For vs For
2022 Latest Caselaw 782 Tri

                                       HIGH COURT OF TRIPURA
                                             AGARTALA
                                    I.A.01 of 2022 in Crl.A.10 of 2022

               For Applicant(s)                : Mr. S. Debnath, Addl. P.P.
               For Respondent(s)               : Ms. S. Banik Deb, Adv.

HON'BLE MR. JUSTICE T. AMARNATH GOUD

Order

22/08/2022

Heard Mr. S.S. Debnath, learned Addl. P.P. appearing for the State.

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

condoning the delay of 78 days in preferring the appeal before the Hon'ble High

Court against the impugned judgment and order of acquittal dated 13.01.2022

passed by the learned Special Judge, POCSO, Sepahijala District, Sonamura in

Case No.Special (POCSO)04 of 2019.

Having heard the counsel, this court finds that the averments

made in this application is just and genuine and the same needs to be

condoned.

Accordingly, it is ordered.

This application is allowed and disposed of.

JUDGE

Sabyasachi B