For vs For
2023 Latest Caselaw 130 Tri

                                       HIGH COURT OF TRIPURA
                                             AGARTALA
                                  I.A.01 of 2023 in Crl.Rev.P.06 of 2023
                   For Applicant(s)          :      Mr. R. Datta, Adv.
                   For Respondent(s)         :      Mr. R. Datta, P.P.

Mr. S. Debnath, Addl. P.P.

HON'BLE THE CHIEF JUSTICE (ACTING)

Order

06.02.2023

Heard Mr. R. Datta, learned counsel appearing for the applicant.

This is an application under Section 5 of the Limitation Act seeking condonation of delay for 234 days in preferring the connected Criminal Revision Petition against the judgment dated 05.03.2022 passed by the learned Additional Sessions Judge, Court No.2, Agartala, West Tripura in Criminal Appeal No.14 of 2019.

Issue notice calling upon the respondents to show cause as to why the delay of 234 days in preferring the Criminal Revision petition should not be allowed as prayed for; and/or any other order(s) shall not be passed as to this Court may deem fit and proper in the circumstances of the case.

Notice is made returnable on 06.03.2023. Since Mr. R. Datta, learned P.P. appears and waives notice for the respondent No.4, no formal notice is called for in respect of that respondent. However, the applicant shall take out personal notice on the respondents No.1 to 3 by way of RPAD and file proof of service within a week from today.

CHIEF JUSTICE (ACTING)

Sabyasachi B