Kumud Gogoi vs The State Of Assam And Anr
2025 Latest Caselaw 2521 Gua

Gauhati High Court

Kumud Gogoi vs The State Of Assam And Anr on 30 January, 2025

                                                                        Page No.# 1/2

GAHC010258412024




                                                                 undefined

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

                                 Case No. : I.A.(Crl.)/70/2025

            KUMUD GOGOI
            S/O LATE CHANDRA GOGOI,
            RESIDENT OF MOGORAHAT CHANGMAI GAON, PS AND DIST.
            SIVASAGAR, ASSAM 785666



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP ASSAM

            2:SRI MINTU GOGOI
             S/O LATE BHABA GOGOI

            RESIDENT OF DEYALAY GAYAN GAON
            PO AND PS AND DIST SIVASAGAR
            ASSA

Advocate for the Petitioner   : MRS. S KHATANIAR,

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                           ORDER

30.01.2025.

Heard Mrs. S. Khataniar, learned counsel for the applicant. Also heard Mr. P. Page No.# 2/2

Borthakur, learned Additional Public Prosecutor for the State respondent.

This is an application under Section 5 of the Limitation Act, 1963 for condonation of delay of 680 days in preferring the connected appeal against the Judgment and Order dated 29.09.2022 passed by the learned Additional Sessions Judge cum Special Judge (POCSO), Sivsagar in Special (POCSO) Case No. 45/2020.

Issue notice returnable after four weeks.

As Mr. Borthakur, learned Additional Public Prosecutor accepts notice on behalf of the respondent No. 1, no formal notice need be issued to the said respondent.

The applicant to take steps for issuance of notice upon the respondent No. 2, 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