Page No.# 1/2 vs Utpal Saikia And Anr
2025 Latest Caselaw 6929 Gua

Citation : 2025 Latest Caselaw 6929 Gua
Judgement Date : 2 September, 2025

Gauhati High Court

Page No.# 1/2 vs Utpal Saikia And Anr on 2 September, 2025

                                                             Page No.# 1/2

GAHC010015212015




                                                      undefined

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



                        Case : Crl.M.C./285/2015

         UNION OF INDIA and 2 ORS

         REPRESENTED BY THE GENERAL MANAGER
         N.F. RAILWAY
         MALIGAON
         GUWAHATI-781011

         2: THE CHIEF SECURITY COMMISSIONER

         N.F. RAILWAY
         MALIGAON
         GUWAHATI-11

          3: THE DEPUTY CHIEF SECURITY COMMISSIONER

         N.F. RAILWAY
         MALIGAON
         GUWAHATI-11
         VERSUS

         UTPAL SAIKIA and ANR

         SENIOR SECTION ENGINEER
         WORKS/BB/AMINGAON UNDER SR. DIVISIONAL ENGINEER
         N.F. RAILWAY
         MALIGAON
         GUWAHATI-11

         2:THE STATE OF ASSAM
          ------------
         Advocate for : SC
          NF RLY
                                                                      Page No.# 2/2

           Advocate for : PP
           ASSAM appearing for UTPAL SAIKIA and ANR




                                    BEFORE
                      HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                     ORDER

Date : 02.09. 2025 Heard Ms. U. Chakraborty, learned special senior counsel for the Railways.

This application has been filed for condoning the delay of 157 days in filing the connected criminal appeal against the judgment and order dated 05.05.2014, passed in Criminal Appeal Case No. 19/2014, by the learned Sessions Judge, Kamrup (Metro), Guwahati.

It is noticed that the notice has been issued to the sole respondent way back on 01.02.2020 and as such it is directed that the applicant may take fresh steps for service of notice upon the sole respondent by registered post with A/D as well as usual process by finding out proper address of the said respondent.

List the matter on 22nd October, 2025.

JUDGE

Comparing Assistant