Sanjib Garh vs The State Of Assam And Anr
2025 Latest Caselaw 4506 Gua

Gauhati High Court

Sanjib Garh vs The State Of Assam And Anr on 26 March, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                        Page No.# 1/2

GAHC010054682025




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

                                Case No. : I.A.(Crl.)/282/2025
                                       In Crl. A.(J)/2291/2025

            SANJIB GARH
            SON OF LATE RANDHUWA GARH, RESIDENT OF MAHAKALI GRANT, P,S.
            BORDUBI, DISTRICT-TINSUKIA, ASSAM


            VERSUS

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

            2:RAM PRASAD LIMBU
             S/O. LT. PRASAD LIMBU
             R/O. MAHAKALI GRANT
             P/S. BORDUBI
             DIST. TINSUKIA
            ASSAM

Advocate for the Petitioner   : MR. K P PATHAK, FOR LEGAL AID

Advocate for the Respondent : PP, ASSAM,
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                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                  HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                        ORDER

26-03-2025 (S. K. Medhi, J) Heard Shri K. P. Pathak, learned Legal Aid Counsel for the applicant, who has filed this application under Section 5 of the Limitation Act, 1963 for condonation of delay of 46 days in preferring the connected appeal.

The appeal has been preferred against the impugned judgment and order dated 11.11.2024 passed by the learned Addl. Sessions Judge-cum-Sessions Judge (POCSO), Tinsukia in POCSO Case No. 104/2023 whereby the applicant was convicted under Section 376 (1) of the IPC and sentenced to undergo RI for 20 years and also to pay a fine of Rs.10,000/- in default of which he was to undergo further imprisonment of 4 months.

Let notice be issued, returnable by 6 (six) weeks. Ms. S. Jahan, learned Addl. PP, Assam accepts notice on behalf of the State respondent.

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 learned PP, Assam within 2 (two) working days.

Objection, if any, may be filed in the meantime. List after 6 (six) weeks along with the service report.

                                           JUDGE                      JUDGE



Comparing Assistant