Haradhan Biswas @ Aradhan vs The State Of Assam And Anr
2025 Latest Caselaw 8259 Gua

Gauhati High Court

Haradhan Biswas @ Aradhan vs The State Of Assam And Anr on 1 November, 2025

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GAHC010055472025




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

                                Case No. : I.A.(Crl.)/982/2025

            HARADHAN BISWAS @ ARADHAN
            S/O. SRI ASHAPURNA BISWAS, R/O. VILL.- THENGBHANGA, P/S. MAYONG,
            DIST. MORIGAON, ASSAM.MORIGAON



            VERSUS

            THE STATE OF ASSAM AND ANR
            REP BY THE PP ASSAM

            2:ARATI BISWAS
            W/O. LT. JARU BISWAS
             R/O. VILL.- THENGBHANGA
             P/S. MAYONG
             DIST. MORIGAON
            ASSAM

Advocate for the Petitioner   : MR. B HALDAR, FOR LEGAL AID

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                HONOURABLE MR. JUSTICE SANJEEV KUMAR SHARMA

                                           ORDER

Date : 01.11.2025

Heard Mr. B. Haldar, learned legal aid counsel for the petitioner.

This is an application for condonation of delay of 154 days in preferring the Page No.# 2/2

connected appeal against the impugned judgment and order dated 09.08.2024.

Issue notice.

Learned Additional Public Prosecutor accepts notice on behalf of respondent No.1.

Further, notice on the respondent No.2 may be served through the Office of the Additional Public Prosecutor, Gauhati High Court, Guwahati.

Petitioner to serve extra copies to the learned counsel for the respondent.

List the matter on 03.12.2025.

JUDGE

Comparing Assistant