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
                               Crl. L.P. No.20 of 2024
                               In Crl.A. No.32 of 2024
          The State of Tripura
                                                                ---Petitioner(s)
                                           Versus
          Kajal Rekha
                                                              ----Respondent(s)

For Petitioner(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-petitioner.

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 in

preferring the appeal.

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

Considered.

Let us wait for the appearance of the private-respondent.

List this matter on 28.02.2025 for hearing.

                                                                   JUDGE

MOUMITA                 MOUMITA DATTA

DATTA                   +05'30'
Moumita