Page No.# 1/2 vs Shakeel Akhtar
2025 Latest Caselaw 2520 Gua

Gauhati High Court

Page No.# 1/2 vs Shakeel Akhtar on 30 January, 2025

                                                                         Page No.# 1/2

GAHC010016482025




                                                                  undefined

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

                                  Case No. : I.A.(Crl.)/67/2025

            THE UNION OF INDIA AND ANR
            REPRESENTED BY THE GENERAL MANAGER, N.F. RAILWAY, MALIGAON.

            2: THE DIVISIONAL SECURITY COMISSIONER
             RAILWAY PROTECTION FORCE
             N F RAILWAY
            TINSUKIA 786125

            REPRESENTED BY GEORGE AVIAN BAA DIVISIONAL SECURITY
            COMMISSION
            RPF/TSK

            VERSUS

            SHAKEEL AKHTAR
            SON OF LATE MOOSA
            R/O DAILY BAZAR, TINSUKIA,
            WARD NO. 12, P.S.TINSUKIA
            DIST. TINSUKIA, ASSAM



Advocate for the Petitioner   : MR H GUPTA, C.G.C.

Advocate for the Respondent : ,




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                            ORDER

30.01.2025.

Page No.# 2/2

Heard Mr. H. Gupta, learned counsel for the applicant.

This is an application under Article 131 of the Limitation Act, 1963 for condonation of delay of 293 days in preferring the connected criminal revision petition against the Judgment and Order dated 11.08.2023 passed by the learned Court of

Special Judicial Magistrate (Railway) 1st Class, Tinsukia in S.R.C.R. Case No. 393/20 (RPF/Post/NTSK Case No. 2 of 2019) under Section 3(a) Railway Property (Unlawful Possession) Act, 1966.

Issue notice returnable after four weeks.

The applicant to take steps for issuance of notice upon the sole respondent by way of registered post with A/D as well as by usual process within a period of five days from today.

List this matter after four weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant