Mr. K. Saha vs Mr. S. Ghosh
2021 Latest Caselaw 405 Tri

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                    HIGH COURT OF TRIPURA
                          AGARTALA
                        Crl. Rev. P. No.07 of 2019
For Petitioner(s) :       Mr. K. Saha, Advocate.
For Respondent(s):        Mr. S. Ghosh, Addl. Public Prosecutor.

           THE HON'BLE MR. JUSTICE S. G. CHATTOPADHYAY

                               ORDER

24/03/2021

Heard Mr. K. Saha, learned counsel appearing for the

petitioner

Heard Mr. S. Ghosh, learned Addl. Public Prosecutor

appearing for the respondent No.2.

It appears from the record that notice was published in

Dainik Sambad in its issue dated 1st February, 2021 asking the

respondent-husband to appear before this Court either in person or

through his appointed advocate to have his submission before the

Court. Despite such notice he did not turn up.

By order dated 5.3.2021 the case was listed for ex-parte

hearing. Accordingly, I have heard Mr. K. Saha, learned advocate

representing the petitioner as well as Mr. S. Ghosh, learned

Additional P.P representing the State respondents.

Judgment is reserved.

JUDGE

Dipankar