Shri Asish Debnath vs Smt. Nabasree Banik Debnath And Anr
2025 Latest Caselaw 545 Tri

Tripura High Court

Shri Asish Debnath vs Smt. Nabasree Banik Debnath And Anr on 12 February, 2025

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                                     HIGH COURT OF TRIPURA
                                             AGARTALA
                                           IA No.1 of 2024
                                       In Crl.A. No.29 of 2024
            Shri Asish Debnath
                                                                               ---Applicant(s)
                                       Versus
            Smt. Nabasree Banik Debnath and Anr.
                                                                            ----Respondent(s)

For Applicant(s) : Ms. Ayantika Chakraborty, Adv. For Respondent(s) : Mr. Dhiman Gope, Adv.

Mr. Rajib Saha, Addl. P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 12/02/2025 Learned Counsel Ms. A. Chakraborty is present for the

appellant-applicant.

Mr. Dhiman Gope, Learned counsel appears for the respondent

No.1 and Mr. Rajib Saha, Learned counsel appears for the

respondent No.2, i.e. State.

The appellant-applicant has preferred an appeal challenging the

judgment and order of acquittal dated 27.08.2024 passed by

Learned CJM, Gomati, Tripura in connection with CR(NI) No.21 of

2020 and along with memo of appeal, another application under

Section 378(3) of Cr.P.C. for granting special leave to appeal and a

separate application under Section 5 of Limitation Act for condoning

delay of 41 days is filed in preferring the appeal.

Heard both the sides at length.

Seen the contents of the application and also seen the grounds

as mentioned in the application for condonation of delay in para

No.2.

There is no objection from the side of the private-respondent

as well as State-respondent.

So considering all, the delay of 41(forty one) days in preferring

the appeal is hereby condoned.

Thus, the IA stands disposed of.

MOUMITA DATTA DATTA JUDGE Date: 2025.02.13 01:27:34 +05'30' Moumita