Sanjib Patar vs The State Of Assam
2025 Latest Caselaw 412 Gua

Gauhati High Court

Sanjib Patar vs The State Of Assam on 9 May, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                         Page No.# 1/3

GAHC010087222025




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

                                Case No. : I.A.(Crl.)/445/2025
                                       In Crl. A. (J)/3711/2025

           SANJIB PATAR
           S/O UTTARA PATAR, VILL. KATAHGURI, P.S. MORIGAON, DIST.
           MORIGAON, ASSAM, PIN 782124

           VERSUS

           THE STATE OF ASSAM
           TO BE REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM.

           2:S.I. AMIR HUSSAIN
           VILL. KATAHGURI
            KONWARGAON
            P.O. MORIGAON
            P.S. MORIGAON
            DIST. MORIGAON
           ASSAM
            PINCODE-782104

           3:KAMALESHWAR MEDHI
            C/O LATE DHUMARAM MEDHI
            PRESENT RESIDENCE VILLAGE BHURBANDHA
            P.S. MORIGAON
            DIST. MORIGAON
            DIST. MORIGAON
            PIN CODE- 78210

Advocate for the Petitioner : MS P DAS,
Advocate for the Respondent : PP, ASSAM,



            Linked Case : ST.Rev./0/0
                                                                       Page No.# 2/3

            SANJIB PATAR
            ASSAM


             VERSUS

            THE STATE OF ASSAM
            REP BY PP ASSAM


            ------------
            Advocate for : MS PRIYANKI DAS
            Advocate for : appearing for THE STATE OF ASSAM



                                    BEFORE
                   HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                     HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                        ORDER

09-05-2025 (S. K. Medhi, J) Heard Ms. P. Das, learned Legal Aid Counsel, who has filed this application under Section 5 of the Limitation Act, 1963 for condonation of delay of 107 days in preferring the connected appeal.

The appeal has been preferred against the judgment and order dated 05.11.2024 passed by the learned Addl. Session Judge (POCSO), Morigaon, Assam in POCSO Case No. 101/2022 in connection with Morigaon PS Case No. 11/2022 registered under Section 302 of IPC R/W Section 6 of POCSO Act, 2012, convicting the accused/appellant sentencing to rigorous imprisonment for life and fine of Rs.20,000/- under Section 302 IPC. Let notice be issued, returnable by 6 (six) weeks. Ms. S. Jahan, learned Addl. PP, Assam accepts notice on behalf of the State respondent no. 1.

Let steps be taken for service of notice upon the respondent nos. 2 & 3 in Page No.# 3/3

the manner prescribed which is to be routed through the Office of the learned PP, Assam by 2 (two) working days.

List after 6 (six) weeks for service report upon the respondent nos. 2 & 3 and for filing objection, if any.

                                    JUDGE                   JUDGE




Comparing Assistant