Citation : 2024 Latest Caselaw 1140 Tri
Judgement Date : 11 July, 2024
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
IA No.1 of 2024
In
Crl.A(J) No.46 of 2024
Sri Sajal Banik
....Applicant(s)
Versus
The State of Tripura
....Respondent(s)
For the Applicant(s) : Ms. V. Poddar, Advocate For the Respondent(s) : Mr. Raju Datta, P.P.
HON'BLE MR. JUSTICE ARINDAM LODH HON'BLE MR. JUSTICE S.D. PURKAYASTHA Order
11/07/2024
Heard Ms. V. Poddar, learned counsel appearing for the applicant. Also heard Mr. Raju Datta, learned P.P. appearing for the respondent-State.
Ms. Poddar, learned counsel appearing for the applicant has submitted that there is a delay of 800 days in preferring the connected appeal against the impugned judgment and order of conviction and sentence dated 24.02.2021 passed by learned Special Judge (POCSO), West Tripura, Agartala in case no.Special (POCSO) 28 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 800 days in preferring the appeal stands condoned.
Accordingly, the instant interlocutory application stands allowed and disposed of.
JUDGE JUDGE
Snigdha
SANJAY Digitally signed by
SANJAY GHOSH
GHOSH
Date: 2024.07.12
18:21:11 +05'30'
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