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Unknown vs For The
2025 Latest Caselaw 1005 Tri

Citation : 2025 Latest Caselaw 1005 Tri
Judgement Date : 23 April, 2025

Tripura High Court

Unknown vs For The on 23 April, 2025

Author: T. Amarnath Goud
Bench: T. Amarnath Goud
                                                           Page 1 of 1




                                                HIGH COURT OF TRIPURA
                                                       AGARTALA
                                                    IA NO.01 OF 2025
                                                IN CRL.A(J) NO.35 OF 2025

                                     HON'BLE MR. JUSTICE T. AMARNATH GOUD
                                      HON'BLE MR. JUSTICE BISWAJIT PALIT

                     Present:
                     For the Applicant(s)                  : Mr. Samarjit Bhattacharjee, Advocate.

                     For the Respondent(s)                 : Mr. Raju Datta, P.P.

Mr. Rajiv Saha, Addl. P.P.

23.04.2025

Order

This present application has been filed for condoning a

delay of 132 days in preferring the connected appeal against the

Judgment dated 30.09.2024 passed in Case No.

Special(POCSO)10/2017.

Heard learned counsel appearing for both the parties.

In view of the submission made at the Bar and the

averments made in the accompanying affidavit, this Court is of the

view that the reasons stated for condonation of delay is self

explanatory. Thus, the present application for condonation of delay

is hereby allowed and the delay stands condoned.

                                    B. PALIT, J                     T. AMARNATH GOUD, J




   suhanjit


RAJKUMAR      RAJKUMAR SUHANJIT
SUHANJIT      SINGHA
              Date: 2025.04.25 15:33:03
SINGHA        +05'30'
 

 
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