Md. Amir Khan vs The State Of Tripura
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Tripura High Court

Md. Amir Khan vs The State Of Tripura on 7 April, 2025

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                                               HIGH COURT OF TRIPURA
                                                     AGARTALA
                                  IA No.01/2025 in Crl.Rev.P. No.20 of 2025
Md. Amir Khan
                                                                      .........Applicant/Petitioner(s);
                                                        Versus
The State of Tripura
                                                                             .........Respondent(s).

For Applicant/Petitioner(s) : Ms. Rumela Guha, Advocate, Mr. Mrinmoy Debnath, Advocate, Ms. Debalina Chakraborty, Advocate.

For Respondent(s) : Mr. Raju Datta, Public Prosecutor.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

Order 07/04/2025

There is a delay of 2210 days in preferring the instant revision

petition against the judgment and order dated 14.12.2018 passed in appeal by

learned Additional Sessions Judge, Dhalai Judicial District, Kamalpur in Crl.

(Appeal) 02 of 2018 whereby the learned Sessions Judge has upheld the

judgment of conviction and order of sentence dated 21.11.2017 passed by

learned Sub-Divisional Judicial Magistrate, Kamalpur in PRC (SP) 07 of 2017

whereby the petitioner has been convicted under Section 279 and 304A of the

IPC and sentenced to undergo rigorous imprisonment for two years and further

convicted him under Section 184 and 187 of the Motor Vehicles Act, 1988 and

imposed simple imprisonment of one month upon him.

Mr. Raju Datta, learned Public Prosecutor, seeks and is allowed

two weeks' time to file objection to the delay condonation application.

List it after two weeks.

(APARESH KUMAR SINGH), CJ Pijush/ MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2025.04.08 11:56:06 +05'30'