The State Of Assam vs Arun Konwar And 6 Ors
2025 Latest Caselaw 7964 Gua

Gauhati High Court

The State Of Assam vs Arun Konwar And 6 Ors on 23 October, 2025

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GAHC010191832025




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

                           Case No. : WA/306/2025

         THE STATE OF ASSAM,
         REPRESENTED BY THE COMMISSIONER AND SECY. TO THE GOVT. OF
         ASSAM, HOME DEPTT., DISPUR, GUWAHATI 6



         VERSUS

         ARUN KONWAR AND 6 ORS
         S/O SURENDRA KONWAR, R/O BANGMURIA, KONWAR GAON, P.S.
         SIMALUGURI, DIST. SIBSAGAR, ASSAM.

         2:ACHYUT HATIMURIA
          RO BANGMURIA
          KONWAR GAON
          P.S. SIMALUGURI
          DIST. SIBSAGAR
         ASSAM.

         3:THE DEPUTY GENERAL GENERAL OF POLICE (CR) DIPHU KARBI
         ANGLONG
          DIPHU
          KARBI ANGLONG

         4:THE SUPERINTENDENT OF POLICE GOLAGHAT ASSAM
          GOLAGHAT ASSAM

         5:THE SUPERINTENDENT OF POLICE JORHAT ASSAM
          JORHAT ASSAM

         6:THE SUPERINTENDENT OF POLICE DIBRUGARH ASSAM
          DIBRUGARH ASSAM

         7:THE COMMANDENT 1ST AP BN
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          LIGIRIPUKHURI
          NAZIRA
          SIBSAGAR ASSA

     For the appellants   :   Mr. D. Nath,
                               Sr. Govt. Advocate, Assam
     For the respondents :    Dr. RC Borpatra Gohain,

Sr. Advocate Mr. K.K. Handique, Advocate

-BEFORE-

HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY 23-10-2025 (Ashutosh Kumar, C.J.) A preliminary objection had been raised by Dr. R.C. Borpatra Gohain, learned senior Advocate for the respondents that there had been delay in preferring this appeal.

Taking note of his objection, this Court had asked for a report from the Office as to why the delay was not pointed out.

Though the Office has reported that there was no delay because of the delayed delivery of the certified copy for some reason or the other, but the endorsement made in the certified copy indicates that requisition for obtaining the certified copy of the judgment was filed by the appellant twice and two certified copies obtained at two different times were used in filing the appeal.

The delay thus is required to be explained. Mr. D. Nath, learned Senior Government Advocate for the appellant submits that he shall shortly file an application for condonation of delay in preferring this appeal.

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Let the same be done within a period of one week. Once the condonation application is filed, the same be listed under the appropriate heading on 24.11.2025.

                      JUDGE                 CHIEF JUSTICE




Comparing Assistant