Amit Kumar Agarwal vs The State Of Assam And Anr
2025 Latest Caselaw 6986 Gua

Gauhati High Court

Amit Kumar Agarwal vs The State Of Assam And Anr on 3 September, 2025

                                                                        Page No.# 1/3

GAHC010188372025




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

                                  Case No. : Crl.L.P./39/2025

            AMIT KUMAR AGARWAL
            S/O. MANSUKH LAL AGARWAL, R/O. GNB ROAD, TINSUKIA, DIST.
            TINSUKIA, ASSAM, PIN-786125.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE PP, ASSAM.

            2:SANWARMAL AGARWAL
             S/O. LT. CHETRAM AGARWAL
             R/O. SAIDING BAZAAR
            TINSUKIA
             DIST. TINSUKIA
            ASSAM-786125

Advocate for the Petitioner   : G KAUSHIK, P KUNDU,R A LAHKAR,MR R SENSUA

Advocate for the Respondent : PP, ASSAM,




             Linked Case : ST.Rev./0/0

            AMIT KUMAR AGARWAL
            ASSAM


             VERSUS
                                                           Page No.# 2/3

THE STATE OF ASSAM AND ANR
ASSAM


------------
Advocate for : GEET KAUSHIK
Advocate for : appearing for THE STATE OF ASSAM AND ANR



Linked Case : I.A.(Crl.)/911/2025

AMIT KUMAR AGARWAL
S/O. MANSUKH LAL AGARWAL
R/O. GNB ROAD
TINSUKIA
DIST. TINSUKIA
ASSAM
PIN-786125.


VERSUS

THE STATE OF ASSAM AND ANR.
REP. BY THE PP
ASSAM.

2:SANWARMAL AGARWAL
S/O. LT. CHETRAM AGARWAL
 R/O. SAIDING BAZAAR
TINSUKIA
 DIST. TINSUKIA
ASSAM-786125.
 ------------
Advocate for : G KAUSHIK
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR.
                                                                       Page No.# 3/3


                                     BEFORE
               HON'BLE MRS. JUSTICE MITALI THAKURIA

                                     ORDER

03-09-2025

Heard Mr. G. Kaushik, learned counsel for the applicant and Mr. R.R. Kaushik, learned Additional Public Prosecutor, for the State respondent.

This application has been filed by the appellant as applicant praying for condonation of delay of 115 days in preferring the connected appeal challenging the judgment dated 03.12.2024, passed by the learned Additional CJM, Tinsukia in CR Case No. 70/2013.

Issue notice.

As the respondent No.1 is represented by the learned Addl. PP, no formal notice need be issued. However, applicant shall serve extra copies during the course of the day.

The applicant shall also take steps for service of notice on the respondent No.2 by Registered post with A/D as well as by usual process within one week from today.

List this matter after 2 (two) weeks.

JUDGE

Comparing Assistant