Page No.# 1/3 vs The State Of Assam And Anr
2025 Latest Caselaw 7605 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And Anr on 24 September, 2025

                                                                          Page No.# 1/3

GAHC010087572025




                                                                   2025:GAU-AS:13205

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

                                Case No. : I.A.(Crl.)/407/2025

            ANIMA SUTRADHAR
            WIFE OF TINKU SUTRADHAR RESIDENT OF VILL JAKHLIPAR, PS
            GABARDHANA, DIST BAKSA, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR.
            TO BE REPRESENTED BY THE LEARNED PUBLIC PROSECUTOR, ASSAM

            2:TINKU SUTRADHAR
             SON OF DHIREN SUTRADHAR RESIDENT OF SONKUCHI KALANI
             PS AND DIST- BARPETA
            ASSA

Advocate for the Petitioner   : MR. A R BHUYAN, MR S ABDULLAH

Advocate for the Respondent : PP, ASSAM, MR. A KASHYAP (R-2),MR. R SEKHAR (R-2),MR. B
D CHOWDHURY (R-2)




             Linked Case :

            ANIMA SUTRADHAR



             VERSUS

            THE STATE OF ASSAM AND ANR (F)
                                                                           Page No.# 2/3




            ------------
            Advocate for : MR. A R BHUYAN
            Advocate for : appearing for THE STATE OF ASSAM AND ANR (F)



                                 BEFORE
                   HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                        ORDER

24.09.2025

Heard Mr. Mr. S. Abdullah, learned counsel appearing for the applicant.

Also heard Mr. B.D. Chowdhury, learned counsel appearing for the respondent

No. 2.

This is an application filed under Section 5 of the Limitation Act for

condoning the delay of 84 days in preferring the connected Criminal Revision

Petition against the order dated 31.05.2024 passed by the learned Sessions

Judge, Baksa in Criminal Appeal Case No. 10/2023.

Mr. S. Abdullah submits that the grounds of delay are genuine grounds as

he has explained the same in Paragraph 3 of the instant petition. In the said

paragraph, it is stated that on receipt of the certified copy the said judgment

and order dated 31.05.2024, the applicant initially could not approach the

counsel due to illness of his mother and the same had caused the delay of 84

days.

Page No.# 3/3

Mr. B.D. Chowdhury fairly submits that the reasons mentioned in the said

petition have caused the said delay of 84 days and the same are found to be

genuine and as such, he has no objection if the delay is condoned for the ends

of justice.

In view of the reasons mentioned in the said petition, this Court finds it fit

that the delay of 84 days in preferring the connected Criminal Revision Petition

are caused on genuine grounds and the same may be condoned for the ends of

justice.

As such, the I.A. is disposed of.

The connected Criminal Revision Petition may be registered by the

Registry and be listed for admission.

JUDGE

Comparing Assistant