Sri Sujit Tanti Represented By His ... vs The State Of Tripura
2024 Latest Caselaw 1425 Tri

Tripura High Court

Sri Sujit Tanti Represented By His ... vs The State Of Tripura on 29 August, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

                                          Page 1 of 1




                               HIGH COURT OF TRIPURA
                                     AGARTALA

                                      IA No.1 of 2024
                                             In
                                   Crl.A(J) No.53 of 2024
          Sri Sujit Tanti represented by his mother Smt. Saraswati Tanti
                                                                     ....Applicant(s)
                                     Versus

          The State of Tripura
                                                                   ....Respondent(s)

For the Applicant(s) : Mr. D.C. Roy, Advocate For the Respondent(s) : Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE ARINDAM LODH HON'BLE MR. JUSTICE S.D. PURKAYASTHA Order

29/08/2024

Heard Mr. D.C. Roy, learned counsel appearing for the applicant. Also heard Mr. Raju Datta, learned P.P. appearing for the respondent-State.

Mr. Roy, learned counsel appearing for the applicant has submitted that there is a delay of 259 days in preferring the connected appeal against the impugned judgment dated 24.08.2023 passed by learned Special Judge(POCSO), Khowai, Tripura in case no.SPL(POCSO) 01 of 2019.

Mr. Datta, learned P.P. has raised no objection to the prayer for condonation of delay.

We have perused the grounds set-forth in the condonation application which appear to be satisfactory. Hence, the application for condoning the delay of 259 days in preferring the appeal stands condoned.

Accordingly, the instant interlocutory application stands allowed and disposed of.

                               JUDGE                                       JUDGE

Snigdha


 SAIKAT Digitally signed
        by SAIKAT KAR

 KAR    Date: 2024.08.30
        16:10:38 +05'30'