Sri Roshan Kumar Debbarma @ Roshan Kumar vs The State Of Tripura
2024 Latest Caselaw 1570 Tri

Tripura High Court

Sri Roshan Kumar Debbarma @ Roshan Kumar vs The State Of Tripura on 13 September, 2024

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                    HIGH COURT OF TRIPURA
                          AGARTALA

                           IA No.01 of 2024
                                  in
                        Crl.A(J) No.59 of 2024

Sri Roshan Kumar Debbarma @ Roshan Kumar

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

For Applicant(s) : Mr. A. Acharjee, Adv. For Respondent(s) : Mr. R. Datta, P.P.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_

13.09.2024

Heard Mr. A. Acharjee, learned counsel appearing for the

applicant.

By this petition, prayer has been made to condone delay of

865 days in preferring the appeal.

Mr. Acharjee, learned counsel submits that the applicant hails

from a very poor family and in such a financial constraint, there

was none to take an initiative to prefer appeal against the

impugned judgment and ultimately, the delay was occasioned. Mr.

Acharjee, learned counsel also submits that that for a long period

the accused is in jail and if the appeal is not admitted, he will

suffer irreparable loss.

Considering the fact that this is a jail appeal and the

applicant is in custody, learned PP did not oppose the prayer and

urges for taking the main appeal for hearing on merit.

Considered the submissions.

The Court is satisfied. The delay as sought for is condoned.

The interlocutory application is accordingly disposed of.

JUDGE

SATABDI DUTTA DUTTA Date: 2024.09.13 17:51:42 +05'30'

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