Unknown vs High Court Of Tripura
2024 Latest Caselaw 29 Tri

Tripura High Court

Unknown vs High Court Of Tripura on 12 January, 2024

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                    HIGH COURT OF TRIPURA
                             AGARTALA
                       I.A. No. 03 of 2024
                   In Crl.Rev.P. No. 03 of 2024
For Applicant(s)        :     Ms. A. Debbarma, Adv.
For Respondent(s)       :     None.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

12/01/2024

Heard Learned Counsel Ms. A. Debbarma for the

applicant-petitioner.

This application is filed for amendment of the address of

the respondent in the connected Interlocutory Applications and

also in Criminal Revision Petition No.3 of 2024.

The applicant-petitioner preferred this Revision Petition

under Section 19(4) of the Family Courts Act, 1984 read with

Section 397/401 of Cr.P.C. against the judgment and order

dated 25.07.2023 passed by Learned Judge, Family Court,

Agartala, West Tripura in connection with Crl. Misc. 489 of 2021

under Section 125 of Cr.P.C.

It appears that the proposed amendment is formal in

nature and it would not affect the nature of the proceeding.

So considering all the aspects the amendment petition is

allowed in respect of the address of the OP respondent.

Necessary amendment be made in the connected IA and also in

the original Criminal Revision Petition by the Registry.

With this observation, this Interlocutory Application stands

allowed and disposed of.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2024.01.15 21:48:44 -08'00' Moumita