Unknown vs High Court Of Tripura
2024 Latest Caselaw 161 Tri

Tripura High Court

Unknown vs High Court Of Tripura on 5 February, 2024

                               Page 1 of 2


                   HIGH COURT OF TRIPURA
                         AGARTALA
                            IA no.1 of 2024
                       Crl. Rev. P. No.6 of 2024
For Applicant(s)         :    Mr. S. Dey, Adv.
                              Ms. S. Nag, Adv.
For Respondent(s)        :    Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 05/02/2024 Heard Mr. S. Dey, Learned Counsel along with Ms. S.

Nag, Learned Counsel appearing for the appellant-petitioner

and also heard Mr. Raju Datta, Learned Counsel appearing for

the State.

The present applicant-petitioner was preferred this

revision petition under Section 397 read with Section 401 of the

Cr.P.C. challenging the judgment dated 03.10.2023 passed by

Learned Additional Sessions Judge, Kamalpur, Dhalai District in

connection with Case No.03/2022 modifying the order dated

24.03.2022 passed by the Learned SDJM, Dhalai Judicial District

in connection with Misc.D.V.01/2021. Along with this petition

another petition is filed under Section 5 of the Limitation Act for

condoning the delay of 27(twenty seven) days in preferring this

Criminal Revision Petition.

Considered.

It appears that there is material for further proceeding.

So, considering all aspects, the delay is condoned and

accordingly, it is allowed.

In view of this, this Interlocutory Application stands

disposed of.

                                                            JUDGE




MOUMITA       Digitally signed by
              MOUMITA DATTA

DATTA         Date: 2024.02.06
              04:46:08 -08'00'

Moumita