The State Of Tripura vs Kajal Rekha
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Tripura High Court

The State Of Tripura vs Kajal Rekha on 14 February, 2025

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                             HIGH COURT OF TRIPURA
                                     AGARTALA
                                   IA No.1 of 2024
                               In Crl.A. No.32 of 2024
          The State of Tripura
                                                                          ---Applicant(s)
                                                    Versus
          Kajal Rekha
                                                                       ----Respondent(s)

For Applicant(s) : Mr. Raju Datta, P.P. For Respondent(s) : None

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 14/02/2025 Learned P.P. Mr. Raju Datta is present on behalf of the State-

applicant.

Notice upon private-respondent has been duly served as per

Registry's note dated 16.01.2025. But none has appeared on behalf

of the said respondent.

This appellant has preferred this appeal challenging the

judgment dated 10.09.2024 passed by the Learned Special Judge

(NDPS), Sepahijala Tripura, Sonamura in connection with Case

No.Special (NDPS) 19 of 2021 under Section 20(b)(ii)(C)/25/29 of

NDPS Act. Along with memo of appeal another application for

granting special leave to appeal under Section 378(3) of Cr.P.C.

corresponding to Section 419(3) of BNSS, 2023 is filed and in

addition to that another application is filed by the state-applicant

under Section 5 of Limitation Act for condoning the delay of eight

days in preferring the appeal.

Heard Learned P.P. appearing for the State-applicant.

Considered.

Considering the grounds as set forth in the application are

satisfactory, the application for condonation of delay of eight days is

hereby condoned.

Thus, the IA stands disposed of.

MOUMITA DATTA DATTA Date: 2025.02.15 00:40:39 +05'30' Moumita