High Court Of Tripura vs The State Of Tripura
2023 Latest Caselaw 620 Tri

                    HIGH COURT OF TRIPURA
                          AGARTALA
                       Crl. A (J) 18/2022
Sri Ranjit Lodh                                        .... Appellant(s)
                          Vs.
The State of Tripura                                   ... Respondent(s)

 For Appellant(s)         :      None
For Respondent(s)         :      Mr. Ratan Datta, PP

HON'BLE MR. JUSTICE T. AMARNATH GOUD HON'BLE MR. JUSTICE ARINDAM LODH Order 09/08/2023

When the matter is taken up for hearing, none has appeared for the

appellant.

Mr. Ratan Datta, learned PP appearing for the respondent-State has

submitted that the appellant had expired during pendency of the appeal.

In view of the above submission, the instant appeal preferred by the

appellant against the judgment and order dated 23.05.2022 passed by the

learned Special Judge (POCSO), West Tripura, Agartala, in case no.

Special (POCSO) 26 of 2018, stands abated.

Accordingly, the instant appeal is closed.

       JUDGE                                            JUDGE




SAIKAT Digitally signed
       by SAIKAT KAR

KAR    Date: 2023.08.10
       13:10:18 +05'30'