For vs For
2022 Latest Caselaw 892 Tri

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                        HIGH COURT OF TRIPURA
                          _A_G_A_R_T_A_L_A_
                    I.A. No. 01 of 2022 in Crl. A(J) No. 29 of 2022
For Applicant(s)         :    Ms. V. Poddar, Advocate.
For Respondent(s)        :    Mr. Ratan Datta, P.P.

HON'BLE MR. JUSTICE T. AMARNATH GOUD HON'BLE MR. JUSTICE ARINDAM LODH _O_ R_ D_ E_ R_ 28.09.2022 Heard Ms. V. Poddar, learned counsel appearing for the appellant and Mr. Ratan Datta, learned Public Prosecutor appearing for the State-respondent.

This application has been filed under Section-5 of the Limitation Act, for condoning the delay for a period of 111 days in preferring an appeal against the impugned judgment and order of conviction and sentence dated 05.04.2022.

For the reasons stated in the application and in view of the submissions made before this Court, the delay of 111 days is condoned. Accordingly, application for condoning the delay of 111 days is allowed.

The interlocutory application stands disposed of.

           JUDGE                                                      JUDGE




A. Ghosh