Sri Sach Kumar Rabidas vs The State Of Tripura
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Tripura High Court

Sri Sach Kumar Rabidas vs The State Of Tripura on 30 May, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

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                                HIGH COURT OF TRIPURA
                                            AGARTALA
                                     IA No. 1 of 2024
                                              In
                                    Crl. A(J) 36 of 2024

        Sri Sach Kumar Rabidas
                                                            ---Applicant-appellant (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 30.05.2024

This is an application filed under Section 5 of the limitation Act for condoning the delay of 775 days in preferring the connected appeal against the judgment and order of conviction and sentence dated 12.04.2022 passed in Case No. Special (POCSO) 21 of 2020 by the Ld. Special Judge, Fast Track Special Court, Unakoti District, Kailashahar.

Heard Ms. V. Poddar, learned counsel appearing for the applicant- appellant. Also heard Mr. Raju Datta, learned P.P appearing for the respondent.

For the reasons stated in the application and as agreed to by the learned P.P for the respondent, delay caused in filing the connected appeal stands condoned.

I.A is disposed of.

                   JUDGE                                           JUDGE




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