Page No.# 1/3 vs Md Imran Hussain
2025 Latest Caselaw 7150 Gua

Gauhati High Court

Page No.# 1/3 vs Md Imran Hussain on 9 September, 2025

                                                                        Page No.# 1/3

GAHC010165562025




                                                                 2025:GAU-AS:12278

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

                                Case No. : I.A.(Crl.)/803/2025

            ARUP HAZARIKA
            SON OF MAHENDRA HAZARIKA
            RESIDENT OF VILL- NAM-BAGHMORA
            P.O. CHARIALI, PIN-784176, P.S. BISWANATH CHARIALI, DIST. BISWANATH,
            ASSAM.



            VERSUS

            MD IMRAN HUSSAIN
            SON OF MD. SAMSHUL ISLAM
            R/O VILL- NO. 1 ADABHETI
            P.O. TEWARIPAL, PIN-784175, P.S. SOOTEA DIST. BISWANATH, ASSAM



Advocate for the Petitioner   : MR. P BORDOLOI, MS M NIROLA

Advocate for the Respondent : MR. M ALAM,




             Linked Case : OTC/0/0

            ARUP HAZARIKA
            ASSAM


             VERSUS

            MD IMRAN HUSSAIIN
                                                                     Page No.# 2/3

        ASSAM


        ------------
        Advocate for : RAVI SHANKAR MISHRA
        Advocate for : appearing for MD IMRAN HUSSAIIN



        Linked Case : EC/0/0

        ARUP HAZARIKA
        ASSAM


        VERSUS

        MD IMRAN HUSSAIN
        ASSAM


        ------------
        Advocate for : RAVI SHANKAR MISHRA
        Advocate for : appearing for MD IMRAN HUSSAIN



                              BEFORE
                  HONOURABLE MR. JUSTICE PRANJAL DAS

                                    ORDER

09.09.2025

Heard Mr. P. Bordoloi, learned counsel for the applicant and Mr. M. Alam, learned counsel for the complainant.

2. Mr. P. Bordoloi, learned counsel for the applicant, who in the context of criminal revision petition sought to be preferred against judgment and order dated 16.08.2024 passed in Criminal Appeal No.04(S-1)/2022 by learned Additional Sessions Judge, Biswanath , Biswanath Chariali - is praying for condonation of delay of 245 days in Page No.# 3/3

preferring the criminal revision.

3. Upon being noticed, the respondent no.2/complainant enters appearance through learned counsel Mr. M. Alam.

4. Both the learned counsels submit that in the meantime, the applicant/appellant has paid the cheque amount to the complainant.

5. In the given circumstances, the delay though on the higher side, is hereby condoned in the interest of justice and in the projected circumstances.

3. This I.A stands allowed and disposed of accordingly.

JUDGE

Comparing Assistant