. PP within three days.

Steps for service of notice upon respondent No.2 be taken by Registered Post with A.D as well as through usual process within seven days.

Considering the matter in entirety, more particularly, taking note of the fact that delay was only for five days, this court is of the view that till the returnable date, the operation of the impugned judgment and order dated 12.06.2024 passed by the learned CJM, Kamrup (M), in Complaint Case No.3523/2021 shall remain suspended.

JUDGE

Comparing Assistant