Page No.# 1/3 vs The State Of Assam And 4 Ors
2025 Latest Caselaw 8070 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And 4 Ors on 27 October, 2025

                                                                Page No.# 1/3

GAHC010218872025




                                                          2025:GAU-AS:14319

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

                        Case No. : I.A.(Crl.)/1145/2025

         SRI BABUL SARKAR
         S/O LATE DEBENDRA SARKAR
         RESIDENT OF GANGAPARA RONGPUR, PS SILCHAR, PO RONGPUR,
         DISTRICT CACHAR, ASSAM, PIN- 788009



         VERSUS

         THE STATE OF ASSAM AND 4 ORS.
         REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

         2:SRI SUDIP MONDOL
          S/O LATE RADHAMOHAN MONDOL
         RESIDENT OF RONGPUR
          PO RONGPUR
          PS SILCHAR
          DISTRICT CACHAR
         ASSAM
          PIN 788009

         3:SRI RANJAN MONDOL
          S/O LATE RADHAMOHAN MONDOL
         RESIDENT OF RONGPUR
          PO RONGPUR
          PS SILCHAR
          DISTRICT CACHAR
         ASSAM
          PIN 788009

         4:SRI SRIDAM MONDOL
          S/O LATE RADHAMOHAN MONDOL
         RESIDENT OF RONGPUR
          PO RONGPUR
                                                                       Page No.# 2/3

             PS SILCHAR
             DISTRICT CACHAR
             ASSAM
             PIN 788009

            5:SMTI ASHALATA MONDOL
            W/O LATE RADHAMOHAN MONDAL
            RESIDENT OF RONGPUR
             PO RONGPUR
             PS SILCHAR
             DISTRICT CACHAR
            ASSAM
             PIN 78800

Advocate for the Petitioner   : MR. I ALAM, MR. T SK

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                     HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                           ORDER

27.10.2025

Heard Mr. T. SK, learned counsel for the petitioner and Mr. R.R. Kaushik,

learned Addl. PP for the State.

By this application filed u/s 5 of the Limitation Act, the petitioner has

prayed for condoning the delay of 1 day in filing the connected Criminal

Revision Petition preferred against the Judgment and Order dated

06.06.2025 passed in GR Case No. 5876 of 2014 corresponding to Silchar

P.S Case No. 2837 of 2014.

Page No.# 3/3

The petitioner in the said application more specifically in paragraph 4

has stated there is delay of 1 day in filing the Criminal Revision before this

Court, which has been caused due to reasons beyond the control of the

applicant and that there was no lapses or negligence on the part of the

applicant in not filing the Criminal Revision in time.

Being satisfied with the ground and the extent of delay in the instant

case, this Court finds it fit that the delay of 1 day in filing the connected

Criminal Revision is condoned for the end of justice. The connected

Criminal Revision Petition may be registered by the Registry.

I.A is disposed of.

JUDGE

Comparing Assistant