State Of Assam vs Bhupesh Ch Das
2026 Latest Caselaw 339 Gua

Gauhati High Court

State Of Assam vs Bhupesh Ch Das on 22 January, 2026

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                                Page No.# 1/2

GAHC010146372024




                                                                        undefined

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

                                  Case No. : I.A.(Crl.)/651/2024

            STATE OF ASSAM
            REP. BY P.P., ASSAM.



            VERSUS

            BHUPESH CH DAS
            S/O GIRISH CH. DAS,
            R/O GHORAMORA, P.S.- HATIGAON, GUWAHATI, DIST.- KAMRUP (M),
            ASSAM.



Advocate for the Petitioner   : PP, ASSAM,

Advocate for the Respondent : ,




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                             ORDER

22.01.2026

Mr. R R Kaushik, learned Additional Public Prosecutor, Assam appearing for the applicant has submitted that he has already taken steps for service of notice upon the respondent and the same has already been served.

Page No.# 2/2

The Service Report has been filed by Mr. Kaushik.

This is an application filed under Section 5 of the Limitation Act praying for condoning the delay of 141 days in preferring the criminal appeal against the Judgment and Order dated 19.07.2023 passed by the learned Special Judge, Assam in Special Case No. 32/2017

I find that the delay has been satisfactorily explained. Therefore, the delay stands condoned.

The criminal appeal shall be registered and listed for admission hearing accordingly.

The Service Report shall form a part of the record.

JUDGE

Comparing Assistant