Mohan Doley vs The State Of Assam
2025 Latest Caselaw 4101 Gua

Gauhati High Court

Mohan Doley vs The State Of Assam on 13 March, 2025

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GAHC010035752025




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                              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,




             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



          Linked Case : EC/0/0

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


          VERSUS

         THE STATE OF ASSAM
         PP ASSAM

         2:SMTI JUGAMAI BORAH
         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 MRIDUL KUMAR KALITA

                                     ORDER

Date : --13.03.2025

1. Heard Mr. U. Dutta, learned counsel for the petitioner.

2. This application under Section 5 of the Limitation Act has been filed by the Page No.# 3/3

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.

3. Issue notice to the respondents.

4. Since, learned Additional Public Prosecutor has appeared for respondent no. 1, no formal notice needs to be issued.

5. As regards respondent no. 2 is concerned, the applicant shall take steps for issuance of notice upon the respondent no. 2 in pursuant to the notification which is prevailing in that regard within 3 (three) days from the date of this order, returnable on 28.04.2025.

JUDGE

Comparing Assistant