The State Of Tripura vs Kajal Rekha
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Tripura High Court

The State Of Tripura vs Kajal Rekha on 7 January, 2025

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                                         HIGH COURT OF TRIPURA
                                               AGARTALA
                               I.A. 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., Mr. Rajib Saha, Addl. P.P. For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 07/01/2025

Learned P.P., Mr. Raju Datta along with Learned Addl. P.P.,

Mr. Rajib Saha is present for the State-applicant.

This application is filed under Section 5 of Limitation Act for

condoning delay of 8 days in preferring the appeal against the

judgment and order of acquittal dated 10.09.2024 delivered by

Learned Special Judge (NDPS), Sepahijala District, Sonamura, in

connection with case No.Special(NDPS) 19 of 2021. Along with

memo of appeal, the applicant has filed another application for

granting special leave to appeal.

The applicant is at liberty to take steps for service of notice

upon the respondent-accused in the I.A. and also in the

application for special leave to appeal within 7 days both by

normal process and also by registered A/D post and may file proof

of service.

List this matter on 14.02.2025.

                                                                            JUDGE



MOUMITA      MOUMITA DATTA

DATTA        -08'00'
Deepshikha